KRISHAN AVTAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . This is Compounding Application No. 655 of 2012, moved on behalf of the revisionist (accused) and respondent no. 2 (complainant) supported by affidavits of said parties.

(2.) SHRI Tilak Raj (respondent no. 2/complairiant identified by his counsel Shri S.K. Mandal, Advocate, is present in Court, who verified the fact that the offence under section 138 of Negotiable Instruments Act, 1881, has been compounded with the revisionist Krishan Avtar Gupta.