MARUTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Parties present. They present a joint memo signed by them and also by their respective advocates.

(2.) The content s of the joint mem o are read over to the part ies. Parties agree that the contents of the joint memo depict the true terms of settlement and there is no force, undue influence or coercion in reaching out the terms of compromise.

(3.) Parties subm it that in view of the joint memo, pending criminal proceedings be closed and finality with regard to the maintenance may also be ordered in terms of the joint memo.