RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners and their Counsel present. Though no notice has been issued to the respondents, when the matter is called before the Court for the first time the respondent No.2 appeared through her Counsel Sri. M.G. Neelannavar and submitted that even before the Family Court the parties have entered into compromise and the petitioner No.1 and the 2nd respondent are now joined together and leading happy life. Therefore, both the parties have filed the joint compromise petition before this Court seeking quashing of the Criminal Case No. 408/2014 pending on the file of the JMFC II Court, Dharwad, registered for the offences punishable under Sections 498(A), 323, 504 and 506 r/w 34 of I.P.C.

(2.) SRI . M.G. Neelannavar, Advocate also filed Vakalath for respondent No.2. The 1st respondent is the State. The learned High Court Government Pleader is directed to take notice for the 1st respondent.

(3.) ON perusal of the compromise petition and also the affidavits sworn to in support of the compromise petition by the 1st respondent and as well as the 2nd respondent, it clearly discloses that the 1st petitioner is the husband of the 2nd respondent herein and their marriage took place on 14.02.2005. Due to some misunderstanding between them they separated for some time, they were blessed with two female children by name Kum. Rujula and Kum. Ruchita. The differences between the parties lead to the parties to approach the Court particularly the 1st petitioner has approached the Family Court seeking divorce against the 2nd respondent. The order sheet dated 01.06.2013 disclose that the parties have also filed compromise petition in the said case and also submitted due to mediation by the elders of the family, the parties have settled their dispute and they are now leading happy married life. Therefore, the said divorce petition filed by the petitioner came to be disposed of as settled out of Court.