(1.) A private criminal complaint was instituted by complainant-Respondent Dalbir Singh against Jasbir Kaur-Petitioner with the allegations that cheque dated 6.12.2004 issued by the Petitioner in his favour for an amount of Rs. 1,00,000/- was dishonoured on account of 'insufficient funds' maintained by the Petitioner in her bank account. Vide judgment and order dated 5.6.2007, learned Judicial Magistrate, 1st Class, Jalandhar, convicted the Petitioner for the said offence and sentenced her to undergo rigorous imprisonment for one year and to pay a fine of Rs. 2,000/-. In default of payment of fine, the Petitioner was sentenced to undergo further rigorous imprisonment for two months. Aggrieved of her conviction and sentence, the Petitioner filed an appeal but the same was dismissed by learned Additional Sessions Judge, Jalandhar on 12.3.2009. She then filed the present revision under Section 401, Code of Criminal Procedure, which was admitted on 18.3.2009 and she was ordered to be released on bail.
(2.) On the last date of hearing, both the parties had come present in person and they jointly requested for an adjournment so as to explore the possibility of an amicable settlement.
(3.) Today the parties have come present, once again. The complainant-Respondent has submitted a statement that at the intervention of the respectables of the area, he has amicably settled the matter with the Petitioner. He is no more interested in prosecuting the Petitioner any further. He has prayed that the benefit of compromise be extended to the Petitioner.