EBENEZER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in Crime No.151/2021 for the offences punishable under Ss. 417 and 420 of the IPC pending before the III Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) During the pendency of the proceedings before the trial Court, the parties to the lis have entered into compromise and have filed a compromise deed which reads as follows:

(3.) Since the offences alleged against the petitioner are punishable under Ss. 417 and 420 of the IPC, which are not against the State or Society and in the light of the compromise arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioner. For the aforesaid reasons, the following: