(1.) Cr.M.P.(M) No.796 of 2015.
(2.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 19.10.2013 passed by learned Sessions Judge, Kinnaur Sessions Division at Rampur Bushahr, Camp at Reckong Peo, District Kinnaur, in Criminal Appeal No.23-R/10 of 2010 whereby he affirmed the judgment dated 01.06.2010 passed by learned Chief Judicial Magistrate, District Kinnaur at Reckong Peo, in Criminal Complaint No.121-3 of 2008 filed by the complainant/respondent against the petitioner under Section 138 of the Negotiable Instruments Act, 1881, (hereinafter referred to as the 'Act') wherein the petitioner was convicted and sentenced to undergo simple imprisonment for a period of six months and also to pay fine to the tune of Rs. 75,000/- to the complainant/respondent.
(3.) Complainant/respondent is present in person and identified as such by Shri Raj Negi, Advocate. It is represented by the respondent that he has already received the entire compensation amount and now he does not want to purse this case against the petitioner. In view of subsequent development, it is not necessary to state the facts giving rise to the present revision petition because it is jointly represented by learned counsel for the parties that they have amicably settled the matter and in view of the compromise the respondent/complainant does not want to pursue the case any further.