SANJAY ENGLE Vs. STATE OF KARNATAKA; SMITA RAO

JUDGEMENT

(1.) Petitioner and 2nd respondent present. The petitioner has sought for quashing of the entire proceedings in C.C. No.15849/2012 arising out of Crime No.86/2012 pending on the file of the III Addl. Chief Metropolitan Magistrate, Bangalore.

(2.) There is no dispute with regard to the marriage between the petitioner and the 2nd respondent. It is also admitted that during the period of converture some disputes arose between the parties which lead to the filing of criminal complaint by the wife against the husband and others under Section 498(A), 506 of I.P.C. and also under Sections 3 and 4 of the Dowry Prohibition Act r/w Section 34 of I.P.C.

(3.) The parties have also moved the Family Court for dissolution of their marriage. In fact, the petitioner herein filed a Matrimonial Case before the III Additional Principal Judge, Family Court, Bangalore in M.C. No.1612/2012. The record also discloses that in the said M.C. Case the parties were referred to Bangalore Mediation Centre to explore the possibility of settlement.