Punjab-Haryana High Court
M/S Viren Engineers And Another vs M/S Lift And Shift Systems on 29 May, 2013
Author: Sabina
Bench: Sabina
CRM No.M-596 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(248/2)
CRM No.M-596 of 2012 (O&M)
Date of decision: 29.05.2013.
M/s Viren Engineers and another
......Petitioners
Versus
M/s Lift and Shift Systems
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Jagdish Manchanda, Advocate
for the petitioners
Mr. Vijay Lath, Advocate for the respondent.
****
SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the complaint No.15427 of 2011 dated 18/22.03.2011 under Sections 138 and 142 of the Negotiable Instruments Act, 1881 (Annexure P-
1) and summoning order dated 05.05.2011 (Annexure P-2) and all the subsequent proceedings arising therefrom.
During the pendency of the petition, the case was referred to Mediation and Conciliation Centre. As per the report of the Director, Mediation and Conciliation Centre, the dispute has been amicably settled between the parties. A perusal of the settlement reveals that parties have agreed that the amount in question be paid to the complainant by the petitioners in instalments. Since the CRM No.M-596 of 2012 (O&M) -2- offence under Section 138 of the Negotiable Instruments Act, 1881 is compoundable as per Section 147 of the Act, the parties would be free to seek compounding of the offence, before the Trial Court in terms of the amicable settlement arrived between the parties.
Petition stands disposed of accordingly.
(SABINA) JUDGE May 29, 2013 sandeep sethi