GURDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) COUNSEL for the petitioner has placed on record the receipt with regard to deposit of 15% of the amount i.e. Rs. 28,500/ - of the Cheque in question, amounting to Rs. 1,90,000/ -. He further states that respondent No. 2 appeared in person on 25.6.2013 and admitted the factum of compromise between the parties. It is further submitted that in view of compromise between the parties and the fact that the petitioner has already deposited 15% of the amount of the cheque in question, with the Punjab Legal Services Authority, the petitioner may be permitted to compound the offence. On 25.6.2013, Rajesh Kumar, respondent No. 2 appeared before this Court and did not dispute correctness of settlement between the parties and payment of cheque amount. Deposit of 15% of the cheque amount in compliance with the judgment in Damodar S. Prabhu vs. Sayed Babalal H. : 2010(2) R.C.R. (Cri) 851, has been made as evidenced by the receipt produced in court and taken on record.

(2.) IN this view of the matter, the petitioner is permitted to compound the offence and as a consequent, is acquitted of the office under Section 138 of the Negotiable Instruments Act, 1881. Petition stands disposed of accordingly.