GURPREET SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner Gurpreet Singh to challenge the legality and correctness of an order dated 02.02.2018 of learned Addl. Sessions Judge in Criminal Appeal No.208/2017 whereby the petitioner's conviction under Section 138 Negotiable Instruments Act recorded by the learned Metropolitan Magistrate was upheld. The learned Metropolitan Magistrate had sentenced the petitioner to undergo imprisonment for three months with compensation Rs. 2 lacs.

(2.) During the course of arguments, the matter was settled / compounded by the parties.

(3.) It is agreed that the complainant has already received Rs. 3 lacs in civil proceedings instituted against the petitioner qua the cheque in question. It is further informed that a demand draft for a sum of Rs. 2 lacs is lying with the Trial Court. Learned counsel for the petitioner has no objection if the said amount of Rs. 2 lacs is given to the complainant.