VISHAL SHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.24991/2022, pending before the 30th Additional CMM, Bengaluru, for the offences under Ss. 448, 323, 324, 354, 504 and 427 of the IPC.

(2.) Learned counsel for the petitioner has filed an application under Sec. 482 r/w. Sec. 320(1) of the Cr.P.C., seeking leave of this Court for compounding of offences along with the affidavits of the petitioner and respondent No.2.

(3.) Learned counsel for the petitioner and respondent No.2 in unison submit that the parties to the lis have settled their dispute among themselves and one such conditions of the settlement is, closure of the present proceedings.