LALU RAM DANGI Vs. MADAN LAL SINGHVI

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner challenging the judgment dtd. 29/11/2022, passed by the learned Special Judicial Magistrate No. 4 (N.I. Cases), Udaipur in Criminal Case No. 4882/2014 whereby the learned Trial Court has convicted the petitioner under Sec. 138 of the Negotiable Instruments Act, 1881 and imposed punishment of 1 year simple imprisonment along with fine of Rs.3,40,000.00.

(2.) The petitioner has also challenged the judgment dtd. 19/8/2023 passed by the learned Special Judge, Sessions Court, Udaipur in Criminal Appeal No. 136/2022 "Laluram Vs. Madanlal Singhvi and Anr.", whereby, the appeal assailing the above-mentioned order was dismissed.

(3.) Learned Counsel for petitioner submits that both the parties have settled the matter and therefore, in view of the provision of Sec. 147 of the Negotiable Instruments Act, 1881, the present revision petition may be allowed. He submits that a settlement deed was executed on 6/10/2024 by both the parties in the presence of witnesses, fortifying the fact that the respondent has received the entire outstanding amount due and has no objection if the revision petition is allowed on the basis of the said compromise.