RONGON MUKHOPADHYAY,J. - (1.) I.A. No.1746 of 2012 This interlocutory application has been preferred by the petitioner for final disposal of the Criminal Revision No. 642 of 2016 on the basis of compromise arrived at between the parties. Petitioner further prays for exemption to surrender in view of the compromise so arrived at.
(2.) It appears from perusal of the interlocutory application that the parties have settled their disputes, which arose out of dishonor of a cheque and since the act of the petitioner was proved before the trial court , he was convicted for the offence under Section 138 of the N.I. Act, which was subsequently affirmed in appeal.
(3.) Mr. Ashok Kumar Sinha, learned counsel for O.P. No. 2, has accepted the factum of compromise and has submitted that he does have any grievance against the petitioner.;