AVIJEETH ALAGATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in C.C.No.29529 of 2019 for the offences punishable under Ss. 504 and 507 of the IPC pending before the XXXVII Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) During the pendency of the proceedings, the parties to the lis have settled the dispute amongst themselves and accordingly, petitioner No.1 and respondent No.2 have filed a Joint Memo of settlement before this Court. The Joint Memo reads as follows:

(3.) In the light of the offences being the ones punishable under Ss. 504 and 507 of the IPC and the parties to the lis having settled the dispute, I deem it appropriate to accept the Joint Memo and close the proceedings against the petitioners.