SANSARO DEVI Vs. VIKRAM SINGH

JUDGEMENT

(1.) The present petition has been filed by the petitioner against the judgment of conviction and order of sentence dtd. 4/7/2025, passed by learned Additional Chief Judicial Magistrate, Dehra, District Kangra, H.P. in case No. 93-III/2022, titled Vikram Singh vs. Sansaro Devi, as affirmed by learned Additional Sessions Judge, Dehra, District Kangra, H.P., in Cr. Appeal No. 16-G/IX/2025, titled Sansaro Devi vs. Vikram Singh, decided on 29/11/2025, whereby present petitioner has been sentenced to undergo simple imprisonment of two years for commission of offence punishable under Sec. 138 of N.I.Act and compensation of Rs.2,00,000.00 was awarded against her.

(2.) The petitioner alongwith present revision petition filed an application under Sec. 147 of the N.I.Act on the basis of the compromise arrived between the parties. The compromise deed dtd. 4/2/2026 is signed by son of the present petitioner, namely, Mr. Rajinder Kumar and respondent. The same has been placed on record as Annexure A-1. As per the terms of compromise deed, entire cheque and compensation amount stands paid to the respondent by the son of the petitioner.

(3.) It has further been averred that present respondent has no objection, if the present petition is allowed and the judgment of conviction and order of sentence dtd. 4/7/2025, passed by learned Additional Chief Judicial Magistrate, Dehra, District Kangra, H.P. in Case No. 93-III/2022, titled Vikram Singh vs. Sansaro Devi, as affirmed by learned Additional Sessions Judge, Dehra, District Kangra, H.P., in Cr. Appeal No. 16- G/IX/2025, titled Sansaro Devi vs. Vikram Singh, decided on 29/11/2025, are quashed and set-aside and have further no objection, if the present petitioner, who is presently undergoing sentence at Lala Lajpat Rai, District and Open Air Correctional Home, Dharamshala, District Kangra, H.P. is released.