MANOJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a revision petition challenging the judgment/order dated 26.10.2018 passed by Sessions Judge, Panchkula, whereby, the appeal filed by the present petitioner was dismissed and the judgment of conviction dated 03.10.2017 and order of sentence dated 04.10.2017, under Section 138 of the Negotiable Instruments Act, passed by JMIC, Panchkula, sentencing the petitioner to rigorous imprisonment for a period of one year and to pay compensation equivalent to the cheque amount i.e. Rs.50,000/-, was upheld.

(2.) During the pendency of the present petition, the parties appeared to have compromised the matter. Since by pleading compromise, the petitioner had sought compounding of the offence punishable under Section 138 of the Negotiable Instruments Act, therefore, a prayer was made by counsel for the petitioner, to send the matter to the Mediation and Conciliation Centre of this Court for settling the dispute between the parties. Accordingly, vide this Court's order dated 06.12.2018, the matter was referred to Mediation and Conciliation Centre of this Court.

(3.) In compliance of the order dated 06.12.2018, report of Mediator, has been received, wherein, it has been noticed that the parties have reached an amicable settlement resolving the disputes and differences with their free consent and without any pressure or undue influence from any quarter.