ARUN VINCENT RAJKUMAR Vs. S. MALA

JUDGEMENT

(1.) Learned counsels from both side in all these four matters along with their respective clients as identified by them, are physically present in the Court.

(2.) In all these four revision petitions, the present petitioner has challenged the confirmation of his conviction for the offence punishable under Sec. 138 of the Negotiable Instruments Act , 1881 (hereinafter for brevity referred to as "the N.I. Act "). The judgment of conviction and order on sentence passed by the learned XIV Additional Chief Metropolitan Magistrate, Bangalore (hereinafter for brevity referred to as "the Trial Court") in all these four matters were confirmed by the Fast Tract Court-III, Mayohall, Bangalore (hereinafter for brevity referred to as "the first appellate Court") in the Criminal Appeals preferred by the present petitioner, who was the accused in the Trial Court.

(3.) The respondent herein was the complainant in the Trial Court. Now both the parties have come up with memorandum of settlement in all these four matters, in which regard, they have filed separate interlocutory applications, i.e. I.A.No.2/2022 in each petition, under Sec. 147 of the N.I. Act read with Sec. 320 (6) of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "the Cr.P.C .").