(1.) THIS petition is filed seeking to quash the proceedings in CC No. 417/2009 on the file of J.M.F.C., Gubbi, which is registered on the basis of the final report fifed by Gubbi police in Crime No. 104/2009 for the offences punishable Under Section 498 -A, 506 r/w Section 34 of IPC.
(2.) THE Petitioners are husband and wife. They have shave the joint petition submitting that, the have compromised the matter and that they have arrived at compromise in MC No. 40/2010 on the He of Additional Civil Judge (Senior Division), Tumkur which is the proceedings for Restitution of Conjugal Rights.
(3.) THE teamed HCGP submits that, Petitioner No. 1 and 2 are complainant and accused and that they could not have filed joint petition seeking quashing of the proceedings.