DILEEP B. J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in CC No.7839 of 2020 registered for offences punishable under Ss. 498A , 323 , 427 , 504 and 506 read with Sec. 34 of the Indian Penal Code. During the pendency of the petition, the husband and wife have settled the dispute amongst themselves and have drawn up terms of settlement in terms of an application under Sec. 320 of Code of Criminal Procedure seeking compounding of the offences. The terms of settlement, read as follows:

(2.) Learned Counsel for the petitioners submits that in terms of the settlement, the parties have re-united and are living together. Submission is placed on record. In the light of the aforesaid circumstances and the offences being one punishable under Sec. 498A of Indian Penal Code, I deem it appropriate to accept the application, compound the offence and terminate the proceedings. For the aforesaid reasons, the following: