PANKAJ MURGAI Vs. STATE & ANR

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 03.06.2015 of learned Addl. Sessions Judge in Crl.A. No.8/14 titled 'Pankaj Murgai vs. Neeraj Lijhara', whereby order dated 04.01.2014 of learned Metropolitan Magistrate in Complaint Case No.1285/1/07 under Section 138 Negotiable Instruments Act was upheld.

(2.) Under Section 138 Negotiable Instruments Act, the petitioner was sentenced to undergo SI for four months with compensation Rs. 25,000/-. The complainant / respondent No.2 with his counsel has reported that the matter has been settled with the petitioner and pursuant to the settlement, he has received the settled / agreed amount. He has no objection to the disposal of the revision petition as settled / compounded.

(3.) Since the matter has been settled amicably with the free consent of the complainant, the revision petition stands disposed of as settled / compounded. The petitioner is acquitted.