(1.) This petition is filed by petitioner-accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for quashing criminal proceedings in Crime No.2/2021 registered by Women's Police Station, Doddaballapura, Bengaluru Rural District for the offences punishable under Sec. 498A read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.
(2.) Heard the arguments of learned counsel for the petitioners and the learned counsel for respondent No.2.
(3.) Learned counsel for the petitioners submits that respondent No.2 filed a complaint against the petitioners for the alleged offence and there was settlement between the parties on the case referred before the family Court, Bengaluru in M.C. No.1154/2021.