Full Judgment Text
$-R-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
rd
DECIDED ON : 23 OCTOBER, 2013
+ CRL.A. 493/2003
S.K.GUPTA ..... Appellant
Through : Mr.V.K.Sharma, Advocate.
versus
PREM SINGH DAGAR ..... Respondent
Through : Mr.Anil K.Gujral, Advocate with
Mr.Vikram Gujral, Advocate.
CORAM:
HON’BLE MR. JUSTICE S.P.GARG
S.P.Garg, J. (Open Court)
1. S.K.Gupta has filed the present appeal to challenge the order
dated 21.07.2003 whereby in Criminal Complaint No. 779/2002 under
Section 138 Negotiable Instruments Act, he was convicted and sentenced
to undergo SI for six months with fine ` 80,000/-. ` 40,000/- were
directed to be paid as compensation to the complainant/ respondent No.2.
The appeal was contested by respondent No.2.
Crl.A. 493/2003 Page 1 of 2
2. During the course of proceedings in appeal, the parties
resolved to settle their dispute and compound the offence. ` 40,000/- were
paid in cash today by the appellant to the complainant and appellant has
no objection for the release of ` 72,538/- lying deposited with the
Registrar General of this Court to the complainant.
3. The complainant has voluntarily settled the dispute with the
appellant and has compounded the offence. In view of this, the appeal
preferred by the appellant against the impugned order is allowed as
compounded/ settled. The appellant is acquitted. ` 72,538/- lying
deposited with the Registrar General of this Court shall be released to the
complainant / respondent No.2 with accrued interest (if any).
4. Order dasti.
(S.P.GARG)
JUDGE
OCTOBER 23, 2013/
tr
Crl.A. 493/2003 Page 2 of 2