SANTOSH KUMAR BHATTACHARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a criminal revision filed under Sec. 438/442 of BNSS, 2023 against the judgment and order dtd. 17/8/2022, passed by Additional Chief Judicial Magistrate, Haridwar in Complaint Case No.1428 of 2021, Juber Ahmed vs. Santosh Kumar Bhattacharya, whereby the revisionist was convicted under Sec. 138 of Negotiable Instruments Act and sentenced to undergo one year's S.I. with fine of Rs.11,00,000.00, out of which, an amount of compensation of Rs.10,80,000.00 was directed to be paid to the respondent no.2 (complainant) along with default stipulation of one months' additional S.I. as well as the judgment and order dtd. 20/8/2025, passed by learned Third Additional Sessions Judge, Haridwar in Criminal Appeal No.185 of 2022, Santosh Kumar Bhattacharya vs. State of Uttarakhand & another, which too was dismissed by learned appellate court and the judgment and order dtd. 17/8/2022 by which the revisionist was convicted and sentenced was affirmed.

(2.) Along with criminal revision, joint compounding application (IA No.1/2025) has been filed by the parties.

(3.) The present criminal revision has been filed on the premise that parties have entered into compromise and settled the dispute amicably by making the payment of amount under disputed cheque to the respondent no.2-Juber Ahmed.