SUNIL Vs. STATE

JUDGEMENT

(1.) This criminal revision petition has been preferred on behalf of the petitioner being aggrieved with the order dated 21.8.2015 passed by the learned Additional Chief Judicial Magistrate, Vallabhnagar, District Udaipur (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. The petitioner has also challenged the order dated 14.5.2019 passed by learned Additional Sessions Judge (Women Atrocities Cases), Udaipur (for short 'the appellate court') whereby, the appellate court upheld the order dated 21.8.2015 passed by the trial court.

(2.) Learned counsel for the petitioner has submitted that compromise has been arrived at between the parties on 17.1.2020 and as per the said compromise, the petitioner has paid the whole amount to the respondent No.2. Learned counsel for the petitioner has further submitted that in view of the fact that the parties have entered into compromise, the impugned orders 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.) The petitioner has not surrendered pursuant to the impugned judgments.