Prashanth P vs State Of Karnataka
2024 Latest Caselaw 4517 Kant

Karnataka High Court

Prashanth P vs State Of Karnataka on 14 February, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                                   -1-
                                                                  NC: 2024:KHC:6334
                                                             CRL.P No. 8903 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                                BEFORE
                                THE HON'BLE MR JUSTICE K.NATARAJAN
                                CRIMINAL PETITION NO. 8903 OF 2022
                      BETWEEN:
                      1.    PRASHANTH P
                            S/O PRABHAKARAN,
                            AGED ABOUT 31 YEARS,

                      2.    PRABHAKARAN
                            S/O. LATE JANARDHAN,
                            AGED ABOUT 60 YEARS,

                      3.    P. SHANTHI
                            W/O PRABHAKARAN,
                            AGED ABOUT 50 YEARS,
                            ALL ARE R/AT NO.30, 33RD MAIN,
                            5TH CROSS, N.S.BADAVANE,
                            NANDINI LAYOUT,
                            BENGALURU - 560 096.
Digitally signed by                                                  ...PETITIONERS
BHAVANI BAI G
Location: High        (BY SRI. M. SHASHIDHARA, ADVOCATE)
Court of Karnataka
                      AND:
                      1.    STATE OF KARNATAKA
                            BY NANDINI LAYOUT P.S,
                            REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
                            HIGH COURT OF KARNATAKA,
                            BENGALURU - 560 001.

                      2.    GAYATHRI.L
                            W/O PRASHANTH.P,
                            AGED ABOUT 27 YEARS,
                            R/AT NO.25/A, 6TH CROSS,
                                 -2-
                                                NC: 2024:KHC:6334
                                         CRL.P No. 8903 of 2022




    7TH MAIN, CHURCH STREET,
    NEW THIPPASANDRA,
    BENGALURU - 560 075.
                                                    ...RESPONDENTS
(BY SRI. VENKAT SATYANARAYAN A., HCGP FOR R1/STATE;
    SRI. S. SURESH KUMAR, ADVOCATE FOR R2)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. PRAYING TO QUASH THE PROCEEDINGS IN
C.C.NO.28923/2021 ORIGINATED FROM CR.NO.210/2021 OF
RESPONDENT NANDINI LAYOUT P.S., FOR THE OFFENCES
P/U/S 323, 498A, 504, 506 R/W 34 OF IPC AND SEC.3, 4 OF
D.P ACT WHICH IS PENDING ON THE FILE OF CMM,
BANGALORE.

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

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

under Section 482 of Cr.P.C. for quashing the criminal

proceedings in C.C.No.28923/2021 arising out of Crime

No.210/2021 registered by Nandini Layout Police Station and

charge sheeted for the offences punishable under Sections 323,

498(A), 504, 506 read with Section 34 of the Indian Penal

Code, 1861 (for short 'IPC') and Sections 3 and 4 of the Dowry

Prohibition Act, 1961 (for short 'D.P. Act').

2. During pendency of the petition, both petitioners

and respondent No.2 appeared before the Court along with

their counsels and filed joint compromise application on

NC: 2024:KHC:6334

I.A.No.1/2024 under Section 320 read with Section 482 of

Cr.P.C. seeking permission of this Court to compound the

offences as they have already settled their issues before the

Family Court in M.C.No.3204/2023.

3. 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. Accordingly, I.A.No.1/2024 is allowed.

The parties are permitted to compound the offences.

4. Consequently, the petition is allowed.

The criminal proceedings against the petitioners in

C.C.No.28923/2021 arising out of Crime No.210/2021

registered by Nandini Layout Police Station, is hereby quashed.

Sd/-

JUDGE

GBB

CT:SK