SOMASHEKAR NAYAKA Vs. STATE

JUDGEMENT

(1.) Heard Shri Prithveesh M.K., learned counsel for the petitioner and Shri Rahul Rai.K., learned counsel for the respondent No.1 and Shri R.Ranganath, learned counsel for the respondent No.2.

(2.) Learned counsel for the petitioner and learned counsel for the respondent No.2 submit that the petitioner and the respondent No.2 have settled the dispute amicably and filed an application I.A.No.1/2023 under Sec. 320(1) and (2) of the Code of Criminal Procedure (for short " Cr.P.C .") dtd. 12/6/2023 along with affidavits and pray to compound the offences under Ss. 332, 504 and 506 of the Indian Penal Code (for short " IPC ") as against the petitioner.

(3.) Learned High Court Government appearing for respondent No.1 has no objection to allow the application.