JAMES JOSEPH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.54743/2023 pending before the XI ACMM, Mayohall, Bengaluru, registered for the offences punishable under Ss. 354A, 504, 506 and 34 of the IPC.

(2.) Learned counsel appearing for the petitioners and respondent No.2 in unison would submit that the parties to the lis have settled the dispute among themselves and file an application under Ss. 320(2) r/w.482 of the Cr.P.C ., along with an affidavit seeking permission to compound the offences. The terms of settlement also recognizes the closure of the impugned proceedings.

(3.) The relevant paragraphs of the affidavit, read as follows: