ABHILASH S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel appearing for the petitioner files a memo seeking to withdraw the petition. In terms of the memo, the petition is disposed as withdrawn.

(2.) During the pendency of the petition, the parties to the lis have settled the issue and the parties were also before the concerned Court in M.C.No.71/2022 and have settled the dispute by drawing up certain conditions of settlement. One such condition is closure of the present proceedings. The condition reads as follows:

(3.) In the light of the settlement arrived at between the parties and the settlement recognizing closure of the present proceedings and the offences being one punishable under Sec. 498A , the following