ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dtd. 5/3/2019 passed by the Additional Session Judge No. 3, Chittorgarh whereby the appeal of the petitioner has been dismissed and the judgment dtd. 8/2/2017 passed by the learned Special Judicial Magistrate (NI Act Cases), Chittorgarh for offence under Sec. 138 N.I. Act has been affirmed and the petitioner sentenced to undergo one year simple imprisonment along with fine in the sum of Rs.1,50,000.00.

(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 original copy of the compromise dtd. 26/3/2019 has been passed over to this Court, which is taken on 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. 26/3/2019 arrived between the parties.