SANJAY GUPTA Vs. RAJ KUMAR BHADULA

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner Sanjay Gupta to challenge the legality and correctness of a judgment dated 09.12.2014 of learned Addl. Sessions Judge in Crl.A. No. 34/2012 by which the judgment and sentence order of learned Metropolitan Magistrate in CC No. 249/1under Section 138 Negotiable Instruments Act were upheld. The revision petition is contested by the respondent.

(2.) During the proceedings, the matter was referred to Delhi High Court Mediation & Conciliation Centre. The matter has been settled there. Settlement agreement dated 18.02.2015 has been received. Complainant / respondent present in the Court has informed that the matter has been settled and he has received the entire payment pursuant to that settlement. He has no objection to the disposal of the revision petition as settled / compounded.

(3.) Since the matter has been settled amicably between the parties before Delhi High Court Mediation & Conciliation Centre and the entire payment has been received by the complainant / respondent as per the terms and conditions arrived at between them, the offence stands compounded. The revision petition filed by the petitioner is disposed of as settled /compounded. The petitioner is acquitted.