B. NATARAJCHAR Vs. KANTHARAJU R.

JUDGEMENT

(1.) Learned counsel for the petitioner-accused and the learned counsel for the respondent-complainant along with their respective parties appeared through video- conferencing.

(2.) Learned counsel appearing on both side submit that they have settled the matter before the Mediation Centre.

(3.) I have perused the Report of the Bangalore Mediation Centre.