MURALI BABU Vs. BINDHU.B.N.

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.1700/2021 pending before the 9th ACMM Court, Bangalore, for the offences punishable under Ss. 498A , 323 and 506 of the IPC.

(2.) The parties to the lis were also before the Family Court in M.C.No.6535/2019 wherein both the parties have settled the dispute amongst themselves and filed a Memorandum of Settlement filed under Sec. 89 of the CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 which recognizes closure of the present proceedings as well. The relevant paragraphs of the settlement reads as follows:

(3.) Since the offences alleged against the petitioners are punishable under Sec. 498A of the IPC, which is not against the State 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: