MOHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 and the third respondent and were before the Family Court in M.C.No.6856/2018, wherein a memorandum of settlement is arrived at between the parties, which reads as follows:

(2.) In the light of the settlement so arrived at between the parties, which also recognizes co-operation to close the proceedings in C.C.No.6391/2020 impugned therein and in the light of service of notice upon the respondents, I deem it appropriate to terminate the proceedings qua the petitioners, in the light of the aforesaid settlement.

(3.) For the aforesaid reasons, the criminal petitions are disposed. Proceedings in C.C.No.6391/2020 pending on the file of the II Additional Chief Metropolitan Magistrate, Bengaluru stand quashed.