(1.) The petitioner is before this Court calling in question the judgment and order of conviction in Crl. A. No.88/2015 by its order dtd. 29/11/2021 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.623/2014, dtd. 7/7/2015 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 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 accepting the settlement.