SANTHOSH KUMAR M. Vs. G.N.CHANNAKRISHNAPPA

JUDGEMENT

(1.) Accused is before this Court in this Criminal revision petition filed under Sec. 438 read with Sec. 442 of BNSS, 2023 with a prayer to set aside the judgment and order of conviction and sentence passed by the Court of the Principal Senior Civil Judge and CJM, Chikkaballapura dtd. 27/11/2024 in C.C.No.439/2023 and the judgment and order passed in Crl.A.No.7/2025 dtd. 27/9/2025 by the Court of I Additional District and Sessions Judge, Chikkaballapura.

(2.) Heard the learned counsel for the parties.

(3.) Learned counsel for the parties jointly submit that dispute between the parties has been amicably settled and the respondent/complainant has agreed to receive a total sum of Rs.2,25,000.00 (Rupees Two Lakhs Twenty Five Thousand only) from the petitioner towards full and final settlement of the amount covered under the cheque-in-question.