BHARGAV S. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) All parties along with their respective counsel are physically present before the Court and submit that they are the signatories to the application as well as the joint memo and they accept the terms of settlement arrived at between them.

(3.) A perusal of the material on record will indicate that the second respondent/de-facto complainant is the wife of the petitioner No.1/accused No.1, while petitioner No.2 is the mother of petitioner No.1 and Petitioner No.3 is the younger brother of petitioner No.1. The respondent No.2/de-facto complainant instituted the aforesaid proceeding/complaint dtd. 1/2/2024, against the petitioners for the alleged offences punishable under Ss. 498A, 323, 504, 506 read with 34 of Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.