FIRST FUTURISTIC HOLDINGS LTD Vs. PRABHU CONSRUCTIONS REP

JUDGEMENT

(1.) The undisputed facts in this writ petition are as follows:

(2.) During the pendency of the proceedings before the Chief Metropolitan Magistrate, the petitioners and the respondent settled their differences and on 24.08.2015, filed a memo before the Chief Metropolitan Magistrate regarding the settlement and the Chief Metropolitan Magistrate on the basis of the Memo referred the matter to the Lok-Adalath.

(3.) The Lok-Adalath on 03.09.2015, took up the joint memo for consideration and after hearing the parties, proceeded to accept the joint memo and disposed of the complaint in terms of the joint memo. The first petitioner, by the same order, was also acquitted of the offence punishable under Section 138 of the N.I.Act. Thus, the proceedings initiated under Section 138 of the N.I. Act came to an end with the acceptance of the joint memo / compromise.