DALIP SINGH Vs. SEWAK RAM

JUDGEMENT

(1.) By way of this application, a prayer has been made by the applicant/petitioner that as now the matter which led to the filing of complaint against him under Sec. 138 of the Negotiable Instruments Act stands amicably settled between him and the complainant, therefore, his prayer for compounding of the offence be sympathetically considered.

(2.) Learned counsel appearing for the respondent/complainant submits that the respondent/complainant has no objection in case the prayer so made by the petitioner is sympathetically considered by the Court.

(3.) Having heard learned counsel for the parties and after perusing the averments made in the application, the same is allowed, as prayed for. Application stands disposed of.