M.N. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.16951/2020 for the offences punishable under Ss. 498A and 34 of the Indian Penal Code, 1860 (' IPC ' for short) and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the husband and the wife, who were before the Family Court in M.C.No.4019/2021 have settled the dispute by drawing up of certain conditions of settlement and have filed an application under Sec. 320 of the Cr.P.C. supported by the affidavit of the husband. Respondent No.2 -complainant is present in person. One such condition towards the settlement of dispute between the parties is its closure of the present proceedings. The said condition reads as follows:

(3.) In the light of the settlement arrived at between the parties and the offence being one punishable under Sec. 498A and 34 of the IPC, I deem it appropriate to close the proceedings.