RAJINDER SINGH Vs. SANDEEP SOOD

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.93,000.00 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 Additional Chief Judicial Magistrate, Court No.2, Shimla, H.P. and the petitioner was sentenced to undergo simple imprisonment for a period of one year and also directed to pay compensation of Rs.1,20,000.00 to the complainant/respondent.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 01.04.2015/20.04.2015 though the petitioner preferred an appeal before the learned Additional Sessions Judge-II, Shimla, however, the same came to be dismissed vide judgment dated 20.01.2018, constraining the petitioner to file the instant revision petition.

(3.) Today, the respondent has appeared in person and states that the matter has been amicably settled and this fact is duly supported by the receipt executed by him and has been annexed with the petition at page No.37 of the paper book. Therefore, non-bailable warrants issued against the petitioner are ordered to be recalled. Learned counsel for the petitioner requested that the case be compounded.