H SADASHIVAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking quashing of the entire proceedings in C.C.No.1519/2012 registered against the petitioners for the offences punishable under Sections 498A, 323, 504, 506 r/w. Section 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act and also C.C.No.1518/2012 registered against the respondent No.2 herein for the offences punishable under Sections 448, 34, 504 of the IPC, pending before the Principal Civil Judge & JMFC, Bellary.

(2.) PETITIONERS and Respondents 2 and 3 are present before the Court, they have filed a joint memo stating that they have amicably settled their dispute amongst themselves and compounded the offences alleged against the petitioners.

(3.) IN the joint memo it is specifically stated that the petitioner No.1 and respondents No.2 are residing together and leading a happy marital life. Due to inadvertence and misunderstanding between them, the matter went up to the Court and a criminal case has been filed by the 2nd respondent against her husband and other family members. They realized their mistake in the life and they came to an understanding that in future they can lead a happy life with each other. The records also disclose that the petitioner No.1 and the 2nd respondent were blessed with a child. As the trial Court has no jurisdiction to record any compromise as offence under Sections 498A of the IPC is a noncompoundable offence, it appears they have approached this Court for quashing of the proceedings.