L. SHANTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER Nos. 1 & 2, Respondent No. 2 and their respective counsels are present.

(2.) THE parties have filed a joint memo before this court stating that the dispute between them has been compromised and the parties have resolved the entire conflict between themselves. By virtue of the settlement, Petitioner No. 1 herein has also withdrawn the suit in O.S. No. 4407/2010 on the file of the City Civil Judge, Bangalore City. The compromise petition filed before the Civil Court in O.S. No. 4407/2010 is also produced before this court,

(3.) THE petitioners herein had arraigned as Accused Nos. 1 and 3 before the trial Court in C.C. No. 15071/2013. The allegation made against the petitioners in the charge sheet is that the 2nd respondent had purchased site Nos. 61 & 52 in Khatha No. 159/1 situated at Jarakabande Kaval, Yeshwanthpura Hobli, Bangalore North Taluk, for a sum of Rs. 4.00 lakhs on 21.04.2010 and Accused No. 1 concocted the document styled as General Power of Attorney in respect of the said property and sent a notice to the complainant (2nd respondent) stating that she is still liable to pay a sum of Rs. 8.00 Lakhs and the accused persons have threatened her with dire consequences etc.. Further, it is alleged that, Accused Nos. 1 and 3 along with deceased Accused No. 2, concocted a GPA and demanded a sum of Rs. 8.00 lakhs from the 2nd respondent.