IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.502 OF 2009 (Arising out of S.L.P. (Crl.) No.5229 of 2008)

Jasmine Keshwani        ...Appellant(s)

Versus

State of Maharashtra & Anr.       ...Respondent(s)

O  R  D  E  R

Leave granted.

Heard learned counsel for the parties.

The  Trial  Court  convicted  the  appellant  under  Section  138  of  the

Negotiable Instruments Act and sentenced him to undergo rigorous imprisonment for

a period of six months and to pay Rs.1,50,000/- by way of compensation.  The said

order has been confirmed in appeal upon the matter being taken to the High Court in

revision.  The present appeal has been filed by special leave.

During the pendency of this appeal, a compromise petition has been filed

in which the parties have sought permission to compound the offence.  It has been

stated that a sum of Rupees three lakhs has been deposited in the Trial Court by the

accused which shall be permitted to be withdrawn by the complainant.  In our view,

the compromise is lawful.

Accordingly,  the appeal is allowed and conviction and sentence awarded

against the appellant are set aside in terms of the compromise.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, March 20, 2009.