GOPAL SHARMA Vs. SANJAY KUMAR

JUDGEMENT

(1.) ADMIT . Taken up for hearing. Heard learned counsel for the parties. On 9th April,

(2.) 2013 learned counsel for the petitioner had made a categorical statement that petitioner is not interested in getting the offence compounded in terms of judgement rendered by the Apex Court in Damodar S.Prabhu vs. Sayed Babalal H.(2010) 5 SCC 663.

(3.) THE challenge to the judgement is on the ground that the complainant misused the cheque which was issued in blank by the present petitioner.