MOHAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed challenging the judgment dtd. 24/11/2022, passed by the learned Judicial Magistrate, Sujangarh, District Churu, in Criminal Case No.564/2018 (CIS No.564/2018) (Jagdisdh Legha v. Mohanram Jyani) whereby the appellant was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and imposed punishment of simple imprisonment of 1 year and also fine of Rs.5,50,000.00.

(2.) The appellant has also challenged the order passed by the learned Additional Sessions Judge, Sujangarh, District churu, in Criminal Appeal No.45/2022 (Mohanram v. State and Anr.) dtd. 22/4/2024, whereby the appeal against the above-mentioned order was dismissed.

(3.) Learned counsel for petitioner- Mr. Rakesh Matoria and learned counsel for respondent No.2 - Mr. Zafar Khan have submitted that both the parties have settled the matter and therefore, in view of the provisions of Sec. 147 of the Negotiable Instruments Act, 1881, the present revision petition may be allowed. They submit that a compromise deed was executed on 11/8/2025, duly signed by both the parties in the presence of witnesses, fortifying the fact that the respondent has received the entire amount due and has no objection if the revision petition is allowed on the basis of the said compromise.