(1.) Ms. Sahana Sreenath, learned counsel undertake to appear for respondent No.2 in both case.
(2.) This petition is filed by petitioners/accused Nos.1 to 3 under Sec. 482 of the Cr.P.C for quashing the FIR and complaint in crime No.87/2022 registered by East Zone Women police, Bengaluru City for the offence punishable under Ss. 498A , 323 , 504 , 506 read with Sec. 34 of I.P.C and Sec. 3 and 4 of the Dowry Prohibition Act, 1961 and under Sec. 66(E) of Information Technology Act.
(3.) During the pendency of the petition, both petitioner and respondent No.2 appeared through their counsels and filed a joint compromise application along with affidavit under Sec. 320 read with Sec. 482 of I.P.C for seeking permission to compound the offence. It is submitted that parties have settled their dispute in the matrimonial case, and Sec. 13(b) of the Hindu Marriage Act has been filed for consent divorce, and they said to exchange all the articles.