UMAKANT GHARU BHANDARI Vs. JANASEVA URBAN CO-OPERATIVE

JUDGEMENT

(1.) Heard learned Counsel for the applicant and Mr. Nagesh Bondalkar, Branch Manager of the Janaseva Urban Co-operative Credit Society Ltd, for the respondents.

(2.) The applicant/accused, in Criminal Complaint no.02/OA/NIA/ 2018, instituted by the respondent under Sec. 138 of the Negotiable Instruments Act, seeks to compound the offence under sec. 147 of the said Act.

(3.) Respondent/Bank has forwarded the consent terms dtd. 18/7/2022, which state that the parties have settled their dispute and bank has received compensation amount awarded by the learned Judicial Magistrate, First Class Sanguem, Goa, which includes the cheque amount.