SIDRAM NAGAPPA KAMBLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner Nos. 1 to 4 and Respondent No. 2-Smt. Vimala Vasant Kamble are present before the court along with their respective counsels.

(2.) The parties on both sides have filed a compromise petition under Sec. 482 of Crimial P.C. and sought for quashing of the proceedings in C.C. No. 767/2016 pending on the file of the Principal Civil Judge and JMFC, Raibag, for the offences punishable under Sections 323, 324, 354(B), 504, 506 r/w. 34 of IPC.

(3.) It is stated in the said compromise petition that the offences under Sections 324 and 354(B) of Penal Code are non-compoundable in nature, therefore, the parties have approached this court for quashing of the entire proceedings. The matter has been amicably settled between the parties on the advice of the elders of the village and in view of their relationship.