(1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment dtd. 12/10/2021 passed by the High Court of Punjab & Haryana at Chandigarh in C.R. No. 1159 of 2021 whereby High Court dismissed the criminal revision filed against the judgment and order of the trial Court dtd. 2/8/2019 which convicted the appellant under Sec. 138 of the Negotiable Instruments Act, 1881(hereinafter referred to as the "Act") and awarded two years' rigorous imprisonment with a fine of Rs.5,000.00.
(3.) When the matter was taken up at the motion stage, the respondent-complainant was also present in the Court represented through his counsel and a joint statement was made that the parties have entered into a compromise and the entire money has been received by him and he has no objection if the conviction recorded under Sec. 138 of the Act is set aside but since the compromise deed placed on record was not self-explicit indicating the manner and mode of payment to the complainant, under the directions of the Court dtd. 11/2/2022, a further affidavit has been filed on 12/2/2022 indicating the mode in which the payment has been made to the complainant.