UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Additional SPP is directed to take notice to respondent No.1 in both the petitions. Smt.Saritha Kulkarni takes notice to respondent No.2 in Criminal Petition No.627/2020. Registry is directed to print her name.

(2.) Petitioners - accused No.1 Sri. Umesha, accused Nos.2 Smt.Sowbhagya A.L. W/o Sri.Gangadharaiah B.S., accused No.3 Sri.Gangadharaiah B.S. S/o late Sri.Siddappa, accused No.4 Sri.Nagesh A.L. S/o late Sri.Lingahanumaiah, Smt.Shailashree V.H. - complainant- respondent No.2 and the learned Additional SPP are present before the Court.

(3.) Today, they have filed a compromise petition in both the cases along with affidavit reporting the compromise. The said compromise petition in both the cases being signed by petitioners-accused Nos.1 to 4 and respondent No.2-complainant. In the said compromise petition it has been contended that petitioner-accused No.1 and complainant- respondent No.2 have mutually agreed to get their marriage dissolved which was solemnized on 9.11.2016 and as per the order of the Family Court, Davanagere it has been dissolved on 18.12.2019. Petitioner-accused No.1 has agreed to pay a sum of Rs.5,50,000/- as a permanent alimony to respondent No.2 for full and final settlement. In pursuant to this Rs.5,00,000/- has already been paid by petitioner-accused No.1 to respondent No.2-complainant and for the remaining amount of Rs.50,000/-, accused No.1 has issued a post dated cheque. It is agreed that respondent No.2-complainant shall withdraw Crl.Misc.No.134/2018 and she has no objection to quash the proceedings in C.C.No.1108/2019. The said compromise petition has been endorsed by the learned counsel for the petitioners and the respondent No.2-complainant.