DINESH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.3328/2019 registered for the offences punishable under Ss. 506 , 498A of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves.

(3.) During the pendency of the petition, the parties to the lis have settled the dispute amongst themselves under the Memorandum of Settlement filed in M.C.No.5133/2019 before the Family Court. Paragraph Nos.5 & 6 of the said Memorandum of Settlement entered into between the parties reads as under: