MOHAMMED HABEEBULLA SON OF LATE SHAIK IMAM SAB AND OTHERS Vs. STATE OF KARNATAK BY KALASIPALYAM POLICE STATION AND FOUZIA KHANUM WIFE OF NAYEEM PASHA

JUDGEMENT

(1.) SRI . T. Menorah, learned Counsel, files power on behalf of Respondent No. 2. The same is taken on record.

(2.) PETITIONERS 1 to 7 and their counsel are present before the Court. Respondent No. 2 and her counsel are alse present. Joint Memo dated 16.12.2010 is filed. Execution of the Joint Memo is admitted by the parties. The Joint Memo reads as under: The Petitioners and the 2nd Respondent submits as follows:

(3.) THE dispute is between Petitioner No. 7 and Respondent No. 2, who are husband and wife. At the intervention of the elders, the dispute between them has been settled amicably and they are living peacefully. In order to encourage the settlement of matrimonial dispute, this Criminal Petition deserves to be allowed.