RANGANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question an order dtd. 16/11/2017 in C.C.No.3209/2017, by the II Additional Civil and JMFC Court, Nelamangala, Bengaluru, for the offences punishable under Ss. 498-A rea/d with 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves before the family Court in MC No.73/2017 and have filed a copy of the memorandum of settlement, which also recognises closure of the present proceedings as well. The relevant paragraphs of the memorandum of settlement, read as follows: