SANJEEV KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.28542/2021 for the offences punishable under Ss. 506 , 498A , 323 and 34 of IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The parties to the lis were also before the Family Court, Bengaluru in M.C.No.95/2022 wherein both the parties have settled their dispute amongst themselves and filed a memorandum of settlement which also recognizes closure of the present proceedings as well. The relevant portion of the memorandum of settlement reads as follows:

(3.) Since the offences alleged against the petitioners is punishable under Sec. 498A of the IPC, which is not against the State or Society and in the light of the compromise arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioners. For the aforesaid reasons, the following: