SURESH GANGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.22581/2014, pending before the 24th ACMM, Bengaluru, registered for the offences under Ss. 498A, 506B r/w. 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. The petitioners are the husband, mother in-law and father in-law of respondent No.2 - complainant - wife.

(2.) Learned counsel for the petitioners has filed an application - I.A.No.1/2023 seeking leave of this Court for compounding of offences along with an affidavit of respondent No.2.

(3.) Learned counsel for the petitioners and respondent No.2 in unison submit that the parties to the lis were before the family Court in M.C.No.1868/2014; have settled their dispute among themselves before the concerned Court and obtained a decree of divorce by mutual consent in the said case. The conditions of the settlement also recognizes the present proceedings and the parties have fulfilled the conditions of settlement.