G S PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has sought for quashing of the proceedings in Crime No.499/08 and order dated 30.6.2008 passed by Civil Judge, (Jr.Dn.) and JMFC, Kanakapura.

(2.) THE learned Magistrate has taken cognizance of the offence punishable under Section 498A of IPC. The deceased was the wife of the petitioner. She died due to the accident while she and her husband had gone to picnic. However, on the basis of the statement of witnesses, case was registered against the petitioner for the offence punishable under Section 498A of IPC read with Sections 3 and 4 of D.P.Act. On investigation, charge sheet was also filed for the said offence. During the pendency of these proceedings, it appears that the daughter of the deceased-wfie and petitioner-husband, filed a suit for recovery of LIC claim of the deceased. In that proceedings, it appears that the parties have compromised the matter.

(3.) ACCORDINGLY, the criminal petition is allowed. Proceedings in C.C.No.499/2008 pending on the file of Civil Judge, (Jr.Dn.) & JMFC, Kanakapura is quashed.