VEDANT DAGGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the FIR in Crime No.180/2023.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves.

(3.) Before the matter could be taken up for recording the compromise and closing the case, it appears that the police after investigation have filed a charge sheet for the offences punishable under Ss. 326 & 504 of IPC.