SHAJI GEORGE THOMAS Vs. STATE AND ORS.

JUDGEMENT

(1.) SRI K.S. Nandish Babu, learned Advocate has entered appearance for respondent 2. The petitioner and respondent 2 are present before the Court and they are identified by their learned Advocates. Learned Advocate for the petitioner and respondent 2 filed a joint memo and submitted that, in view of the amicable settlement arrived at by the parties, they may be permitted to compound the offences in respect of which C.C. No. 13519 of 2014 was registered and process was issued by the learned 8th A.C.M.M., Bangalore to the petitioner.

(2.) THE marriage of the petitioner and respondent 2 was solemnized on 29 -8 -2007. A male child was born on 25 -9 -2009. There was estrangement, which led to the filing of M.C. No. 1265 of 2013 by respondent 2 against the petitioner in the Court of the 4th Additional Principal Judge, Family Court, Bangalore. She having filed a complaint on 16 -3 -2013 alleging commission of offences under Section 498A of Indian Penal Code, 1860 and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961, respondent 1 registered a case in Cr. No. 125 of 2013. After investigation, final report having been submitted, the learned 8th Additional Chief Metropolitan Magistrate, Bangalore took cognizance and ordered registration of C.C. No. 13519 of 2014 against the petitioner. Assailing the said proceedings, this petition was filed on 1 -9 -2014.

(3.) BY referring to the said agreement, learned Counsel on both sides submitted that M.C. No. 1265 of 2013 was allowed and decree of divorce was passed by the 4th Additional Principal Judge, Family Court, Bangalore.