VASANTH P. S/O. LATE M. PARTHASARATHY Vs. THE STATE OF KARNATAKA BY HAL POLICE STATION AND GEETHA VASANTH W/O. VASANTH AAGED ABOUT

JUDGEMENT

(1.) A joint memo signed by both the parties and the learned advocates is filed before the Court. Both the parties are present before the Court and admit the execution of the joint memo and the contents contained therein. Both the parties seek leave of this Court to compound the offence, to quash the proceedings in Crime No. 420/2011 and drop the charges against the petitioner. The joint memo is placed on record. In view of the law declared by the Supreme Court in the case of B.S. Joshi and Others Vs. State of Haryana and Another, AIR 2003 SC 1386 there is no legal impediment for this Court to permit the parties to compound the offence.

(2.) ACCORDINGLY , the following; ORDER A. The petition is hereby allowed. B. The parties are permitted to compound the offence. C. Proceedings in Crime No. 420/2011 are hereby quashed. D. Charges levelled against the petitioner are hereby dropped.