RAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In Crl.P.No.7140/2019 - Petitioner No.1/accused No.1-Sri. Ramaiah S/o Devarabettappa, petitioner No.2/accused No.2-Smt. Madamma W/o Madappa, petitioner No.3/accused No.3-Smt. Munilakshmamma W/o late Marappa, petitioner No.4/accused No.4-Smt. Leelavathi W/o Ramaiah and respondent No.2/complainant-Smt. Lakshmamma W/o Jayakrishnappa are present along with their counsel.

(2.) They have filed a compromise petition in both the cases under Section 257 read with 224 of Cr.P.C . In the said compromise petition, it has been contended that the petitioner/accused and respondent No.2/complainant are the residents of same village. Due to fit of anger and misunderstanding, a complaint has been filed. Subsequently, the case has been registered and on the said basis, the charge sheet has been filed. At the interference of the elders and well-wishers, they are intending to compromise the matter to live happily in the very same village as the neighbours. It is further stated that pendency of the case will create layer in between the parties. Respondent No.2-Complainant is present before this Court and submits that she has no objection to allow the petition and to quash the proceedings against the accused persons.

(3.) The said compromise petitions have been signed by the petitioners/accused Nos.1 to 4 and respondent No.2/complainant and the same has bee endorsed by their counsel.