MANISH RAVILAL PATEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The criminal petition is filed by the petitioners seeking for quashing the FIR in Crime No.235/2022 for the offence under Sec. 406, 420, 120B read with 34 of IPC.

(2.) Both the parties and their respective counsel are present and Sri.Rahul Rai, learned HCGP present. Sri.Vinay.S undertakes to file vakalath on behalf of respondent No.2, the respondent No.2 is present physically.

(3.) Today, the learned counsel for the petitioners and petitioner No.1 / accused No.2 is present before the Court. The accused No.2 filed a separate affidavit on behalf of himself and other petitioners namely accused Nos.3 and 4, and submits that the parties have arrived at a conclusion to compromise the matter amicably. The respondent No.2 " Sri.Nikesh Agarwal (Business Finance Manager) is present before this Court and endorsed the submissions of learned counsel for the petitioners.