K.N. NARASIMHAIAH Vs. K.P. YOGESH

JUDGEMENT

(1.) Called again in the afternoon. None appear in this matter, either physically or through video conference.

(2.) Though the learned counsel for the petitioner, this morning had made a submission that the matter has been settled between the parties, however, he is not present when the matter is taken up in the afternoon session at his request.

(3.) Perused the joint memo filed by the petitioner and the respondent. In the joint memo filed, the parties are shown to have stated that they have settled the matter amicably, however, the petition being the one filed by the accused in the Trial Court, challenging the confirmation of his conviction by the Sessions Judge's Court for the offence punishable u/s 138 of N.I.Act, the parties ought to have sought the permission of the Court to compound the offence under Sec. 147 of the Negotiable Instruments Act, 1881. No such permission is sought for by the parties in the joint memo. Furthermore, the matter is not yet ripened to consider the joint memo, since the office objections are yet to be complied with.