MULLU SHABUDDIN Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is alleged to be accused in C.C.No.86/2013 on the file of the Special Magistrate, Nandyal, Kurnool District for the offence u/Sec. 138 and 142 of Negotiable Instruments Act and the same was ended in conviction vide order dtd. 12/9/2017 and the same was confirmed in Crl.Appeal No.243/2017 on 15/3/2021 by the III Additional District & Sessions Judge, Kurnool at Nandyal. Aggrieved by the same, the petitioner approached this court praying to set aside the same.

(2.) In view of the joint memo filed by both the parties stating that they have entered into a compromise and seeking permission to compound the offence and to set aside the order as mentioned supra and to acquit the accused for the said offence, this Court directed for appearance of both the parties.

(3.) On 28/12/2021 both the parties appeared before this Court, the identity of the parties has been verified. The petitioner/accused submitted that he paid Rs.6,00,000.00 to the respondent/complainant towards full and final settlement and the respondent/complainant submitted that he received the same and accepted for compromise and for acquitting the petitioner/accused. The complainant i.e. R1 submitted that the well wishers and elders on both sides was pleased to amicably settle the dispute and therefore both the parties had settled the dispute and requested to close the proceedings by recording the compromise.