SANKAR SHIB Vs. NIRODE DEBNATH; STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S.M. Chakraborty, learned senior counsel appearing for the petitioner as well as Mr. P. Majumder, learned counsel appearing for the respondent No.1 and Mr. A. Ghosh, learned public prosecutor appearing for the state, the respondent No.2.

(2.) Mr. S.M. Chakraborty, learned senior counsel at the outset has submitted that the petitioner has handed over the draft to the extent of Rs,1,45,000/- (One Lakh Fourty Five Thousand) in three drafts drawn on the UCO Bank Belonia Branch. The said amount is equivalent to the amount shown in the cheque that was dishonoured. Mr. P. Majumder, learned counsel has submitted that those drafts have been handed over to the respondent No.1.

(3.) Mr. P. Majumder, learned counsel introduced the complainant namely Sri Nirode Debnath when the complainant made an oral application in person that he would like to compound the offence committed by the petitioner punishable under Section 138 of the Negotiable Instrument Act, 1881 as at present he has no grievance whatsoever. The complainant has further urged this court to accept his prayer for compounding of the offence. The petitioner is also present in person along with Mr. S.M. Chakraborty, learned senior counsel and Ms. D. Chakraborty, learned counsel and has urged this court to accept the oral application for compounding.