ANIL KUMAR Vs. STATE OF JHAR.

JUDGEMENT

(1.) THE present Cr. Revision is directed against the order impugned passed by the Addl. Sessions Judge, F.T.C, -V, Chaibasa whereby and whereunder the Cr. Appeal NO.30 of 2006 preferred by the petitioner Anil Kumar against the order of his conviction under Section 138 Negotiable Instrument Act in C -1 Case No. 30 of 2004 passed by Shri Shatrunjay Kumar Singh, Judicial Magistrate, 1st Class, Chaibasa on 31.01.2006 and sentenced to undergo simple imprisonment for one year and to pay compensation of Rs. 3,00,000/ - ( Three lakhs) to the Complainant -Opposite Party No.2 Chiranjeet Kumar Das with default stipulation was upheld and maintained by dismissing the appeal.

(2.) IN the meantime two Interlocutory Applications were filed on behalf of the petitioner.

(3.) I .A.No. 1469 of 2007 being the Compromise Petition was filed on behalf of the Opposite Party NO.2 who entered appearance by filing vakalatnama stating therein that with the intervention of the well -wishers, the parties entered into compromise and he did not want to pursue the present case in the backdrop that he had already received the due amount of Rs.3,00,000/ - (Three lakhs) on full satisfaction. A photo copy of the money receipt has been appended in support of the contention (Annexure -A). The Interlocutory Application further contained that the petitioner herein could suffer irreparable loss and injury if surrenders in the court below for custody and the Complainant O.P. No.2 did not want that the petitioner should suffer any longer having been no more grievance against him as the petitioner paid the entire dues to him. The affidavit filed in support of the contention made in LA. No. 1469 of 2007 has been signed by the Opposite Party No.2 Chiranjeet Kumar Das as the deponent duly identified.