ARJUN S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 482 of Cr.P.C. for quashing FIR in Crime No.122/2022 registered by the respondent Basavanagudi Women's Police Station, for the offences punishable under Ss. 498A , 504 , 506 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, both the petitioner and respondent No.2 filed joint compromise petition along with joint affidavit and they submit that they have settled the matter in M.C. No.7766/2022 before the Family Court on 6/1/2023. Respondent No.2 is appeared in person and for identification proof, she has produced a copy of Adhar card.

(3.) Therefore, in view of judgment of Hon'ble Supreme Court in case of Gian Singh Vs. State of Punjab and Another reported in (2012) 10 SCC 303 wherein it has been held that in matrimonial case, if the parties have settled the dispute between them, the Court can quash the criminal proceedings if it is not affecting the interest of the public at large. In view of the same, the parties have settled the dispute amicably and therefore I.A.No.2/2023 requires to be allowed. The parties are permitted to compound the offence. Hence I.A.No.2/2023 is allowed.