GURURAJ L N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions have been filed for quashing of the proceedings in C.C.No.17590/2017 registered by Kengeri Police Station for the offences punishable under Sections 506, 34, 419, 420 of IPC pending on the file of III Addl. Chief Metropolitan Magistrate, Bangalore and proceedings in Crime No.0010/2015 registered by Tavarekere Police Station for the offences punishable under Sections 506, 419, 420, 465, 468, 471, 34 of IPC pending on the file of Addl. Civil Judge (Sr.Dn.) and CJM, Magadi, Ramanagara District.

(2.) I have heard the arguments of Sri.S.Narendra, learned counsel appearing for petitioner and Sri.M.K.Girish and Sri.P.Prasanna Kumar, learned Advocates appearing for complainants in these two petitions.

(3.) Joint memos have been filed in both the petitions whereunder it is stated that alleged dispute between complainants and accused has been settled as morefully stated in the joint memos and as such, complainants do not intend to prosecute their complaints, which have been filed by them. Terms of settlement agreed to between the parties reads as under: