MANJUNATH Vs. CHANDRAKANT S/O. SIDDAPPA GONDALI

JUDGEMENT

(1.) Respective counsels are also present.

(2.) The parties have filed I.A.No.2/2021 joint application under Section 147 of Negotiable Instruments Act, 1881 r/w Section 320(6) and (8) of Cr.P.C. reporting that the matter has been settled between the parties and prayed for allowing the criminal revision petition in terms of the settlement.

(3.) Both the parties have also filed respective affidavits wherein it is submitted that respondent/complainant has received Rs.60,000/- from the revision petitioner/accused. Further, Rs.53,000/- deposited before the trial court is also to be received by him and the matter settled for Rs.1,13,000/-.