MUKUND RAMAPRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Shri Yathish appears before Court physically and represents the learned counsel Shri Varun M.R. who is on record for the petitioner. Learned HCGP for the State Shri H.S. Shankar is present before Court physically.

(2.) Learned counsel Shri Chandrashekar appears before Court physically and he files vakalath for Respondent No.2 / Shruthi. The petitioner namely Mukund Ramaprasad and so also Respondent No.2 namely Shruthi ,are present before Court physically.

(3.) In this matter, learned counsel for both the parties have filed an application under Sec. 320(2)(8) read with Sec. 482 of the Cr.P.C. stating that the parties have settled the dispute in terms of a settlement and hence seek to compound the offences and to quash all further proceedings in C.C.No.8792/2015 pending on the file of the IX Addl. Chief Judicial Magistrate, Bangalore, for offences punishable under Ss. 498A, 34 IPC read with Ss. 3 and 4 of the Dowry Prohibition Act.