SHREYAS RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.83/2020 pending before the Principal Senior Civil Judge and Chief Judicial Magistrate, Chikkaballapur, arising out of Crime No.13/2020, registered for the offences under Ss. 498A and 34 of the IPC and Ss. 3 , 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of this petition, the parties at the same time have knocked the doors of the family Court in M.C.No.132/2021 in a petition filed by a respondent - wife seeking annulment of marriage. Before the family Court, the parties to the lis have settled the matter and the terms of the settlement reads a follows:

(3.) In the light of the settlement so arrived at between the parties and non-appearance of respondent No.2 despite service from the hands of this Court, I deem it appropriate to terminate the proceedings called by petitioner Nos.1 and 2, the husband and mother in-law in a proceeding under Sec. 498A of the IPC and in the light of the settlement narrated supra so also in the fact that the offence is not against the State.