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Judgment
6 paragraphs · 133 wordsV Srishananda, J
Sri.N.R.Girish, learned counsel has filed vakalath for the respondent and files a memo that he has received the entire fine amount.
In view of the memo filed by the respondent acknowledging the receipt of the entire fine amount, the accused stands acquitted for the offence punishable under Section 138 of the Negotiable Instrument Act, 1881, fine amount of Rs.3,000/- which was ordered to be paid as defraying expenses is hereby set aside lis is privy to the parties.
Since the entire amount is paid and accused is in custody, the trial Magistrate shall pass necessary order of release in CC.No.473/2017.
Copy of this order be made available to the counsel for revision petitioner forthwith, out of turn, if applied.
Accordingly, criminal revision petition stands disposed of.