SATISH KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Two receipts of Rs.75,000.00 and Rs.3,000.00, being a 15% of the cheque amount of Rs.25,17,831.00 has been filed, which is taken on record.

(2.) Mr. K.K. Chauhan, learned counsel for respondent No.1 has submitted that the matter has been reconciled between the parties and respondent No.1 does not want to proceed further with the present matter because of the compromise between the parties.

(3.) In view of the statement, the present petition is allowed and judgment dtd. 5/9/2025, passed by learned Session Judge, Hamipur, H.P, in Criminal Appeal No. 152 of 2024, titled Satish Kumar Vs. The Punjab National Bank, affirming the judgment of conviction dtd. 12/11/2024, passed by learned Judicial Magistrate, First Class, Court No.II, Hamirpur, H.P., in Criminal Complaint No. 80-1/2018, titled The Punjab National Bank Vs. Satish Kumar and order of sentence dtd. 23/11/2024, are ordered to be set aside. The complaint is dismissed as not pressed.