- (1.) CHALLENGE in this criminal revision petition is to the judgment dated 3.1.2013, passed by the learned Additional Sessions Judge, Ferozepur, whereby the appeal filed by the petitioner, Veena Rani, challenging her conviction and sentence for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, 'the Act'), passed by the learned Judicial Magistrate Ist Class, Ferozepur, was dismissed.
(2.) DURING pendency of the present criminal revision petition, it was submitted before this Court that the petitioner has sorted out her dispute with the complainant -respondent No. 1, Sohan Singh Sodhi, and effected a compromise with him. In view of the said submissions, the parties were directed to appear before the learned Area Judicial Magistrate for getting their respective statements recorded with regard to the said compromise. The learned Court below was also directed to send the detailed report in that regard.
(3.) IN compliance of the order passed by this Court, the petitioner, Veena Rani, and the complainant -respondent No. 1, Sohan Singh Sodhi, did appear before the learned Chief Judicial Magistrate, Ferozepur, and got recorded their respective statements with regard to the compromise, the copies thereof have been received along with the detailed report of the said Court. In his statement, the complainant -respondent No. 1, Sohan Singh Sodhi, stated as under: - "......I have effected compromise with petitioner Veena Rani, wife of Subhash Chander, and daughter of Kewal Krishan Kataria, resident of Backside New Kanshi Nagari, Near Railway Crossing, Ferozepur City, in case under Section 138 of the Negotiable Instruments Act. I have received the payment of cheque in question. I and petitioner Veena Rani has effected compromise without any inducement, threat or pressure. We have no grudge against each other." Similar statement was suffered by the petitioner, Veena Rani. Perusal of the operative part of the report reveals that the petitioner, Veena Rani, and the complainant -respondent No. 2, Sohan Singh Sodhi, had arrived at a valid compromise with their free consent and the compromise appears to be genuine one.;