MADANLAL PARMAR Vs. ASHOK

JUDGEMENT

(1.) This is an application under Sec. 482 of Cr.P.C for compounding the offence committed by the petitioner under Sec. 138 of N.I. Act 1881 in the light of Sec. 147 of N.I. ACT and for setting aside the order dtd. 22/1/2019 passed in Criminal Appeal No.166/2018 whereby learned Special Judge has affirmed the judgment of conviction dtd. 20/4/2018 passed by Judicial Magistrate First Class, District Dewas in Criminal Complaint Case No.910/2016 whereby the petitioner has been sentenced for one year R.I. with fine of Rs.1,00,000.00 (in place of cheque amount of Rs.80,000.00) with default stipulation.

(2.) Learned counsel for the applicant has submitted that after passing the judgment of 22/1/2019, the petitioner and respondent entered into compromise and the petitioner has paid the whole amount to the respondent as agreed between both the parties. Both the parties have filed an application for compromise and compounding the offence.

(3.) Earlier, vide order dtd. 21/1/2022, both the parties were directed to appear before the Principal Registrar of this Court for verification of the compromise.