SRINIVAS REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.6144/2020 pending before the XXX Additional C.M.M. Court, Bengaluru, registered for the offences punishable under Ss. 498A, 323, 325, 504, and 506 of the IPC.

(2.) Learned counsel appearing for the petitioner and respondent No.2 in unison would submit that the parties to the lis have settled their dispute in M.C.No.4863/2019, pending before the concerned Court and now they have parted ways with. The conditions of the settlement includes the closure of the matrimonial proceedings impugned in the subject petition. Respondent No.2 - complainant has also filed an affidavit acknowledging the closure of the proceedings and the conditions of closure of the proceedings in the settlement between her and the petitioner.

(3.) The settlement insofar it narrates the closure of the present proceedings reads as follows: