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Judgment
H.P. Sandesh, J
The parties have filed the joint memo, wherein it is stated that the parties have settled the matter for cheque amount of Rs.15,25,000/-. The petitioner has already deposited an amount of Rs.8 lakhs before the Trial Court and the same was withdrawn by the respondent/complainant. The remaining amount of Rs.7,25,000/- is paid by the petitioner to the respondent today by way of DD.
The complainant is present before the Court and the accused is not present. The learned counsel for the petitioner submits that the accused is not keeping well. In view of the payment of entire amount, the presence of the accused is dispensed with.
The parties have also filed an application under Section 320 of Cr.P.C read with Section 147 of the Negotiable Instruments Act (‘NI Act’ for short) for compounding of the offence. In view of the joint memo and settlement arrived between the parties, the application is allowed and the offence is compounded. Consequently, the petitioner is acquitted for the offence punishable under Section 138 of the NI Act.
The petitioner is directed to pay the fine amount of Rs.10,000/- before the Trial Court within one week from today and furnish the receipt before the Registry for having paid the amount within ten days from today. If the receipt is not produced within ten days, list the matter on 14.03.2025. If the receipt is produced, no need to list the matter before the Court.
The criminal revision petition is disposed of.