ASHU FASHION Vs. SEEMA COLLECTION & ANR.

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 06.11.2015 of learned Additional Sessions Judge in CA No. 32/15 by which the judgment dated 14.07.2014 and sentence order dated 17.07.2014 of learned Chief Metropolitan Magistrate were upheld. The petitioner was convicted under Sec. 138 Negotiable Instruments Act and was sentenced to undergo Simple Imprisonment for six months with compensation amount of Rs. 3,00,000.00.

(2.) During the course of arguments, Crl.M.A. No. 18454/2015 was filed to report settlement between the parties. The complainant with his counsel appeared and stated that the matter has been compounded by him with the petitioner with his free consent and the settled amount has since been received. He has no objection to the disposal of the revision petition as settled/compounded.

(3.) Since the revision petition has been settled/compounded by the complainant with his free consent and he has received the settlement amount, the revision petition is disposed of as settled/compounded. The petitioner is acquitted.