KAMLESH Vs. PRADEEP SOOD

JUDGEMENT

(1.) Learned counsel for the petitioner informs the Court that in terms of the directions passed by this Court, an amount of Rs.10,000.00 has been deposited by the petitioner with the Himachal Pradesh Bar Association. By way of this petition, filed under Sec. 482 of the Code of Criminal Procedure, the following prayer has been made:-

(2.) Learned counsel for the petitioner has informed the Court that the issue which led to the filing of the complaint under Sec. 138 of the Negotiable Instruments Act has now been amicably settled between the parties and this is also evident from Annexure P-2, i.e. the compromise which has been entered into between them and as now the entire amount as was due from the petitioner to the respondent/claimant has been paid, therefore, present petition be allowed and the judgment of conviction as has been passed by learned Trial Court which stands affirmed by learned Appellate Court be set aside.

(3.) Private respondent, i.e. respondent No.1 is present in person in the Court. He has been duly identified by Mr. Praveen Kumar, learned counsel, representing him. He has stated in the open Court that in view of the matter having been compromised between him and the petitioner and in view of the petitioner now having made good all that was payable to him, he has no objection in case present petition is allowed and the judgment of conviction passed against the petitioner is set aside.