MALLIKARJUN TONNY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seek the following reliefs:

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent No.1 and perused the material on record. For the order proposed, notice to respondent No.2 is dispensed with.

(3.) A perusal of the material on record will indicate that respondent No.2 - complainant filed a complaint before respondent No.1 police in PCR No.57286/2022 (Crime No.335/2022), which culminated in C.C.No.50470/2024 before the Trial Court, for the offences punishable under Ss. 498A, 504, 506, 323, 420 r/w 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act. Further, the matrimonial dispute filed by respondent No.2 and the 1st petitioner in M.C.No.2440/2025 ended up in settlement, wherein both parties settled the matrimonial dispute with mutual consent.