KRISH GAURAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners and the 2nd respondent are present before this Court.

(2.) Sri. Abhinav R. files Vakalath for 2nd respondent along with the affidavit of the 2nd respondent.

(3.) It is submitted that, in view of the settlement arrived before the Mediation Centre, the 2nd respondent has agreed to co-operate for quashing of proceedings.