BALAKISHORE M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the proceedings in C.C.No.5691/2016 registered for the offence punishable under Sec. 498A of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The parties were also before the Family Court in M.C.No.1634/2016 and the parties have settled the dispute by drawing up certain terms of settlement before the concerned Court. The compromise petition so filed before the concerned Court also recognizes closure of the present proceedings. The conditions in so far as they pertain to the present proceedings read as follows:-

(3.) In the light of the settlement arrived at between the parties and settlement recognizing closure of the subject proceedings and offence being the one punishable under Sec. 498 of IPC, I deem it appropriate to accept the settlement and terminate the proceedings against the petitioner.