SHABBIR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 and

(2.) under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.194/2022 registered by the Kempapura Agrahara Police Station, Bengaluru for the offences punishable under Ss. 406 , 420 , 506 read with Sec. 34 of IPC. 2. During pendency of the petition, both the petitioners and respondent No.2 appeared before the Court along with their counsels and filed joint compromise application on I.A.No.1/2023 along with the joint affidavit seeking permission of this Court to compound the offences. As per the terms of compromise, the petitioner handed over the demand draft for a sum of Rs.9.00 lakhs and Rs.1.00 lakh through cheque dtd. 20/3/2023 and Rs.8.00 lakhs through post dated cheque dtd. 1/9/2023, by way of settlement of Rs.18.00 lakhs payable by the petitioner to the respondent No.2.

(3.) The respondent No.2 accepted and acknowledged the same before the Court.