Sunita Gupta vs The State Of Jharkhand
2023 Latest Caselaw 2636 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Revision No. 56 of 2016
                                  With
                           I.A. No.6273 of 2023
                                  -------

Sunita Gupta                               ...... .... Petitioner
                                  Versus
1. The State of Jharkhand
2. Ashok Giri                              ..... .... Opp. Parties
                                  --------
CORAM :          HON'BLE MR. JUSTICE AMBUJ NATH
                                  --------
For the Petitioner         : Mr. Preetom Mondal, Advocate
For the State              : Mr. Suraj Deo Munda, A.P.P
                                  --------
10/ Dated 04.08.2023

       Heard the parties.

The petitioner Sunita Gupa has filed this application against the judgment dated 31.01.2014 passed by Sri Amitabh Kumar, learned Sessions Judge, East Singhbhum, Jamshedpur in Criminal Appeal No.267/2012, whereby and wherein, learned Sessions Judge, Jamshedpur dismissed the appeal of the petitioner and affirmed the judgment of conviction and order of sentence dated 15.09.2012 passed by Sri Raj Kamal Mishra, learned Sub-Divisional Judicial Magistrate, Jamshedpur in C/1 Case No.800/2008, holding the petitioner guilty for the offence under Section 138 of the N.I. Act and thereby, sentencing him to undergo S.I for six months. The petitioner was further directed to pay Rs.1,60,000/- to the opposite party No.2 by way of compensation.

The aforesaid Interlocutory Application has been filed, bringing the fact on record that the parties have settled the dispute.

Learned counsel for the petitioner has conceded the fact that the parties have settled the dispute. It was also submitted that the offence under Section 138 of the N.I. Act is compoundable in nature.

As the parties have settled their dispute, they are permitted to compound this case.

Accordingly, the judgment of conviction and order of sentence passed by the learned Trial Court is set aside. This revision application is allowed.

Pending I.A, if any, also stands disposed of.

BS/                                                          (Ambuj Nath, J.)