V. DINAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner and respondent No. 2 are present. The learned Counsel for the petitioner present. Sri. P.D. Pradeep Kumar files Vakalath for 2nd respondent. Both the parties have filed a joint memo submitting that they have compromised the matter and they are living together. Therefore, the 2nd respondent don't want to proceed with the case against the petitioner in C.C. No. 2556/2014 for the offences punishable under Sections 498A and 506 of I.P.C. pending on the file of VII Additional Chief Metropolitan Magistrate, Bangalore.

(2.) THE Hon'ble Apex Court in a decision reported in:

(3.) HENCE , the following Order: