NAVEEN RAWAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Counsel Sri Sandesh J. Chouta appearing for the petitioners.

(2.) Petitioners have called in question the proceedings in CC No.5948 of 2019 registered for offences punishable under Sec. 304-A and 308 of the Indian Penal Code. The incident is the death of the son of the complainant. During the pendency of the aforesaid proceedings, the parties to the lis have entered into a compromise before the Court of Small Causes by drawing up certain conditions. Paragraphs 4 and 5 of the said petition for compromise reads as follows:

(3.) Noticing the factum of settlement aforequoted, the Lok Adalat passes an award recording the said compromise. The recording of compromise and the award passed, reads as follows: