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Judgment
7 paragraphs · 243 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner is present.
Sri Vijay Kumar Shetty, legal representative of the respondent is present and he has shown his driving license and also produced copy of his Aadhar Card for the purpose of identification.
The application under Section 147 of the Negotiable Instruments Act, 1881 is filed and it is signed by Sri Vijay Kumar Shetty (legal representative of the respondent) and counsel for the petitioner. As per averments made in the said application, the matter has been settled between parties. The said Sri Vijay Kumar Shetty, legal representative of the respondent who is present before this Court submits that he has received a sum of Rs.2,50,000/- (rupees Two Lakhs Fifty Thousand Only) towards full and final settlement of the matter and he has no objections for compounding the offence.
Learned counsel for the petitioner submits that the petitioner has been taken into custody on 12.07.2025 and he is in District Prison of Shivamogga.
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.
Office is directed to issue release intimation to the concerned prison for release of the petitioner –accused if he is not required in any other cases. The said release intimation shall be issued to the concerned prison by email.