- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of complaint No.2005/2 dated 3.5.2010 (Annexure P-2) under Section 138 of the Negotiable Instruments Act, 1881 (for short- " the Act") as well as summoning order dated 3.5.2010 (Annexure P-3) and all the subsequent proceedings arising therefrom.
(2.) During the pendency of the petition, the petitioners have deposited demand draft qua the cheque amount i.e. Rs. 4,40,110/- before the trial Court.
(3.) Learned senior counsel for the respondents, after obtaining instructions from respondent No.1, has submitted that the respondents have no objection if the complaint in question and all the subsequent proceedings thereto are quashed in case the petitioners pay interest @ 9% per annum from the date of the filing of the complaint till 3.11.2011, the date when the draft qua the cheque amount was produced before the trial Court.;