KARTIKEY ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shashank Nagendran, learned counsel appearing for the petitioners.

(2.) Petitioners are before this Court calling in question registration of crime in Crime No.835 of 2023 for offence punishable under Sec. 66C and 66D of the Information Technology Act, 2000. During the pendency of the petition, the parties have settled the dispute and have filed an application seeking compounding of the offences, which is accompanied by a joint affidavit. The affidavit, insofar as germane, reads as follows:

(3.) In the light of offences being one punishable under Ss. 66C and 66D of the Information Technology, Act, 2000 and Sec. 420 of the Indian Penal Code, and the compromise arrived at between the parties, I deem it appropriate to accept the settlement and terminate the proceedings against the petitioner. For the aforesaid reasons, the following: