INDER SINGH Vs. DIWAN CHAND AND ANOTHER

JUDGEMENT

(1.) By medium of this application, the applicant/petitioner has sought condonation of 55 days delay, which has crept up in filing of the revision petition. For the reasons so assigned and set-out in the application, the same is allowed and the aforesaid delay is condoned. Application stands disposed of.

(2.) Looking to the nature of order, I propose to pass, it is not at all necessary to deal with the facts in detail. Suffice it to state that the complainant-respondent No. 1 filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act (for short "Act") which after trial was allowed by the trial Magistrate and the petitioner was ordered to be convicted and sentenced to undergo simple imprisonment for a period of three months and to pay compensation in the sum of Rs. 15, 000/- to the complainant. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was dismissed by the learned Sessions Judge, Mandi, H.P. It is thereafter that the petitioner has filed the instant revision petition assailing the aforesaid judgments passed by the learned Courts below.

(3.) Today, the complainant/respondent No. 1 Diwan Chand is present in the Court and identified as such by his counsel Sh. Naveen Awasthi, Advocate. The complainant/respondent No. 1 states that he has received the entire amount from the petitioner and is not interested to pursue the matter any further against the petitioner.