PRADEEPA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Venkatesh B.K., learned Advocate, has filed Vakalath for Respondent No.2 along with a Xerox copy of Aadar Card of Respondent No.2.

(2.) Petitioner and Respondent No.2 and their respective counsel are present before the Court. The parties have filed a joint memo stating that they have compromised the matter between themselves. The joint memo is recorded, as the parties have accepted the contents of the joint memo.

(3.) It appears, the 2nd respondent who is the wife of the petitioner herein, due to some family differences, has lodged a complaint in Crime No.72/2015 before Chamarajpete Police Station, against the petitioner for the offences under Section 498-A and 506 of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act (for short, 'D.P. Act'), which culminated in C.C. No.26995/2015 on the file of the XXIV Addl. Chief Metropolitan Magistrate at Bengaluru. The parties have compromised the matter and they have entered into Memorandum of Settlement before the Bengaluru Mediation Centre in M.C. No.2229/2016. Accepting the said settlement, the Family Court in MC No.2229/2016 has passed an order granting decree of divorce in favour of the husband.