Md. Shamim vs The State Of Jharkhand
2022 Latest Caselaw 326 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Revision No. 1678 of 2018
                                              ....

                Md. Shamim                                          ....    Petitioner
                                              Versus
                1. The State of Jharkhand
                2. M/s R.K.B. Textiles Pvt. Ltd.                    .... Opposite Parties
                                              ....
                CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner              : Mr. Afaque Rashidi, Adv.
                For the State                   : Mr. Sardhu Mahto, A.P.P.
                For the O.P. No.2               : Mr. Nasim Akhtar, Adv.
                                                ....

07/08.02.2022             The instant criminal revision has been filed against the judgment dated

11.09.2018 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur in Criminal Appeal No.150 of 2018, affirming the judgment and order of conviction and order of sentence dated 19.06.2018 passed by the Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.947 of 2012 by which the petitioner has been held guilty under Section 138 of the Negotiable Instruments Act and sentenced to undergo S.I. for six months with fine of Rs.1,50,000/-.

It has been submitted by learned counsel for the petitioner that the petitioner has been convicted for the offence under Section 138 of the N.I. Act which is compoundable under Section 147 of the N.I. Act. It has been further submitted that both the parties have settled their dispute outside the Court and money has been transacted. A joint compromise petition has been brought on record by filing I.A. No.433 of 2022. The opposite party has no grievance against the petitioner and as such, the present revision application may be allowed.

In view of settlement of dispute, the matter is hereby, compounded and the impugned orders dated 11.09.2018 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur in Criminal Appeal No.150 of 2018, affirming the judgment and order of conviction and sentence dated 19.06.2018 passed by the Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.947 of 2012 are, hereby, set aside.

I.A. No.433 of 2022 stands disposed of.

(Rajesh Kumar, J.) Shahid/