Sri Sandeep V Naidu vs The State Of Karnataka
2023 Latest Caselaw 2340 Kant

                                               -1-
                                                      CRL.P No. 1887 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF APRIL, 2023

                                          BEFORE
                           THE HON'BLE MR JUSTICE K.NATARAJAN
                           CRIMINAL PETITION NO. 1887 OF 2022
                 BETWEEN:

                 1.    SRI. SANDEEP V NAIDU,
                       S/O VENKATESH G.,
                       AGED ABOUT 34 YEARS.

                 2.    SRI. VENKATESH G.,
                       S/O LATE. GOVINDASWAMY,
                       AGED ABOUT 72 YEARS.

                 3.    SMT. LATHA NAIDU,
                       W/O VENKATESH G.,
                       AGED ABOUT 60 YEARS.

                       BOTH THE PETITIONERS ARE
                       R/AT NO.61/1, PARDISE RESIDENCY,
Digitally
signed by
CHAITHRA P
                       PARADISE COLONY,
Location: High         J.P.NAGAR 7TH PHASE,
Court of
Karnataka              BENGALURU - 78.

                                                              ...PETITIONERS
                 (BY SRI. M. MURALI BABU, ADVOCATE)

                 AND:

                 1.    THE STATE OF KARNATAKA,
                       BY BASAVANAGUDI WOMEN POLICE STATION,
                       BASAVANAGUDI,
                       BENGALURU-4,
                                 -2-
                                        CRL.P No. 1887 of 2022




     REPRESENTED BY STATE PUBLIC PROSECUTOR,
     HIGH COURT OF KARNATAKA,
     BENGALURU.

2.   SMT. BHAVANA R. R.,
     W/O SANDEEP V NAIDU,
     D/O B.R.RAMACHANDRA,
     AGED ABOUT 29 YEARS,
     R/AT NO.137, 1ST FLOOR,
     OPPOSITE TO SRINIVASA MANDIRA,
     J.M. LANE, 2ND CROSS, BALEPET,
     BENGALURU - 53.
                                                ...RESPONDENTS
(BY SRI. MAHESH SHETTY, HCGP FOR R1/State;
         R2-APPEARED BEFORE COURT)

     THIS CRL.P IS FILED UNDER SECTION 482 OF CR.P.C
PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.36990/2021 (CR.NO.106/2021) PENDING ON THE FILE
OF XXXVII ADDL.C.M.M., BENGALURU AND ACQUIT THE
PETITIONERS FROM THE ALLEGED OFFENCES P/U/S 498A, 504
OF IPC AND SECTION 3 AND 4 OF D.P. ACT AND ETC.,

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                              ORDER

This petition is filed by the accused Nos.1 to 3 under

Section 482 of CR.P.C for quashing the criminal proceedings in

C.C.No.36990/2021 arising out of crime No.106/2021

registered by the Basavangudi Police and chargesheeted for the

offence punishable under Section 498A 504 of IPC Sections 3 &

4 of Dowry Prohibition Act.

CRL.P No. 1887 of 2022

During the pendency of the petition both petitioner and

respondent No.2 have appeared voluntarily before the Court

along with their father. Both of them already filed application

under Section 320 of Cr.P.C. for compounding the offence.

Counsel submitted that both of them have settled the matter

before the Court and divorce has been granted and permanent

alimony of Rs.6,50,000/- is given to respondent No.2. The

same is accepted by the respondent No.2 before the Court. In

view of the judgment of Hon'ble Supreme Court in the case of

Gian Singh Vs.Punjab the compromise petition is allowed and

permitted them to compound the offence.

Accordingly petition is allowed the criminal proceedings

against the petitioner is quashed.

Sd/-

JUDGE

PK

CT:PH