Atharva Computers vs Sam System
2021 Latest Caselaw 7030 MP

                                   1                               CRR-659-2021
        The High Court Of Madhya Pradesh
                  CRR No. 659 of 2021
                        (ATHARVA COMPUTERS Vs SAM SYSTEM)

5
Jabalpur, Dated : 29-10-2021
       Shri Ghanshyam Sharma, Advocate for the applicant.
       Shri J.P. Patel, counsel for the respondent.

Record of the trial Court has been received.

Heard on admission.

T h e applicant has filed this revision against the judgment dated

13.02.2021 passed by Additional Sessions Judge, Bhopal District Bhopal (M.P.) in Criminal Appeal No.43513/2019, arising out from order dated 4/11/2019 passed by the JMFC, Bhopal passed in R.T.No.8341/2017 whereby the applicant has been convicted under Sections 138 of the N.I. Act and Section 357 (3) and 359 of the Cr.P.C. and has been sentenced to undergo R.I. for one year with fine of Rs.12,70,194/- and Rs.45,110/- with default stipulation.

Learned counsel for the applicant submits that the applicant is in custody since the date of the judgment of the appellate Court. The finding of

the trial Court is contrary to the material available on record and final disposal of the revision will take time. Learned counsel for the applicant submits that the applicant has deposited a sum of Rs.2,41,000/- of their dispute of cheque worth Rs.10,36,894/- to the respondent complainant. It is further submitted that applicant is ready to deposit the remaining amount of Rs.7,95,894/- to the respondent complainant. Hence, the counsel for the applicant submits that the compromise has been arrived at between the applicant and the respondent complainant, which has also been verified by the Registrar (J-II), therefore, it has been prayed that in view of the compromise and in view of aforesaid condition to deposit a sum of Rs.7,95,894/- to the respondent complainant, this petition be disposed of.

Learned counsel for the respondent complainant has submitted that the 2 CRR-659-2021 applicant and complainant respondent have also filed a joint application being I.A.No.3571/2021 for compromise in the matter, which has also been verified by the Registrar J-II on 23.10.2021.

In view of the aforesaid facts and circumstances and also the compromise which had already been verified by the Registrar (J-II) on 23.10.2021 and also the fact that the applicant is ready to pay the remaining

amount of Rs.7,95,894/- to respondent complainant in the case, this criminal revision is hereby disposed of and allowed in terms of the compromise arrived at between the parties.

Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.10.30 15:41:31 IST