ALEEM PASHA N. A. Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 7 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.8/2023 registered by the Basavanagudi Women Police Station, Bengaluru for the offences punishable under Ss. 498A , 504 , 506 read with Sec. 34 of IPC and Sec. 4 of the D.P. Act, pending on the file of XXXVII ACMM, Bengaluru.

(2.) During pendency of the petition, petitioner No.1 and respondent No.2 filed joint compromise application on I.A.No.2/2023 along with the joint affidavit and submits that they have settled their issues between them. As per the settlement, petitioner No.1 handed over the demand draft for a sum of Rs.6,00,000.00 to respondent No.2 towards permanent alimony and the same is received and acknowledged by the respondent No.2 before the Court.

(3.) In view of the settlement between the parties, I.A.No.2/2023 is allowed. Parties are permitted to compound the offences. Consequently, the petition is allowed.