SUBHASH BATRA Vs. VIJAY KUMAR

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 397 Cr.P.C seeking following relief:-

(2.) Petitioner is aggrieved by the judgment dtd. 10/5/2023 and the order on sentence dtd. 2/6/2023 by virtue of which he was convicted for the offence under Sec. 138 NI Act and was sentenced to undergo simple imprisonment of one year and to pay a compensation of Rs.1,25,000.00 to the complainant, and in default of payment of compensation amount, to further undergo simple imprisonment for 90 days.

(3.) It is submitted by the counsel for the petitioner that the matter has been amicably settled between the parties for a sum of Rs.2,00,000.00. It is further submitted that out of this total settlement amount, Rs.25,000.00 has already been paid and balance sum of Rs.1,75,000.00 has been paid today in Court to the complainant. It is further submitted that the petitioner has undergone 10 months out of the total sentence awarded to him, and it is prayed that the petitioner may be released for the period of sentence already undergone by him.