S. LAKSHMI Vs. Y. SURESH KUMAR

JUDGEMENT

(1.) Revision petitioner/accused - Smt. Lakshmi w/o Parameshappa with her learned counsel Shri B.Anwar Basha, present. Respondent- Shri Y. Suresh Kumar s/o H.Yallanna, along with his learned counsel, Shri M.Amaregouda, present.

(2.) Heard both sides on the application filed under Sec. 320 of Cr.P.C. read with Sec. 147 of the Negotiable Instruments Act seeking permission to compound the offence. It is reported that the matter is amicably settled between the parties and the accused has paid the settled amount of Rs.2,25,000.00. Out of the said amount, Rs.1,24,000.00 has been deposited before the trial Court and complainant acknowledges the receipt of Rs.1,01,000.00.

(3.) Revision petitioner and respondent are identified by their respective counsel.