Karnataka High Court
Mr Sandeep Ramaswamy vs State By East Zone Women Police ... on 10 February, 2023
Bench: K.Natarajan
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CRL.P No. 1136 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE K.NATARAJAN
CRIMINAL PETITION NO. 1136 OF 2023
BETWEEN:
1. MR SANDEEP RAMASWAMY
SON OF RAMASWAMY
AGED ABOUT 38 YEARS
RESIDING AT NO.45, 1ST FLOOR
2ND CROSS, BHARATHI LAYOUT
S G PALYA
BANGALORE-560029.
...PETITIONER
(BY SRI. MOHAMMED SHAKEEB M MULLA.,ADVOCATE)
AND:
1. STATE BY EAST ZONE WOMEN POLICE STATION
SHIVAJINAGAR
BANGALORE
REPRESENTED BY HIGH COURT GOVERNMENT PLEADER
HIGH COURT OF KARNATAKA
BANGALORE-560001.
Digitally signed by
BHAVANI BAI G 2. SMT KANTHAMMA C
Location: High
Court of Karnataka WIFE OF CHANDRASHEKHAR
AGED ABOUT 63 YEARS
RESIDING AT NO.1146, 22ND CROSS
23RD MAIN 2ND SECTOR
HSR LAYOUT
BANGALORE-560 102.
...RESPONDENTS
(BY SRI. B.J. ROHITH, HCGP FOR R1
SRI. SANTOSH GOGI, ADVOCATE FOR R2)
THIS CRIMINAL PETIITON IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE COMPLIANT DATED 17.03.2022
AND FIR IN REGISTERED VIDE CR.NO.41/2022 BEFORE THE EAST
ZONE WOMEN POLICE STATION FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 323,498-A,504,506 OF IPC (ANNEXURE A AND B)
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CRL.P No. 1136 of 2023
AND ENTIRE PROCEEDINGS IN C.C.NO.24385/2022 PENDING
BEFORE THE HONBLE VI ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE AT BENGALURU (ANNEXURE C).
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned High Court Government Pleader accepts notice
for the respondent No.1-State.
2. Sri Santosh Gogi, learned counsel filed vakalath on
behalf of respondent No.2.
3. This petition is filed by the petitioner-accused under
Section 482 of Cr.P.C. for quashing the criminal proceedings in
C.C.No.24385/2022 pending on the file of VI Additional CMM,
Bengaluru, arising out of Crime No.41/2022 registered by East
Zone Women Police Station, Bengaluru, for the offence
punishable under Sections 498A, 323, 504, 506 of IPC.
4. During pendency of the petition, both petitioner and
respondent No.2 filed joint compromise application on
I.A.No.1/2023 under Section 320 of Cr.P.C. along with joint
affidavit and submits that the dispute has been settled before
the Family Court, Bengaluru in M.C.No.2722/2022 between the
parties therein.
CRL.P No. 1136 of 2023
5. Respondent No.2 appeared through video
conferencing and submits that herself and her counsel have no
objection to quash the criminal proceedings against the
petitioner.
6. In view of the 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 wherein, it has been
held that in cases where the parties have settled the dispute
between them in respect of a matrimonial case, the Court can
quash the proceedings.
7. Accordingly, I.A.No.1/2023 is allowed. The parties
are permitted to compound the offences. Consequently, the
petition is allowed.
The criminal proceedings against the petitioner in
C.C.No.24385/2022 pending on the file of VI Additional CMM,
Bengaluru is hereby quashed.
Sd/-
JUDGE
GBB
