MURALIDHAR B.S. Vs. STATE

JUDGEMENT

(1.) The petitioners accused No. 1-Sri. Muralidhar B.S. S/o. Shekarappa, accused No. 2-Sri. Shekarappa S/o. Late Siddappa, accused No. 3-Smt. Nagarathnamma W/o Shekarappa, accused No. 4-Smt. Kavitha W/o Dayananda, accused No. 5-Smt. Savitha D/o Shekarappa, accused No. 6-Smt. Mutturani W/o Shivaraj, accused No. 7-Sri. Dayananda S/o. Shivalingappa and respondent No. 2-Smt. Rashmi W/o Muralidhar B.S. are present along with their respective counsel.

(2.) Learned High Court Government Pleader for respondent No. 1-State in all the three cases is present before this Court.

(3.) At the request of the parties, this Court by order dated 12.11.2019, directed the parties to appear before the Mediation and Conciliation Center at Davanagere on 25.11.2019. Subsequently, in the Mediation Centre at Davanagere, the negotiations took place and the matters have been amicably settled and the settlement deed arrived at between the parties under Section 89 of CPC read with Rules 23 and 24 Karnataka Civil Procedure (Mediation) Rules, 2005 has been sent to this Court. As per the said mediation report, the petitioner No. 1/accused No. 1-Sri. Muralidhar B.S. has agreed to pay a sum of Rs. 10,50,000/- for full and final settlement of the alimony. Respondent No. 2 who is present before the Court submits that already the said amount has been paid through Demand Draft and the same has been received by her. In the said Mediation Centre, respondent No. 2 has agreed to withdraw C.C. No. 671/2019 pending on the file of II Additional Senior Civil Judge and J.M.F.C., Davanagere, Crl.Misc. No. 195/2019 pending on the file of III J.M.F.C., Davanagere, PCR. No. 34/2019 pending on the file of I Additional Senior Civil Judge, Davanagere and Crl.Misc. No. 456/2018 pending on the file of Family Court, Davanagere and she has also agreed to put an end to the matrimonial relationship before the Family Court, Davanagere in M.C. No. 156/2019. It is submitted that already divorce decree has been granted by the Family Court, Davanagere in pursuance of the compromise entered into between the parties. It is also agreed that the matter has been amicably settled between the parties and respondent No. 2 submits that she has no objection to allow the petition and to quash the proceedings initiated as against the petitioners/accused.