CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petition is filed seeking for quashing of the proceedings in Crime No. 66/2014 pending on the file of the V Addl. Chief Metropolitan Magistrate, Bangalore, for the offence punishable under Section 498A read with Section 34 of IPC.

(2.) SRI . Chandrashekar, first petitioner herein and Smt. Mayamxna, second respondent herein are present before the Court.

(3.) HEARD and perused the records. The parties have filed their respective affidavits before this Court submitting that they have compromised the matter and they have no objection to quash the proceedings in Crime No. 66/2014 pending on the file of the V Addl. CMM, for the offence punishable under Section 498A read with Section 34 of IPC. There is no dispute as to the filing of complaint by the second respondent for the above said offences and consequently, the Police have started the investigation in Crime No. 66/2014 registered by the Jayaprakash Nagar Police Station. In the affidavit, it is specifically contended that the second respondent has filed the case against her husband and her husband's relatives. However, subsequently, they compromised the matter. Now, both the husband and wife are living together happily with each other. They have compounded the offences. Therefore, in order to facilitate them to lead their future life happily with each other, the present petition deserves to be allowed.