D. MANJUNATH Vs. S.H.O.

JUDGEMENT

(1.) PETITIONERS No. 1 to 4 and their Counsel, respondent No. 2 and her Counsel are present before the Court. Learned Counsel Sri. G.V. Dayananda has filed Vakalath for 2nd respondent in the Office.

(2.) IT is submitted by both the parties and the Counsel that the parties have resolved their conflict of disputes between themselves before the Bangalore Mediation Centre in M.C. No. 3646/2011, wherein the parties have also agreed to withdraw the Criminal Case pending in C.C. No. 1665/2011 on the file of V Addl. Chief Metropolitan Magistrate, Bangalore for the offences punishable under Sections 498 -A, 506 r/w 34 of I.P.C. and also under Sections 3 and 4 of Dowry Prohibition Act, which is the subject matter of this petition.

(3.) IN a decision reported in: