SATYANARAYAN SATYAKONDARADDI SATYAVENKARADDI Vs. SURESH BARAMAPPA KARAGANVA @ MALLAVAGOL

JUDGEMENT

(1.) Learned counsel for the petitioners and respondent No.2-defacto complainant has filed an application under Section 482 of Cr.P.C. read with Section 320 of Cr.P.C. stating the disputes between the parties have been settled and though some of the offences are non- compoundable, in view of decision of the Hon'ble Apex Court in the case of Parbatbhair Aahir and Others Vs. State of Gujarat and Another reported in 2017(9) SCC 641, this Court can record the said compromise and quash the proceedings which are pending in CC No.974/2019 before the Principal Civil Judge and JMFC, Raibag.

(2.) The said application is supported by an affidavit of respondent No.2.

(3.) It is stated that Sri. Jagadish Patil, is unwell and his colleague Sri. Sajid Goodwala is representing on his behalf. Sri. C.S. Shettar has no objection for Sri. Sajid Goodwala to represent in the matter and to sign the order sheet.