PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner and 2nd respondent are present before the court. They filed IA No.1/2018 seeking permission to compound the offence, as they have settled the matter in Spl.CC No.363/2017 pending on the file of LXXI Additional City Civil and Sessions Judge, Bengaluru City (CCH-71).

(2.) On going through the records it appears, the petitioner and 2nd respondent earlier fell in love with each other. After some time, it appears due to some difference, Respondent has filed a complaint in Special C.C. No. 363/2017 against the petitioner for the offences punishable under Sections 341 , 354-D r/w. 34 of IPC and Sections 3(1)(r)(w)(i) of SC/ ST Act and 66(D) of Information Technology Act, 2000 on the file of the 71st Additional City Civil and Sessions Judge, Bengaluru City (CCH-71) .

(3.) The above said offences are not punishable either with death or imprisonment for life. Respondent No.2, who is personally present before the court submits that she has not received any compensation from the Government. The parties have settled the matter between themselves. Both of them have filed an application under Section 482 of Cr.P.C. seeking permission to compromise the said offences and consequential quashing of the entire proceedings in the said case. Though the offence under Section3(1)(r) is invoked by the prosecution, the 2nd respondent submits that, no such incident has happened. In the said circumstances, the parties have compromised the matter and there is no impact on the society, if the compromise is allowed to be entered into between the parties. Therefore, it is just and necessary to quash the proceedings in order to enable the parties to live happily in future.