DARSHAN LAL Vs. RISHI FINANCE COMPANY

JUDGEMENT

(1.) The petitioner, who stands convicted for the commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, (NIA) has come up before this Court under Sec. 401, Code of Criminal Procedure, (CrPC).

(2.) During the pendency of this revision petition, a compromise/settlement has arrived at between the parties. The petitioner has annexed a copy of the compromise/settlement as Annexure A-1 and sought quashing of the impugned order(s), as the matter has been compromised and main revision petition was taken on board.

(3.) This court asked the parties to appear before the concerned court and also asked the said court to give its report as per the format.