ANILKUMAR T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question investigation / proceedings in Crime No.24/2022, pending on the file of the Senior Civil Judge and JMFC, Nanjanagudu, registered for the offences punishable under Ss. 498A , 307 and 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. The petitioners are husband, father in- law and mother in-law of respondent No.2 - complainant - wife.

(2.) Learned counsel appearing for the petitioners and respondent No.2 in unison would submit that the parties to the lis have settled their disputes among themselves, reunited and are living together happily under one roof. The parties by drawing the terms of settlement, have filed a memorandum of joint compromise petition filed under Sec. 320(1) & (2) of the Cr.P.C. along with an affidavit of the petitioners and copies of the joint memo filed by the couple before the trial Court to that effect. One such condition is the closure of the impugned proceedings. It is also submitted that the parties have fulfilled all the conditions of the settlement.

(3.) The memorandum of joint compromise petition filed under Sec. 320(1) & (2) of the Cr.P.C ., reads as follows: