RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dtd. 20/11/2018 passed by the learned Addl. Sessions Judge, Gharsana, Sri Ganganagar whereby the appeal of the petitioner has been dismissed and the judgment dtd. 19/2/2018 passed by the learned Judicial Magistrate (NI Act Cases) Gharsana, Sri Ganganagar for offence under Sec. 138 N.I. Act has been affirmed and the petitioner sentenced to undergo one year's simple imprisonment along with fine in the sum of Rs.3,25,000.00 and in default of payment of fine to undergo three month's simple imprisonment.

(2.) Counsel for the petitioner submits that during the pendency of the revision petition, the petitioner and complainant-respondent No. 2 have entered into a compromise in the spirit of Lok Adalat and the respondent No. 2 has received all the amount from the petitioner and does not want to proceed in the matter. The photostat copy of the compromise dtd. 13/7/2019. has been passed over to this Court during the course of argument, which shall be formed part of the 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 respondent No. 2 concurs the fact of compromise dtd. 13/7/2019 arrived between the parties.