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Judgment
5 paragraphs · 122 wordsShivashankar Amarannavar, J
The petitioner and his 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.1,00,000/- (rupees One Lakh only). The petitioner has handed over Demand Draft for Rs.40,000/- and cash of Rs.60,000/- to the respondent –complainant. The respondent –complainant reports receipt of Demand Draft for Rs.40,000/- and cash of Rs.60,000/-.
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.