AJI DENIS C.J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI Aji Denis C.J., first petitioner and Smt. B. Sandhya, second respondent herein are present before the Court. Sri G. Nagaraj, learned counsel files power for respondent No. 2. The learned counsel for the respective parties also present before the Court. The learned counsels identified their respective parties before the Court. Petitioners 2 to 6 are absent.

(2.) THE petitioner No. 1 and respondent No. 2 files a Joint Affidavit stating that they have amicably settled the matter and that they have no objection to quash the entire proceedings in SC No. 23/2013 pending on the file of the Fast Track Court, Tumkur.

(3.) LOOKING to the above said facts and circumstances, it appears the parties have amicably settled the matter and they are gracefully parting with each other. In order to protect their interest and to make the parties to live happily in future, it is just and necessary to quash the proceedings.