VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) The above petition has been filed seeking quashing of the proceedings in Cr.No.38/2020 registered by Davanagere Women s Police Station, pending before the JMFC., Davanagere for the alleged offences punishable under Sections 506, 498A, 323,34, 342 of IPC and Section 4 of the Dowry Prohibition Act.

(2.) During the pendency of the above proceedings, petitioner No.1- husband and respondent No.2- wife have resolved their disputes by way of mediation before the Mediation Centre attached to this Court. The Memorandum of agreement has also drawn and a copy of the Memorandum of Agreement has been placed before this Court.

(3.) Second respondent-Swetha J is before this Court through Video Conferencing and identified by her counsel Mr. Arali Kashyap.