ANIL MADAN Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) SRI A. Dharmesh, learned advocate entered appearance for respondent No. 2. He filed an affidavit of respondent No. 2 and submitted that respondent No. 2 has entered into a settlement with the petitioners.

(2.) PETITIONERS and respondent No. 2 are present before the Court. They are identified by their learned advocates. Both parties, through their learned advocates, submitted that the disputes which arose out of the matrimonial matters have been amicably settled and they may be permitted to compound the offences, which are the subject matter in C.C. No. 10614/2014, pending on the file of the VI Additional C.M.M., Bengaluru.

(3.) IN the affidavit of respondent No. 2, filed by Sri A. Dharmesh, her learned advocate, the parties have entered into a settlement in the following terms: