B.S.GURUPRASAD BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question investigation / proceedings in Crime No.66/2023, pending before the VI Additional Chief Metropolitan Magistrate, Bengaluru, for the offences under Ss. 354 and 420 of the IPC.

(2.) Learned counsel appearing for the petitioner and respondent No.2 in unison would submit that the parties to the lis have settled the disputes among themselves and a memo of compromise to that effect is filed before this Court. The conditions of the settlement also recognize the present proceedings impugned in the petition.

(3.) The memo of compromise reads as follows: