Pramod Kumar vs The State Of Jharkhand
2022 Latest Caselaw 687 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 420 of 2017
                 Pramod Kumar                               ...       ...        Petitioner
                                           Versus
                 1. The State of Jharkhand
                 2. Jai Mata Di Aloo Bhandar through its proprietor
                    and owner Birendra Kumar                ...       ...        Opp. Parties.

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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             For the Petitioner             : Mr. Diwakar Jha, Advocate
             For the State                  : APP
             For the O.P. No.2              : Mr. Abhishek Kumar, Adv.
                                                  ---
11/24.02.2022:         This criminal revision has been filed by the revisionist against the

judgment dated 30.01.2017 passed by learned Sessions Judge, Ramgarh in Cr. Appeal No.136 of 2015 whereby and whereunder the petitioner has been convicted and sentenced to undergo rigorous imprisonment for one year with compensation amount for the offence under Section 138 of the N.I. Act, affirming the judgment of conviction and order of sentence dated 29.07.2015 passed by learned Judicial Magistrate, 1st Class, Hazaribag in C-1648 of 2013 (Trial No.158 of 2015).

It has been submitted by both the parties that the matter has been settled outside the court and the revisionist is ready to pay the quantum of compensation, as awarded by the court below. It has been further submitted that as the offence is compoundable in nature under Section 147 of the Negotiable Instruments Act, the same may be compounded and the impugned judgments may be set aside.

Counsel for the Opp. Party No.2 has accepted the factum of compromise.

Counsel for the State has no objection.

In view of the above submission of the parties, let the matter be referred to National Lok Adalat scheduled to be held on 12.03.2022.

Both the parties are directed to remain present in the National Lok Adalat. The revisionist is directed to come along with demand draft of Rs.4,00,000/- in the name of Opp. Party No.2 as awarded by the court below.

(Rajesh Kumar, J.)

Ravi/-