Karnataka High Court
Sri. Ketan S. Latur vs State Of Karnataka By on 15 February, 2016
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF FEBRUARY 2016
BEFORE
THE HON'BLE MR.JUSTICE PRADEEP D. WAINGANKAR
CRIMINAL PETITION NO.5040/2015
BETWEEN:-
1. SRI. KETAN S. LATUR
S/O SURESH M. LATUR
AGED ABOUT 31 YEARS
OCC: ADVOCATE
2. SRI. SURESH M. LATUR
S/O MAHALINGAPPA LATUR
AGED ABOUT 61 YEARS
OCC: ADVOCATE.
3. SMT. JAYASHREE S. LATUR
AGED ABOUT 54 YEARS
W/O SURESH M. LATUR
AGED ABOUT 52 YEARS
OCC: ADVOCATE.
ALL R/AT NO.4, SECTOR A
AMRUTHNAGAR
OPP. KODIGEHALLI GATE BUS STOP
BELLARY ROAD, BANGALORE-560 094.
... PETITIONERS
(BY SMT: SUNITHA B.H, ADV.,)
AND:-
1. STATE OF KARNATAKA BY
HALSOORGATE WOMEN POLICE
BANGALORE
2
REP BY SPECIAL PUBLIC PROSECUTOR
HIGH COURT BUILDING
BANGALORE-560 001.
2. SMT. JEEVITHA RAO
D/O RADHA KRISHNA RAO
AGED ABOUT 26 YEARS
OCC: LEGAL COUNSEL , ACCENTURE
R/O NO.60,61, 5TH CROSS
BHUVANESHWARI NAGAR
DHASARAHALLI ROAD
SAHAKARANAGAR POST
BANGALORE-560 024.
... RESPONDENTS
(BY SRI: CHETAN DESAI, HCGP FOR R1
R2 SERVED)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO
QUASH THE ENTIRE PROCEEDINGS (IN VIEW OF THE
SETTLEMENT BETWEEN THE PARTIES) IN
C.C.NO.23410/2014 PENDING ON THE FILE OF VI ACMM
COURT, BANGALORE THEREBY QUASHING THE CHARGE
SHEET FILED FOR THE OFFENCES P/U/S 498(A), 504, 506
R/W 34 OF IPC AND SEC.4 OF DP ACT.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
Heard the learned counsel for the petitioners.
2. This petition cropped up out of the charge-sheet filed in C.C.No.23410/2014 in pursuance of the complaint filed by Respondent No.2/wife against her husband and in- 3 laws. Now the petition for divorce by mutual consent filed by husband and wife before the Family Court in M.C.No.3421/2014 came to be allowed. The marriage between the parties was dissolved by decree of divorce by mutual consent by order dated 22.06.2015. At the time of filing the petition for divorce by mutual consent, the parties have settled all their disputes. As per the memorandum of settlement filed before the Family Court in M.C.No.3421/2014, the parties have also agreed to settle this petition arising out of C.C.No.23410/2014.
3. In view of the settlement arrived at between the parties, the petition is allowed. The proceedings in C.C.No.23410/2014 pending on the file of the 6th Additional Chief Metropolitan Magistrate, Bangalore, are hereby quashed.
Sd/-
JUDGE PMR