SATPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein seek quashing, on the basis of compromise of impugned judgment and order dtd. 19/5/2022, passed by the learned Judicial Magistrate, Rawatsar, District Hanumangarh in Criminal Original Case No. 88/2015, vide which he has been convicted for the offence under Sec. 138 of the N.I. Act and sentenced for one year's simple imprisonment together with fine of Rs.3,70,000.00, in default whereof, to further undergo one month's simple imprisonment.

(2.) Learned Counsel for the petitioner would submit that the dispute between parties was of private nature and a compromise has taken place after the complainant secured conviction of the petitioner. He places reliance on the judgment of the Apex Court rendered in the case of Ramgopal & Anr. Vs. The State of Madhya Pradesh, Criminal Appeal No. 1489/2012, decided on 29/9/2021.

(3.) Learned Public Prosecutor and the learned Counsel for the complainant do not dispute the fact of compromise and don't have any objection in view of the judgment, ibid.