SURINDER KUMAR SHARMA Vs. NARESH KUMAR

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.84,175.00 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 trial Magistrate and the petitioner was sentenced to undergo simple imprisonment for a period of six months and also directed to pay compensation of Rs. 95,000.00 to the complainant/respondent.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 22.11.2013/7.12.2013 though the petitioner preferred an appeal before the learned Additional Sessions Judge-1, Shimla, however, the same came to be dismissed vide judgment dated 4.7.2015, constraining the petitioner to file the instant revision petition.

(3.) Today, when the case was taken up, learned counsel for the petitioner stated that the petitioner has already deposited the entire compensation amount of Rs.95,000.00 i.e. Rs.31,920.00 before learned trial Court and remaining amount of Rs.63,100.00 before this Court and the matter has been settled between the parties. This statement of learned counsel for the petitioner is not disputed by learned counsel for the respondent/complainant. Since the petitioner has deposited the entire compensation amount of Rs.95,000.00, therefore, the matter can be given quietus in terms of the judgments rendered by the Honourable Supreme Court.