Yatheesha N G vs The State Of Karnataka
2022 Latest Caselaw 2460 Kant

                            1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE K.NATARAJAN

            CRIMINAL PETITION No.7928 OF 2021

BETWEEN

1 . YATHEESHA N G
    S/O GANGADHARAIAH S
    AGED ABOUT 33 YEARS

2 . GANGADHARAIAH S
    S/O LATE SIDDAPPA
    AGED ABOUT 65 YEARS

3 . SMT SHASHIKALA
    W/O GANGADHARAIAH S
    AGED ABOUT 55 YEARS

4 . SHRUTHI N G
    W/O ANIL KUMAR
    AGED ABOUT 29 YEARS

     ALL ARE R/O NADIHALLI
     BANDIHALLI POST
     NITTUR HOBLI, GUBBI TALUK
     TUMKUR - 572223
                                           ... PETITIONERS
(BY SRI NATARAJU T, ADVOCATE)

AND

1.     THE STATE OF KARNATAKA
       BAGALAGUNTE POLICE
       BENGALURU
       REPTD BY SPP,
                              2



      HIGH COURT BUILDING
      BENGALURU - 560 001.

2.    KAVYASHRI
      W/O YATHISH N G
      AGED ABOUT 28 YEARS
      D/O MANJUNATH K S
      R/AT NO.10, ANAPURNESHWARI NILAYA
      VISHWESHWARAIAH LAYOUT
      BAGALAGUNTE
      BENGALURU - 560073
                                        ... RESPONDENTS
(BY SRI B.J. ROHITH, HCGP FOR R1
 SRI GANESH BHAT Y.H., ADVOCATE FOR R2)

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO QUASH THE FIR NO.169/2020 REGISTERED
BY THE 1ST RESPONDENT POLICE WHICH IS PENDING BEFORE
THE 31ST A.C.M.M., AT BENGALURU FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 498A,506,506B READ WITH
SECTION 34 OF IPC AND SECTIONS 3 AND 4 OF D.P. ACT
AGAINST THE PETITIONERS.

      THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

This petition is filed by the petitioners-accused Nos.1

to 4 under Section 482 of Cr.P.C for quashing the criminal

proceedings against the petitioners in C.C.No.28442/2021

pending on the file of 31st ACMM, Bengaluru for the

offence punishable under Sections 498A, 506, 506(B) read

with Section 34 of IPC.

2. During pendency of this petition, both

petitioners and respondent No.2 have filed a joint

compromise application on I.A.No.1/2022 under Section

320 read with Section 482 of Cr.P.C. for compounding the

offences.

3. Petitioners and respondent No.2 appeared

before the Court along with their counsels.

4. Respondent No.2 has filed an affidavit

admitting the compromise and also stated that she has

already received permanent alimony from the petitioner in

M.C.2930/2021.

5. Learned counsel for respondent No.2 submits

that he has no objection to allow the petition.

6. The report of Mediation Centre is also produced

before the Court.

7. In view of judgment of the Hon'ble Supreme

Court in the case of Gian Singh vs. State of Punjab and

Another reported in 2012 CRI.L.J.4934, when the

parties settled their dispute, the Court can quash the

criminal proceedings.

8. In view of settlement between the parties,

I.A.No.1/2022 is allowed.

9. Accordingly, the criminal petition is allowed.

10. The proceedings against the petitioners in

C.C.No.28442/2021 pending on the file of 31st ACMM,

Bengaluru is hereby quashed.

Sd/-

JUDGE

GBB