VINOD BOOB Vs. DODBALLAUR SPINNING MILLS PVT. LTD

JUDGEMENT

(1.) The present Special Leave Petition has been preferred by the Petitioner-complainant challenging the impugned judgment and final order dtd. 22/7/2021 passed by the High Court of Karnataka at Bengaluru in Criminal Revision No.1169 of 2012, whereby the High Court has proceeded to set aside the conviction and sentence of the Respondentsaccused under Sec. 138 of the Negotiable Instruments Act, 1881 by setting aside the orders passed by the learned Additional Sessions Court as well as by the Court of learned Metropolitan Magistrate.

(2.) After some arguments, learned counsel for the parties pray for the following consensual order:-

(3.) This Court is of the view that the aforesaid consensual terms are fair and reasonable. Accordingly, the Special Leave Petition is disposed of in the aforesaid terms. It is clarified that the present order shall have no impact/effect on the arbitration proceedings that are pending between the parties.