RAVINDER Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 637/2018 & CRL.M.A.12373/2018 (stay) & Crl. M. (Bail) 1098/2018

(2.) The petitioner was convicted of the offence punishable under Section 138 of the Negotiable Instruments Act. The subject cheque was of Rs. 3,70,000/-. The petitioner was sentenced to under simple imprisonment for a period of one month as also to pay a sum of Rs. 3,42,000/- as compensation to the complainant.

(3.) The petitioner and respondent no. 2 have settled their disputes and the petitioner had agreed to pay a sum of Rs. 4 lakhs to respondent no. 2. The petitioner on 06.06.2018 paid a sum of Rs. One lakh and on 08.06.2018 transferred a sum of Rs. 3 lakhs to respondent no. 2 through RTGS. Respondent company accordingly gave a No Objection Certificate dated 21.06.2018.