SYED IBRAHIM A.J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in C.C.No.9591 of 2022 pending before the XXXVII ACMM, Bengaluru for offences punishable under Sec. 420 r/w Sec. 34 of the IPC.

(2.) During the pendency of the proceedings, the parties to the lis have settled the dispute amongst themselves and have filed a joint memorandum of settlement before this Court. The settlement insofar as the present petition is concerned reads as follows:

(3.) For the aforesaid reasons, the following: