Karnataka High Court
Sri. Sandeep P Reddy vs The State Of Karnataka on 7 February, 2024
Author: K.Natarajan
Bench: K.Natarajan
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NC: 2024:KHC:5296
CRL.P No. 11185 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE K.NATARAJAN
CRIMINAL PETITION NO. 11185 OF 2023
BETWEEN:
SRI. SANDEEP P REDDY
S/O SRI. A. PAPAIAH REDDY,
AGED ABOUT 40 YEARS,
R/AT NO.867, 8TH CROSS,
THULASI THEATRE ROAD,
MARATHAHALLI,
BENGALURU - 560 037.
...PETITIONER
(BY SRI. C. SHANKAR REDDY, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
JEEVAN BHEEMANAGAR POLICE STATION,
REPRESENTED BY
Digitally signed by THE STATE PUBLIC PROSECUTOR,
BHAVANI BAI G
Location: High HIGH COURT OF KARNATAKA,
Court of Karnataka BENGALURU - 560 001.
2. SMT. NEETU B
EX-WIFE OF SANEEP P. REDDY,
AGED ABOUT 36 YEARS,
R/AT NO.1286, 1ST CROSS,
HAL 3RD STAGE, NEW THIPPASANDRA,
BENGALURU - 560 075.
...RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A., HCGP FOR R1/STATE;
SRI. DR. M.SUNIL SASTRY, ADVOCATE FOR R2)
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NC: 2024:KHC:5296
CRL.P No. 11185 of 2023
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. PRAYING TO QUASH THE CHARGE SHEET IN
CR.NO.219/2018 LODGED BY THE SECOND RESPONDENT
HEREIN IN SO FAR AS THE PETITIONER/ACCUSED NO.1 ARE
CONCERNED LODGED BY THE 2ND RESPONDENT HEREIN
PENDING ON THE FILE OF THE 10TH ACMM AT BENGALURU AT
MAYO HALL IN C.C.NO.51972/2019 BY THE FIRST
RESPONDENT POLICE INITIATED FOR THE OFFENCE
P/U/S.498-A, 504, 506 OF IPC AND SEC.3, 4 OF DP ACT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned High Court Government Pleader accepts notice
for respondent No.1-State.
Dr.M.Sunil Sastry, learned counsel appeared for
respondent No.2.
Office objection is overruled.
This petition is filed by the petitioner-accused No.1 under
Section 482 of Cr.P.C. for quashing the criminal proceedings in
C.C.No.51972/2019 arising out of Crime No.219/2018
registered by Jeevan Bheemanagar Police Station, Bengaluru
and charge sheeted for the offence punishable under Sections
498A, 504, 506 read with Section 34 of Indian Penal Code,
1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961.
NC: 2024:KHC:5296
2. During 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.1/2024 under Section 320 read with Section 482 of
Cr.P.C.
3. Learned counsel submits that the matter has been
settled before the Mediation Centre in the matrimonial case and
it is a final settlement. The petitioner handing over the D.D. for
Rs.20,00,000/- as full and final settlement to the respondent
No.2. The same is received and acknowledged by the
respondent No.2.
4. 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.
5. Accordingly, I.A.No.1/2024 is allowed. The parties
are permitted to compound the offence and consequently, the
criminal petition is allowed.
NC: 2024:KHC:5296
The criminal proceedings against the petitioner-accused
No.1 in C.C.No.51972/2019 arising out of Crime No.219/2018
registered by Jeevan Bheemanagar Police Station, Bengaluru is
hereby quashed.
Sd/-
JUDGE
GBB
CT:SK
