Praveen Kumar vs State of U.P. and Another

Hon''ble Bala Krishna Narayana, J.—Heard learned counsel for the applicant and learned A.G.A. The applicant, through the present application u/s 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that the proceedings of Complaint Case No. 283/9 of 2012, Mohd. Saleem Vs. Praveen Kumar, u/s 138 of Negotiable Instruments Act pending in the court of Additional Chief Judicial Magistrate-VIIth, Meerut be quashed.

Learned counsel for the applicant submits that this matter can be settled through the process of Mediation/compounding in accordance with the directions issued by the Apex Court in the case of Damodar S. Prabhu Vs. Sayed Babalal H.,

In view of the above, it is directed that the applicant shall deposit 15% of the amount payable under the cheque by a Demand Draft drawn in favour of Mediation Centre within a period of three weeks from today, the amount so deposited shall abide by the final decision in this case.

It is directed that Mediation Centre shall conclude the matter expeditiously preferably within a period of three months, after giving notices to both the parties. Thereafter, the case shall be listed before the appropriate Bench.

Till the next date of listing, no coercive measure shall be taken against the applicant in the aforementioned case. In case the aforesaid amount is not deposited within the aforesaid period, this application shall automatically stand dismissed.