PRITHVI RAJ Vs. KRISHAN LAL KHIMTA

JUDGEMENT

(1.) This judgment shall dispose of all the three aforementioned revisions, filed by the petitioners, assailing the judgments dated 17.7.2014, passed by the learned Additional Sessions Judge, Chandigarh, dismissing the appeals, filed against the judgments and conviction orders passed by the learned trial Court in three different complaints filed by the respondent -complainant under Section 138 of the Negotiable Instruments Act. Complainant is present in person.

(2.) It is contended that on account of financial crunch and the circumstances beyond the control of the petitioner, the loan could not be refunded. Now the petitioner has made an offer that against the principal amount of Rs. Two lacs, he is ready to pay Rs.Five lacs in lump sum, alongwith the compounding fee, towards full and final settlement in all the criminal revisions.

(3.) Complainant, who is present in person, states that the offer made by the petitioner is acceptable to him. In view of the same, counsel for the petitioners has handed over a demand draft bearing No.202681, dated 5.8.2014, issued in the name of the complainant, amounting to Rs.Five lacs, photocopy of the same is taken on record as Mark 'A' and also tendered a banker cheque bearing No.431132, dated 5.8.2014, of Rs.31,500/-, issued in favour of the State Legal Services Authority, UT, Chandigarh, towards compounding fee, in the Court, which is taken on record. In the circumstances, the complainant expressing his full satisfaction states that he does not have any objection, if the prayer made in the petition for compounding the offence is allowed.