Om Prakash Mandal vs The State Of Jharkhand
2021 Latest Caselaw 4080 Jhar

Citation : 2021 Latest Caselaw 4080 Jhar
Judgement Date : 28 October, 2021

Jharkhand High Court

Om Prakash Mandal vs The State Of Jharkhand on 28 October, 2021

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 264 of 2019
             Om Prakash Mandal                     ...         ... Petitioner
                                        Versus
            1. The State of Jharkhand
            2. Pawan Kumar Sharma                  ...         ... Opp. Parties
                                           ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

For the Petitioner : Mr. Sanjeev Thakur, Adv.

             For the State                  : APP
             For the O.P. No.2              : Mr. Rakesh Kumar, Adv.
                                           ---

06/28.10.2021:           This criminal revision has been filed against the judgment dated

14.02.2019 passed by learned District & Addl. Sessions Judge-II, Bokaro in Cr. Appeal No.173 of 2018 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for one year with compensation amount for the offence under Section 138 of the Negotiable Instruments Act, affirming the judgment dated 09.10.2018 passed by learned Judicial Magistrate, 1st Class, Bokaro in C.P. Case No.1312 of 2013 (T.R. No.775 of 2018).

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 and the fact that offence is compoundable in nature, the matter is hereby compounded and the impugned orders dated 14.02.2019 and 09.10.2018 are, hereby, set aside.

Accordingly, this criminal revision is allowed and disposed of. I.A. No.2717 of 2020 and I.A. No.2725 of 2020

These interlocutory applications have been filed for exemption from surrender and for compromise between the parties.

In view of the disposal of the present criminal revision, these interlocutory applications are also disposed of.

(Rajesh Kumar, J.)

Ravi/