ANIL NARULA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - An application (IA No.1262/2012) has been submitted before this Court, inter alia, stating that the petitioner was convicted by the Special Judge (N.I. Act Case), Sriganganagar vide order dated 14.10.2010 for offence punishable under section 138 of the Negotiable Instruments Act and sentenced with two years' simple imprisonment and to pay Rs.1,75,000.00 towards compensation. Against this order, an appeal was filed by the petitioner, which was dismissed by learned Additional Sessions Judge, No.2, Sriganganagar vide order dated 3rd April 2012.

(2.) Against both these orders, the petitioner filed present Revision Petition. 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.) An affiadvit of respondent No.2- Ashok Kumar s/o Bheem Chand has been placed on record, inter alia, deposing on oath that he has received all due amount from petitioner Anil Narula and no transaction is now outstanding. It is further expressed therein that now he does not to pursue any criminal proceeding against the petitioner. An application under section 320 (5) Code Criminal Procedure has also been filed before this Court on behalf of respondent No.2 for grant of permission to compromise the case.