JASMEL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been preferred on behalf of the petitioner being aggrieved with the order dated 29.09.2014 passed by the Special Judicial Magistrate (NI Act Cases) No. 1, Sri. Ganganagar (for short 'the trial court') whereby, the trial court has convicted the petitioner for the offence punishable under Section 138 of the N.I. Act and sentenced him for one years SI and to pay Rs. 6,00,000/- as compensation to the complainant. The petitioner has also challenged the order dated 31.07.2019 passed by the Additional Sessions Judge No. 2, Sri. Ganganagar (for short 'the appellate court') whereby, the appellate court while setting aside the aforesaid order of the trial court has convicted the petitioner for the offence punishable under Section 138 of N.I. Act and sentenced him for two years SI and to pay Rs. 8,42,670/- as compensation to the complainant.

(2.) Learned counsel for the parties have submitted that compromise has been arrived at between the parties on 07.02.2020. Learned counsel for the petitioner has submitted that in view of the fact that the parties have entered into compromise, the impugned orders under challenge may kindly be set aside and the petitioner be acquitted from the charge of offence punishable under Section 138 of the N.I. Act.

(3.) Learned counsel for the respondent No. 2 has submitted that the parties have entered into compromise and the respondent No. 2 does not want to press the charges for the offence punishable under Section 138 NI Act against the petitioner.