KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question the proceedings in C.C.No.1929 of 2020 pending before the V JMFC, Mysuru for offences punishable under Ss. 354(c) and 509 of the IPC.

(2.) Learned counsel for petitioner submits that pursuant to the registration of the crime and filing of the charge sheet, the petitioner was in prison for a period of 12 months and is now enlarged on bail.

(3.) After the release of the petitioner on bail, the parties to the lis, viz., the complainant and the petitioner/accused have entered into a settlement and have filed a joint affidavit before this Court. The affidavit reads as follows: