LAWS(KAR)-2023-7-763

JAMEYA SIDDIQUI Vs. STATE

Decided On July 05, 2023
Jameya Siddiqui Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.14783/2020, pending before the Chief Judicial Magistrate, Bengaluru Rural Dist., for the offences under Ss. 325 and 498A of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) This Court in terms of the order dtd. 5/7/2022, granted an interim order of stay and issued notice to respondent No.2. The notice was served upon respondent No.2 on 22/7/2022 and respondent No.2 still remains unrepresented. Therefore, the petition is taken up for consideration as the dispute between the husband - petitioner and respondent No.2 - wife is settled before the Mediation Center.

(3.) Learned counsel for the petitioner would submit that the parties, who are husband and wife have settled the dispute in O.S.No.43/2020, by drawing up certain terms and conditions of such annulment of marriage and also recognizes the closure of the impugned proceedings. The Family Court disposed the petition in O.S.No.43/2020 on 23/2/2022, their marriage is annulled and the couple have parted their ways. A copy of the memorandum of settlement is filed before this Court to that effect.