MALLIKARJUN Vs. STATE BY PSI

JUDGEMENT

(1.) Petitioners in these petitions are accused Nos. 1 and 3 to 9 in Crime No. 105/2019 registered by the Women Police Station, Kalaburagi for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 149 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Accused No.2 who is the first petitioner in Crl.P.No.201258/2019 is stated to have been died during the pendency of the petition before this court. The petitioners have prayed to quash the entire proceedings in Crime No. 105/2019 which is now pending before the Court of the II Addl. Civil Judge and JMFC Court, Kalaburagi.

(3.) Learned counsel for the petitioners and learned counsel for respondent No.2-complainant submit that the dispute between the parties has been amicably settled at the intervention of the elders and well wishers of the parties. The matrimonial dispute between accused No.l and the second respondent-complainant has also been settled and by consent a decree of divorce has been granted under Sec. 13-B of the Hindu Marriage Act, 1955.