DHRUTHI INFRA PROJECTS LTD Vs. MARUTHI CONSTRUCTIONS

JUDGEMENT

(1.) The petition calls in question the judgment dtd. 22/11/2018 in C.C.No.14022/2017 passed by the XXVII Additional Chief Metropolitan Magistrate, Bengaluru and the judgment dtd. 18/9/2021 in Crl.A.No.2588/2018 passed by the LXII Additional City Civil and Sessions Judge, Bengaluru.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves and have filed such joint memo reporting settlement. The same reads as follows:

(3.) In the light of the settlement arrived at between the parties and the offence being punishable under Sec. 138 of the Negotiable Instruments Act, 1881, I deem it appropriate to accept the settlement and terminate the proceedings, qua the petitioner.