2019 ACD 123 (RAJ) ::AIROnline 2018 Raj 1549

Rajasthan High Court

Hon'ble Judge(s): P. K. Lohra , J

Negotiable Instruments Act (26 of 1881) , S.138— Criminal P.C. (2 of 1974) , S.482— Cheque dishonor case - Quashing of proceedings - On basis of compromise between parties - Rival parties sorted out their dispute and compromise arrived at - Offence u/S. 138 of Act is compoundable hence compensatory aspect of remedy should be given priority over punitive aspect - Court prefered to give priority to compensatory aspect in wake of settlement of dispute - Compounding of offence u/S. 138 of Act entails acquittal of petitioner. (Para 6 9 10 11)