ERLA SAI PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The cognizance taken by the learned X Additional Chief Metropolitan Magistrate for the offences under Ss. 34 , 498A , 120B , 506 , 420 , 324 , 323 of IPC and Ss. 3 , 4 of Dowry Prohibition Act, 1961 is impugned in this petition.

(2.) The parties are present before this Court along with an application under Sec. 320(1) read with Sec. 482 of Cr.PC for compounding of the offences stating that, the parties have amicably settled the dispute in terms of the settlement, the petitioner has agreed to pay a sum of Rs.25.00 lakh vide demand drafts Nos.470031 and 470038 for a sum of Rs.10.00 lakh each and a cheque dtd. 10/4/2023 for a sum of Rs.5.00 lakh to the 2nd respondent to clear all the loans availed by the 1st petitioner in the name of the 2nd respondent.

(3.) The application for compounding is placed on record.