TRISHUL DEVELOPERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A FIR registered in Crime No.36/2019 for the offences under Ss. 447 , 427 of IPC is impugned in this petition.

(2.) The allegation against the petitioners - accused is that, the petitioners were trespassed into the properties, which were mortgaged with the 2nd respondent - Bank.

(3.) The parties have filed a joint memo stating that, the dispute is amicably settled between among themselves and the petitioners have paid a total sum of Rs.14,50,00,000.00 to the 2nd respondent - Bank stating that, the parties have amicably settled the dispute between among themselves, which reads thus: