ARJUN HORAKERI K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in SPL.C.C.No.189/2021, registered for offences punishable under Ss. 323 , 342 , 504 , 506 , 330 and 348 of IPC and Ss. 3(1)(a) , 3(1)(e) , 3(1)(r) , 3(2)(va) , 3(2)(vii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015.

(2.) During the pendency of the petition, the parties have entered into a settlement and filed a joint affidavit, which reads as follows:

(3.) It is on the settlement an application is filed seeking compounding of the offence under Sec. 320 of Cr.P.C. The application reads as follows: