JOHN DANNIS LAZAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 5 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.50345/2022 on the file of X ACMM, Bengaluru, arising out of Crime No.63/2020 registered by Ramamurthy Nagar Police Station, Bengaluru and charge- sheeted for the offences punishable under Ss. 498A , 506(B) , 323 read with Sec. 34 of IPC and Ss. 3 and 4 of the D.P. Act.

(2.) During pendency of the petition, both petitioner and respondent No.2 filed joint compromise application in I.A.No.2/2023 under Sec. 320 read with Sec. 482 of Cr.P.C. along with the affidavit seeking permission of this Court to compound the offences. Petitioner No.1 and respondent No.2 who are husband and wife have joined together and leading happy marital life.

(3.) Considering the same, in the interest of family life of the petitioner, respondent No.2 and their children, I.A.No.2/2023 is allowed. Permitted the parties to compound the offences. Consequently, the petition is allowed. The criminal proceedings against the petitioners-accused Nos.1 to 5 in C.C.No.50345/2022 on the file of X ACMM, Bengaluru are hereby quashed.