Sanjay Gupta vs Raj Kumar Bhadula
2015 Latest Caselaw 6975 Del

$-14
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    DECIDED ON : 15th SEPTEMBER, 2015

+                          CRL.REV.P. 792/2014

      SANJAY GUPTA                                         ..... Petitioner
                           Through :     Mr.S.B.Sharma, Advocate.


                           versus
      RAJ KUMAR BHADULA                                    .....Respondent
                           Through :     Respondent 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 -

Sanjay Gupta to challenge the legality and correctness of a judgment dated

09.12.2014 of learned Addl. Sessions Judge in Crl.A. No. 34/2012 by which

the judgment and sentence order of learned Metropolitan Magistrate in CC

No. 249/1under Section 138 Negotiable Instruments Act were upheld. The

revision petition is contested by the respondent.

2. During the proceedings, the matter was referred to Delhi High

Court Mediation & Conciliation Centre. The matter has been settled there.

Settlement agreement dated 18.02.2015 has been received. Complainant /

respondent present in the Court has informed that the matter has been settled

and he has received the entire payment pursuant to that settlement. He has no

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

3. Since the matter has been settled amicably between the parties

before Delhi High Court Mediation & Conciliation Centre and the entire

payment has been received by the complainant / respondent as per the terms

and conditions arrived at between them, the offence stands compounded. The

revision petition filed by the petitioner is disposed of as settled /

compounded. The petitioner is acquitted.

4. Since the matter has been settled at revisional stage,

considering the peculiar facts and circumstances of the case, the petitioner is

directed to deposit `40,000/- as costs within a month before the Trial Court.

5. The revision petition stands disposed of accordingly. Pending

application (if any) also stands disposed of.

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

back immediately.

(S.P.GARG) JUDGE

SEPTEMBER 15, 2015 / tr