LAWS(KAR)-2023-3-92

GAUTHAM RATHEE Vs. STATE OF KARNATAKA

Decided On March 10, 2023
Gautham Rathee Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the petitioners-accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in F.I.R/Crime No.152/2019 registered by H.A.L. Police Station which is pending on the file of XXIX, Addl. Chief Metropolitan Magistrate, Mayo Hall Court, Bengaluru, in C.C.No.58374/2019 for the offences punishable under Ss. 498A , 116 , 354A read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) During the pendency of the petition, both the petitioners and respondent No.2 have filed their joint compromise application under Sec. 320 read with Sec. 482 of the Code of Criminal Procedure, seeking permission of the Court to compound the offence.

(3.) It is submitted that there was a settlement arrived at between the parties before the Family Court.