MUDASIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question investigation / proceedings in Crime No.134/2023, pending before the VII Additional Chief Metropolitan Magistrate, Bengaluru, for the offences under Ss. 419 and 420 of the IPC.

(2.) Learned counsel for the petitioner and respondent No.2 in unison submit that the parties to the lis have arrived at settlement among themselves and file an application under Sec. 320(2) of the Cr.P.C. along with the affidavits of both the parties to that effect before this Court.

(3.) The application filed under Sec. 320 (2) of the Cr.P.C ., reads as follows: