SRINIVASA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt. Parvathy R Nair appears for respondent No.2 in both cases.

(2.) During the pendency of the petition, respondent No.2 and petitioner/accused No.1 appeared through their respective counsel and filed a joint compromise petition seeking permission of this Court for compounding the offence as they settled their issues.

(3.) Heard learned counsel for the petitioner in both cases.