Sri K Vikram vs The State Of Karnataka
2022 Latest Caselaw 13213 Kant

                           1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND DAY OF NOVEMBER, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE K.NATARAJAN

          CRIMINAL PETITION NO.9052 OF 2022

BETWEEN

1 . SRI K VIKRAM
    S/O SRI M KRISHNA MURTHY
    AGED ABOUT 35 YEARS

2 . SRI KRISHNA MURTHY M
    S/O MANIKYAM
    AGED ABOUT 35 YEARS

3 . SMT KALAVATHI K
    W/O SRI M KRISHNA MURTHY
    AGED ABOUT 35 YEARS

   PETITIONERS NO.1 TO 3 ARE
   R/AT NO.232/B, 39TH CROSS
   2ND BLOCK
   RAJAJINAGAR
   BANGALORE-560010

4 . SMT SUMATHI K
    W/O SRI S RAVICHANDRAN
    AGED ABOUT 35 YEARS
    R/A NO.455/43, 8TH CROSS
    VIJAYANAGAR
    BANGALORE-560040
                                     ... PETITIONERS
(BY SRI SHIVARAM B R, ADVOCATE)
                           2


AND

1.     THE STATE OF KARNATAKA
       BY BASAVANAGUDI WOMEN PS
       BENGALORE-560025

       REPRESENTED BY STATE PUBLIC PROSECUTOR
       HIGH COURT OF KARNATAKA
       AMBEDKAR VEEDHI
       BANGALORE-560001

2.     SMT PAVITHRA G
       W/O SRI K VIKRAM
       D/O SRI GOVINDAN N
       AGED ABOUT 30 YEARS

       R/A 196/54, NETHRAVATHI ROAD
       BEHIND TIN FACTORY
       UDAYANAGAR
       DOORAVANINAGAR
       BANGALORE-560102
                                      ... RESPONDENTS
(BY SRI R.D. RENUKARADHYA, HCGP FOR R1
 SMT. SONIA RAJESH, ADVOCATE FOR R2)

       THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CODE OF CRIMINAL PROCEDURE, PRAYING TO
QUASH THE FIR IN CR.NO.179/222 FOR THE ALLEGED
OFFENCES PUNISHABLE UNDER SECTIONS 498A, 506 OF
IPC AND SECTIONS 3,4 OF D.P ACT PENDING BEFORE THE
37th    ACMM,   BANGALORE     AND   TO   ACQUIT   THE
PETITIONERS.

       THIS CRIMINAL PETITION COMING ON FOR ORDERS
THROUGH THIS DAY, THE COURT MADE THE FOLLOWING:
                            3


                        ORDER

Presently, the office objections are over-ruled.

2. Learned HCGP takes notice for respondent

No.1/State.

3. This petition filed by the petitioners/accused

Nos.1 to 4 under Section 482 of Cr.P.C for quashing

FIR in Crime No.179/2022 registered by Basavanagudi

Women Police Station for the offence punishable

under Sections 498A and 506 of IPC and Sections 3, 4

of Dowry Prohibition Act, 1961.

4. During the pendency of the petition, both

parties appeared before the court along with their

counsel and filed joint compromise application in

I.A.No.2/2022 filed under Section 320 read with

Section 482 Cr.P.C. seeking permission for

compounding the offence and submits that the matter

has been settled between the parties.

5. In view of joint compromise between the

parties and in view of the judgment of Hon'ble

Supreme Court in the case of Gian Singh vs. State

of Punjab and Another reported in 2012

CRI.L.J.4934, the criminal proceedings required to

be quashed.

Accordingly, the criminal petition and

I.A.No.2/2022 is allowed.

Consequently, the FIR filed against the petitioner

Nos. 1 to 4 in Crime No.179/2022 registered by

Basavanagudi Women Police Station, is hereby

quashed.

Sd/-

JUDGE AKV