CHET RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ACCUSED revisionist Chet Ram was convicted under Section 138 of the Negotiable Instruments Act, 1881, and was directed to undergo rigorous imprisonment for nine months alongwith a fine of Rs. 3.30 lakhs, out of which, Rs. 3.20 lakhs was to be given to the complainant as compensation, vide order dated 26.10.2013, passed by learned Special Judicial Magistrate, Rudrapur, District Udham Singh Nagar. Aggrieved against the same, accused revisionist preferred a criminal appeal, which was dismissed. Still aggrieved against the same, the convict preferred present criminal revision.

(2.) A compounding application, being CRMA no. 1319 of 2014, has been filed by the parties to indicate that they have settled their dispute amicably. Such application is supported by affidavit of Anil Kumar, son of Chet Ram (revisionist herein) and respondent no. 2 Shyam Lal Kori (aggrieved -victim).

(3.) RESPONDENT no. 2 is present in person before the Court duly identified by his counsel Mr. B.M. Pingal. Respondent no. 2 says that he is not interested in prosecuting the revisionist and he may be permitted to compound the offence punishable under Section 138 of the Negotiable Instruments Act, 1881. He further submitted that the revisionist, who is in jail, should be directed to be released on bail on the basis of this compromise.