VEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) FIR is registered for the offences punishable under Ss. 420 , 504 , 506 of IPC and Sec. 67(A) of the Information Technology Act, 2008, alleging that the petitioner - accused has sent messages and photos through whatsapp social media from the mobile phone. It is further alleged that the marriage of the complainant was fixed on 26/12/2021 and the accused fully aware of that started to blackmail and used obnoxious photos. It is alleged that on 18/11/2021 some rowdies came to complainant's house by abusing him in filthy language and criminally intimidated and assaulted him.

(2.) The parties have filed an application under Sec. 482 of Cr.PC read with Sec. 320 of Cr.PC for compounding of the offences stating that the parties have amicably settled the dispute among themselves and the 2nd respondent - complainant has no objection for quashing the impugned FIR. The application for compounding is placed on record.

(3.) The parties are before this Court.