Birendra Kumar Singh @ Panna vs The State Of Jharkhand
2021 Latest Caselaw 5017 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 1046 of 2018
             Birendra Kumar Singh @ Panna               ...        ... Petitioner
                                        Versus
             1. The State of Jharkhand
             2. Firoz Khan                              ...       ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Md. A.K. Yadav, Advocate For the State : Mr. Abhay Kumar Tiwari, APP For the O.P. No.2 : Mr. Shubham Mishra, Advocate

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09/23.12.2021: This criminal revision has been filed against the judgment dated 03.05.2018 passed by learned Addl. Sessions Judge-XIII, East Singhbhum at Jamshedpur in Cr. Appeal No.154 of 2014 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for six months with compensation amount for the offence under Section 138 of the N.I. Act, affirming the judgment dated 18.09.2014 passed by learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.21 of 2012 (T.R. No.574 of 2014).

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 03.05.2018 and 18.09.2014 are hereby, set aside.

Accordingly, this criminal revision is allowed and disposed of.

(Rajesh Kumar, J.)

Ravi/-