G S HABIBULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent No.1-State.

(2.) This petition is filed by the petitioners-accused Nos.1 to 5 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.6327/2020 pending on the file of 31st Additional CMM, Bengaluru and charge-sheeted for the offences punishable under Ss. 498A , 120(B) , 504 , 506 read with Sec. 34 of IPC and Ss. 3 and 4 of the D.P. Act.

(3.) During pendency of the petition, both petitioner No.1 and respondent No.2 appeared before the Court along with their counsels and filed joint compromise application on I.A.No.1/2023 under Sec. 320(2) of Cr.P.C. along with joint affidavit seeking permission of this Court to compound the offence.