LAWS(KAR)-2014-10-86

BHASKAR D. GOWDA Vs. STATE

Decided On October 29, 2014
Bhaskar D. Gowda Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioners 2 and 3 and the counsel for the petitioners and respondent No. 2 and her counsel are present before the Court.

(2.) This petition is filed seeking quashing of the entire proceedings pending on the file of the I Additional Chief Metropolitan Magistrate, Bangalore, in C.C. No. 17685/12 registered for the offences under Sections 498A, 504, 506(B) IPC and also under Sections 3 and 4 of Dowry Prohibition Act.

(3.) It appears this Court has referred the parties to mediation before the Mediation Centre, Bangalore. The parties have entered into compromise and settled their entire conflict in this regard. It is stated in the compromise petition at Paragraph V that the petitioners approached this Hon'ble Court under Section 482 of Code of Criminal Procedure, 1908 seeking for quashing of the proceedings in C.C. No. 1768/12. The said case is referred to Mediation. In Clause (VII) of the compromise petition, the parties have agreed in the following manner:-