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Judgment
ORAL ORDER
The petitioner/accused No.3 has filed this petition under Section 482 of Cr.P.C. (Section 528 of BNSS, 2023) seeking to quash the entire proceedings in C.C.No.3994/2024 in connection with PCR No.299/2024 pending on the file of learned I Addl. Civil Judge and JMFC, Hubballi, registered for the offences punishable under Sections 197, 198, 199, 200 and 203 of IPC, 1860.
Learned counsel for the petitioner has filed a memo and submits that in this case, the petitioner/accused No.3 is ready to opt for plea bargaining before the Trial Court to take a lenient view of the matter, considering the age of the petitioner, who is aged about 78 years old and is a retired employee.
Perused the memo.
The contents of memo reads as under:
“Herein, the advocate for petitioner filing this memo as under: That, the petitioner intends to plea bargain before the concerned court. Hence, in the light of the above the petition may be dismissed as not pressed, in the interest of justice. Hence, this memo.”
In view of the memo and supporting submission, the petition is dismissed as not pressed.
It is made clear that, if the petitioner/accused No.3 intends to file an application for plea bargaining under Section 265, the trial Court is at liberty to dispose the same in accordance with law considering the age of the petitioner, who is aged about 78 years and retired employee and impose sentence or fine in accordance with law.