MOHAMMED IRFAN CHULBUL Vs. STATE

JUDGEMENT

(1.) Accused Nos.1 and 2 are before this Court in this Criminal Petition filed under Sec. 528 of Bharatiya Nagarik Sukraksha Sanhita, 2023 (for short 'BNSS, 2023 ') with a prayer to quash the entire proceedings in C.C.No.9527/2024 pending before the I Additional JMFC Court, Kalaburagi, arising out of Crime No.150/2023 registered by Kalaburagi City Women Police Station, Kalaburagi, for the offences punishable under Ss. 498A, 323, 324, 504, 506, 109 read with Sec. 34 of IPC.

(2.) Heard the learned counsels for the parties.

(3.) Learned counsel for the petitioners and the learned counsel for the respondent No.2 submits that, the dispute between the parties who are close relatives has been settled. Accused No.1 is the husband of respondent No.2. They have now decided to reside separately and get their marriage dissolved in accordance with law. They submit that, the parties have filed application under Sec. 320 of Cr.P.C., along with a Joint Affidavit of petitioner No.1 and the respondent No.2. Accordingly, they prays to allow the petition.