VISHWANATH.D.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners call in question the proceedings in C.C.No.1117/2018 (Old C.C.No.603/2016), pending before the III Additional Senior Civil Judge and JMFC, Davanagere, registered for offences punishable under Ss. 498A , 504 , 114 , 323 , read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of this proceedings, it transpires that the parties to the lis have entered into a settlement and have appended the Joint Memo to the petition.

(3.) The settlement is arrived at on account of reunion of the husband and the wife.