DIWAKARA TANIYA POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.394/2020 pending before the Civil Judge and JMFC, Moodbidri Mangaluru City, registered for the offences punishable under Ss. 498A , 312 , 447 , 504 and 506 of the IPC.

(2.) Learned counsel appearing for the petitioners and respondent No.2 in unison would submit that the parties to the lis were before the family Court in M.C.No.160/2021, seeking divorce by mutual consent. The concerned Court by its judgment dtd. 15/11/2021, has dissolved the marriage of the couple and the parties have parted ways with. The conditions of the settlement includes the closure of the proceedings impugned in the subject petition.

(3.) The relevant paragraphs of memorandum of joint petition for divorce by mutual consent under Sec. 13B of the Hindu Marriage Act, 1955, read as follows: