PAWAN KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Since, vis-a-vis, the cheque amount carrying therein a sum of Rs.1,05,159.00, a sum of Rs.50,000.00 stand deposited in the establishment of the learned trial Magistrate concerned, and, a sum of Rs.56,000.00 stood deposited in the Registry of this Court, and, when the afore deposits are co-equal, vis-a-vis, the compensation as assessed qua the respondent/ complainant bank, and, further when the learned counsel appearing for the respondent/ complainantbank submits at the bar, that, if the afore amounts, are, ordered to be released in favour, of, respondent/complainant bank, thereupon this Court, may proceed, to, order for the composition of the offence constituted by the dishonor of Negotiable Instrument, and, to also accept the revision petition, and, to acquit the accused for the offences charged.

(2.) On the other hand, the learned counsel appearing for the petitioner/accused also submits at the bar that he has, no objection, in case, the afore sums of money, respectively lying deposited in the Registry of this Court, and, before the learned trial Magistrate concerned, are, ordered to be released in favour of, the, respondent/complainant-bank.

(3.) In view of the above, the offence arising from dishonour of negotiable instrument is rdered to be compounded, and, the revision petition is accepted, and, the impugned judgment(s)/ order(s), stands quashed and set aside. The accused stands acquitted of the offences charged. The afore sums of money lying deposited, in the Registry of this Court, and, before the learned trial Magistrate concerned, are, ordered to be released in favour of respondent/complainant-bank, by, remitting the same in its bank account.