MOHAMMED ROSHAN ZAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings initiated in Crime No.149 of 2023 of Suddaguntepalya Police Station, Bengaluru pending on the file of VI Additional Chief Metropolitan Magistrate, Bengaluru City for offences punishable under Ss. 34, 504, 323, 324 of Indian Penal Code. During the pendency of the proceedings, the parties to the lis have settled the issue amongst themselves and have filed an application joint affidavit under Sec. 320 of Code of Criminal Procedure seeking compounding of the offences. The joint affidavit, insofar as it is germane, reads as follows:

(2.) In the light of the joint affidavit filed by the parties, I deem it appropriate to accept the compromise and close the proceedings against the petitioners. For the aforesaid reasons, the following: