GURVAKSH Vs. GIRDHARI LAL

JUDGEMENT

(1.) Looking to the nature of order, I propose to pass, it is not at all necessary to delve into the facts in detail. Suffice it to state that the complainant/respondent instituted a complaint under Sec. 138 of the Negotiable Instruments Act (for short 'Act') against the petitioner on the allegations that a cheque of Rs.2,65,000.00 handed over by the petitioner to respondent in order to discharge his liability had been dishonoured. The complaint was decided in favour of the respondent by the learned Special Judicial Magistrate, Mandi and the petitioner was sentenced to undergo simple imprisonment for a period of one year and also directed to pay compensation of Rs.2,65,000.00 to the complainant/respondent. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 21/22/7/2014, though the . petitioner preferred an appeal before the learned Sessions Judge, Mandi, however, the same came to be dismissed vide judgment dtd. 5/6/2015 constraining the petitioner to file the instant revision petition.

(3.) Today, when the case was taken up, learned counsel for the petitioner states that the petitioner has already paid the remaining amount of Rs.15,000.00 and as such the entire compensation amount stands paid to the respondent. This statement of learned counsel for the petitioner is not disputed by learned counsel for the respondent/complainant. Since the entire compensation amount stands paid, therefore, the matter can be given quietus in terms of the judgments rendered by the Hon'ble Supreme Court.