VIVEK H.K Vs. STATE

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. praying this Court to issue a writ in the nature of Certiorari or any other writ or order and quash the entire proceedings in C.C.No.614/2019 on the file of II Additional Judge (Junior Division) and JMFC Court at Kolar which is arising out of Crime No.31/2019 of Gulpet Police Station for the offence under Ss. 504 and 506 of IPC and issue any other writ or order or direction as deems fit in the facts and circumstances of the case.

(2.) The factual matrix of the case is that respondent No.2 had lodged the complaint with respondent No.1 making the allegation against the petitioner herein that he caused life threat and also abused in a filthy language. Based on the complaint, the police have registered the FIR and investigated the matter and filed the charge sheet. Hence, the present petition is filed before the Court.

(3.) Now the parties have compromised the matter and filed an application under Sec. 320 read with Sec. 482 of Cr.P.C. seeking leave of this Court to permit them to compound the offence and in support of the said application, affidavits are filed by respondent No.2 and the petitioner separately. Having perused the application and affidavits of the respective parties, the averments made in the application is clear that the matter has been settled among the parties amicably.