SANJAY AGRAWAL Vs. ISWAR CHAND JAIN

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking permission to compromise the case.

(2.) The necessary facts for the disposal of the present application in short are that the respondent filed a criminal complaint against the applicant for offence under Section 138 of Negotiable Instruments Act on the allegations that the applicant had given cheques which stood bounced.

(3.) The applicant was convicted by the Trial Court and being aggrieved by the judgment and sentence passed by the Trial Court, the applicant filed a Criminal Appeal, which too was dismissed.