VENU AKHIL KUMAR PARAKALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a crime so registered in crime No.187/2023 for the offences punishable under Sec. 66(E) of the Information Technology Act, 2000.

(2.) During the pendency of the petition, the parties to the lis, the husband and the wife have settled the dispute amongst themselves before the mediation in M.C.No.2291/2023 by drawing up certain terms and conditions. One such condition is closure of the present proceedings. The settlement insofar as it germane, reads as follows:

(3.) In light of the settlement arrived at between the parties as afore-quoted, I deem it appropriate to terminate the proceedings pending against the petitioner in the subject petition.