SRINIVAS Vs. V. SHOBHARANI

JUDGEMENT

(1.) This criminal revision petition is filed by the accused challenging the judgment and order of conviction and sentence dtd. 27/6/2016 passed by the XVIII Addl. Chief Metropolitan Magistrate, Bengaluru, in C.C.No.34706/2014 and the judgment and order dtd. 22/3/2017 passed by the LXV Addl. City Civil & Sessions Judge, Bengaluru, in Crl.A.No.819/2016.

(2.) Heard the learned Counsel for the parties. They jointly submit that during the pendency of this revision petition, the dispute between the parties has been amicably settled and towards full and final settlement of the amount covered under the cheque in question, the respondent has agreed to receive a sum of Rs. 1,90,000.00 from the petitioner. They submit that the petitioner has already deposited a sum of Rs. One lakh before the Trial Court in C.C.No.34706/2014 and the said amount may be permitted to be withdrawn by the respondent-complainant. They also submit that the balance amount of Rs. 90,000/- shall be deposited by the petitioner before the Trial Court within a period of four weeks from the date of receipt of the copy of this order. They have filed a joint memo in terms of the settlement arrived at between the parties. The same is taken on record. The joint memo reads as under:

(3.) Having regard to the joint submission made by learned counsels regarding settlement arrived at between the parties and considering the terms of the joint memo, this criminal revision petition is required to be disposed of in terms of the joint memo. Accordingly, the following order: