SHAMBHU PRASAD Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in Crime No.35/2022, pending before the 30th Additional Chief Metropolitan Magistrate, Bengaluru, registered for the offences punishable under Ss. 498A, 312, 377 r/w. 149 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Learned counsel for the petitioners submits that the complaint narrates the instances that have happened right from 2002-03 and thereon. The husband and the wife have also two children from the wedlock. He would further submit that petitioner No.1 and respondent No.2 have file memorandum of application under Sec. 320 r/w. Sec. 482 of Cr.P.C., joint memo and an affidavit for having settled the dispute among themselves, they are now back and living together.

(3.) For the aforestated reasons, the following: