ALISHAN ALIAS ALI HASSAN Vs. DISTRICT PRIMARY COOPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LIMITED

JUDGEMENT

(1.) In the present criminal revision petition, the challenge is to order dtd. 11/8/2015 passed by the Judicial Magistrate 1st Class, Karnal, by which, the petitioner was convicted for violating the provisions of the Negotiable Instruments Act, 1881 and was sentenced to undergo rigorous imprisonment for a period of one year and was also directed to pay a compensation of Rs.1,50,000.00and also to order dtd. 8/3/2018 passed by the Additional Sessions Judge, Karnal, by which, the appeal of the petitioner against the order of conviction was dismissed.

(2.) Learned counsel for the petitioner argues that though, the petitioner has been convicted by the trial Court under an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and the appeal filed by the petitioner has been dismissed but now, during the pendency of the present revision petition, the parties have already compromised their dispute and the petitioner has already discharge his liability to the satisfaction of the respondent-bank and therefore, the offence, for which the petitioner is convicted, is compoundable, the benefit of the same may kindly be extended to the petitioner and the oral request of the petitioner to the said effect may kindly be accepted. Learned counsel for the petitioner further submits that petitioner is ready to bear the cost for consuming the precious time of the Courts.

(3.) Learned counsel for the respondent-bank on the basis of the report dtd. 20/1/2022, submits that as per his instructions, the lability of the petitioner has been discharged by him to the satisfaction of the bank and no further amount is liable to be paid by him and the bank raises no objection in case, the oral prayer of the petitioner for compounding to the offence is accepted.