SANJAY CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P and learned counsel for the O.P. No.02.

(2.) It has been jointly submitted by the learned counsel for the parties that the parties have compromised and settled their dispute outside the court and the money has been transacted between the parties and the complainant/ O.P. No.02 has no grievance against the petitioner. The joint compromise petition being I.A. No.1407 of 2021 has also been filed, which is on record.

(3.) Considering the arguments of the learned counsel for the parties and the fact that the offence is compoundable as per Sec. 147 of the N.I. Act and further there is settlement arrived between the parties, accordingly the judgment dtd. 21/10/2020, passed in Cr. Appeal No.213 of 2019, by the court of learned District and Additional Sessions Judge - I, Dhanbad, and the judgment and order of sentence dtd. 30/12/2019, passed by the court of learned Judicial Magistrate, 1st Class, Dhanbad, in C.P. Case No.1272 of 2018 (T.R. No.1392 of 2019), are, hereby, quashed and set aside. The petitioner is acquitted of the offence under Sec. 138 of the N.I Act in terms of the joint compromise between the parties.