NAVEEN KUMAR Vs. JASVIR SINGH AND ANOTHER

JUDGEMENT

(1.) Present revision petition has been filed against the impugned judgment dated 07.05.2015, passed by learned Additional Sessions Judge, Patiala, vide which, appeal filed by the petitioner against the judgment and order of sentence dated 12.03.2014, passed by learned Judicial Magistrate 1st Class, Patiala, whereby, he was convicted for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of six months and to pay compensation equivalent to the cheque amount, has been dismissed.

(2.) In pursuance of order dated 08.10.2018, passed by this Court, petitioner has paid an amount of Rs. 75,000/- to respondent No.1 through two demand drafts i.e. demand draft No.839186 dated 28.05.2018 (for an amount of Rs. 20,000/-) and demand draft No.874232 dated 08.10.2018 (for an amount of Rs. 55,000/-) as full and final settlement between the parties.

(3.) On 30.10.2018, this Court passed the following order:-