R.N.SREEKANTAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Crl.P.No.1000/2022 call in question proceedings in C.C.No.37366/2021, pending on the file of the XXIV Additional Chief Metropolitan Magistrate, Bengaluru, registered for offences punishable under Ss. 498A, 420, 494, 504 and 506 of the IPC r/w. Sec. 34 of the IPC.

(2.) The petitioners in the companion petition - Crl.P.No.1717/2021 arises out of a private complaint in P.C.R.No.13167/2017, pending on the file of the XXIV Additional Chief Metropolitan Magistrate, Bengaluru, registered for the offences punishable under Ss. 120B , 307, 406, 420 and 497 r/w. Sec. 34 of the IPC.

(3.) Learned counsel appearing for both the parties submit that during the pendency of these petitions, the parties to the lis have resolved their dispute amicably and file a joint memo of settlement of the petitioners and respondents before this Court.