BALASUBRAMANIAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in P.C.R.No.10346/2017, in C.C.No.25731/2019 pending before the 9th ACMM, Bengaluru, for the offences punishable under Ss. 329, 349, 385 and 387 r/w. 34 of the IPC .

(2.) Learned counsel for petitioners and respondent No.2 in unison would submit that during the pendency of the proceedings, the parties to the lis have entered into settlement by drawing up certain terms and conditions for such settlement. A copy of memorandum of understanding for settlement of disputes is also filed before this Court to that effect.

(3.) Memorandum of understanding indicates that there are plethora of private complaints and civil cases that are filed by the parties, which have all been settled by entering into the memorandum of understanding. The relevant paragraphs read as follows: