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Judgment
8 paragraphs · 236 wordsShivashankar Amarannavar, J
The petitioner and her counsel are present.
The respondent and his counsel are present.
Joint memo is filed and it is signed by the petitioner, respondent and their respective counsels. As per terms of the joint memo, the matter is settled for Rs.5,50,000/- (rupees Five Lakhs Fifty Thousand only) including the amount of Rs.5,00,000/- (rupees Five Lakhs only) in deposit, deposited by the petitioner before the trial Court. The petitioner has no objections for the respondent to withdraw the said amount of Rs.5,00,000/-(rupees Five Lakhs only) in deposit, deposited by the petitioner before the trial Court.
The petitioner has agreed to pay balance amount of Rs.50,000/- (rupees Fifty Thousand only) to the respondent within two months from this day i.e., on or before 18.09.2025 without fail. The respondent – complainant has agreed to receive the said balance amount within two months from this day.
In view of settlement, the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 is compounded. In view of compounding of the offence, this Criminal Revision Petition is disposed of as the offence is compounded.
The respondent is permitted to withdraw the amount of Rs.5,00,000/- (rupees Five Lakhs only) deposited by the petitioner before the trial Court.
The respondent shall furnish his bank account details to the trial Court so to enable to transfer the amount directly to his account.