SUNIL KUMAR M. R. Vs. STATE

JUDGEMENT

(1.) Sri Pavan R. Javali, learned counsel filed vakalath to argue on behalf of respondent No.2.

(2.) During pendency of the petition, both petitioner No.1 and respondent No.2 appeared before the Court through their respective counsels and filed I.A.No.1/2022 under Sec. 320 read with Sec. 482 of Cr.P.C. along with affidavit seeking permission of this Court to compound the offences.

(3.) Learned counsel for the petitioners submits that Petitioner No.1 and respondent No.2 have also filed joint petition for divorce by mutual consent under Sec. 13(b) of Hindu Marriage Act, 1955 before the Principal Family Court, Shivamogga vide M.C.No207/2022 which is pending.