JAHOOR KHAN Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Jahoor Khan-accused has directed the present revision petition against the judgment dated 10.07.2018 passed by learned Additional Sessions Judge, Faridabad, vide which, the appeal preferred by the petitioner-accused was dismissed in default for want of prosecution and order dated 05.10.2018 passed by learned Additional Sessions Judge, Faridabad, vide which the application for restoration of the criminal appeal has been dismissed as well as the judgment of conviction dated 06.10.2016 and order of sentence dated 12.10.2016, passed by Judicial Magistrate 1st Class, Faridabad, whereby the petitioner was convicted under Sec. 138 of the Negotiable Instrument Act, (in short- the NI Act) and sentenced to undergo simple imprisonment for a period of 06 months.

(2.) On 11.10.2018, the following order was passed by this Court:-

(3.) In pursuance to the above order, learned counsel for the petitioner has submitted that the petitioner has deposited an amount of Rs.20,000.00 as compounding charges with District Legal Services Authority, Faridabad in terms of the judgment of the Supreme Court rendered in Damodar S. Prabhu Vs. Sayed Babalal H., 2010 AIR(SC) 1907.