Rekha Mittal, J. - (1.) CRM -16175 of 2014
(2.) ALLOWED as prayed for. CRM -16176 of 2014 Prayer in this application is for compounding the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 by invoking the provisions of Section 147 thereof.
(3.) COUNSEL for the petitioner submits that the petitioner has discharged his liability qua the cheque amount in favour of the respondent as well as deposited 15 % of the cheque amount in the Registry of this Court in compliance with the judgment passed by Hon'ble the Supreme Court of India in Damodar S. Prabhu vs. Sayed Babalal H., 2010 (2) R.C.R. (Criminal) 851, therefore, the petitioner may be allowed to compound the offence.;