VARALAXMI INDUSTRIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are preferred by the common parties as a solitary incident has given rise to two cases. Therefore, it is a case and a counter case. The offenses alleged are the once punishable under Ss. 447, 448 , 323 and 504 of the IPC. During the pendency of the petitions, the parties to the lis have settled the dispute amongst themselves and have drawn certain terms of settlement. The terms of settlement form the contents of an application under Sec. 320 of the Cr.P.C. seeking compounding of the offences and closure of the proceedings. One such affidavits reads as under:

(2.) The subject affidavit of the complainant in Crl.P. No.101424/2020. Likewise the complainant in the companion petition also has preferred an application seeking compounding of the offences under Sec. 320 of the Cr.P.C . The affidavit in support of the said application reads as follows:

(3.) In the light of the offences being the once punishable as afore quoted and the dispute being settled amongst the petitioners and the respondents, the case and the counter case, I deem it appropriate to accept the applications, compound the offences and close the proceedings against the petitioners. For the aforesaid reasons, the following: