RAMESH SUWALKA Vs. TARACHAND SINDHI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the judgment dtd. 16/2/2024 passed by the learned Addl. Session Judge (Women Atrocity Cases), Bhilwara whereby the learned Judge dismissed the appeal of the petitioner and affirmed the judgment dtd. 10/12/2021 passed by the learned Special Judicial Magistrate (NI Act Cases) No.1, Bhilwara whereby the petitioner was convicted for offence under Sec. 138 of N.I. Act and sentenced to undergo six months' simple imprisonment along with fine in the sum of Rs.1,50,000.00.

(2.) Counsel for the petitioner submits that during the pendency of the revision petition, the petitioner and complainant-respondent have entered into a compromise in the spirit of Lok Adalat and the respondent has received all the amount from the petitioner and does not want to proceed in the matter. A copy of the compromise is already available on record. It is stated that since the parties have entered into compromise and amicably settled their dispute, therefore, the sentence of imprisonment awarded to the petitioner may be set aside.

(3.) Counsel for the complainant-respondent concurs the fact of compromise at between the parties.