K.R. DINESH Vs. GIREESH H.C.

JUDGEMENT

(1.) Petitioner and the respondent files a joint compromise application under Section 147 of the Negotiable Instruments Act, 1881, (hereinafter referred to as 'N.I. Act' for short) and submits that they have compromised the dispute between them. The alleged offence is punishable under Section 138 of N.I. Act.

(2.) The learned counsel for the petitioner is present and the respondents/complainants are also present along with their counsel. The petitioner is said to be in custody.

(3.) In terms of the compromise, the respondents/complainants have received Rs.5,00,000/- in Crl.R.P.No.1258/2018, Rs.2,00,000/- in Crl.R.P.No.1256/2018 and Rs.3,00,000/- in Crl.R.P.No.1257/2018 from the representative of the petitioner.