KANHIYA LAL Vs. ARUN TOMAR

JUDGEMENT

(1.) Crl.Rev.P. 656/2018 & Crl. M. (Bail) 1228/2018 (suspension of sentence)

(2.) Petitioner was convicted of an offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of one month and to pay compensation of Rs. 5,50,000/- failing which to undergo further imprisonment of six months. The cheque amount being Rs. 2,75,000/-.

(3.) On 28.08.2018, both the parties were present in Court. They had stated that they had settled their disputes. Petitioner had agreed to pay Rs. 2.50 lakhs to the respondent in full and final settlement of all the claims. Respondent, who was present in person and represented by the counsel, had confirmed the receipt of the said amount and stated that he had no objection to the compounding of the subject offence.