K N SHRINIDHI S/O LATE K N VENKOBARAO Vs. STATE BY BASAVANGUDI WOMEN POLICE REPT. BY STATE PUBLIC PROSECUTOR, HIGH COURT, BANGALORE

JUDGEMENT

(1.) THIS matter was taken up in the chambers today at 2.00 p.m. to find out as to whether the first and third petitioners can resolve their disputes amicably and live together as husband and wife notwithstanding the settlement arrived at between them before the Mediation Centre. After due deliberations, both the first and third petitioners were of the view that it is not possible to bring them back to live as husband and wife once again. As the efforts failed, this court, therefore, accepts the settlement arrived at between them before the Medication Centre, which is produced at page -23 to this petition. The terms and conditions of settlement between them are as under:

(2.) IN view of the aforesaid agreement between the parties and the interest of the daughter of the couple also being taken care of by them as mentioned in the settlement at clause (iv), the proceedings pending on the file of the II Addl. C.M.M., Bangalore, in C.C. No. 8655/2012 stands quashed. The petition stands allowed accordingly.