Y. T. KUMAR Vs. H. S. VENUKUMAR

JUDGEMENT

(1.) The petitioner, learned counsel for the petitioner and the respondent are present physically before the Court. The petitioner is identified by his counsel. The respondent is identified by Sri Veerabhadraswamy.H.P., learned counsel.

(2.) Learned counsel for the petitioner has filed an application I.A.No.1/2023 under Sec. 147 of the Negotiable Instruments Act, 1881 (for short " N.I. Act ") along with an affidavit of even date, seeking for compounding of the offence. The same is taken on record.

(3.) Perused the averments made in para Nos.2 to 9 of the affidavit filed in support of the application, which read thus:-