SATHISH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question	 proceedings in Crime No.87 of 2022 registered for offences punishable under Ss. 376, 384, 504, 506 read with Sec. 34 of the IPC.

(2.) Heard Sri D. Mohan Kumar, learned counsel appearing for the petitioner, Sri K.S.Abhijith, learned High Court Government Pleader for respondent No.1 and Sri K.Raghavendra Gowda, learned counsel appearing for the respondent No.2.

(3.) The facts are that the 2nd respondent is the complainant. On a complaint dtd. 16/2/2022 made by her FIR came to be registered 17/2/2022 for the offence punishable under Sec. 376 of the IPC against the petitioner No.1/accused No.1 and other offences against other accused. The issue is not with regard to the merit of the matter. During the pendency of these proceedings, the parties to the lis - petitioner No.1, the complainant and all other accused have entered into a settlement and have produced such settlement by way of an affidavit before this Court. A joint memo and an application under Sec. 483 read with Sec. 320 of the Cr.P.C. are also filed before the Court seeking to compound the offences alleged.