B.MANJULAMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have jointly filed the present petition seeking quashment of the proceedings in C.C.No.529/2019 pending against the accused before the Principal Civil Judge (Jr.Dn.) & JMFC., Anekal.

(2.) The complainant is petitioner No.3. It transpires that during the pendency of the proceedings, the accused and the complainant have entered into a settlement and have filed a joint affidavit, the relevant paragraphs of the said joint affidavit reads as follows:

(3.) In the light of the offences being under Ss. 420 , 468 and 471 r/w Sec. 34 of the IPC and not being against the State and also in view of the fact that parties have entered into settlement which also recognizes closure of the present proceedings, I deem it appropriate to obliterate the proceedings against the petitioner Nos.1 and 2 by permitting the parties to compound the offences with liberty to revive the petition, in case the undertaking is not fulfilled.