SAVITHRI T. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2 and 3 under Sec. 482 of Cr.P.C for quashing the criminal proceedings filed against the petitioners in Crime No.91/2022 registered by Mico Layout Police Station, Bengaluru for the offence punishable under Ss. 498A read with 34 of IPC and under Sec. 3 and 4 of Dowry Prohibition Act, pending on the file of VI Addl. CMM Court, Nrupathunga Road, Bengaluru.

(2.) During the pendency of the petition, both petitioners and GPA holder of the defacto-complainant/Jayashree along with accused Nos.2 and 3 filed joint compromise application seeking permission of the court to compound the offence. It is submitted the accused No.1 is husband and respondent No.2 is wife defacto complaiant they are still litigating before the family court and the defacto complainant one Charulatha has given GPA in favour of her mother Jayashree for compounding the offence. The copy of the GPA is produced along with the vakalath which was filed by the counsel for respondent No.2.