SHANKAR Vs. SHNEHALATA

JUDGEMENT

(1.) The petitioners have sought for an appropriate order to quash the proceedings in P.C.No.76/2012 (C.C.No.91/2013) with respect to the offences punishable under Sections 498-A , 324 and 506 of IPC.

(2.) It is stated that the 1st respondent had entered into wedlock with the son of the first petitioner on 13.02.2009 and that they have had a female child from within the said wedlock. However, in light of differences of opinion, the 1st respondent stating that there were alleged acts of harassment and dowry demand lodged a private complaint before the Civil Judge and JMFC, Athani. An order came to be passed under Section 156(3) of Cr.P.C. directing the authorities to investigate and submit a report. Though B-report came to be filed on the basis of the protest petition filed and evidence let in the trial Court had taken cognizance with respect to the offences punishable under Sections 498-A , 324 and 506 of IPC. The present petition has been filed seeking to quash the proceedings with respect to P.C.No.76/2012 (C.C.No.91/2013). During the pendency of the proceedings the 1st respondent, who is the complainant has filed an affidavit stating that she has been residing with her husband who is the son of the 1st petitioner and that they have resolved the disputes amongst the spouses and also have amicably settled the disputes between two families. It is also submitted that from within the wedlock they have had a boy child by name Mayank who is 11 months old and keeping in mind the interest and welfare of the child, the disputes have been settled amicably and it is intended that the pending proceedings before the criminal Courts are concluded. It is further submitted that for the last 3 years, the 1st respondent has been residing with her husband amicably and hence intends for a quietus to the litigations.

(3.) The 1st petitioner has also filed an affidavit stating that in view of the resolution of differences between the families and has expressed the desire that the present proceedings be closed.