MANOJ P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in Crime No.201 of 2023 registered for the offences punishable under Ss. 149 and 342 of the IPC pending before the 24th Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amicably amongst themselves and have filed a joint memo of compromise along with affidavit before this Court. The settlement arrived at in the Joint Memo insofar as the present petition is concerned reads as follows:

(3.) Since the offences alleged against the petitioners are punishable under Ss. 149 and 342 of the IPC and are not against the State or Society, and in the light of the compromise arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioners.