MOHD AYUB Vs. SHAHISTA PARVEEN

JUDGEMENT

(1.) PETITIONERS 1 to 6 and their respective counsel and respondent No.1 and her counsel are present before the Court.

(2.) SRI Syed Khaleel Pasha, learned advocate has filed vakalat on behalf of respondent No.1. It is submitted before the Court that parties have compounded the offences by compromising and resolving the conflict between themselves.

(3.) THE first respondent and the first petitioner have filed a joint memo. It is specifically stated in the said joint memo that the first respondent is the wife of the first petitioner and the first respondent had lodged a complaint against the petitioners herein for the offences punishable under Sections 406, 498A, 504, 324 r/w. Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act and the same is culminated in CC.No.51782/2013, pending on the file of the XI Additional CMM, Mayohall, Bangalore. It is further stated that due to intervention of the elders, well wishers and the family members, the first petitioner and the first respondent by way of Khula have dissolved their marriage between themselves on 29.9.2014 and the first respondent has agreed to receive a sum of Rs.2,00,000/ - by way of Demand Draft towards full and final settlement for herself and her son from the first petitioner.