K MANJUNATH Vs. STATE

JUDGEMENT

(1.) Petitioners and their respective counsels are present. Respondent No.2 is present before the Court.

(2.) Sri. Lingappa B.T. files power for Respondent No.2. Parties and the learned counsel submits that the parties have compromised the matter and compounded the offences alleged against the petitioners by the 2nd respondent.

(3.) The records disclose that the present petition is filed by the petitioner seeking quashing of the entire investigation and further proceedings in Crime No. 311/2013 of Kumaraswamy Layout Police Station and consequent registration of FIR on the file of the V ACMM, Bangalore.