VIJAY KUMAR Vs. KARAMBIR SINGH & ANR

JUDGEMENT

(1.) Prayer in this petition is for setting aside the orders of the Court below whereby the petitioner was held guilty for the offence punishable under Section 138 of the Negotiable Instrument Act (hereinafter referred to as "the Act") and was sentenced to undergo rigorous imprisonment for one year besides payment of fine of Rs.5,000/-.

(2.) Vide order dated 09.08.2011 passed by the Coordinate Bench of this Court, the petitioner was directed to deposit Rs.10,00,000/- in favour of the Registrar (General), Punjab and Haryana High Court, Chandigarh. The Registrar (General) of this Court was further directed to remit the said amount to the learned trial court for onward handing over to the respondent-complainant.

(3.) Learned counsel for the respondent-complainant, on instructions from his client who is present in Court, submits that the application for withdrawal of the said amount is under process before the learned trial court. He further submits that as agreed between the petitioner and the respondent-complainant, a draft of Rs.1,00,000/- has also been paid by the petitioner to the complainant today in the Court. He also submits that the respondent-complainant has no objection if the present criminal revision petition is allowed in view of the compromise effected between the parties.