NINGEGOWDA N. Vs. MAMATHA H. S.

JUDGEMENT

(1.) The petitioners had called in question the proceedings in Crl.Misc.No.180/2022, registered for offences punishable under Ss. 12, 18, 19, 20, 21 & 22 of the Protection of Women from Domestic Violence Act, 2005.

(2.) During the pendency of this petition, the parties to the lis have arrived at a settlement and have filed such memorandum of settlement before this Court by way of joint memo.

(3.) The joint memo reads as follows: