SRI GIRIDHAR SHIVARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by accused Nos. 1 to 5 for quashing of C.C. No. 20631/2016 pending on the file of 8th Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) Second respondent had filed a complaint against accused Nos. 1 to 5 alleging that she had been harassed by petitioners herein with a demand for dowry and said complaint came to be registered in Cr.No.90/2016 for the offences punishable under Section 506, 498A, 504 and 149 I.P.C.

(3.) Learned Advocates appearing for petitioners and second respondent submitted before this Court that first petitioner is now residing at Netherlands and second respondent who is the wife of first petitioner has agreed to reunite with petitioner by resolving their differences. Second respondent has also filed an affidavit to said effect. She has also stated in the affidavit that she does not intend to prosecute the complaint filed and has agreed for proceedings being quashed.