IMRAN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused Nos.1 to 4 under sec. 482 of Cr.P.C for quashing the criminal proceedings in C.C.No.411/2020 on the file of Addl. Civil Judge and Judicial Magistrate First Class, Chintamani, pertaining to Crime No.493/2019 registered by Chintamani Rural Police station for the offence punishable under Ss. 498A, 323 , 324, 504, 506 read with 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) During the pendency of this petition, both petitioner No.1 and respondent No.2 appeared before the Court along with their counsel and filed joint compromise application in I.A.No.1/2023 under sec. 320 read with 482 of Cr.P.C and are seeking permission of this court to compound the offence.

(3.) Both petitioner No.1/husbandand respondent No.2/wife appeared and submits the dispute between them is settled and the petitioner No.1 has handed over Rs.3.5 lakhs to the respondent No.2 towards full and final settlement as alimony. It is submitted that though it is mentioned as Rs.3.00 lakhs in para 8 of the affidavit, but the DD given to the respondent No.2 is of Rs.3.5 lakhs and the same is received by respondent No.2 in presence of her advocate in the court.