ADITHYA ABHIRAJ Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioner seeks for the following reliefs:

(2.) A perusal of the material on record will indicate that the 2nd respondent - defacto complainant instituted the aforesaid proceedings against the petitioner for the offences punishable under Ss. 376, 354 and 37 of IPC which is presently pending in Cr.No.14/2023 (S.C.No.1093/2023) before the Principal City Civil and Sessions Judge, Bengaluru.

(3.) The petitioner and the respondent Nos.2 and 3 have filed a joint memo for settlement which reads as under: