DHARMENDRA SINGH Vs. ANIL KUMAR

JUDGEMENT

(1.) This revision has been filed against the appeal judgment dtd. 30/7/2022 passed by Ms. Prachi Patel, 3rd Additional Sessions Judge, Khandwa in Cr.A. No.52/2021 (Dharmendra Singh Vs. Anil Kumar) under Sec. 138 of N.I. Act, whereby judgment of conviction and order of sentence dtd. 5/4/2021 passed in Special Criminal Case No.291/2017 by Judicial Magistrate First Class, District Khandwa has been affirmed and the appeal preferred by the applicant has been dismissed.

(2.) Before this Court, parties have filed compromise application under Sec. 147 of Negotiable Instruments Act vide I.A. No.24468/2022.

(3.) Parties were directed to remain present before the Registrar (J-II) for verification of compromise. Registrar (J-II) after recording statement of complainant - Anil Kumar has stated that he has already received amount from the applicant and has entered into compromise. As per the report, parties have arrived into compromise on their own with free will and volition. Therefore, compromise appears to be genuine.