CHANDRA CHOODA R.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Second respondent is first petitioner's wife. She initiated proceedings under Sections 498A, 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961 against her husband and mother-in-law respectively who are petitioners in this petition by registering FIR No.8/2017 in Basavanagudi Women Police Station. After investigation, police have filed charge sheet and criminal case is pending before the II Additional Chief Metropolitan Magistrate, Bengaluru City in C.C. No.4496/2018. Parties have resolved the matrimonial dispute in M.C. No.6163/2017 filed by first petitioner by entering into settlement under Section 89 of Code of Civil Procedure and a decree of divorce has been granted. As recorded in paragraph No.5 of the said Memorandum of Settlement, second respondent has agreed to co-operate in getting criminal proceedings in C.C. No.4496/2018 initiated by Nayana K.S. against petitioners, quashed.

(2.) Learned Advocate for the petitioner submits that as recorded in paragraph No.3 of the Memorandum of settlement filed in M.C. No.6163/2017, petitioners have handed over two demand drafts bearing No.000272 dated 01.08.2019 drawn on HDFC Bank and No.105099 dated 01.08.2019 drawn on Canara Bank for a sum of Rs.5,00,000/- each to the second respondent and the same is acknowledged by her.

(3.) Heard Shri.Mahesha P., learned advocate for the petitioners, Shri. S.Rachaiah, learned HCGP for the State and Veeranna G.Tigadi, learned advocate for second respondent.