JASPREET SINGH GAMBIR Vs. DAYAGOLD CREATION

JUDGEMENT

(1.) Petitioner had faced trial qua offences punishable under section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'Act') with regard to dishonour of cheque in question on a complaint filed by the respondent. Courts below have ordered conviction and sentence of the petitioner under Section 138 of the Act. Hence, the present petition by the petitioner.

(2.) Learned counsel for the petitioner and respondent have submitted that in-fact three complaints were filed by the respondent against the petitioner with regard to cheques in question. Petitioner has been convicted and sentenced in all the three cases. In one case, cheque amount was Rs. 2,50,000/-, in another case cheque amount was Rs. 2,00,000/-, whereas in the third case cheque amount was Rs. 8,08,000/-. In all compensation ordered to be paid by the courts below by the petitioner to the respondent is Rs. 15,50,000/-. Learned counsel for the petitioner has handed over two demand drafts in the sum of Rs. 10,00,000/- and Rs. 5,50,000/- to the respondent, who is present in person, as payment of entire compensation amount in question of all the three cases (photocopies of the Demand Drafts have been placed on record).

(3.) In these circumstances, respondent has submitted that he has received the entire amount of compensation as awarded by the courts below and he may be permitted to compound the offence.