HARISH G.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by the petitioner/accused Nos.1 to 5 under sec. 482 of Cr.P.C for quashing of criminal proceedings against the petitioners in C.C.No.29793/2022 arising out of Crime No.189/2022 for the offence punishable under Sec. 3 and 4 of Dowry Prohibition Act and under Sec. 498A , 504 , 324 and 506B of IPC, filed by the Yelahanka Police Station, Bengaluru, pending on the file of 37th ACMM, Bengaluru.

(2.) During the pendency of the petition, both petitioners and respondent No.2 appeared before the court through their counsel and filed joint compromise application in I.A.No.1/2023 under sec. 320 read with 482 of Cr.P.C and submits both of them have settled their issues before the Mediation Centre and inturn the family court has granted divorce by the Mutual consent in MC.No.236/2023.

(3.) The submission of the parties are placed on record.