UKADARAM Vs. HARSHVARDHAN JAIN & ANR

JUDGEMENT

(1.) Vide order dated 11.12.2012, the complainant-petitioner has been accorded permission to submit compromise. In compliance of this, compromise has been submitted by the complainant and stated that the petitioner is behind the bars and Rs. 7500/- has already been deposited with the legal authority.

(2.) Looking at the fact that the compromise has been arrived at between the parties and the compromise has been attested, the petitioner is acquitted for the offence under Section 138 of the Negotiable Instruments Act. He be released forthwith if not required in any other case.

(3.) The revision petition is disposed of as indicated above and the stay petition also stands disposed of automatically.