Ravinder Kapoor vs Sushma Kapoor & Anr
2011 Latest Caselaw 5152 Del

$~46
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+              CRL. Rev. P. No.464/2011

%              Judgment delivered on:19th October, 2011

RAVINDER KAPOOR                                     ..... Petitioner
                               Through : Mr. Mukesh M. Goel, Adv.

                          versus

SUSHMA KAPOOR & ANR                  ..... Respondent
                 Through : Respondent No. 1 in person.
                           Ms. Rajdipa Behura, Addl.
                           PP/R-2

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

     1. Whether the Reporters of local papers
        may be allowed to see the judgment?                NO
     2. To be referred to Reporter or not?                 NO
     3. Whether the judgment should be reported            NO
        in the Digest?

SURESH KAIT, J. (Oral)

Crl. M.A.12375/2011 (for exemption)

Allowed, subject to all just exceptions.

Crl. REV. P. 464/2011 & M.B.1826/2011

1. Notice of the petition and application is accepted by

Ms.Rajdipa Behura, Addl. PP on behalf of the

State/Respondent No. 2. Respondent No. 1 is personally

present in the court and accepts notice.

2. The instant revision petition has been filed challenging

order dated 12.10.2011 of the learned Sessions Judge in Crl.

Appeal No. 8/2011 whereby judgment dated 10.01.2011 of

the trial court has been upheld and order on sentence dated

15.01.2011 awarding sentence of one year SI was reduced to

SI for 6 months. Vide the trial court judgment the petitioner

was directed to pay a sum of Rs.4.5 lakh as compensation

also.

3. The learned counsel for the petitioner submits that

total amount of Rs.4.5 lakh has been paid by the petitioner

to the complainant and the complainant does not want to

pursue this matter any further.

4. Since the complainant has come forward and wants to

compound the case, therefore, in the interest of justice and

as provided under Section 147 of the Negotiable Instrument

Act, 1881, the same stands compounded.

5. Consequently, the petitioner is acquitted from the case.

6. Accordingly, Jail authorities are directed to release the

petitioner forthwith, if not required in any other case.

7. A copy of this order be sent to the concerned

Superintendent.

8. The petition stands disposed of.

9. No order as to costs.

SURESH KAIT, J

October 19th 2011 Awanish