Sri Vinod Ramachandraiah vs The State Of Karnataka
2023 Latest Caselaw 1710 Kant

                                                   -1-
                                                              CRL.P No. 8168 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 6TH DAY OF MARCH, 2023

                                                BEFORE
                                 THE HON'BLE MR JUSTICE K.NATARAJAN
                                 CRIMINAL PETITION NO. 8168 OF 2022
                      BETWEEN:

                      1.   SRI. VINOD RAMACHANDRAIAH
                           SON OF RAMACHANDRAIAH V,
                           AGED ABOUT 33 YEARS,
                            RESIDING AT NO.19,
                            VEERABHADRA SWAMY NILAYA,
                            NGEF LAYOUT MAIN ROAD,
                            MALATHALLI,
                           BENGALURU - 560 056.

                                                                        ...PETITIONER
                      (BY SRI.B. R. PRAKASH .,ADVOCATE)
                      AND:

                      1.   THE STATE OF KARNATAKA
                           BY JNANABHARATHI POLICE STATION,
                           BENGALURU
                           REPRESENTED BY ITS
                           STATE PUBLIC PROSECUTOR
Digitally signed by
SHOBHA C
                           HIGH COURT COMPLEX
Location: High
Court of Karnataka
                           BENGALURU - 560 001.

                      2.   SMT. LASYA UMESH
                           WIFE OF VINOD RAMACHANDRAIAH
                           AGED ABOUT 31 YEARS,
                            RESIDING AT NO 30,
                            8TH B MAIN, ANNAPOORNA,
                           1ST CROSS, SRINIDHI LAYOUT,
                            VIDYARANYA PURA,
                            BENGALURU - 560 097.
                                                                      ...RESPONDENTS
                      (BY SRI. B.J. ROHITH, HCGP FOR R1
                       SRI . S. SAMARTHA, ADVOCATE FOR R2 )
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                                        CRL.P No. 8168 of 2022




      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C PRAYING TO QUAH THE CRIMINAL PROCEEDINGS IN
C.C.NO.27924/2018   (CR.NO.218/2018)   FOR  THE   OFFENCES
PUNISHABLE UNDER SECTIONS 498A OF IPC AND SECTIONS 3 AND
4 OF D.P ACT PENDING ON THE FILE OF THE IX A.C.M.M.,
BENGALURU.

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

This petition filed by the petitioner/accused under section

482 of Cr.P.C for quashing criminal proceedings in

CC.No.27924/2018 based upon the Crime No.218/2018

registered by the Jnanabharathi, kengeri gate sub division

police station, for the offence punishable under Section 498A,

506 read with 34 of IPC and sections 3 and 4 of DP Act.

2. During the pendency of the petition, both petitioner

and respondent No.2 appeared before the Court along with

their counsels and filed joint compromise application on

I.A.No.1/2023 under Section 320 read with Section 482 Cr.P.C.

3. Both petitioner and respondent No.2 appeared and

submits that the matter is settled before the family court and

have agreed to take divorce. Respondent No.2 and counsel

submits they have no objection to quash the criminal.

CRL.P No. 8168 of 2022

4. Submission of both the parties are placed on

record.

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 is allowed.

The proceedings in CC.No.27924/2018 based upon the

Crime No.218/2018 registered by the Jnanabharathi, kengeri

gate sub division police station, Bengaluru, is hereby quashed.

Sd/-

JUDGE

AKV