Harish Chandra Mishra, J. - (1.) I.A. No. 1079 of 2012.
(2.) I .A. No. 1079 of 2012 has been filed by the petitioner praying for exemption from surrendering in the Court below. It is submitted that the petitioner has been convicted for the offence u/s 138 of the Negotiable Instrument Act and there is compromise between the parties, as such the petitioner may be exempted from surrendering in the Court below. In the facts of the case, the aforesaid Interlocutory Application is allowed and the petitioner is exempted from surrendering in the Court below. Cr. Revision No. 539 of 2012 with I.A. No. 1327 of 2012
(3.) I .A. No. 1327 has been filed by the complainant opposite party No. 2 submitting that he has received the due amount of Rs. 66,332/ - to his full satisfaction and accordingly the offence be allowed to be compounded.;