RAKESH. C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner filed a memo along with a copy of the compromise terms.

(2.) Heard Sri.Pradeep C.S., learned counsel for the petitioner, Sri.K.R.Pradeep, learned counsel for defacto complainant and learned High Court Government Pleader.

(3.) The petition is filed under Sec. 438 of Cr.P.C with the following prayer: