MANJUNATH M. Vs. B. SRINIVAS

JUDGEMENT

(1.) Heard Shri Manjunath V., learned counsel for the petitioner and Shri K.P.Chandrashekar Reddy, learned counsel for the respondent.

(2.) Both learned counsels submit that the parties have settled the dispute amicably and filed an application I.A.No.1/2023 under Sec. 320 of the Code of Criminal Procedure (for short " Cr.P.C .") read with Sec. 147 of the Negotiable Instruments Act, 1881 (for short " N.I. Act ") along with a Joint Affidavit of even date. I.A.No.1/2023 and the joint affidavit are taken on record.

(3.) The Petitioner and the respondent are present and identified by their respective counsels. The Joint Affidavit is duly signed by the petitioner, the respondent and their respective counsels. The relevant portion of the Joint Affidavit reads thus: