GSP VEERA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WHEN the matter was called, learned senior counsel Shri Naganand submitted that the parties have settled the matter amicably. A memo is filed seeking permission to implead the complainant as R-2.

(2.) THE complainant is present before the court and submits that he has no objection for the petition being disposed of as having been settled between the parties amicably.

(3.) IN view of the aforesaid joint memo filed, the petition is allowed and the complaint, F.I.R. and the consequent charge sheet filed in C.C. No. 13438/2012 on the file of the VIII A.C.M.M., Bangalore, stand quashed.