SANTOSH M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.220/2021 for the offences punishable under Ss. 504 , 506 , 498A , 323 r/w Sec. 34 of the IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 pending before the VII Additional Senior Civil Judge and JMFC, Mysore.

(2.) The parties to the lis were also before the Family Court in M.C.No.3224/2021 wherein both the parties have settled the dispute amongst themselves and filed a copy of the memorandum of settlement filed under Sec. 89 of the CPC r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, which also recognises closure of the present proceedings as well. The settlement reads as follows:

(3.) The parties have also filed a compromise petition under Sec. 320(2) of the Cr.P.C. before this Court seeking compounding of offences along with joint affidavit duly signed by both the parties.