RAHAMATHULLA KHAN Vs. RAJASHEKAR

JUDGEMENT

(1.) Learned counsels from both side in both the matters are present. The parties to the litigation in both the matters, who are common, as identified by their learned counsels, are also present.

(2.) In Criminal Revision Petition No.840/2013, learned counsels from both side have filed a joint application - I.A.No.1/2022, under Sec. 147 of the Negotiable Instruments Act, 1881, along with the affidavits of the petitioner (accused in the Trial Court) and the respondent (complainant in the Trial Court), reporting the settlement between them by way of compromise and seeking acquittal of the petitioner in Crl.Revision Petition No.840/2013.

(3.) Learned counsels for the parties also make their submission on the lines of the compromise petition.