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Judgment
5 paragraphs · 322 wordsSureshwar Thakur, J
Parties are present in Court. Respondent /complainant submits that in case a sum of Rs. 60,000/ lying deposited in the Registry of this Court, and, a further sum of Rs. 1,20,000/ lying deposited on the establishment of the learned trial Magistrate concerned, is, ordered to be released in his favour, thereupon this Court, may proceed, to, order for the composition of the offence constituted by the dishonor of Negotiable Instrument, and, to also accept the revision petition, and, to acquit the accused for the offences charged. Statement rendered, on oath, by respondent/complainant, is, duly reduced into writing and signatured by him, and, is, in tandem, with, the aforesaid submission addressed by him, before this Court, and, is taken on record.
On the other hand, the statement on oath, of the petitioner/accused has also been recorded, wherein, he submits that he has no objection in case a sum of Rs. 60,000/ lying deposited in the Registry of this Court, and, further a sum of Rs. 1,20,000/ lying deposited on the establishment of the learned trial Magistrate concerned, is, ordered to be released in favour of, the, respondent/complainant.
In view of the above, the offence arising from dishonour of negotiable instrument is ordered to be compounded, and, the revision petition is accepted, and, the impugned judgment(s)/ order(s), stand quashed and set aside. The accused stands acquitted of the offences charged. A sum of Rs. 60,000/ lying deposited in the Registry of this Court and a further sum of Rs. 1,20,000/ lying deposited, in, the establishment of the learned trial Magistrate concerned, is ordered to be released in favour of respondent/complainant, by, remitting the sames in his savings bank account.
However, the afore order shall take effect, only upon, the petitioner/accused, within six weeks, depositing 15% of the amount, comprised in the dishonored Cheque, before the H.P State Legal Services Authority. All pending applications stand disposed of accordingly.