HARISH KUMAR G.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question investigation/proceedings in Crime No.137/2022, pending before the III Additional Chief Metropolitan Magistrate, Bengaluru, registered for the offences punishable under Ss. 406, 420 and 506 r/w. 34 of the IPC .

(2.) Learned counsel for the parties in unison submit that during the pendency of this petition, the parties to the lis have entered into a settlement by drawing up certain terms and conditions. A copy of the compromise petition under Sec. 320(2) r/w. Sec. 482 of the Cr.P.C. is filed to that effect before this Court, which recognizes the closure of the impugned proceedings. It is also submitted that the terms and conditions of the settlement will be adhered by the parties.

(3.) The compromise petition insofar as it concerns the subject lis, reads as follows: