ALOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that in compliance of the order dated 31.01.2020, draft of Rs.6,000/- drawn in favour of the O.P. No.2 (complainant) has been handed over. That the entire amount of Rs.31,000/- has been paid.

(2.) Learned counsel for the O.P. No.2, has submitted that earlier a draft of Rs.25,000/- was received by him and today the draft of Rs.6,000/- being the outstanding amount has been handed over by the petitioner. It is submitted that since the entire amount of Rs.31,000/- has been paid, therefore the petitioner does not wants to proceed with the case. That the revision be disposed of in view of the settlement arrived at between the parties.

(3.) Heard. In Meters and Instrument Private Limited and Anr. v. Kanchan Mehta; 2018 (1) SCC 560; the Supreme Court has observed that the object of the provision of the Negotiable Instrument Act is primarily compensatory and the court can in the interest of justice and finding that the aggrieved party has been duly compensated close the proceeding and discharge the accused. The counsel for O.P. No.2 has submitted that the petitioner has amicably settled the matter since the entire amount of Rs.31,000/- has been paid to the O.P. No.2. In the attending facts and circumstances the petitioner is acquitted of the charges and the judgment dated 08.05.2019 is, hereby, set aside.