KASTOOR Vs. BHOOMI VIKAS BANK, SHIVGANJ BRANCH

JUDGEMENT

(1.) - An application (IA No.1740/2011) has been submitted before this Court, inter alia, stating that the petitioner was convicted by the Judicial Magistrate, First Class, Shivganj (Sirohi) vide order dated 15.03.2008 for offence punishable under Sec. 138 of the Negotiable Instruments Act and sentenced with six months' simple imprisonment and to pay fine of Rs.2,50,000.00. Against this order, an appeal was filed by the petitioner, which was dismissed by learned Sessions Judge, Sirohi vide order dated 02nd May 2009.

(2.) Against both these orders, the petitioner filed present Revision Petition, which has been admitted by this Court and sentence awarded to the petitioner was suspended by order dated 06.05.2009. Now a compromise has been arrived at between the parties and so, it is prayed that in the light of the compromise, this Revision Petition may be disposed of.

(3.) The papers issued by the respondent-Sirohi Sahkari Bhoomi Vikas Bank stating that no amount is due in respect of said cheque/loan have also been placed on record. An application under Sec. 320 Crimial P.C. read with Sec. 147 of the Negotiable Instruments Act has also been filed before this Court for grant of permission to compromise the case.