UMESH DAKYANAIK Vs. STATE

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.11971/2022 pending before the V Additional Chief Metropolitan Magistrate, Bengaluru for the offences punishable under Ss. 465, 120B, 420 r/w Sec. 34 of the IPC.

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

(3.) Since the offences alleged against the petitioners are punishable under Ss. 465, 120B, 420 of the IPC, which are 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: