SREERANGA M.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the proceedings in C.C.No.20498/2021, registered for offences punishable under Ss. 448 , 504 and 506 of Indian Penal Code, 1860.

(2.) During the pendency of this petition, the parties to the lis have arrived at a settlement and have filed such affidavit of settlement before this Court by way of joint affidavit.

(3.) The joint affidavit reads as follows: