VIKAS TYAGI Vs. MUNESH TYAGI

JUDGEMENT

(1.) SINCE the above mentioned criminal revisions relate to similar offence and between the same parties, therefore, they are being disposed of by this common judgment and order for the sake of brevity and convenience.

(2.) IN the aforementioned three different cases, accused -revisionist Vikas Tyagi was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, and was sentenced accordingly. Aggrieved against the three different orders of conviction and sentences, revisionist preferred three criminal appeals, which too were dismissed. Still aggrieved against the same, he preferred the above noted three criminal revisions.

(3.) IT is the statement of learned counsel for the parties that the parties have settled their disputes amicably. The compounding applications being CRMA No. 1422 of 2014, CRMA NO. 1421 of 2014 and CRMA No. 1420 of 2014 have been filed by them to indicate the same. Affidavits have also been filed in respect thereof. Complainant Smt. Munesh Tyagi is present in person before the Court, duly identified by her counsel Mr. B.D.Pande, Advocate. She says that since she has appropriately been compensated by the accused -revisionist, therefore, permission may be granted to her to compound the offence, proved against the revisionist. The accused revisionist Vikas Tyagi is also present in person, duly identified by his counsel Mr. Rajendra Singh, Advocate.