SHIVASHANKAR @ GOWTHAM S/O. LATE KRISHNAPPA Vs. STATE OF KARKATAKA BY HOSAKOT POLICE STATION REP. BY PUBLIC PROSECUTOR AND SMT. M. DHANALAKSHMI @ M. SHWETHA W/O. SHIVASHANKAR @ GOWTHAM

JUDGEMENT

(1.) THE learned Government Pleader takes notice for first respondent Sri B.R. Ravi Kumara, learned Counsel has filed power for second respondent.

(2.) THE first petitioner and second respondent have filed a joint memo reading as hereunder: It is submitted that petitioners and 2nd respondent have reconciled all the differences between the parties and compromised the matter on 3.10.2011 and since then, the petitioner No. 1 and the respondent No. 2 are happily residing together along with their child In view of the said amicable settlement arrived at between the parties and in order to bring peace in the family, this joint memo is filed for quashing the FIR and complaint in Cr. No. 262/2011 pending before the junior division civil Judge & J.M.F.C. at Hosakote, The 2nd respondent has no objection to quash the FIR, complaint in Cr. No. 262/2011 pending before the Court of junior division civil Judge & J.M.F.C. at Hosakote. Wherefore both the parties pray that this Hon'ble Court be, pleased to take this joint memo on record and quash the FIR, complaint, in Cr. No. 262/2011 pending before the junior division civil Judge & J.M.F.C. at Hosakote in the ends of justice.

(3.) THIS petition is filed to quash FIR complaint in Crime No. 262/2011 pending trial for offences punishable under Sections 498A and 506 IPC r/w. Sections 3 and 4 of the Dowry Prohibition Act.