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Judgment
6 paragraphs · 176 wordsShivashankar Amarannavar, J
Joint application is filed under Section 147 of the Negotiable Instruments Act (hereinafter for the sake of brevity referred to as the N.I. Act) and it is signed by learned counsel for petitioner and learned counsel for respondent. In the application it is stated that the matter has been settled between the petitioner and the respondent and settlement amount of Rs.75,000/- has been received by the respondent.
In view of settlement, offence under Section 138 of the N.I. Act is compounded. In view of compounding of the offence, this revision petition is disposed of.
Learned counsel for petitioner and learned counsel for respondent submits that the petitioner is in judicial custody for serving the sentence passed under the impugned judgments.
In view of settlement of the matter and compounding of the offence, the trial Court is directed to issue release intimation to the concerned prison if the petitioner is not required in any other case.
Registry is directed to communicate this order to the trial Court by e-mail.