J.M.CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.5773/2021, pending on the file of the VI ACMM, Nrupatunga Road, Bengaluru, registered for the offences punishable under Ss. 323, 498A, 506 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of this petition, the parties to the lis have arrived at settlement and filed a memorandum of settlement under Sec. 89 of C.P.C., read with Rules 24 and 25 of Karnataka Civil Procedure (Mediation) Rules 2005, before the family Court. A copy of the same is appended to this petition as well.

(3.) It is the submission of the learned counsel for the parties that all the terms and conditions are fulfilled.