SHARATH BABU L. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Learned counsel appearing for the petitioners and learned counsel for the respondents.

(2.) The petitioners are calling in question the complaint in Crime No.01/2021 on the file II Additional Civil Judge (Jr.Dn) and JMFC Chitradurga, wherein, respondent No.1 has registered a case against the petitioners for the offences under Ss. 323, 324, 498A, 504, 506 r/w 34 Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act, on the complaint of respondent No.2.

(3.) The parties were before the Family Court in M.C.No.2/2022 and have settled the dispute amongst themselves which also recognizes the closure of the present proceedings. Insofar as it concerns such recognition, paragraph (8) of the conditions of settlement dtd. 9/2/2023, reads as follows :