MOHAMMED IBRAHIM Vs. RESHMA

JUDGEMENT

(1.) Petitioners and their counsel present. Respondent No.1 present before the Court. Sri Mahantesh Patil, files vakalath for respondent No.1. Both the parties i.e. petitioner No.1 (husband) and respondent No.1 (wife) have filed affidavits before this Court stating that they have compounded the offences and squared up all the disputes between themselves and in order to bring happy future life they do not want to proceed with the case in C.C.No.2979/2015 pending on the file of Addl. JMFC-III, Raichur, therefore, they sought for quashing of the said proceedings. It is submitted at the bar that some of the offences invoked by the police under Section 498-A and 3 and 4 of Dowry Prohibition Act and as well under Section 316 of IPC are all non-compoundable in nature, therefore, they have approached this Court for quashing of the proceedings.

(2.) On perusal of the records it disclose that the wife has also filed several petitions for maintenance in Criminal Misc.No.185/2014 under Section 125 of Cr.P.C., the same is dismissed as not pressed vide order dated 03.02.2016 before the Lok-Adalath on the ground that the matter has been conciliated and parties have settled their dispute and filed a joint memo. In Criminal Misc.No.507/2014 before JMFC-III at Raichur the parties have also settled their dispute with regard to Domestic Violence case and the said petition filed under the D.V.Act has also been settled by filing a joint memo and same was also ordered to be closed vide order dated 03.02.2016.

(3.) The parties who are before the Court petitioner No.1 and respondent No.1 have also submitted in support of their affidavits that they have compounded all the offences and also they have settled their dispute between themselves and they want to live happily with each other though they have been living separately by the orders of a competent Court. In view of the same, respondent has no objection to quash the proceedings in C.C.No.2979/2015.