SRINATH Vs. STATE

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in C.C.No.1037/2022 (Crime No.104 of 2021) for the offences punishable under Ss. 341, 323, 504, 498A r/w Sec. 34 of IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of the proceedings, the parties to the lis have settled the dispute amongst themselves and have filed an application under Sec. 320 of the Cr.P.C. seeking permission to compound the offences. The parties were also before the Family Court, Bengaluru in M.C.No.7186 of 2022 wherein they have filed a Memorandum of Settlement under Sec. 89 of the CPC r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 drawing up certain conditions, one such condition is closure of the present proceedings. The condition insofar as it relates to closure of the present proceedings reads as follows:

(3.) Since the offences alleged against the petitioners are punishable under Sec. 498A of the IPC and other offences, which are not against the State or the Society, and in the light of the settlement arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioners.