JAGADEESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.787/2012 for the offences punishable under Ss. 506, 498A r/w Sec. 34 of IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 pending on the file of I Additional Civil Judge and JMFC, Nanjangud.

(2.) The respondent though served is unrepresented before this Court. Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent No.1.

(3.) The parties to the lis viz., husband and wife were also before the learned Additional Civil Judge and JMFC, Nanjangud in a proceeding under the Protection of Women from Domestic Violence Act, 2005 in Crl.Misc.No.1312/2014 wherein they have entered into a compromise and the 2nd respondent-complainant has received a permanent alimony of Rs.4.00 lakhs. The settlement recognises closure of the present proceedings as well, the relevant portion of the settlement memo reads as follows: