PURAN DASS Vs. KEWAL CHAND

JUDGEMENT

(1.) Today, petitioner/accused, and, respondent /complainant both appear before this Court in person. They have made the hereinafter extracted respective statements on oath:-

(2.) In pursuance to the afore made statements, this Court is making an order for compounding the charged offence. Consequently, the revision petition is accepted, and, the petitioner/accused is acquitted of the offence borne in Sec. 138 of the Negotiable Instruments Act. Personal and surety bonds stand cancelled.

(3.) The establishment of the learned trial Magistrate concerned is directed to forthwith release to the respondent/ complainant a sum of Rs.8000.00, as, is lying deposited therein. The afore release shall be made to the saving bank account of the respondent/complainant.