KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned Additional State Public Prosecutor for respondent No.1 State and learned counsel for respondent No.2. Perused the records.

(2.) PETITIONERS and respondent No.2 are present. All of them have admitted the compromise entered into between them before this Court.

(3.) THIS petition is filed for quashing of the proceedings in C.C. No.952/2012 which is registered for the offences punishable under Sections 498A, 323, 504 and 506 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity).