M V MANJUNATH Vs. K K BOGAPPA

JUDGEMENT

(1.) Sri. B. Lathief, learned counsel files vakalath for the respondent and he has no objection to allow IA No. 1/2018, filed by the learned counsel for the petitioner for condonation of delay of 504 days in filing the petition.

(2.) Considering the contents of the affidavit filed in support of the application- IA No. 1/2018, the same is allowed and delay of 504 days in filing this petition is condoned.

(3.) The learned counsel for the respondent has filed an application under Section 147 of the Negotiable Instruments Act, 1881 (for short, "N.I. Act") seeking permission of the court to compound the offence punishable under Section 138 of the N.I. Act. It is stated in the affidavit filed in support of the said application-IA No. 1/2018 that, after disposal of the Criminal Appeal No. 18/2015, at the intervention of the family members of both the parties, the respondent has settled the dispute, as the petitioner herein has a paid the entire fine amount of Rs. 2,70,000/- out of Court, as such the respondent has no objection to pass appropriate orders by recording the compromise.