Karnataka High Court
Ramesh R, vs State Of Karnataka on 16 March, 2021
Author: H.P.Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF MARCH, 2021
BEFORE
THE HON'BLE MR. JUSTICE H.P. SANDESH
WRIT PETITION NO.345/2020 (GM-RES)
BETWEEN:
1. RAMESH R,
S/O RAJGOPAL N,
AGED ABOUT 42 YEARS
NO.2049, 1ST FLOOR, ABO,
MIG 3RD PHASE,
NEAR DIARY CIRCLE,
BENGALURU- 560064.
2. MANOJ MATHEW,
S/O V.V. MATHAI,
AGED ABOUT 42 YEARS,
3RD FLOOR, HOTEL AIRL, M.G. ROAD,
KOCCHI, ERNAKULAM,
KERALA-682011.
3. KRISHNAN R.,
S/O RAJAMONY KRISHNA,
AGED ABOUT 39 YEARS,
#50/478 B, GOVINDAM, EDAPPALLY,
P.O. ERNAKULAM CITY,
KERALA-682024.
4. RAMACHANDRA MALLYA,
S/O RAVINDRA MOODABIDRI,
AGED ABOUT 48 YEARS,
A-1033, RUSTOMJ, MUMBAI,
NASHIK HIGHWAY,
MAJIWADA THANE,
MUMBAI-400601.
2
5. SHETTY B.R.,
S/O A. SHAMBHU SHETTY,
AGED ABOUT 77 YEAWRS,
VILLA ON PLOT NO.61,
AL YASAT ST. OFF AL
BATEEN ST., ABU DHABI NA AE.
6. GEORGE ANTHONY,
S/O ANTHONY VACHAPARAMBIL,
AGED ABOUT 60 YEARS,
#58/8621, VAHAPAR,
ERNAKULLAM COLLEGE,
P.O. ERNAKULAM CITY,
KERALA-682035.
7. SHETTY B.S.,
S/O A. SHAMBHU SHETTY,
AGED ABOUIT 82 YEARS,
#15-7-383, ROSHINI KA,
NEXT TO BHARATH BEEDI BUILDING KADRI,
DAKSHINA KANNADA,
MANGALURU-575003.
8. SHETTY C.R. ALIAS B.M.CHANDAKUMARI,
S/O MANJAPPA RAI,
AGED ABOUT 70 YEARS,
VILLA ON PLOT NO.61,
AI YASAT ST. OFF AL,
BATEEN ST., ABU DHABI NA AE.
9. BINAY SHETTY,
S/O BAVAGUTHU RAGHURAM SHETTY,
AGED ABOUT 36 YEARS,
FLAT NO.10003 345, BURJ,
NUMBER 345187393,
DUBAI NA AE.
10. PROMOTH MANGHAT,
S/O KUNISEERI CHAKKINGAL,
AGED ABOUT 42 YEARS,
P O BOX 28030,
ABU DHABHI NA AE.
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11. NIRMAN R. SHETTY,
S/O RAJMOHAN SHETTY,
AGED ABOUT 39 YEARS,
#202, 2ND FLOOR,
G-3, 60 FT ROAD,
KEB LAYOUT, GEDDALAHALLI,
BENGALURU-560094.
... PETITIONERS
(BY SMT. MISHA THOMAS, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY STATION HOUSE OFFICER,
ASHOK NAGAR P.S.,
BENGALURU-560042,
2. WALL STREET FINANCE LTD.,
1ST FLOOR, 2ND CROSS,
RESIDENCY ROAD, CIVIL STATION,
BENGALURU, KARANTAKA,
BENGALURU-560025.
REPRESENTED BY K.N. SUDHEENDRA,
REGIONAL MANAGER.
... RESPONDENTS
(BY SRI MAHESH SHETTY, HCGP FOR R-1;
SRI VIKRAM UNNI RAJAGOPAL, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE FIR IN CRIME NO.442/2019
PENDING ON THE FILE OF THE IV ADDL.CMM COURT,
BENGALURU (ANNEXURE-A).
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
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ORDER
This petition is filed under Article 227 of the Constitution of
India read with Section 482 of Cr.P.C. praying this Court to
quash the FIR in Crime No.442/2019 pending on the file of the
IV ACMM, Bengaluru.
2. The factual matrix of the case is that respondent
No.2 herein has lodged the complaint before the police making
the allegation of cheating and breach of trust. Based on the
complaint, the police have registered the FIR.
3. Now the parties have compromised the matter. As a
result of compromise, they have filed an application before this
Court under Section 320(2) read with Section 482 of Cr.P.C.
praying this Court to permit them to compound the offences. In
support of the application, they have filed a joint affidavit also.
In terms of the settlement, the petitioners herein have agreed to
pay the amount in respect of foreign exchange which they have
received from respondent No.2. In terms of the settlement,
demand draft for an amount of Rs.52,50,000/- is handed over to
the learned counsel for respondent No.2. The learned counsel
for respondent No.2 acknowledges the receipt of demand draft.
The petitioner No.3 is present through video conference.
Having taken note that the dispute is interse between the parties
and the offence is not against the society at large, in view of the
judgment of the Apex Court in the case of GIAN SINGH v.
STATE OF PUNJAB reported in (2012) 10 SCC 303, this Court
can permit the parties to compound the offence. The settlement
amongst the parties is without any influence or any coercion.
4. In view of the discussions made above, I pass the
following:
ORDER
(i) The application filed under Section 320(2) read
with Section 482 of Cr.P.C. is allowed.
(ii) Consequently, the petition is allowed.
(iii) The proceedings initiated against the
petitioners in Crime No.442/2019 is hereby
quashed.
Sd/-
JUDGE
MD
