GANESH KAPOOR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner was tried qua commission of offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short- " the Act") in a complaint filed by respondent No.2 Avtar Chand with regard to dishonour of cheque No. 801592 dated 12.6.2007 in the sum of Rs. 45,000/-. The trial Court, vide judgment/ order dated 10.8.2011 convicted and sentenced the petitioner qua commission of offence punishable under Section 138 of the Act. Appeal filed by the petitioner against the said judgment/ order of his conviction and sentence was dismissed by the Appellate Court vide judgment dated 14.9.2012. Hence, the present revision petition by the petitioner.

(2.) Learned counsel for the petitioner has submitted that now with the intervention of respectables, parties have settled their dispute. The cheque amount in question has been paid by the petitioner to respondent No.2. Reliance has been placed on receipt, Annexure P-2, in this regard.

(3.) Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise effected between the parties. He has further submitted that he has no objection if the petitioner is acquitted of the charge framed against him.