DURGA SREEPATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in C.C.No.3338/2020 pending before the VI Additional Chief Metropolitan Magistrate, Bangalore registered for offences punishable under Sec. 498A of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act,. 1961.

(2.) The petitioners were also before the Family Court in M.C.No.701/2018 wherein the parties have settled the dispute amongst themselves by drawing up a memorandum of settlement in terms of Sec. 89 of the CPC r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 and the settlement insofar as it pertains to the present lis reads as follows:

(3.) For the aforesaid reasons, the following: