ASHWIN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for petitioner Nos.1 and 2 and respondent No.2 are present along with their respective parties. Learned counsels identified the petitioners and respondent No.2.

(2.) The petitioners and respondent No.2 have filed I.A.No.1/2024 seeking permission to compound the offence under Sec. 420 of IPC and to quash the criminal proceedings registered in Crime No.279/2023 pending on the file of the learned VIII Additional Chief Metropolitan Magistrate, Bengaluru. Joint Affidavit sworn by the petitioners and respondent No.2, reads as under:

(3.) The petitioners and respondent No.2 who are present before the Court, admit the contentions of this affidavit. Respondent No.2/complainant submits that he has withdrawn all the allegations made against the petitioners and prays for compounding the offence and quash the criminal proceedings. Satisfied with the terms of the joint affidavit.