MOHAMMAD ASHRAF WANI Vs. MUZAMIL BASHIR

JUDGEMENT

(1.) The petitioner in the instant petition seeks quashment of order dtd. 10/8/2020 passed in case titled as "Muzamil Bashir versus Mohammad Ashraf Wani" by the court of Chief Judicial Magistrate, Sopore.

(2.) The facts those emerge from the petition would reveal that the respondent herein filed on 22/11/2014 three complaints under Negotiable Instrument Act 1881 (for short the Act') against the petitioner on account of bouncing of three cheques claimed to have been issued by the petitioner herein to the respondent herein covering an amount of Rs.35.50 lakhs in total.

(3.) During the pendency of the said complaint, the petitioner herein entered into a compromise with the respondent herein agreeing to pay the aforesaid amount of Rs.35.50 lakhs by the end of June 2015 and consequently executed a settlement/compromise deed and placed the same before the Magistrate dealing with the complaints.