Bala Krishna Narayana, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A.
(2.) THE applicant, through the present application under Section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that the proceedings of Complaint Case No. 243 of 2011, Priti Kumar Vs. Shreya Developwell (P)) Ltd. and others, under Section 138 of Negotiable Instruments Act, P.S. Civil Lines, District Muzaffarnagar pending in the court of Additional Chief Judicial Magistrate -II, Muzaffarnagar 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 Babulal H. : (2010) 5 SCC 663.
(3.) 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 four weeks from today 90% whereof shall be paid to the opposite party No. 2.;