KALYANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.32478/2022, pending before the 30th ACMM Court, Bengaluru and in Spl.C.No.192/2023, pending before the City Civil & Sessions Court, Bengaluru, both registered for the offences punishable under Ss. 376, 377 , 504 and 498A of the IPC and Sec. 4 of the Dowry Prohibition Act, 1961 .

(2.) Learned counsel appearing for the petitioners and respondent No.2 in unison would submit that during the pendency of these proceedings, parties to the lis have settled their dispute before the mediation center by drawing up terms of settlement dtd. 13/6/2023. The marriage between the couple is dissolved and have parted their ways. The conditions of the settlement also recognizes the closure of the impugned proceedings of the subject petition. An application under Ss. 320(2) r/w. 482 of the Cr.P.C. and a joint affidavit to that effect is filed before this Court. They submit that the parties have fulfilled / will adhere to the terms of settlement.

(3.) The joint affidavit reads as follows: