LAKSHMIBAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A complaint is registered by the 2nd respondent against the petitioner for offences punishable under Ss. 504, 326 and 448 of the IPC in crime No.309/2009. This petition is preferred by the petitioner seeking to quash the order dtd. 23/9/2011 passed by the learned Magistrate, Shimoga in C.C.No.1109/2010 by permitting the parties to compound the offences so alleged against the petitioner.

(2.) The learned Magistrate, Shimoga in C.C.No.1109/2010 by his order dtd. 23/9/2011 convicted the petitioner for offences punishable under Ss. 326 and 448 of the IPC. The said order of conviction was affirmed by the learned Sessions Judge in Crl.A.No.140/2011 by his order dtd. 21/6/2012 and this Court in Crl.R.P.No.753/2012 affirmed the order of conviction while partly modifying the sentence imposed on the petitioner.

(3.) During the pendency of these proceedings, it transpires that the parties to the lis have entered into a settlement and have filed an application seeking compounding of the offences so made against the petitioner. The relevant portion of the application reads as follows: