FIONA PIRES A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Crl.P.No.1404/2023, call in question investigation / proceedings in Crime No.394/2022, pending before the XXXII ACMM, Bengaluru, registered for the offences under Ss. 120B, 504, 506B and 34 of the IPC. The petitioners in Crl.P.No.8242/2022, call in question proceedings C.C.No.36542/2021, pending before the XXXII ACMM, Bengaluru, registered for the offences under Ss. 323 and 504 of the IPC and Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015. The petitioners in Crl.P.No.11457/2022 call in question investigation / proceedings in Crime No.344/2022, pending before the Additional Civil Judge (Jr.Dn.) and JMFC, Anekal, Bengaluru, registered for the offences under Ss. 506, 341, 323, 354 r/w. 34 of the IPC . Petitioners and respondent No.2 are common in all the petitions.

(2.) During the pendency of the petitions, the parties to the lis have settled the dispute amicably amongst themselves and have entered into compromise. They have filed separate applications under Sec. 320 of the Cr.P.C., in all the petitions to that effect. The applications recognize the closure of the impugned proceedings in all the petitions. One such application filed under Sec. 320 of the Cr.P.C., in Crl.P.No.No.1404/2023 reads as follows:

(3.) For the aforesaid reasons, the following: