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Judgment
11 paragraphs · 233 wordsAvanindra Kumar Singh, J
The report of Registrar (J-II) is received.
According to the report, in terms of the order of this Court dated 07/01/2026 compromise statement of the parties have been recorded.
This Criminal Revision has been filed under Section 397/401 to set aside the judgment dated 27.5.2024 passed by the II Additional Sessions Judge, Burhanpur in Criminal Appeal No.39/2023 arising out of the dated 03.02.2023 passed in SC-NIA No.326/2023 by J.M.F.C. Nepanagar, District Burhanpur, whereby revisionist has been convicted under Section 138 of N.I. Act, for dishonor of cheque worth Rs.4,60,000/- and under Section 357 (3) Cr.P.C.
Applicant-Akash is in jail. He is represented by Shri M.K. Tripathi, Advocate.
Complainant - Arti appeared along with his documents. Her statement was recorded in which she submitted that she has received the full amount. It has been opined that compromise is voluntarily and genuine.
Accordingly, compromise is allowed and by allowing the application for compromise, conviction of the revisionist under Section 138 of N.I.Act in this case is set aside.
In view of the aforesaid, the revision is allowed and disposed of.
As the applicant is in jail, he be released forthwith if not required in any other case.
In the facts and circumstances of the case, as the applicant is in jail, no compounding fees is being levied.
Let the copy of this order be sent to the jail for necessary compliance.