Yamuna Yadav vs The State Of Jharkhand
2021 Latest Caselaw 3952 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 26 of 2021
             Yamuna Yadav                         ...            ... Petitioner
                                        Versus
            1. The State of Jharkhand
            2. Puran Singh Chib                   ...            ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. A.P. Joshi, Adv.

             For the State                  : APP
             For the O.P. No.2              : Mr. Pratiush Lala, Adv.
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06/21.10.2021:           This criminal revision has been filed against the judgment dated

21.10.2020 passed by learned District & Addl. Sessions Judge-I, Dhanbad in Cr. Appeal No.45 of 2020 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for three months with fine for the offence under Section 138 of the N.I. Act, affirming the judgment dated 17.02.2020 passed by learned Judicial Magistrate, 1st Class, Dhanbad in C.P. Case No.1197 of 2010 (T.R. Case No.1775 of 2020).

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 21.10.2020 and 17.02.2020 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/