ABHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking the following prayers;

(2.) Learned counsel appearing for the petitioners files a memo appending memorandum of settlement entered into between the husband and the wife, which also recognizes closure of the present proceedings. The conditions insofar as it pertains to the present lis in the memorandum of settlement read as follows;

(3.) In the light of the settlement arrived at between the parties, which also recognizes closure of the present proceedings and the offence being one under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, I deem it appropriate to accept the settlement and terminate the proceedings qua the petitioners.