MANJEET SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Manjeet Singh alias Gurmeet Singh-accused has directed the present revision petition against the judgment dtd. 11/6/2018 passed by learned Additional Sessions Judge, Ferozepur, vide which, the appeal preferred by the petitioner-accused against the judgment and order dtd. 20/9/2017, passed by Judicial Magistrate 1st Class, Ferozepur, who convicted the petitioner-accused under Sec. 138 of the Negotiable Instrument Act, (in short- the NI Act) and sentenced to undergo rigorous imprisonment for a period of 02 years and to pay a fine of Rs.1,000.00and in default of payment of fine to further undergo rigorous imprisonment for a period of one month and fine paid, was dismissed.

(2.) Learned counsel for the petitioner submitted that he has repaid the amount in question i.e. Rs.15.00 lakhs to the complainant. Learned counsel for the complainant submits that full and final payment has been received and complainant has agreed to compromise the case and he would be having no objection if the petitioner is acquitted of charge and released from jail.

(3.) In view of the above, vide order dtd. 13/7/2018, the parties were directed to appear before the Duty Magistrate/CJM, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Chief Judicial Magistrate, Ferozepur, dtd. 18/8/2018, has been received, wherein, it has been noticed that the compromise arrived at between the parties is genuine, voluntarily, without any pressure or undue influence and None of the accused persons have been declared as proclaimed offender.