S.N. RAJENDRA Vs. VENKATESHA

JUDGEMENT

(1.) Both parties and their learned counsel are present before the court. They have filed an application on 8.2.2017 under section 147 of the Negotiable Instruments Act, signed by both parties and the learned counsel for the petitioner, the contents of which reads thus: Joint Memo "Application under section 147 of Negotiable Instruments Act:-

(2.) It is submitted that the respondent is the complainant before the court below, he has filed the private complaint against the petitioner for the offence punishable under section 138 of N.I. Act. Both the courts below have convicted the petitioner, hence the petitioner has preferred this Criminal Revision Petition before this Hon'ble court.

(3.) It is submitted that the petitioner and respondent have agreed for the settlement, hence they have filed this joint memo before this Hon'ble court.