K RAKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER and Respondent No.2 are present before the court. The respective counsels for petitioner and Respondent No.2 are also present.

(2.) THE petitioner and Respondent No.2 filed a Joint Memo stating that due to the intervention of the well wishers of the family, the matter has been settled amicably between the parties and they are ready and willing to live together as husband and wife. Hence, both the parties pray that the petition be allowed and all proceedings in CC No.7086/2013 pending on the file of the I ACMM, Bengaluru, for the offence punishable under Section 498A, 323, 507 of IPC and also u/s.3 and 4 of Dowry Prohibition Act.

(3.) THE petitioner and the second respondent submit that there is no dispute with regard to their relationship and that their marriage was solemnized on 2.3.2006 and they also blessed with a female child.