KAMALA BAI TEBHA Vs. KALPANA

JUDGEMENT

(1.) SRI H.E. Gundewade, learned counsel has filed vakalath on behalf of first respondent - complainant.

(2.) SMT . Kamala Bai Tebha, the petitioner herein and Smt. Kalpana, the first respondent - complainant herein along with their counsel present before the Court and they filed a joint memo stating that they have compounded the offences punishable u/s.498A of IPC and Sections 3 & 4 of Dowry Prohibition Act.

(3.) IT is submitted by the learned counsel for petitioner that the first respondent has filed a criminal case against her husband by name Dilip Tebha and also against the present petitioner Smt. Kamalabai Teba and another by name Lokchand Tebha. It is further submitted that in CC No.2411/2009, the VII Addl. CMM, Bangalore, took cognizance and the accused persons appeared before the court. During the pendency of the case, A2 - Lokchand Tebha was absconding and the case has been split up and thereafter he died. The present petitioner is the 3rd accused in the said case. The petitioner and the first respondent have now compounded the matter and the first respondent has no objection to quash the proceedings against the petitioner herein. The petitioner is no other than the Mother -in -law of the first respondent. The petitioner is a very aged lady and lost her husband. It is stated in the joint memo that at the intervention of elders of both the sides, the parties have resolved their conflict and amicably settled the disputes. Therefore, respondent No.1 withdraws all the allegations made against the petitioner herein.