NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.13599 of 2022 registered for offences punishable under Ss. 498A, 323, 504 and 506 of the IPC.

(2.) Heard the learned counsel Sri. Venkatesha Mouni K, appearing for the petitioner, Sri. Rangaswamy R, learned High Court Government Pleader appearing for the respondent No.1 and Sri. G. S. Balagangadhar, learned counsel appearing for respondent No.2.

(3.) Learned counsel for the petitioner and the 2nd respondent would submit that the parties to the lis, during the pendency of the proceedings, have resolved the dispute between the two and have drawn up certain terms of settlement. An application is filed in this regard before this Court under Sec. 320(2) of Cr.P.C., seeking to compound the offences along with a joint affidavit of the parties, which also recognizes closure of the present proceedings.