SALIM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.56837/2018 registered for the offences punishable under Ss. 498-A, 323, 506 read with 34 IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves under the Memorandum of Settlement filed in M.C.No.4594/2022 before the Family Court. Paragraphs 5 & 6 of the said Memorandum of Settlement 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 the present proceedings, I deem it appropriate to close the present proceedings.