Braja Gopal Giri vs The State Of Jharkhand
2022 Latest Caselaw 714 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 296 of 2021
            Braja Gopal Giri                      ...          ... Petitioner
                                        Versus
            1. The State of Jharkhand
            2. Sundar Lal Das                     ...          ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Arun Kr. Pandey, Adv.

             For the State                  : APP
             For the O.P. No.2              : Mr. D.K. Karmakar, Adv.
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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05/24.02.2022: This criminal revision has been filed against the judgment dated 15.03.2021 passed by learned Sessions Judge, East Singhbhum at Jamshedpur in Cr. Appeal No.248 of 2019 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for two months with compensation amount for the offence under Section 138 of the N.I. Act, affirming the judgment dated 25.09.2019 passed by learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.3498 of 2018 (T.R. No.390 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 judgment dated 15.03.2021 and 25.09.2019 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/