KAUSHIK SHEKAR Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.3700/2021 pending before the II Additional Civil Judge and JMFC, Udupi, registered for the offences punishable under Ss. 498A and 504 of the IPC.

(2.) Learned counsel appearing for the petitioners and respondent No.2 in unison would submit that the parties to the lis were before the family Court in M.C.No.249/2020 and have settled the dispute by drawing certain terms and conditions of such annulment of marriage. The Family Court has disposed by its judgment and decree dtd. 29/11/2022 and the couple have parted their ways. A copy of the memorandum of settlement 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, 2007, reads as follows: