BALBIR BANDTA Vs. DEENA LAL

JUDGEMENT

(1.) Vide order dtd. 18/12/2023, the order of sentence dtd. 9/1/2023 was suspended during the pendency of the present Revision Petition. During the pendency of the present Revision Petition, the accused/applicant has filed this Criminal Miscellaneous Petition under Sec. 482 of Code of Criminal Procedure read with Sec. 147 of N.I. Act with the prayer to compound the offence in question in the light of the fact that the accused /applicant has paid the compensation amount in the case at hand to the complainant and as a consequence thereof, to acquit the accused/applicant for the offence punishable under Sec. 138 of the N.I. Act.

(2.) It is jointly submitted by learned counsel for the parties that during the pendency of the Criminal Miscellaneous Petition parties have amicably settled their dispute. The compromise deed dtd. 31/10/2023 duly signed by both the parties has been entered into between the accused/applicant and the complainant.

(3.) Vide separate statement recorded today of both the complainant and the accused/applicant, the factum of the parties having entered into a compromise dtd. 31/10/2023 has been admitted. The compromise has been taken on record and has been exhibited as Ext.