SIDDHARAJ KARKI Vs. STATE

JUDGEMENT

(1.) This petition filed by the petitioner/accused Nos.1 to 4 under sec. 482 of Cr.P.C for quashing FIR in Crime No.321/2022 registered by the Banaswadi Sub Division, Hennur police station, Bengaluru city based upon the PCR No.51400/2022 for the offence punishable under Sec. 420 and 506 of IPC, pending ohn the

(2.) During the pendency of the petition both petitioner No.1 to 4 and respondent No.2 appeared before the court along with their counsel and filed joint compromise application in I.A.No.1/2023 under sec. 482 read with 320 of Cr.P.C along with joint affidavit for having compounded the offence.

(3.) Both petitioner No.1 and respondent No.2 submits they have compromised the matter and respondent No.2 submits she has no objection to compound the offence.