C482/339/2021
2021 Latest Caselaw 588 UK

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                                  C482 No. 339 of 2021

                                  Hon'ble N.S. Dhanik, J.

Mr. S.R.S. Gill, learned counsel for the applicant.

Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Mr. Lalit Sharma, learned counsel put in appearance on behalf of respondent no. 2.

During the course of hearing, it was informed that a compromise has been entered between the parties.

Learned counsel for the parties prays that the compromise deed may be taken as part of the record.

Request is acceded.

Compromise deed is taken on record.

Respondent no. 2 (Satyendra Pal Singh) is present in the Court today and he is duly identified by his respective counsel. He admits the settlement.

Learned counsel for the applicant has handed over one draft of Rs. 3 lakh and three cheques of Rs. 3 lakh to the respondent no. 2 (Satyendra Pal Singh).

Considering that the parties have reached at the compromise and the dispute has been amicably resolved and the amount has been paid, the present criminal misc. application under Section 482 Cr.P.C. is disposed of by quashing the impugned judgment dated 05.07.2014 passed by learned District & Sessions Judge, U.S. Nagar in Criminal Revision No. 22 of 2014. However, it is clarified that, in case any of the cheques is dishonoured by the bank concerned due to the fault of applicants, the present C482 application shall be deemed to be dismissed and the judgment, under challenge, shall automatically stand revived.

(N.S. Dhanik, J.) 02.03.2021 AK