BASAVARAJU AND OTHERS Vs. STATE

JUDGEMENT

(1.) The petitioners who are accused Nos. 1 to 4 in C.C.No. 1224/2005 on the file of IV Additional Senior Civil Judge and JMFC, Mysuru, have filed this petition praying to quash the proceedings in C.C.No. 1224/2005.

(2.) Based on the complaint of the 2nd respondent, a case in Crime No. 71/2005 of Women Police Station, Mysuru City has been registered against the petitioners for the offences punishable under Sections 498A. 506 R/W. Sec. 34 of Penal Code and Sec. 4 of D.P. Act. After investigation charge -sheet has been filed against the petitioners for the offences punishable under Sections 498A, 506 R/W. Sec. 34 of Penal Code and Sections 3 and 4 of D.P. Act.

(3.) The trial has commenced. In the meanwhile, the petitioners and 2nd respondent have compromised the matter. They have filed compromise petition also.