SUDHIR KUMAR PARAKALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 to 3 are before this Court calling in question proceedings in C.C.No.10018/2023 registered for the offence punishable under Ss. 34 and 420 of the Indian Penal Code, 1860 ('the IPC ' for short).

(2.) The present proceedings are an offshoot of the companion petition or the companion petition is an offshoot of the present petition, as the case would be. The dispute is between the husband, the wife and the family members of the husband. The parties to the lis, the husband and the wife settled the dispute amongst themselves by drawing up certain terms of settlement in M.C.No.2291/2023. The settlement depicts closure of all the proceedings pending against each other.

(3.) The learned counsel appearing for the respondent would submit that a complaint was registered by the father of the husband - accused No.1 in the subject petition before the jurisdictional Police at Delhi.