RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the sole accused in C.C.No.9271/2022 arising out of Crime No.6/2022 registered by Jalahalli Police station for the offences punishable under Ss. 498A, 323 and 307 of IPC, which is pending on the file of XXXIX A.C.M.M., Bengaluru, has filed this petition under Sec. 482 Cr.P.C with a prayer to quash the entire proceedings in the said case.

(2.) Learned counsel for the petitioner as well as learned counsel for respondent Nos.2 and 3 at the out-set submit that the dispute is between the family members and at the intervention of the well-wishers and the elders of the family, the dispute has been amicably settled and an application under Sec. 320(2) r/w Sec. 482 Cr.P.C has been filed seeking permission of this Court to compound the alleged offences against the petitioner.

(3.) In the affidavit filed in support of the application, respondent No.3, who is the mother of respondent No.2 and wife of petitioner, has stated as follows: