NINGEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader is directed to take notice for respondent No.1.

(2.) Sri.Ningegowda S/o late Boregowda, petitioner - accused No.2, Sri.Prasad @ Balagangadara B.B. S/o Boregowda, petitioner-accused No.3, Padma W/o late Nagaraju, petitioner-accused No.5, Smt.Lavanya D/o late Nagaraju, victim-respondent No.2 are present along with their counsel.

(3.) Today, they have filed a joint memo along with joint affidavit for having amicably settled the matter between them. In the joint memo it has been contended that petitioner-accused No.2 and respondent No.2 victim have jointly filed a petition under Section 13(B) of the Hindu Marriage Act, 1955 to dissolve the marriage before the Senior Civil Judge and JMFC, Kunigal, in M.C. No.17/2017 and the said petition came to be allowed on 16.12.2017 and thereby the marriage has been dissolved.