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Judgment
Heard the learned Counsel for the Applicants. It is submitted that the Applicants and the Respondents have settled the dispute amicably.
The learned Counsel appearing for the Respondent confirms that the Respondent has received the agreed compensation amount and the Respondent has accepted the same as full and final settlement amount.
The learned Counsel for the Applicants submits that out of total compensation amount, an amount of Rs.1,50,000/- was paid to the Respondent during the pendency of the proceedings before the learned JMFC. It is submitted that the payment was made by three cheques of Rs.50,000/- each drawn on State Bank of India vide Cheque Nos. 000868, 667609 and 667613. Therefore, nothing remains to be paid to the Respondent by the Applicants.
The learned Counsel appearing for the Respondent has no objection for compounding the offence.
The Applicants also undertake to deposit an amount of Rs.1,20,000/- towards costs to the Goa State Legal Services Authority by 29.10.2026.
In view of the above and by consent of parties, the judgment and order dated 07.02.2023 passed by the learned Judicial Magistrate, First Class, Margao in Criminal Case No. 392/OA/NIA/2015/C and the judgment and order dated 26.05.2026 passed by the learned Additional Sessions Judge-1, South Goa, Margao in Criminal Appeal No. 67/2023 are quashed and set aside and the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 stands compounded.
It is clarified that the relief granted in this Application will be operative only after payment of costs as stated above.
The Criminal Revision Application stands disposed of.
List the matter on 30.10.2026 for reporting compliance.
This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.