(1.) Proceedings initiated under Sec. - 138 of the Negotiable Instruments Act, 1881, (hereinafter referred to as 'Act'), were pending before the trial court. They were in all ten cases and they were all clubbed together.
(2.) Accused no.2 was permitted to sign the compromise application filed by the learned counsels. Both the learned counsels and the parties submitted that they have no objection to allow the compromise petition. The compromise petition was taken on record. It was stated that the accused has paid a sum of Rs. 1,80,000.00 (Rupees One Lakh Eighty Thousand Only), through Demand Draft bearing No.225128, drawn on SBM, Bellary branch, and that the balance will be paid on the subsequent date.
(3.) The compromise petition was effected and the matter was compounded. Thereafter, the trial court-ordered as under: