SURYAPRAKASH Vs. STATE

JUDGEMENT

(1.) The first petitioner-husband and the second respondent-wife are present before the Court. Both of them have filed independent affidavits before this Court stating that due to the intervention of the well wishers and the elders, both of them have compromised the matter out of Court and they have no interest to proceed with the case. Therefore, respondent No.2 has absolutely no objections to quash the proceedings.

(2.) This petition is filed seeking quashing of the entire proceedings in SC No.114/2011 pending on the file of the III Addl. Sessions Judge, at Kalaburagi, registered for the offences punishable under Section 498-A, 323 and 307 read with Section 149 of IPC.

(3.) It appears, the marriage between the first petitioner and the second respondent took place about 11 years ago and they lived happily for some time and thereafter differences arose, which led to the filing of Criminal Case against the husband and his family members for the above said offences in Crime No.92/2009 which was culminated in SC No.114/2011 as noted above.