SMT. SUNITA BHATIA Vs. RADHEY SHYAM AND ANR.

JUDGEMENT

(1.) This revision petition has come up upon application filed by the petitioner narrating therein that in view of the compromise arrived at in between the parties the matter may be finally decided as per judgment of the Hon'ble Supreme Court in the case of Damodar S. Prabhu, reported, in which it has been held that conviction under Section 138 of the Negotiable Instruments Act, 1881 can be quashed at revisional stage also as contemplated under Section 147 of the Act.

(2.) Both the parties are present in person and they furnished compromise arrived at in between the parties.

(3.) The Deputy Registrar (Judl.), Rajasthan High Court, Jodhpur verified the said compromise as per direction of this Court.