B.S. DEEPAK KUMAR Vs. GURUBASAMMA

JUDGEMENT

(1.) SRI B.S. Deepak Kumar, first petitioner and his counsel are present. So also, the first respondent and her counsel are present before this Court. Both the parties file a Joint Memo stating that they have resolved their conflicts between themselves and compromised the matter.

(2.) THE Joint Memo discloses that the petitioner and the first respondent got married on 14.11.2011. Due to some difference of opinion, the first respondent filed a complaint against the petitioner in Crime No. 13/2013 for the offence punishable under Sections 498A and 506 of IPC read with Section 4 of Dowry Prohibition Act and the Police are investigating the matter and the charge sheet is yet to be filed. In the mean time, the petitioner has filed MC Petition No. 583/2014 before the Family Court and it appears, the matter was referred to the Mediation for settlement. During the course of Mediation, the parties have entered into compromise and by virtue of the same, the petitioner has agreed to pay a sum of Rs. 2,70,000/ - and in this regard a report has been submitted to the Family Court. Today, the petitioner has paid Rs. 2,70,000/ - to the first respondent and the first respondent has acknowledged the receipt of Rs. 2,70,000/ -. In view of the compromise between the parties and filing of the Joint Memo, the parties request the Court to quash the entire proceedings in Crime No. 13/2013 registered by the Ulsoor Gate Police Station.

(3.) IN view of the above said decision and the facts of this case, it is clear that the dispute between the parties is purely private and personal in nature and the entire conflict between the parties have been resolved. In order to enable them to lead their life happily, it is just and necessary to quash the entire proceedings as there is no societal impact so far as acceptance of the compromise between the parties are concerned. Therefore, the Joint Memo filed by the parties is hereby accepted. Hence, the following: