SANDEEP CHAUHAN Vs. STATE

JUDGEMENT

(1.) Present Revision Petition has been preferred by the petitioner-Sandeep Chauhan to challenge the legality and correctness of a judgment dated 20.08.2016 of learned Additional Sessions Judge in Crl.A.No.8162/16 whereby the judgment dated 3.3.2016 and Order on Sentence dated 4.3.2016 of learned Metropolitan Magistrate in Complaint Case No.817/2015 under Sec. 138 Negotiable Instruments Act were upheld. The petitioner was convicted under Sec. 138 Negotiable Instruments Act and was sentenced to undergo Simple Imprisonment for three months with compensation of Rs. 4,00,000.00.

(2.) Notice of the revision petition was given to the complainant, who appeared in person on 6.10.2016 and informed that the matter has been settled with the petitioner and he has already received Rs. 5,70,000.00 as settled amount. He did not have any objection to the grant of suspension of sentence.

(3.) The complainant is present in the court today. I have enquired from the complainant if he has settled the disputes with the petitioner without fear or pressure. The complainant had informed that the disputes under Sec. 138 Negotiable Instruments Act have been settled/compounded by him with the petitioner on his own free will and without any fear or pressure and he has no objection to the disposal of the petition as settled. He further informs that Rs. 5,70,000.00 have been received by him in full and final settlement of the claims.