SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner is seeking to quash the entire proceedings initiated against him in C.C. No.313/2015 arise out of Katkol P.S. Crime No.94/2015 for offences punishable under Sections 323, 324, 326, 504 and 506 of IPC.

(2.) Factual matrix of this petition are as under:

(3.) In the meanwhile, on the intervention of the elders and on their advice, the respondent - complainant and the accused filed an application under Section 482 read with Section 320 of Cr.P.C. for compounding the offences in C.C. No.313/2015. However, subsequent to laying of the charge sheet against the accused, the prosecution in all examined P.Ws.1 to 7 and got marked several documents.