MANJUNATHA Vs. STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) Sri. Byresh, Advocate, has filed vakalath for the 2nd respondent.

(2.) The petitioner and 2nd respondent, and their respective counsels are present before the court.

(3.) The parties on both sides have filed a joint memo reporting compromise between the parties. In the joint memo the parties have stated that, at the instance of well-wishers of the family, they have compounded the offences and they have settled their scores amongst themselves; they are neighbours and they want to live happily in future, therefore they prayed for quashing of the proceedings in S.C. No.10032/2017 pending on the file of the IV Addl. District and Sessions Judge, Doddaballapura.