K.M.KIRAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed calling in question the proceedings in C.C.No.23895/2017 for the offences punishable under Sec. 498A r/w Sec. 34 of the IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have entered into compromise and have filed a joint memo of compromise which reads as follows:

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