M A AHMED SHAFIULLAH Vs. MANUALSONS TRADING COMPANY

JUDGEMENT

(1.) This revision arises from the conviction and sentence passed against the revision petitioner under section 138 of the Negotiable Instruments Act, 1881. The trial court found him guilty of the offence and convicted and sentenced him for the said offence. The appellate court also confirmed the conviction and sentence.

(2.) At the time of hearing, learned counsel for both sides submitted that petition as Crl.M.A.No.12825/2006 is filed for compounding the offence. On hearing both sides and on going through the averments in the petition, I am satisfied that this is a fit case to grant permission to compound the offence. It is submitted by both sides that amount is already paid by the petitioner to the respondent- complainant and the matter is settled out of court amicably between the parties. Hence, permission is granted to compound the offence under section 138 of the Negotiable Instruments Act.

(3.) It is submitted by both sides that Rs.10,000/- was deposited by the revision petitioner before the court below and the said amount can be ordered to be released to the complainant-1strespondent. Hence, the court below is directed to release Rs.10,000/- in deposit to the complainant-first respondent. In the result, the Revision Petitioner is acquitted of offence under section 138 of the Negotiable Instruments Act, as compounded. He is set at liberty forthwith. Crl. M.A.No.12825/2006 and Revision Petition are allowed.