A Section 138 revision may be disposed of in accordance with the parties’ voluntary settlement.

The petitioner challenged the appellate judgment dated 17 October 2025, which had affirmed his conviction under Section 138 of the Negotiable Instruments Act, 1881, in C.C. No. 18816/2019.

While the revision was listed for admission, both parties appeared through counsel and filed a joint memo stating that they had settled their disputes.

The memo addressed amounts deposited in the criminal case and a related civil appeal, as well as other pending proceedings between the parties.

The respondent reported receiving a cheque for Rs. 14,60,000, dated 27 December 2026, towards full and final settlement.

1. Whether the Court should dispose of the revision in terms of the parties’ joint settlement.

2. Whether the respondent should be permitted to withdraw the amounts deposited before the trial Court and in RFA No. 997/2025.

The revision was brought under Sections 397 and 401 of the Code of Criminal Procedure, 1973, as reflected in the petition’s description.

The underlying conviction was under Section 138 of the Negotiable Instruments Act, 1881.

The Court stated no statutory provision or precedent as the basis for its decision; it accepted the joint memo after finding, on enquiry and on perusal of the memo and record, that the settlement was voluntary and lawful.

The Court did not examine the merits of the Section 138 conviction.

Instead, both parties consented to final disposal on the basis of their settlement, and the respondent reported receipt of the settlement cheque.

Having found the settlement voluntary and lawful, the Court accepted the joint memo and gave effect to its terms by disposing of the revision and permitting withdrawal of the deposited amounts.

The order resolved the revision by settlement; it did not set aside the conviction on a merits-based determination.