LEELA DEVI Vs. RAM TRANSPORT FINANCE CO LTD

JUDGEMENT

(1.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 05.12.2014 passed by learned Additional Sessions Judge,-(II), Shimla, in Criminal Appeal No.219-S/10 of 2014/13 whereby he upheld the judgment dated 25.06.2013/04.07.2013 passed by learned Judicial Magistrate Ist Class, Court No.3, Shimla, H.P. in a complaint 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 six months and to pay compensation of Rs. 2,50,000/- to the complainant.

(2.) Today, petitioner is present in the Court and identified as such by her counsel. It is stated by learned counsel for the petitioner that she has paid the entire amount to the respondent and a receipt dated 22.08.2016 has been placed on the case file to this effect.

(3.) 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 settlement the complainant/respondent does not want to pursue the case any further.