CHANDREGOWDA Vs. KAGGEGOWDA

JUDGEMENT

(1.) The learned counsel from both side present physically in the Court. Both parties as identified by their respective counsels are also present before the Court.

(2.) At the request of learned counsel from both side, IA. No. 1/2021 filed in Criminal Revision Petition No.745/2016, is disposed of as not pressed with liberty to file a similar application afresh.

(3.) Learned counsel from both side filed a joint application under Section 147 of Negotiable Instruments Act, 1881 (hereinafter for brevity referred to as "N.I. Act') read with Section 320(6) and Section 320(8) of Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "Cr.P.C) seeking permission to compound the Criminal Revision Petition No.745/2016 and also seeking dismissal of Criminal Revision Petition No.408/2016 in view of settlement arrived at between the parties.