PRASANNA NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused - Sri.Prasanna Naidu s/o Subbarama Naidu is present along with his counsel. Learned High Court Government Pleader for respondent No.1-State is also present before this Court and respondent No.2 - Sri.C.Satish Chandra S/o late Chikkana Naik is present. By waving the notice, Sri. Akki Manjunath Gowda, learned counsel files power to respondent No.2. The same is placed on record.

(2.) Today, they have filed a joint affidavit for having amicably settled the matter between them. In the said joint affidavit, it has been specifically mentioned that the complaint was filed during the pendency of civil litigation in O.S.No.7860/2017 before the City Civil and Sessions Judge, Bengaluru. Since the original complainant-Sri. Chikkanna Naik has expired, the second respondent is his son and he is staying in U.S.A and the parties have come to a conclusion to resolve the entire disputes between them and the respondent has undertaken to withdraw the suit in O.S.No.7860/2017.

(3.) Respondent No.2 who is present before the Court submits that he has no objection to allow the petition and to quash the proceedings.