SURESH C. K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed calling in question the proceedings in C.C.No.10396/2018, registered for offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) During the pendency of this petition, the parties to the lis have arrived at a settlement and have filed such memorandum of settlement before this Court by way of joint affidavit. The joint affidavit reads as follows:

(3.) We both the parties submit that we have settled the matter in M.C.no.5292/2018 before the Bangalore Mediation Centre on 21/1/2022.