KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the order dated 27.10.2016 passed by the High Court, wherein the High Court declined to quash the proceedings instituted against the appellant under Section 420 I.P.C., pending before the Judicial Magistrate First Class at Saundatti.
(3.) We are happy to note that the parties have decided to purchase peace, without prejudice to the legal contentions available to them. Accordingly, this Court on 31.07.2017 passed the following order:- "Mr. K. V. Vishwanathan, learned senior counsel appearing for the petitioner, submits that despite the strong legal position in his favour, the petitioner is interested in settling the dispute without prejudice to the contentions, by paying Rs. 3,50,000/- (Rupees Three Lakhs and Fifty Thousand) to the respondent(s) within two weeks, to which the respondent(s) has agreed. Post on 16.08.2017.";