UZMA MUSHEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.55295/2021 pending before the 11th Additional C.M.M., Bengaluru, registered for the offences punishable under Ss. 323, 341, 504, 506 and 34 of the IPC.

(2.) Learned counsel appearing for the petitioner and respondent No.2 in unison would submit that during the pendency of the proceedings, the parties to the lis who are wife - petitioner and the husband - respondent No.2 have settled their family dispute and have entered into Khulanama on 6/6/2022 and would proceed with darul-uloom to complete the Khula procedure. Memorandum of application under Sec. 320 r/w. Sec. 482 of the Cr.P.C., a joint memo and a joint affidavit are also filed to that effect before this Court. The conditions of the settlement includes the closure of the impugned proceedings in the subject petition. It is also submitted that the parties would adhere to the terms of settlement.

(3.) The memorandum of application under Sec. 320 r/w. Sec. 482 of the Cr.P.C. reads as follows: