SENTHIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by the petitioner/accused Nos.1 and 2 under Sec. 482 of Cr.p.C for quashing the criminal proceeding filed against the petitioners in S.C.No.46/2018 for the offence punishable under Ss. 498A , 506 an 313 of IPC and under Sec. 3 and 4 of Dowry Prohibition act pending on the file of Additional Sessions Judge, Bengaluru arising out of Crime No.75/2012 registered by Halasurgate Women Police Station, Bengaluru.

(2.) During the pendency of the petition/petitioner Nos.1 and 2 and respondent no.2 filed joint compromise application in I.A.No.1/2023 filed under Sec. 320 read with 482 of Cr.P.C and submits both of them have settled their issues and they are living together as husband and wife. Therefore prayed for quashing the criminal proceeding by accepting the settlement.

(3.) The submission of both the learned counsel for parties are placed on record.1