AJAY KUMAR Vs. AMARJEET SINGH BAINS

JUDGEMENT

(1.) The learned counsel appearing for the respondent/complainant on instructions received, from, the latter submits, that, the respondent/complainant, has, amicably settled the lis with the petitioner/convict, and, further submits that the petitoner has remitted a sum of Rs.65,000/- to the saving bank account of the respondent/complainant, and, further submits that the complainant/respondent has no objections, if the sums of Rs.65,000/-, lying deposited in the establishment of the learned Judicial Magistrate 1st Class, Dalhousie, is, ordered to be released in favour of the respondent/complainant, and, hence 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. Statement rendered, by the respondent/complainant, is, duly reduced into writing, and, signatured by him, and, is, in tandem, with, the aforesaid submission addressed, before this Court, by his counsel, and, is taken on record.

(2.) On the other hand, to, the afore effect, the statement, on oath, of the petitioner/accused has also been recorded.

(3.) In view of the above, the offence arising from dishonour of negotiable instrument is ordered 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. However, the aforesaid order shall take effect, only upon, the petitioner/ accused, within six weeks, depositing, if not already deposited, 15% of the amount, comprised in the dishonored Cheque, before the H.P State Legal Services Authority. All pending applications stand disposed, of, accordingly.