ABHAY VALVEKAR S/O. ASHOK VALVEKAR, ASHOK VALVEKAR S/O. T. VALVEKAR AND SMT ARCHANA A. VALVEKAR W/O. ASHOK VALVEKAR Vs. SMT. PRAGATHI B. W/O. ABHAY WALVEKAR AND STATE OF KARNATAKA BY KUMARASWAMY LAYOUT POLICE STATION

JUDGEMENT

(1.) 1st Petitioner married the 1st Respondent on 21.06.2009. The 2nd and 3rd Petitioners are the parents of the 1st Petitioner. On account of incompatibility between the 1st Petitioner and the 1st Respondent, differences having arisen, the 1st Respondent filed a complaint before the 2nd Respondent, which was registered by the 2nd Respondent as Crime No. 416/2010 and an FIR was submitted to the 5th Addl. Chief Metropolitan Magistrate Court, Bangalore. The case was registered for the offences under Sections 498A, 509 IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961. The 2nd Respondent has not yet filed the charge sheet.

(2.) THE 1st Petitioner has filed M.C. No. 2689/2010 in the Family Court, Bangalore, seeking dissolution of the marriage between herself and the 1st Respondent. Petition having been referred to the Bangalore Mediation Centre, the parties have arrived at a settlement. A memorandum of agreement under Section 89 Code of Civil Procedure having been drawn on 23.12.2010, the Petitioner, 1st Respondent and their learned advocates have signed the same. Copy of the said agreement is at Annexure -C to this petition.

(3.) SRI N. Suresh Kumar, advocate, has entered appearance on behalf of the 1st Respondent. The Petitioners and the 1st Respondent submitted a joint memo, wherein, it has been stated that, they have decided to put an end to the matters by obtaining divorce and the 1st Respondent has stated that, she does not wish to continue the case in Crime No. 416/2010. The memo has also been signed by the learned advocates appearing for the Petitioners and the 1st Respondent.