PARADISE FOOTWEAR Vs. R K KUKREJA

JUDGEMENT

(1.) Heard Mr. Bhangde, learned Counsel for the applicant, Mr. Marpakwar, learned Counsel for the non-applicant No. 1, and Shri Chawda, learned Additional Public Prosecutor for the non-applicant No. 2.

(2.) Mr. Bhangde submitted that non-applicant No. 1 issued a cheque of Rs. 29,352.80 in favour of the applicant and the said cheque came to be dishonoured and, therefore, applicant instituted proceedings under Section 138 of the Negotiable Instruments Act, against non-applicant No. 1. It is submitted that Trial Court convicted the non-applicant No. 1 and sentenced him to suffer simple imprisonment for one year and pay fine of rupees five thousand. The non-applicant No. 1 being aggrieved by the same, preferred an appeal bearing No. 66 of 1994 before 2nd Additional Sessions Judge, Nagpur and lower Appellate Court vide judgment and order dated 2.1.1996 set aside the order of imprisonment passed by the Trial Court and maintained the sentence of fine. Being aggrieved by the same, the applicant preferred the present criminal revision application.

(3.) During pendency of the criminal revision application, the dispute between the parties came to be settled and pursis dated 16.2.1999 to that effect came to be filed in this Court. The learned Counsel for the applicant submitted that in view of settlement arrived at between the parties, applicant is seeking permission to withdraw the present criminal revision application. I have perused the above referred pursis, which is signed by the applicant as well as non-applicant No. 1 and their respective Counsel. In that view of the matter, permission is granted. The criminal revision application is disposed of as withdrawn.