VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.29697/2021 for the offences punishable under Sec. 283 of the IPC pending before the XXXII Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) During the pendency of the petition, the parties to the lis have entered into compromise and have filed a joint memo of compromise which reads as follows:

(3.) Since the offence alleged against the petitioners is 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 petitioners. For the aforesaid reasons, the following: