Amitav Kumar Gupta, J. - (1.) This revision is directed against the judgment dated 23.1.2009 passed in Cr. Appeal No. 204 of 2007, whereby the judgment of conviction of the petitioner under Sec. 138 of the Negotiable Instruments Act and order of sentence dated 28.8.2007 passed by Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No. 332/2004/T.R. No. 687/2007 have been affirmed by the learned Sessions Judge, Jamshedpur. Learned counsel for the petitioners and learned counsel for the O.P. No. 2/informant have submitted that both the parties have compromised the case and amicably settled the dispute during the conciliation proceeding before the Conciliator at JHALSA, Naya Sadan, Ranchi.
(2.) Learned counsel appearing on behalf of the O.P./complainant has submitted that the petitioner has deposited Rs. 25,000/ - (twenty five thousand) in the court below in terms of compromise and settlement. That O.P. No. 2 does not want to proceed with the case any further. It is submitted that the case be disposed of in terms of compromise and the learned court below be directed to release the amount of Rs. 25,000/ - (twenty five thousand) deposited by the petitioner in favour of O.P. No. 2.
(3.) Heard. On perusal of the conciliation report, it is amply clear that both the parties have entered into a compromise and O.P. No. 2/informant has settled the dispute on terms and condition of payment of Rs. 25,000/ - (twenty five thousand) by the petitioner to O.P. as full and final settlement.;