MOHAMMED SALMAN KHAN, Vs. HEENA KHANUM

JUDGEMENT

(1.) The petitioners have challenged criminal proceedings in C.C.No.53033/2016 passed by the X Additional Chief Metropolitan Magistrate, Bengaluru City, in which the petitioners have been alleged of commission of offences punishable under Sections 498A, 325 of Penal Code and 3 and 4 of D.P.Act.

(2.) Heard Shri Syed Khallel Pasha, learned advocate for the petitioners, Shri Syed Ummer, learned advocate for respondent No.1 and Sri.S.Rachaiah, learned HCGP for respondent No.2-State.

(3.) The first petitioner is the husband of first respondent. Learned Advocates for the petitioners and first respondent submits that the parties have amicably resolved the dispute. They have filed a joint affidavit of even date. They pray that this petition be disposed of in terms of settlement recorded in the Joint Affidavit which reads as follows:-