Prashant Kumar Agarwal, J. - (1.) Heard the learned counsel for the parties.
(2.) The accused-petitioner has filed this Criminal Revision Petition under Section 397 read with Section 401 Cr.P.C. against the judgment and order dated 21.5.2016 passed by the Additional Sessions Judge No.2, Jaipur Metropolitan, Jaipur in Criminal Appeal No.19/2015 whereby the learned appellate Court by affirming and upholding the judgment and order 5.2.2015 passed by the Special Judge, N.I. Act Cases No.13, Jaipur Metropolitan, Jaipur in Criminal Case No.1/2013 dismissed the appeal filed by the petitioner under Section 374 Cr.P.C. The learned trial Court vide judgment and order dated 5.2.2015 convicted the petitioner for offence under Section 138 of the N.I.Act and sentenced him for simple imprisonment for one year and also directed payment of Rs.1,50,000/- as compensation to the respondent-complainant.
(3.) It was jointly submitted by the learned counsel for the parties that after dismissal of the appeal and during pendency of this revision petition the parties have settled their dispute and the amount in dispute has already been paid on behalf of the petitioner to the respondent-complainant and in this respect a written settlement-deed has also been executed, which has been placed on record. It was further submitted that in view of the settlement between the parties appropriate order may be passed.;