- (1.) This is a revision against conviction under Section 138 of the Negotiable Instruments Act wherein sentence of 6 months and compensation of Rs.60,000/- had been awarded by learned Sessions Judge, Hisar.
(2.) Petitioner No.2,(proprietor of petitioner No.1-firm) admittedly has now been in custody since 07.12.2010. Learned counsel for the petitioner states that the petitioner has repaid the amount and has entered into a compromise with the complainant. The complainant who is being represented by Mr.Bikram Chaudhary, Advocate (and identified by learned counsel for the petitioner)is also present in Court who has accepted the factum of compromise.
(3.) In the circumstances I deem it appropriate, even while maintaining the conviction, to reduce the sentence of the petitioner to that already undergone by him. Let the petitioner be now released forthwith, if not required in any other case.;