PRASHANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the registration of a crime in Cr.No.117/2023 registered for the offences punishable under Ss. 354, 354A and 509 of IPC. During the pendency of the petition, it transpires that the petitioners and the complainant have settled the issue and the petitioners have undertaken that they will not create any problem to the complainant in future and owing to the same, an affidavit is filed by the complainant seeking to cooperate with the closure of the present proceedings. The affidavit accompanying the application under Sec. 320 of Cr.P.C. reads as follows:

(2.) Since the petitioners have undertaken that they would not create any problem to the complainant and the complainant has filed the affidavit, I deem it appropriate to accept the application for terminating the proceedings against the petitioners.

(3.) For the aforesaid reasons, the following: