H.R. Panwar, J. - (1.) Issue notice for final disposal Mr. B.S. Kohinoor accepts the notice for respondent No. 2.
(2.) Learned Counsel for the parties submit that the matter may be heard, and disposed of at the admission stage since the parties have compromised in the matter and the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act of 1881" hereinafter) is compoundable.
(3.) Heard learned Counsel for the parties.;