K M JAGADEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have sought for quashing of the proceedings in C.C.No.23252/2010 and the order dated 21.12.2010 on the file of the X Addl. Chief Metropolitan Magistrate, Bangalore

(2.) THE petitioners were charge sheeted for the offence punishable under Section 498(A) of IPC read with Sections 3 and 4 of Dowry Prohibition Act, 1961. The 1 st petitioner is the husband of 2nd respondent. The 2 nd respondent ­ complainant had filed a complaint for the offences mentioned above. During the pendency of this proceedings, it is stated that, an agreement has been entered into between the parties before the Mediation Centre and in terms of the agreement, the complainant had agreed to take steps to get the proceedings in C.C.No.23252/2010 pending on the file of the X Addl. Chief Metropolitan Magistrate, Banglaore closed. The said agreement entered into between the parties before the Mediation Centre was placed before the Family Court in M.C.No.1228/2011. The Family Court, accepting the same, has passed a decree on 16.4.2012. Copy of the decree is also produced.