MANGAL CHAND NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, a prayer has been made to compound offence under Sec. 138 of Negotiable Instruments Act, which was subject matter of complaint No. 926-1/2015, decided by Learned Chief Judicial Magistrate Lahaul and Spiti at Kullu vide judgment dtd. 22/3/2022.

(2.) It is averred in the petition that vide Annexure P-3, a compromise has been effected between the complainant and the petitioner on 9/2/2023 and in terms of such compromise, the parties have agreed to put an end to the litigation.

(3.) The matter has been listed today as urgency has been shown on behalf of the petitioner who has been taken in custody for the purpose of execution of sentence imposed upon him by learned Trial Court and affirmed by learned Appellate Court. It is further submitted that the petitioner has been taken in custody about a week back and since then he is undergoing sentence.