C. VINAY Vs. R. KESHAVAN

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in CC No.32276 of 20122 pending on the file of 41st ACMM at Bengaluru. During the pendency of proceedings, the parties to the lis who were before the Civil Court in Original Suit No.25899 of 2022, have settled the dispute by entering into a compromise. Terms of compromise recognize the closure of present proceedings as well and it reads as under:

(2.) In the light of the compromise arrived at between the parties and the offences being ones punishable under Ss. 417 , 420 , 506 , 504 read with Sec. 34 of Indian Penal Code and not being against the State, I deem it appropriate to accept the compromise and close the proceedings. Learned Counsel appearing for the parties would submit that the terms and conditions stipulated in the settlement have all been fulfilled. For the aforesaid reasons, the following: