PRAVEEN KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners are accused Nos.1 to 7 and are before this Court calling in question proceedings in C.C.No.16603/2017, which arise out of crime No.394/2016 for offences punishable under Sec. 498A of the Indian Penal Code, 1860 ('the IPC ' for short) and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Between the husband and the wife there were several proceedings instituted by the wife against the husband and the family members. One such was before the jurisdictional Court at Dhone, Andhra Pradesh. Before the said Court, a compromise is entered into by the parties, husband and the wife. The term of compromise recognizes closure of all proceedings including the one that is impugned in the present case. The said paragraph of settlement reads as follows:

(3.) After the closure of the proceedings in the proceeding before the Family Court at Bengaluru in M.C.No.5743/2018, again terms of compromise are drawn and the case is closed. The closure again recognizes all cases between the parties to end on certain terms and conditions. Paragraph 4 and 5 of the said compromise reads as follows: