M.N. Bhandari, J. - (1.) Heard on the application for release of amount deposited by the petitioner through demand draft.
(2.) Learned counsel for the petitioner submits that entire amount of compensation has been deposited by the petitioner, thus, order of the court for payment of amount has been satisfied. In view of the aforesaid fact and as agreed by the complainant to treat it to be a settlement of entire amount paid, the order passed against the petitioner may be set aside by compounding the offence.
(3.) Learned counsel for the respondent No.2 submits that the amount of Rs. 1,40,000/- has earlier been paid and remaining amount of Rs. 1,40,000/- has been deposited in the trial court through demand draft, however, the amount has not been received by the complainant, as yet. If the amount aforesaid is released and is taken in satisfaction to the order passed by the trial court then he need not to press for sentence of the petitioner and the offence under Section 138 of the Negotiable Instruments Act may be compounded.;