JANARDHAN Vs. SHWETHA

JUDGEMENT

(1.) SRI . D.M. Manjunath, Advocate appearing for the 1st respondent submitted that he has already filed vakalath in the office. Office to put -up the vakalath stated to have been filed, along with this file.

(2.) PETITIONER and Respondent No. 1 and their respective counsels are present before the court.

(3.) THE records disclose that the petitioner and the 1st respondent are the husband and wife and due to some incompatibility, the dispute arose between themselves, which lead to the wife filing a criminal complaint which is registered in C.C. No. 463/2011 before the Principal Civil Judge (Jr. Dn.) & JMFC, Doddaballapur. In the meantime, the parties have entered into compromise wherein the petitioner -husband has agreed to pay a sum of Rs. 10.00 Lakhs to the 1st respondent -wife herein towards Permanent Alimony, Compensation and other claims, and both of them have agreed to file a petition before the competent court for dissolution of their marriage. It is submitted by the learned counsels that a petition has already been filed before the competent court in M.C. No. 9/2014 pending on the file of the 1st Additional Senior Civil Judge, Bangalore Rural District. In the meantime, the petitioner has approached this court seeking for quashing of the above said criminal proceeding.