ANIL KUMAR J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Parties present with their respect ive counsel. They present a joint memo.

(2.) The contents of the joint memo are read over to the par ties. Parties agree that the terms of joint memo depict the true terms of settlement and there is no force, undue influence or coercion in rea ching out the terms of the sett lement.

(3.) Taking note of the fact that the dispute among the parties is privy to them and has no social impact at large and parties want to put an end to the unwanted and uncomfortable pending criminal litigation, following the dictum of the Hon'ble Apex Court in the case of Ramgopal and another vs. state of Madhya Pradesh reported in 2021 SCC online SC 834, a case is made out for quashing the pending criminal proceedings to establish the peace and tranquilit y in the village.