SANDEEP MEHTA,J. - (1.) The petitioner stands convicted by learned ACJM, Hanumangarh in Cr. Case No. 994/2011 for the offence under section 138 of the N.I. Act and was sentenced to suffer six months' simple imprisonment with fine of Rs. 3,10,000/-, in default to further undergo three months simple imprisonment by judgment dated 8.6.2016 which was affirmed by learned Additional Sessions Judge No.2, Hanumangarh by judgment dated 13.7.2017 passed in Appeal No. 14/2016.
(2.) The petitioner is presently lodged in the District Jail, Hanumangarh.
(3.) Learned counsel representing the parties have filed an application to take the compromise executed between the petitioner and the complainant respondent No. 1 on record. The compromise application has been verified by the Dy. Registrar (Judl.), Raj. High Court, Jodhpur today itself.;