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Judgment
7 paragraphs · 145 wordsRavi V Hosmani, J
Learned counsel for petitioner submits that revision petition has been rendered infructuous and a memo dated 23.10.2025 is filed to that effect, which reads as under:
Memo reads as under:
MEMO
"The petitioner/accused submits that the petitioner has paid the entire cheque/fine amount of 21,00,000/- to the complainant and also remitted Rs.5000/- to the State towards prosecution expenses as ordered by the court below in CC No.1715/2018 dated 29.06.2019. The certified copy of the order sheet in C.C.No.1715/2018 is produced herewith. In view of the payment of entire cheque/fine amount, this present revision has become infructuous and the petitioner prays that the same may be disposed of by recording the satisfaction of the order in C.C.No.1715/2018, in the interest of justice".
Memo is placed on record.
In view of memo, revision petition is dismissed as having become infructuous.