BHOJRAJ FAGODIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition has been filed against the judgment dtd. 10/4/2018 passed by the learned Additional Sessions Judge No. 1, Nohar, District Hanumangarh, whereby the learned Judge rejected the appeal filed by the petitioner against the judgment dtd. 30/6/2016 passed by the learned Judicial Magistrate, Rawatsar, District Hanumangarh for offence under Sec. 138 N.I. Act and affirmed the sentence awarded to the petitioner of six month's simple imprisonment along with fine in the sum of Rs.3,80,000.00 in default of payment of fine amount, further undergo three month's S.I.

(2.) Counsel for the petitioner submits that 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, therefore the sentence of imprisonment awarded to the petitioner may be set aside. A copy of the compromise dtd. 19/7/2019 is passed over to this Court during the course of arguments.

(3.) Mr. Takshendra Sharma appears on behalf of respondent No. 2 and concurs with the facts stated by the counsel for the petitioner.