SUJITH KUMAR CHOWDHARY GADDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in C.C.No.8119/2020 (Crime No.140 of 2020) for the offences punishable under Ss. 498A and 34 of IPC.

(2.) During the pendency of the proceedings, the parties to the lis have settled the dispute amicably amongst themselves. The parties were also before the Family Court, Bengaluru in M.C.No.5391 of 2019. A Memorandum of Settlement under Sec. 89 of the CPC r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 is filed under which the marriage is dissolved drawing up certain conditions, one such condition is closure of the present proceedings. The condition insofar as it relates to closure of the present proceedings reads as follows:

(3.) Since the offences alleged against the petitioners are punishable under Sec. 498A of the IPC, which are not against the State or the Society, and in the light of the settlement arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioners.