PUSHKAR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.Rev.372018 & connected matter Page 2 of 4

(2.) Crl.Rev.P.38/2018 has been preferred by the petitioner again to challenge the legality and correctness of the order dated 30.11.2017 of learned Addl. Sessions Judge in Crl.A.No.65/2016 whereby the findings of the Trial Court under Section 138 Negotiable Instruments Act were confirmed. The Trial Court had convicted the petitioner under Section 138 Negotiable Instruments Act vide a judgment dated 26.10.2016. Vide order dated 16.11.2016, the petitioner was sentenced to undergo SI for six months and to pay compensation of '4.7 lacs.

(3.) The respondent No.2 along with his counsel put appearance today. It is informed that the matter has been settled between the parties. It is further informed that '9.7 lacs has been agreed to be paid by the petitioner to the respondent No.2 in both the petitions in full and final satisfaction of all the claims. The respondent No.2 has no objection to dispose of the revision petitions as settled / compounded. Today in the Court two demand drafts for a sum of '9.7 lacs [DD No.503609 for a sum of '5 lacs and DD No.503610 for a sum of '4.7 lacs dated 18.01.2018 drawn on ICICI Bank in the name of respondent No.2] have been handed over by the counsel for the petitioner to the respondent No.2.