Punjab-Haryana High Court

Subhash Kumar vs Rakesh Kumar And Anr on 3 May, 2024

                                  Neutral Citation No:=2024:PHHC:061198



                                                            2024:PHHC:061198

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
(108)
                                                       CRR-834-2024 (O&M)
                                                 Date of Decision:-03.05.2024


SUBHASH KUMAR
                                                                 ......Petitioner

                                    Versus

RAKESH KUMAR AND ANOTHER
                                                              ......Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                 ****
Present:    Mr. Gaurav Grover, Advocate for the petitioner.

            Mr. Mohit Kumar, Advocate for respondent No. 1.

            Mr. Tanuj Sharma, AAG, Haryana
            for respondent No. 2-State.

               ****
ALOK JAIN, J. (Oral)

1. The present revision petition has been filed against the

judgment dated 02.04.2024 passed by the learned Additional Sessions

Judge, Fatehabad, challenging the judgment dated 11.06.2019 passed by

learned Sub-Divisional Judicial Magistrate, Tohana, whereby, the petitioner

has been convicted under Section 138 of NI Act, 1881 and has been

sentenced to undergo simple imprisonment for one and a half year along

with compensation of Rs. 3,35,000/- to be paid to the complainant.

2. Learned counsel for the petitioner submits that in

compliance of order dated 30.04.2024, he has instructions that the petitioner

has surrendered before the trial Court on 02.05.2024 and is in custody,

however, reasserts that the parties have compromised the matter on

25.04.2024 and the same is annexed by way of an affidavit of the

complainant as Annexure P-1 with the present revision petition.

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3. Mr. Mohit Kumar, Advocate appearing on behalf of

respondent No. 1 has also stated on the same lines.

4. As per Section 147 of the Negotiable Instruments Act, 1882,

all offences under the Act are compoundable, hence, considering the fact

that the matter has already been compromised between the parties, the

present revision petition stands allowed.

5. The judgment dated 02.04.2024 passed by the learned

Additional Sessions Judge, Fatehabad and the judgment dated 11.06.2019

passed by learned Sub-Divisional Judicial Magistrate, Tohana are hereby

set aside and the petitioner who is in custody is directed to be released

forthwith.

6. Disposed of in the aforementioned terms.

7. Pending miscellaneous applications shall stand disposed of.




                                                      (ALOK JAIN)
                                                        JUDGE
May 03, 2024
Parul

                   Whether speaking/reasoned:-        Yes/No
                   Whether Reportable:-               Yes/No




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