MAHANTESH BASAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners and the respondent No.2 filed an application in I.A. No. 1/2020 u/s 320 r/w Sec. 482 of Cr.P.C . for compounding of the offences on the ground that the matter has been amicably settled between the parties.

(2.) It is submitted that on account of COVID-19 pandemic the parties could not be present personally. However, all the parties and the counsel for all the parties have signed the joint application which reads as under:

(3.) Along with the application, the petitioners as well as respondent No.2 have filed their respective affidavits confirming and reaffirming the settlement arrived at between the parties.