SHASHIKAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Parties present with their respective counsel. They present joint memo in each of the matters.

(2.) The contents of the joint memo are explained to the parties in Kannada language. They admit that the contents of the memo depict true terms of settlement and there is no force, undue influence or coercion in reaching out the terms of joint memo. The dispute is inter-se among the members of the family. Smt.Sumitrabai is aged 91 years, she is also one of the accused and petitioner in Criminal Petition No.102534/2019 arising out of C.C.No.516/2018. The allegations are that Sumitrabai has been abducted for the purpose of civil gain.

(3.) Since the parties have retraced their differences and agree to put an end to the unwanted and uncomfortable criminal litigation which is privy to them and not having social impact at large, following the principles of law enunciated in Ramgopal and another Vs. State of Madhya Pradesh reported in 2021 SCC OnLine SC 834, this Court is of the considered opinion that placing the joint memo on record, pending criminal proceedings are to be quashed.