NAFEESA Vs. STATE OF KARNATKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.1655/2020 registered for the offences punishable under Ss. 498A, 323, 506 R/w Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves under the Memorandum of Agreement filed in Crl.Misc.No.30/2021 and O.S.No.11/2022 before the Family Court. The terms and conditions of the said Memorandum of Agreement entered into between the parties reads as under:

(3.) In the light of the settlement arrived at between the parties which also recognizes the closure of present proceedings, I deem it appropriate to close the present proceedings.