YOGESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.1224/2017, registered for offences punishable under Ss. 498A and 506 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The parties to the lis - husband and wife were also before the Family Court in M.C.No.49/2018, wherein the parties have entered into a settlement of annulment of marriage. The settlement also recognizes closure of present proceedings to be a condition for grant of divorce. The condition insofar as it pertains to the present petition, reads as follows:

(3.) An application for compounding in the light of the settlement arrived at in mediation is also placed before this Court and the settlement insofar as it concerns the present lis in support of an affidavit, reads as follows: