SARUPARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings/investigation in Crime No.198/2023 registered for the offences punishable under Ss. 341, 323, 506 of IPC.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves.

(3.) In the light of the compromise/settlement arrived at between the parties and even the offences laid under the charge sheet being compoundable, I deem it appropriate to accept the application filed under Sec. 320 Cr.P.C., which is supported by the respective affidavits of the parties and obliterate the proceedings against the petitioners. Narration of the affidavit so filed by the respondent No.2 reads as follows: