MANJAPPA T. Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court questioning the proceedings in C.C.No.1037/2018 registered for the offences punishable under Sec. 498-A of IPC and Ss. 3 & 4 of the Dowry Prohibition Act.

(2.) The parties to the lis i.e., husband and wife have settled the dispute between themselves upon certain conditions in a petition filed before the Family Court under Sec. 13-B of the Hindu Marriage Act, 1955, which recognizes the closure of cases pending between the two. The said paragraph as observed by the concerned court reads as under:

(3.) In the light of the order so passed and the undertaking of the respondent that she would cooperate in the closure of the proceedings, the present proceedings are required to be closed.