B.ANAND Vs. RASHMI R. ANAND

JUDGEMENT

(1.) H.P.Sandesh This petition is filed under Section 482 of Cr.P.C. praying this Court to quash the entire proceedings in C.C.No.28046/2019 on the file of III Additional Chief Metropolitan Magistrate, Bengaluru, for the offences punishable under Sections 498A, 504 and 506 of IPC.

(2.) The factual matrix of the case is that respondent No.1 filed the complaint and based on that complaint, respondent No.2 has registered the case, investigated the matter and filed the charge sheet. Learned Magistrate also took cognizance of the offence. The parties have filed an application in I.A.No.1/2021 seeking leave of the Court to compound the offences as they have settled the matter in MC proceedings No.2706/2018 and also the order has been passed on 07.12.2020. In support of this application, both respondent No.1 and the petitioner have filed the joint affidavit narrating the factual aspects of the case that they have settled the matters in MC proceedings and also agreed to file the necessary application for compounding of the offences invoked against them. In terms of the settlement, they have also filed the application.

(3.) Heard the learned counsel for the petitioner and respondent No.1 who are present before the Court.