Criminal proceedings are quashed against accused following an amicable settlement with complainants.

The petitioners, arrayed as accused Nos. 2 and 3, sought to quash the charge sheet in C.C. No. 23694/2023, pending before the III Additional Chief Judicial Magistrate, Bengaluru, for offences under Sections 406, 420 and 120-B read with Section 34 of the IPC.

The case arose from a complaint concerning an apartment-sale transaction.

The complainants and the petitioners informed the Court that they had amicably settled their disputes; the complainants acknowledged receipt of ₹50 lakh in full and final settlement and undertook not to pursue further proceedings arising from the transaction.

A compromise petition was placed before the Court.

The petition invoked the High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, corresponding to Section 528 of the Bharatiya Nagarik Suraksha Sanhita, to seek quashing of the criminal proceedings.

The alleged offences were under Sections 406, 420 and 120-B read with Section 34 of the IPC.

The order cites no precedent and does not set out a separate legal test; it records the settlement and grants the requested relief in the circumstances of the case.

The Court noted that the complainants and petitioners had resolved their dispute, that the complainants had received ₹50 lakh as full and final settlement, and that they had undertaken not to pursue further civil or criminal claims arising from the transaction.

Having taken the compromise petition and counsel’s submissions on record, the Court allowed the petition and quashed the charge sheet as against the petitioners.