DEVENDER SINGH Vs. SHYAM LAL

JUDGEMENT

(1.) When this case was taken up for arguments, it was submitted by Mr. Kanwar, learned counsel for the petitioner that out of an amount of Rs. 1,75,000.00, an amount of Rs. 75,000.00 stands deposited before the learned trial Court and the petitioner has no objection for release of the same in favour of the respondent. He further submitted that the remaining amount of Rs. 1,00,000.00 in the denomination of Rs. 100x55 =5500.00, Rs. 500x115=57,500.00 and Rs. 1000x37=37,000.00 totalling Rs. 1,00,000.00 has also been paid in cash to the respondent on 7th Nov., 2016, which fact is not disputed by learned counsel for the respondent.

(2.) The present petition has been filed against the judgment passed by the learned Sessions Judge, Sirmaur District at Nahan dated 12.1.2012 in Cr. Appeal No. 52-Cr. A/10 of 2009, whereby the appeal filed by the petitioner against the judgment, conviction and sentence passed by the learned Judicial Magistrate 1st Class, Nahan dated 19.9.2009 in Criminal Complaint No. 45/3 of 2005 under Sec. 138 of the Negotiable Instruments Act, vide which petitioner was convicted and sentenced to undergo simple imprisonment for a period of six months and to pay compensation in the sum of Rs. 1,75,000.00 has been dismissed and the judgment passed by the learned JMIC, Nahan has been upheld.

(3.) It is not necessary to narrate the facts giving rise to filing of the present revision because it has been jointly represented by learned counsel for both the parties that they have amicably settled the matter and in view of the said amicable settlement, the complainant-respondent does not want to pursue the case any further.