K. VIJAYA SATHYASAI Vs. A.S. MALLIKARJUN SWAMY

JUDGEMENT

(1.) The petitioner and respondent are present before the Court. Both of them have field a joint memo stating that the respondent has agreed to receive a sum of Rs.2,50,000/- (Rupees Two Lakh Fifty Thousand only) in final settlement with regard to two cheques involved in C.C.No.73 of 2015 and C.C.No.72 of 2015 on the file of the Additional Second Civil Judge and J.M.F.C., Mysuru and the petitioner has also agreed to pay the said amount of Rs.2,50,000/- (Rupees Two Lakh Fifty Thousand only) on or before 31st July, 2018. The petitioner has also agreed to deposit the fine amount of Rs.5,000/- (Rupees Five Thousand only) each before the Trial Court on or before 31st July, 2018, as per the judgment and sentence of the Trial Court.

(2.) In view of the above said facts and circumstances, there is no embargo to dispose of the above said matters.

(3.) Perused the materials on record. In Crl.R.P.No.250 of 2017, which is arising out C.C.No.72 of 2015 wherein the Trial Court has imposed a fine of Rs.1,00,000/- (Rupees One Lakh only) to the complainant (petitioner herein) and out of the fine amount ordered, Rs.95,000/- (Rupees Ninety Five Thousand only) to be payable in favour of the respondent herein, and Rs.5,000/- (Rupees Five Thousand only) as fine to the State.