BABULAL Vs. SHEELA JHALA

JUDGEMENT

(1.) The present revision is filed by the applicant against the judgment dtd. 22/12/2021, passed by the 1st ASJ, Shajapur dismissing the CRA.No.3254/2019 filed by the present applicant and maintaining the order and judgment dtd. 26/9/2019, passed by JMFC in complaint case No.1468/2013 whereby the applicant has been convicted under Sec. 138 of N.I. Act and sentenced to undergo six months SI with fine of Rs.4,25,000.00 with default clause.

(2.) Shri Gandhi, learned counsel for the applicant has produced the copy of order dtd. 29/3/2022, according to which the applicant has surrendered before the trial Court and has been sent to the custody/jail.

(3.) Learned counsel for the appellant and respondent No.1 have jointly submitted that compromise has been arrived at between the parties and payment has been made. By way of settlement Rs.2.00 lakhs have given in cash and for balanced amount post dated cheque has been given. I.A.No.3346/2022, an application for compromise is supported by affidavit. The complainant is represented through her counsel.