PRAVEEN M. Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.2137/2021 pending before the VI ACMM Court, Bengaluru, arising out of Crime No.24/2020, registered for the offences punishable under Ss. 498A, 506 r/w 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of this petition, the parties to the lis have arrived at a settlement and filed a joint affidavit to that effect. The parties have also knocked the doors of the family Court in M.C.No.3981/2022 in a petition filed by the respondent No.2 - wife seeking annulment of marriage. Before the family Court, the parties to the lis have settled the matter and have filed Memorandum of Settlement under Sec. 89 of CPC read with Rules 24 and 25 of The Karnataka Civil Procedure (Mediation) Rules, 2005 and a copy of the same is appended to the subject petition. The relevant paragraphs of the joint affidavit read as follows:

(3.) In the light of the settlement so arrived at between the parties and as the offence alleged against the petitioners is punishable under Sec. 498A of the IPC and not against the State, I deem it appropriate to terminate the proceedings initiated against the petitioners.