MALLIKARJUN AGENCIES BY ITS PROPRIETOR SRI MALLIKARJUN S. LAKXMESHWAR Vs. SRI VINAYAKA TRADING COMPANY PROPRIETOR : SHANTILAL S/O DALICHAND

JUDGEMENT

(1.) PETITIONER , convicted for an offence under Section 138 of the N.I. Act in C.C.No.853/2009 by the learned JMFC at Davanagere, being unsuccessful in Crl.A.No.6/2011 on the file of the learned Sessions Judge, Davanagere, has filed this criminal revision petition, to set aside the judgment of conviction and the consequential sentence imposed on him. The parties through their learned Advocates filed a joint memo stating that the matter which gave rise to the filing of complaint, registered in C.C.No.853/2009, has been settled. Learned counsel for the petitioner seeks permission to withdraw this criminal revision petition in view of the settlement arrived at between the parties.

(2.) JOINT memo is placed on record and the petition is dismissed as withdrawn.