SAMAR MONDAL Vs. ANINDYA ROY

JUDGEMENT

(1.) A joint compromise application being CRAN 4 of 2023 has been preferred by the petitioners, namely, Samar Mondal and Mintu Kanthal and the complainant/opposite party no.1, namely, Aninda Roy and the application is taken up for hearing by treating the same as on day's list.

(2.) The original case was C-719 of 2010 (re-numbered as C/1191 of 2018) under Sec. 138 of the Negotiable Instruments Act. The learned ACJM, Baruipur by its judgment and order dated April 4, 2019 was pleased to hold the present petitioners guilty of the offence and sentenced them. The petitioners preferred an appeal which was dismissed on 22/1/2021 by the learned Additional District and Sessions Judge, Baruipur in connection with Criminal Appeal No.08 of 2019.

(3.) The subject-matter of the case under Sec. 138 of the Negotiable Instruments Act relates to an amount of cheque to the extent of Rs.37,000.00. The petitioners deposited an amount of Rs.10,000.00 each, aggregating to a sum of Rs.20,000.00 at the time of admission of the revisional application before the trial Court.