K.E. PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRL . P. No. 6762/2012 is filed by accused No. 1 and Crl. P. No. 3205/2011 is filed by accused Nos. 2 to 4 in C.C. No. 9010/2011 which is registered pursuant to complaint registered in Crime No. 61/2010 by Ulsoorgate Women's Police Station, pending on the file of VI ACMM Court, Bangalore.

(2.) ADMITTEDLY second respondent herein is the wife of petitioner in Crl. P. No. 6762/2012 and the complaint is registered for the offences punishable under Sections 498 -A and 506 of IPC. The petitioners in Crl. P. No. 3205/2011 are two sisters and brother -in -law of 1st accused -husband. It is also an admitted fact that the marriage between petitioner, K.E. Prabhu and second respondent, Bharati K, took place on 28.09.2009 and thereafter difference arose between them, which has resulted in common second respondent -wife filing a complaint on 19.10.2010 for the alleged offences punishable under Sections 498 -A and 506 of IPC. Subsequently it is also seen that the petition is filed by the wife in M.C. No. 371/2011 under Sections 13(1) & 1(a) of the Hindu Marriage Act.

(3.) THIS day, the second respondent -wife is present in person. So far as the petitioner in Crl. P. No. 6762/2011 and petitioner Nos. 1 to 3 in Crl. P. No. 3205/2011 being not able to present before this Court, have filed application seeking exemption from their personal appearance, which is taken on record. Accordingly the said application is allowed and petitioner in Crl. P. No. 6762/2011 and petitioner Nos. 1 to 3 in Crl. P. No. 3205/2011 are exempted from their personal appearance before this Court. On going through the memorandum of settlement, it is seen that the dispute between the parties is amicably settled.