VASANTH ADITHYA J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/party-in-person who is accused No.1, under Sec. 482 of Cr.P.C. for quashing FIR No.50 of 2022 registered on 7/3/2022 for the offences punishable under Ss. 324, 341, 354, 506 and 509 and under IPC 67 IT Act by Halasuru Police Station, Bengaluru, which is pending at the 1st ACMM Court, Bengaluru.

(2.) Shri D.V.Senthil Kumar, learned counsel appears for Respondent No.2 by signing the Vakalath today.

(3.) During the pendency of the petition, Respondent No.2 and petitioner/party-in-person appeared before the Court and filed Joint Memo of Compromise for arriving at settlement on certain terms as stated therein.