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Judgment
M. Nagaprasanna, J
Petitioner is before this Court calling in question the proceedings in C.C.No.1929 of 2020 pending before the V JMFC, Mysuru for offences punishable under Sections 354(c) and 509 of the IPC.
Learned counsel for petitioner submits that pursuant to the registration of the crime and filing of the charge sheet, the petitioner was in prison for a period of 12 months and is now enlarged on bail.
After the release of the petitioner on bail, the parties to the lis, viz., the complainant and the petitioner/accused have entered into a settlement and have filed a joint affidavit before this Court. The affidavit reads as follows:
“…. …. ….
That, the contents of the petition may be read as part and parcel of this joint affidavit.
That the complainant respondent no.2 lodged a complaint against petitioner herein for offences punishable under Section 354 and 509 of IPC on 05.02.2014 on behalf of her daughter which came to registered as Crime No 25/2014 and subsequently cognizance came to be taken in CC No 1929/2020 before IV JMFC Mysore vide order dated 25.02.2016.
That petitioner was kept under Judicial Custody since 27.05.2022 before the trial court. Subsequently, he came to be released on bail by furnishing surety.
That on 09.10.2022 petitioner approached the respondent no 2 and requested him to discharge from the criminal case in CC No 1929/2020 as he was innocent in the eyes of law and that he was only instigated and threatened by such other anynomous persons to commit the aforesaid acts. He further apologized for such an action and assured not to repeat any such acts in future.
That in view of the apology and assurances, the respondent no 2 after consultation and consent of the victim being his daughter has agreed to compound the offences against him by pardoning his actions in the interest o his daughter’s life and wellbeing. The respondent no 2 with profound greatness and kindness agreed not to pursue his complaint and has forgiven the petitioner in the view of settlement between each other.
That, the complainant respondent no 2 agreed to cooperate in quashing the criminal case against he petitioner so as to close the above matter and not to pursue it in future.”
Though the offences alleged are grave, but are punishable with one year imprisonment and above. Therefore, I deem it appropriate to accept the settlement and terminate the proceedings qua the petitioner.
For the aforesaid reasons, the following:
ORDER
(i) Criminal Petition is disposed.
(ii) The impugned proceedings in C.C.No.1929 of 2020 pending before the V JMFC, Mysuru stands quashed qua the petitioner.