M MOHAMMED ALI Vs. P A SURESH

JUDGEMENT

(1.) Learned counsel for the petitioner is present.

(2.) Learned counsel for the petitioner submitted that the petitioner/accused is in judicial custody. His brother is present before this Court.

(3.) The compromise petition is filed under Sec. 320(5) R/w 482 of Cr.P.C. It is supported by joint affidavit filed by complainant as well as brother of the petitioner/accused. It is duly signed by the both the learned counsel. The terms of the compromise petition reads as under: