ABHILASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.4472/2019 registered for the offences punishable under Ss. 498-A, 323, 504, 506 & 34 IPC.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves under the Memorandum of Settlement filed in M.C.No.2996/2019 before the Family Court. Paragraph 5 of the said Memorandum of Settlement entered into between the parties reads as under:

(3.) In the light of the settlement arrived at between the parties which also recognizes the closure of present proceedings, I deem it appropriate to close the present proceedings.