MOHAMAD NAJEEM SHARIF Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.2446/2022 pending before the IV Additional C.M.M. Court, Bengaluru, registered for the offences punishable under Ss. 406, 409, 420 r/w. 34 of the IPC .

(2.) Learned counsel appearing for the petitioner and respondent No.2 in unison would submit that during the pendency of the proceedings, the parties to the lis have settled the dispute and have filed memorandum of application under Sec. 320 r/w. Sec. 482 of the Cr.P.C., a joint memo and a joint affidavit. The conditions of the settlement includes the closure of the impugned proceedings in the subject petition.

(3.) The memorandum of application under Sec. 320 r/w. Sec. 482 of the Cr.P.C. reads as follows: