ASHISH KUMAR SINHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question the FIR registered in Crime No.69 of 2019 for the offences punishable under Ss. 498A and Ss. 3 , 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amicably amongst themselves and have filed a joint affidavit before this Court. The parties have also filed memorandum of settlement before the family Court in M.C.No.3178/2020 and a copy of memorandum of settlement filed under Sec. 89 of the CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 is filed before this Court. The learned counsel for the petitioner submits that the conditions stipulated in the settlement are fulfilled. The learned counsel for respondent No.2 would acknowledge the same. The joint affidavit insofar as the present petition is concerned reads as follows:

(3.) Since the offences alleged against the petitioner is punishable under Sec. 498A of the IPC and Ss. 3 , 4 and 6 of Dowry Prohibition Act, which are not against the State or Society, and in the light of the compromise arrived at between the parties as aforesaid, I deem it appropriate to obliterate the proceedings pending against the petitioner.