BALACHANDAR KRISHNASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.10031/2021 registered for offences punishable under Ss. 406, 417, 418, 419, 420, 120B, 506 read with Sec. 34 of IPC pending on the file of the IV ACMM Court at Bengaluru.

(2.) During the pendency of the proceedings, it transpires that the parties to the lis have entered into a compromise and have filed such conditions of compromise. The terms of compromise as obtaining in the compromise petition, reads as follows:

(3.) Therefore, the following: