Y. SATISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.282/2022 for the offence punishable under Sec. 406 of the Indian Penal Code, 1860.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves by drawing up certain terms of settlement. The terms of settlement would record closure of the present proceedings. The affidavit reads as follows:

(3.) Pursuant to an order passed by this Court on 1/8/2022 a deposit of Rs.55,66,677.00 has been deposited before this Court.