HARVINDER SINGH Vs. KARNAIL SINGH

JUDGEMENT

(1.) Present revision has been filed assailing judgment of learned Sessions Judge, Solan in Case No. 3 -NL/10 of 2015, dated 15.06.2015 affirming judgment of learned ACJM Court No. 1 Nalagarh, dated 9.12.2014 in Cr. Case No. 99/3 of 2008 convicting and sentencing the petitioner -accused to undergo simple imprisonment of 6 months and to pay compensation of Rs. 4,50,000/ - under Section 138 of Negotiable Instrument Act.

(2.) The petitioner has already deposited Rs. 4,42,000/ - in the Registry of this Court and remaining Rs. 8,000/ - has been paid by him today to the respondent in cash. The parties have resolved their disputes amicably for which separate statement of complainant Karnail Singh has been recorded. He has stated that he has received Rs. 8,000/ - in cash and prayed that in view of amicable settlement, amount lying in Registry of this Court be released in his favour and matter may be allowed to be compounded and he may be permitted to withdraw complaint filed by him.

(3.) Consequently, matter is permitted to be compounded and complaint arising out from dis -honour of cheque under Section 138 of the Negotiable Instruments Act is permitted to be withdrawn and judgments of conviction and sentence passed by Courts below are ordered to be quashed and set -aside. Petitioner -accused is acquitted of accusation framed against him.