JOSEPH CHACKO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Counsel Sri. Bhanu Prakash files Vakalat for respondent in the above said case.

(2.) PETITIONER and his Counsel, respondent No. 2 and his Counsel are present. The petitioner and the 2nd respondent have filed joint affidavit reporting the compromise and also seeking withdrawal of the case pending before the Trial Court. They have specifically narrated in the affidavit that the complainant (2nd respondent) has lodged a complaint against the accused under Section 465, 468, 471 and 420 of I.P.C. registered against the petitioner. It is contended that at the earliest point of time it was assumed by the complainant that the accused has cheated and robbed the NRI's of their hard earned money and the accused has sold plots to the NRI's including the complainant/applicant without any authority. There was a legal defect in the title of the plots so sold. Later, the complainant after discussing the same with some of the NRI's and came to know that the accused/petitioner is an innocent person and he has been deliberately framed in this entire sea of frivolous criminal litigation with the sole view of keeping him entangled in the legal proceedings, but later it was ascertained that, the accused with all authority has acted upon in accordance with law.

(3.) THEREFORE , having come to know about the same, the parties have entered into compromise and they have no objections to quash the proceedings.