SRI. A. M. ABUBAKKAR Vs. M.A. HARIS

JUDGEMENT

(1.) Learned counsel for the respondent-complainant has filed the application under Section 147 of N.I. Act praying to permit the respondent-complainant to compound the offence under Section 138 of the N.I.Act. The said application is accompanied with the verifying affidavit of the respondent-complainant.

(2.) In the affidavit, it has been stated that after the appeal, with the intervention of elders of both the families, the parties have amicably settled the dispute and petitioner-accused has paid the entire fine amount to the respondent-complainant outside the Court and he acknowledges the receipt of the same.

(3.) The said application is accepted and same is placed on record.