SIDDIQ UR REHMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 to 5 are before this Court in this petition filed under Sec. 528 of BNSS, 2023 read with Sec. 482 of Cr.PC with a prayer to quash the entire proceedings in C.C.No.35019/2022 pending before the Court of VI Additional Chief Metropolitan Magistrate Court, Bengaluru, arising out of Crime No.192/2022 registered by Suddaguntepalya Police Station, Bengaluru City, for offence punishable under Ss. 498A read with Sec. 34 of IPC.

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

(3.) Learned Counsel for the petitioners and learned counsel for respondent No.2 jointly submit that dispute between the parties has been amicably settled before the Mediation Centre at Bengaluru and a memorandum of settlement has been executed between petitioner No.1/accused No.1 herein and his wife, who is respondent No.2 in this proceedings. They submit that in view of the settlement arrived between the parties the impugned proceedings may be quashed.