GEETHA H. J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings/investigation in crime No.123/2021 for the offence punishable under Ss. 498A, 504 and 506 of the Indian Penal Code, 1860 (' IPC ' for short) and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 ('Act' for short).

(2.) During the pendency of the subject proceedings before the concerned Court, the parties were before the Family Court at Mandya in M.C.No.169/2019. A divorce is granted by mutual consent in a petition filed under Sec. 13B of the Hindu Marriage Act. Pursuant to the said order, the parties have resolved to settle the issue in the subject petition as well and have filed a joint application under Sec. 320 of the Cr.P.C. seeking compounding of the offences. The application reads as under:

(3.) In the light of the settlement arrived at between the parties as sworn to by an affidavit, which accompanies the application seeking of compounding of the offences as quoted (supra) and the offence being one punishable under Sec. 498A, 504 and 506 of the IPC, inter alia, I deem it appropriate to close these proceedings.