N. SANDEEP, S/O. M. NARAYAN AND OTHERS Vs. STATE OF KARNATAKA BY JALAHALLI POLICE STATION, REP. BY GOVT. PLEADER HIGH COURT OF KARNATAKA AND SMT. L. MAMATHA ALIAS MYTHRI, WIFE OF SRI N. SANDEEP

JUDGEMENT

(1.) ST petitioner is the husband of respondent - 2, Respondent - 2 is the daughter of the sister of the 2nd petitioner. Marriage between the 1st petitioner and the 2nd respondent has -taken place on 2.10.2008. On account of some misunderstandings, basically between the parents of the 1st petitioner and the 2nd respondent, there were, difference of opinion with regard to the matrimonial home, wherein the 1st petitioner and 2nd respondent had to live. 2nd respondent filed a complaint on 10.10.2009 (Annexure -.1) against the petitioners making allegations of harassment, demand for dowry etc., The Jalahalli police, on receipt of the said complaint, have registered a case in Crime No. 220/2009. Seeking quashing of the said proceedings, this petition has been filed.

(2.) THE 1st petitioner and the 2nd respondent appeared before this Court. Learned counsel appearing for both parties submitted that, the differences between the 1st petitioner and the 2nd respondent have been sorted out and that they are living together as husband and wife from January, 2010. Learned counsel appearing for the 2nd respondent filed an affidavit of the 2nd respondent in which, it has been stated that at the instance of the well wishers and common friends, the differences have been sorted out.

(3.) LEARNED counsel appearing for the petitioners relied upon a decision of the Apex Court in the case of B.S. Joshi and Others Vs. State of Haryana and Another, AIR 2003 SC 1386 and contended that, in the facts and circumstances of the case, the impugned proceedings may be quashed.