H.M. LAVA Vs. B.R. KRISHNAMURTHY

JUDGEMENT

(1.) Learned counsel for the petitioner and learned counsel for the respondent are present. The respondent/complainant is present before the Court and identified by his counsel.

(2.) Learned counsel for the petitioner/accused files an application under Sec. 147 of the Negotiable Instrument Act ('NI Act' for short), seeking permission to compound the offence punishable under Sec. 138 of NI Act, which reads as under;

(3.) Learned counsel for the respondent and the respondent admit the contents of the application and submit that they have no objection for allowing the same.