MRITUNJAY GORAI Vs. STATE OF JHARKHAND & ANR.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State, as also learned counsel for the complainant-opposite party No. 2. The petitioner is aggrieved by the Judgment dated 21.1.2011 passed by learned Additional Sessions Judge, F.T.C.-III, Dhanbad, in Cr. Appeal No. 183 of 2008, whereby the appeal filed against the Judgment of conviction and Order of sentence dated 18.6.2008, passed by Sri Ravi Ranjan, learned Judicial Magistrate 1st Class, Dhanbad, in C.P. Case No. 1681 of 2005/T.R No. 1070 of 2008, convicting and sentencing the petitioner for the offence under Sec. 138 of the Negotiable Instrument Act, has been dismissed by the learned Appellate Court below.

(2.) A joint compromise petition has been filed in I.A. No. 289 of 2014, stating that the case has since been compromised between the parties. I.A. No. 7866 of 2013 has been filed for exonerating the petitioner from surrendering in the Court below, in view of the compromise between the parties.

(3.) I.A. No. 6812 of 2013 has been filed for condonation of delay of 865 days in filing this criminal revision application. In view of the statements made in this interlocutory application, the delay in filing the criminal revision application is condoned.