SANTHOSH KUMAR G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in.C.No.8314/2020, pending before the V Additional CMM, Bengaluru, for the offences under Ss. 498A r/w. 34 of the IPC . The petitioners are husband and his family members.

(2.) Learned counsel for the petitioners and respondent No.2 in unison submit that the couple were before the Family Court in M.C.No.4110/2020 seeking divorce on mutual consent. The parties to the lis have settled the dispute before the Mediation Center by drawing up certain terms and conditions of such annulment of marriage. The Family Court has disposed the petition in M.C.No.4110/2020, by its decree of divorce dtd. 2/9/2022 and the couple have parted their ways and fulfilled the conditions. A copy of the memorandum of agreement is filed before this Court to that effect.

(3.) The memorandum of settlement under Sec. 89 of CPC r/w. Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, reads as follows: