BHARATH GOWDA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners and the 2nd respondent are present before the court.

(2.) Sri. B. Vachan, Adovcate, has filed vakalath for respondent No.2.

(3.) The parties on both sides have filed an application seeking quashing of the proceedings in C.C. No.2855/2016 pending on the file of XLIV ACMM, Bengaluru. The 1st petitioner and the 2nd respondent have filed their independent affidavits before the court stating that, the parties have compromised the matter and in fact the parties are residing in Bengaluru only and they were known to each other. Due to some misunderstanding, the 2nd respondent filed a case against the petitioners. Originally a complaint was filed against some unknown persons. The offence under Section 380 of IPC is not punishable either with death or imprisonment for life. When the complainant (2nd respondent) himself has no interest to proceed with the matter, no fruitful purpose would be served in ordering to continue the prosecution.