VIJAYALAKSHMI VENUGOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners call in question registration of crime in Crime No.17 of 2017 arising out of PCR No.13343 of 2016 for offences punishable under Ss. 406 and 420 of the IPC.

(2.) Heard the learned senior counsel Sri.P.P.Hegde for petitioners, Smt.K.P.Yashoda, learned High Court Government Pleader appearing for respondent No.1 and Sri.H.Shanti Bhushan, learned Deputy Solicitor General of India representing respondents 3 to 5.

(3.) Learned senior counsel would take this Court through the documents appended to the petition seeking to demonstrate that the lis between the parties, the petitioners and the 2nd respondent is settled before the Court at Sharjah, United Arab Emirates and amount is also paid as was necessary to be paid to the complainant in full and final settlement. The Court records the payment being made to the complainant while suspending execution against the petitioners.