KARAM CHAND Vs. BHAGAT SINGH THAKUR

JUDGEMENT

(1.) Parties are present in Court. Respondent No.1/ complainant submits that the petitioner/convict has liquidated all the liabilities except a sum of Rs.66,700/- as arising from the dishonored Negotiable Instrument. He further prays to this Court that in case a sum of Rs.66,700/- lying deposited in the establishment of learned trial Court concerned is ordered to be released in his favour thereupon this Court may proceed to order for compounding the offence constituted by the dishonor of Negotiable Instrument and to accept the Revision Petition and to acquit the accused for the offences charged. Statement rendered on oath by respondent No.1/complainant duly reduced into writing and signatured by him is in tandem with the aforesaid submission addressed by him before this Court and is taken on record.

(2.) On the other hand the statement on oath of the petitioner/accused has also been recorded wherein he submits that he has liquidated all the apposite liabilities to the complainant except a sum of Rs. 66,700/- as arising from the dishonored Negotiable Instrument. He further submits that he has no objection in case a sum of Rs.66,700/- lying deposited in the establishment of learned trial Court concerned is ordered to be released in favour of the respondent No.1/complainant.

(3.) In view of the above the offence arising from dishonour of negotiable instrument is ordered to be compounded and the Revision petition is accepted and the impugned judgment/ order stands quashed and set aside. The accused stands acquitted of the offences charged. A sum of Rs.66,700/- lying deposited in the establishment of learned trial Magistrate is ordered to be released in favour of the respondent No.1/complainant by remitting the same in his savings bank account.