K.DINESHAN Vs. A.P.K.VALSAN

JUDGEMENT

(1.) The Revision Petitioner, along with the 1st respondent, has filed this petition under Sec. 147 of the Negotiable Instrument Act r/w Sec. 482 of Code of Criminal Procedure, for compounding the case and for terminating the procedures.

(2.) The revision petitioner was the accused in CC No.732/2012 of the Judicial First Class Magistrate Court, Thaliparamba. He was convicted and sentenced by the learned Magistrate for the commission of offence under Sec. 138 of the Negotiable Instrument Act. Since, the conviction was upheld in appeal, he preferred the present revision against the 1st respondent.

(3.) Now, that it is submitted by the learned counsel for the revision petitioner, as well as the learned counsel for the 1st respondent, that the issue has been amicably settled between the parties and that there is no claim whatsoever subsisting from the revision petitioner to the 1st respondent.