PUNITH SAVEKAR SATISH Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.12393/2018 registered for the offences punishable under Sec. 498A of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves under the Memorandum of Settlement filed in M.C.No.392/2019 before the Family Court. Paragraph Nos.7 & 8 of the said Memorandum of Settlement entered into between the parties reads as under:

(3.) In the light of the settlement arrived at between the parties which also recognizes the closure of present proceedings, I deem it appropriate to close the present proceedings.