G.T. SHANTHAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C, praying this Court to quash the FIR in Crime No.79/2010 registered at Basavangudi Women Station, Bengaluru, which is numbered as C.C.No.21448/2012 pending on the file of II ACMM, Bengaluru and grant such other relief as this Court deemed fit in the facts and circumstances of the case.

(2.) The factual matrix of the case is that, respondent No.2 had filed a complaint before the police and the police have registered an FIR, thereafter, investigated the matter and filed the charge sheet for the offences punishable under Ss. 498A, 506, 420 read with Sec. 34 of IPC and Ss. 3 & 4 of the Dowry Prohibition Act, 1961 ('DP Act' for short).

(3.) Now, the parties have settled the matter amicably before the Mediation Centre and also filed an application under Sec. 320(2) of Cr.P.C, before this Court seeking permission of this Court to permit them to compound the offences. All the parties are present before the Court and they have also signed the application. Apart from that, they have also produced Annexure 'E'-Memorandum of Settlement under Sec. 89 of CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, wherein, the settlement has been arrived at between the parties. In terms of the settlement, an amount of Rs.20,00,000.00 to be paid to respondent No.2 herein. Now, the Pay Order for an amount of Rs.20,00,000.00 is given to respondent No.2 and the same has been acknowledged by respondent No.2.