Pankaj Murgai vs The State And Anr.
2015 Latest Caselaw 5601 Del

$-10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     DECIDED ON : 4th AUGUST, 2015

+     CRL.REV.P.353/2015, CRL.M.B.7235/2015,              CRL.M.A.Nos.
      9127/2015 & 8860/2015
      PANKAJ MURGAI                                       ..... Petitioner

                         Through :    Mr.Anil K.Pruthi, Advocate.

                         versus

      THE STATE & ANR.                                    ..... Respondent

                         Through :    Mr.Navin K.Jha, APP.
                                      Mr.Anjum Kumar, Advocate for
                                      R2 along with R2 in person.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.Garg, J. (Oral)

1. Present revision petition has been preferred by the petitioner

to challenge the legality and correctness of an order dated 03.06.2015 of

learned Addl. Sessions Judge in Crl.A. No.8/14 titled 'Pankaj Murgai vs.

Neeraj Lijhara', whereby order dated 04.01.2014 of learned Metropolitan

Magistrate in Complaint Case No.1285/1/07 under Section 138

Negotiable Instruments Act was upheld.

2. Under Section 138 Negotiable Instruments Act, the petitioner

was sentenced to undergo SI for four months with compensation

`25,000/-. The complainant / respondent No.2 with his counsel has

reported that the matter has been settled with the petitioner and pursuant

to the settlement, he has received the settled / agreed amount. He has no

objection to the disposal of the revision petition as settled / compounded.

3. Since the matter has been settled amicably with the free

consent of the complainant, the revision petition stands disposed of as

settled / compounded. The petitioner is acquitted.

4. Since the petitioner has settled the dispute at revisional stage,

considering the facts and circumstances, the petitioner shall deposit

`9,000/- as costs within two weeks before the Trial Court.

5. The revision petition stands disposed of accordingly. Pending

applications also stand disposed of.

6. Trial Court record (if any) along with copy of the order be

sent back immediately.

(S.P.GARG) JUDGE

AUGUST 04, 2015 / tr