SUDHARSHAN K. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.1605/2022, pending before the XXXIX Additional CMM Court, Bengaluru, registered for the offences under Ss. 498A, 504, 323 r/w. 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. The petitioner is the husband.

(2.) Learned counsel for the petitioner and respondent No.2 in unison submit that the parties to the lis have settled their dispute among themselves. The parties to the lis were before the family Court in M.C.No.6674/2021 and have decided to obtain a decree of divorce by mutual consent in the said proceedings. The parties have party their ways and have filed a joint compromise petition of the parties and separate verifying affidavits of both the petitioner and respondent No.2, by drawing up certain terms and conditions. It is also their submission that the conditions of settlement have been fulfilled. One of the conditions of the settlement also recognizes the closure of the present proceedings.

(3.) The verifying affidavit of respondent No.2, reads as follows: