NEERAJ KUMAR Vs. ARVIND KUMAR MINHAS

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has preferred the instant appeal against the impugned order dated 12.04.2017 passed by the High Court of Delhi in Criminal Appeal No.1650/2013 whereby the High Court reversed the order of acquittal dated 29.06.2013 passed by the learned Metropolitan Magistrate in Complaint Case No.456/2010 and convicted the appellant under section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'N.I. Act') and sentenced him to undergo simple imprisonment for one month.

(3.) We have heard learned counsel appearing for the parties and perused the Memorandum of Settlement dated Signature Not Verified 24.05.2017 which is already placed on record (Annexure P-6)