Manu Manjhi vs The State Of Jharkhand
2021 Latest Caselaw 3949 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 277 of 2021
             Manu Manjhi                           ...         ... Petitioner
                                        Versus
            1. The State of Jharkhand
            2. Rohit Kumar Gupta @ Pintu           ...         ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Rajesh Kumar, Adv.

             For the State                  : APP
             For the O.P. No.2              : Mr. Santosh Kumar, Adv.
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05/21.10.2021:           This criminal revision has been filed against the judgment dated

07.01.2021 passed by learned Addl. Sessions Judge-II, Special FTC (CAW), Bermo at Tenughat in Cr. Appeal No.150 of 2019 whereby and whereunder the petitioner has been convicted and sentenced to undergo rigorous imprisonment for two years with compensation for the offence under Section 138 of the N.I. Act, affirming the judgment dated 18.07.2019 passed by learned Judicial Magistrate, 1st Class, Bermo at Tenughat in C.P. Case No.1061 of 2018 (T.R. No.494 of 2019).

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 orders dated 07.01.2021 and 18.07.2019 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/