AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 225 wordsSunil Gaur, J
CRL.M.A. 33042/2018 (Exemption)
Allowed subject to all just exceptions.
CRL.M.C. 4938/2018 & CRL.M.A.33043/2018
In this petition, petitioner is seeking quashing of order of 7th July, 2018, vide which non-bailable warrants have been issued against him. Petitioner is
also seeking quashing of order of 4th August, 2018, vide which the process for proclamation under Section 82 of Cr.P.C. has been issued against him.
With the intervention of learned counsel for the parties, the subject matter of this petition has been compromised in terms of Compromise Deed of
23rd January, 2019, a copy of which has been placed on record by learned counsel for petitioner.
Learned senior counsel appears on behalf of complainant and submits that in terms of aforesaid Compromise Deed of 23rd January, 2019, the first
instalment has been paid and the second instalment is payable in March 2019 and the third and final instalment is payable in May, 2019 and post dated
cheques for the entire settlement amount have been given to complainant of this FIR.
In view of the aforesaid, impugned orders of 7th July, 2018 and 4th August, 2018 are quashed with the rider that if petitioner violates the Compromise
Deed of 23rd January, 2019 entered between the parties, then the State/complainant will be at liberty to get this order revoked.
This petition and application are accordingly disposed of.