Sandip Kumar Bhatia vs The State Of Jharkhand
2021 Latest Caselaw 5001 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No. 362 of 2018
            Sandip Kumar Bhatia                         ...          ... Petitioner
                                       Versus
            1. The State of Jharkhand
            2. Kamal Kumar Ahuja                         ...         ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Praveen Akhouri, Advocate For the State : Mr. Sudhir Kumar Roy, A.P.P. For the O.P. No.2 : Mr. J.N. Upadhyay, Adv.

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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08/22.12.2021: This criminal revision has been filed against the judgment dated 20.01.2018 passed by learned Addl. Sessions Judge-III, East Singhbhum at Jamshedpur in Cr. Appeal No.218 of 2012 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for two years with fine for the offence under Section 138 of the N.I. Act, affirming the judgment dated 30.07.2012 passed by learned Judicial Magistrate, 1st Class, Jamshedpur in C.P. Case No.448 of 2010 (T.R. No.1695 of 2012) with some modification in compensation and fine.

It has been submitted by both the parties that the matter has been settled outside the court and money has been transacted. The offence is compoundable under Section 147 of the Negotiable Instruments Act.

In view of the settlement of dispute, the matter is hereby compounded and the impugned judgments dated 20.01.2018 and 30.07.2012 are hereby, set aside.

Accordingly, this criminal revision is allowed and disposed of. Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Ravi/-