RAM RAO KHADAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner No. 2/accused No. 2-Sri. Ram Rao Khadam S/o Shivaji Rao, petitioner No. 3/accused No. 3-Sri. Vikas Chaddha S/o Vijay Kumar, petitioner No. 4/accused No. 4-Sri. Sandeep Srinivas S/o Srinivasulu and petitioner No. 5/accused No. 5-Sri. Manoranjan S/o Shivappa are present along with their respective counsel. Learned Additional State Public Prosecutor is representing respondent No. 1. Respondent No. 2-Prasannacharya S. Katti S/o Shrikantacharya S. Katti is also present along with his counsel.

(2.) Today, they have filed a joint memo for having amicably settled the matter between them at the intervention of well-wishers. It is contended that the parties without admitting any liability and without there being any precedent have arrived at an amicable settlement. It is submitted that the petitioners/accused have already paid an amount of Rs. 19,00,000/- to respondent No. 2-complainant who is present before the Court submits that he has received Rs. 19,00,000/- and also an amount of Rs. 1,00,000/- has already been credited to his account and acknowledges the same. Respondent No. 2 submits that in view of the settlement arrived between them, he has no objection to allow the petition and to quash the proceeding against the petitioners/accused. He has also filed an affidavit to the said effect. The said affidavit is also placed on record.

(3.) Learned Additional State Public Prosecutor submits that the compromise may be permitted without affecting any claim in respect of other claimants.