AHMEDULLA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel for the petitioner has filed the application-I.A.No.1/2025 accompanied by a joint affidavit reporting amicable settlement of the dispute between the petitioner and respondent No.2 and for compounding the offences. The said joint affidavit reads as under:

(3.) Learned counsel for the petitioner submits that the petitioner is presently in police custody with respondent No.1- Kalasipalya Police Station and in addition to quashing the impugned proceedings on account of the settlement, respondent No.1 may be directed to release the petitioner forthwith. Submission is placed on record.