RANJIT Vs. VINOD KUMAR AND ANOTHER

JUDGEMENT

(1.) Cr.M.P.(M) No.871 of 2018.

(2.) Looking to the nature of order, I propose to pass, it is not at all necessary to deal with the facts in detail. Suffice it to state that the complainant-respondent No.1 filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act (for short 'Act') which after trial was allowed by the trial Magistrate and the petitioner was ordered to be convicted and sentenced to undergo simple imprisonment for a period of six months and to pay compensation of Rs. 1,50,000/-. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was upheld by the learned Additional Sessions Judge-1, Mandi, District Mandi, H.P., Camp at Sundernagar. It is thereafter that the petitioner has filed the instant revision petition assailing the judgments of conviction and sentence as passed by the learned Courts below.

(3.) Today, petitioner is present in the Court and identified as such by his counsel. It is stated by learned counsel for the parties that the parties have amicably settled the matter. Moreover, affidavit of complainant/respondent No.1 has been placed on file as Annexure A-1. A perusal of the affidavit shows that the the deponent has received whole of the cheque amount and nothing is due to be recovered from the petitioner. It has been further stated in the affidavit by the deponent that he does not intend to pursue the case against the petitioner.