CHANDRASHEKAR B.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition calls in question the proceedings in C.C.No.2377/2020, registered for offences punishable under Ss. 498A read with Sec. 149 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.24/2019. The parties to the lis have settled the dispute amongst themselves and have drawn up certain conditions of settlement. The closure of these proceedings reads as follows:

(3.) In the light of the settlement arrived at between the parties and the offences being punishable under Sec. 498A of IPC and that of Dowry Prohibition Act , 1961 not being against the State, I deem it appropriate to accept the settlement and terminate the proceedings against the petitioners.