BHIMAPPA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THAT on 9.1.2015, on the basis of the submissions made by the learned counsel for the petitioner that the parties to the proceedings have compounded the offences, this Court has directed the Advocates to keep their parties present before this Court i.e., victim -girl as well as the petitioner herein if possible their parents. Victim -girl as well as the petitioner are present before this Court.

(2.) THE learned counsel for the petitioner is permitted to make the victim -girl as second respondent in this case. The learned counsel carried out the amendment.

(3.) THE offence under Section 363 of I.P.C. is a non -compoundable offence. Therefore, the parties have approached this Court for quashing of the proceedings.