GREEN MOBILES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 - Sri. L.M.Sumanth, Partner of M/s. Green Mobile and respondent No.2 - Sri. Ranganath B., Sales Head of Regenersis India Private Limited are present along with their counsel. Learned High Court Government Pleader for respondent No.1-State is also present.

(2.) Today, they have filed a joint affidavit of both the petitioner/accused No.1 and respondent No.2/complainant for having amicably settled the matter between them. In the said joint affidavit, they have contended that they are the authorized representatives of the parties and they are conversant with the facts of the case. The transactions between the petitioner and respondent no.2 are of commercial in nature and falls within the jurisdiction of Arbitration and are subject to Arbitration and Conciliation Act , 1996 as per clause 14 of the Agreement dated 08.08.2017. It is further contended that under such circumstances, the proceedings in PCR No.8693/2019 before the IV Additional Chief Metropolitan Magistrate, Bengaluru would serve no useful purpose and respondent No.2 is not willing to proceed in the criminal proceedings. They have also furnished the authorized letter.

(3.) The joint affidavit has been signed by the representatives of the petitioner/accused No.1 and respondent No.2/Complainant and the same has been endorsed by their counsel.