K. N. SRIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl. P. No.8592/2016 and Crl. P. No. 5250/2013 arising out of C.C. No.10813/2013 are pending on the file of VI Additional CMM, Bengaluru and Crl. P. No.8593/2016 arising out of C.C. No.28731/2015 is pending on the file of XLIV Additional CMM, Bengaluru.

(2.) The petitioners are accused in the above criminal cases. The petitioners and the respondents are present before the court along with their respective counsels.

(3.) The counsels appearing for the accused/petitioner No.1 (Husband) and his other relatives and the 2nd respondent (Wife) submit that, the dispute between the parties in all the above noted three petitions are settled before the Bangalore Mediation Centre in MC No.1566/2016, wherein they have agreed to compromise the criminal cases in CC No.28731/2015 and CC No.10813/2013 registered for the offence punishable under section 498-A of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act and the parties have also agreed to compromise the matter in Crl. P. No.8593/2016 arising out of CC No.28731/2015 pending on the file of the XLIV ACMM, Bengaluru, registered for the offence punishable under Section 417 r/w. 34 of IPC.