DEVARAO AND OTHERS Vs. VIJAYKUMAR AND OTHERS

JUDGEMENT

(1.) The petitioner No.1 and respondent No.1 are present before the Court. Petitioner Nos.2 and 3 are absent. petitioners are arrayed as accused No.1 to 3 in Spl.Case SC/ST No. 81/2015 on the file of II Additional Sessions Judge, Kalaburagi arising out of Private Complaint No.6/2012.

(2.) Sri Ganesh V. Deshpande learned counsel files vakalathnama for respondent No.1. Both the parties are present before the Court as noted above. The respondent has filed his affidavit stating that himself and petitioners have compromised the matter by compounding the offence stating that, they have amicably settled their conflict between themselves and also in order to have future life comfortable and to have cordial relationship with each other, both have sought for quashing of the criminal proceedings as noted above.

(3.) The records disclose that the respondent No.1 has lodged a private complaint making allegations against the petitioners and the same has been referred for investigation. Consequently, case has been registered in Crime No.69/2012 by Ashok Nagar Police Station for the offences under Section 143, 147, 148, 323, 324, 307, 440, 504, 506 R/w Section 149 of IPC and also under Section 3(1) (x) of SC and ST (PA) Act. The said complaint was investigated by the police and found that on verification of the witnesses there was no material available to send the accused persons for the trial to the Court. Therefore they have filed a 'B' summary report before this Court.