VISHWAS G. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1./State.

(2.) This petition is filed by the petitioners/accused under sec. 482 of Cr.P.C for quashing the criminal proceedings against the petitioner in C.C.No.1705/2022 related to Crime No.187/2021 registered by Jnanabharathi Police Station, Bengaluru, for the offence punishable under Sec. 498A of IPC, pending on the file of 9th Additional Chief Metropolitan Magistrate, Bengaluru.

(3.) During the pendency of the petition, both petitioner and respondent No.2 appeared before the Court along with their counsel and filed joint compromise application in I.A.No.1/2023 under sec. 320 read with 482 of Cr.P.C . for compounding the offence.