RAM PARSHAD Vs. GURMAIL SINGH

JUDGEMENT

(1.) The present revision petition has been filed against judgment of conviction and order of sentence dated 16.4.2011/18.4.2011 passed by JMIC, Yamuna Nagar at Jagadhri under Section 138 of Negotiable Instruments Act , vide which, the petitioner was convicted and sentenced to undergo simple imprisonment of six months and to pay compensation of Rs. 50,000/- under Section 357 (1) of Cr.P.C. in criminal complaint No. 2045 of 2005 as well as judgment dated 20.3.2013 passed by the Appellate Court, vide which, the appeal has been dismissed.

(2.) Learned counsel for the petitioner contends that the amount of cheque in dispute has been paid to the complainant-respondent and now he has no grievance and objection in quashing of the aforesaid complaint. Learned counsel has also relied upon the judgment of this Court in Shiva Parkash Vs. Mohindra and Mohindra Financial Services Limited, 2013 2 RCR(Civ) 922 in support of his contention.

(3.) Learned counsel for the respondent has also affirmed the factum of compromise and receiving of the amount of cheque in dispute by the complainant.