GAJANAN Vs. AKSHYA CO-OP. CREDIT SOCIETY LTD.

JUDGEMENT

(1.) The petitioner is before this Court calling in question the judgment and order of conviction in Crl. A. No.170/2012 by its order dtd. 20/7/2022 on the file of the II-Addl. District & Sessions Judge, Karwar, Uttara Kannada, which has confirmed the judgment of conviction passed by the Court of Prl. Civil Judge & JMFC, Bhatkal in C.C. No.19/2010, dtd. 17/11/2012 by convicting the petitioner for the offence punishable under Sec. 138 of the N.I. Act.

(2.) The parties to the lis have entered into a settlement. The terms of the settlement reads as follows:

(3.) In the light of the settlement arrived at between the parties and the fact that the offences are the ones punishable under Sec. 138 of the N.I. Act, I deem it appropriate to quash the proceedings against the petitioner in accepting the settlement.