Karnataka High Court
Ricky Vincent vs State By Varthur Police Station on 2 May, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:16963
CRL.P No. 2400 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL PETITION NO. 2400 OF 2024 (482)
BETWEEN:
1. RICKY VINCENT,
S/O LATE VINCENT CARLOSE,
AGED ABOUT 30 YEARS,
2. RIYA VINCENT,
D/O VINCENT CARLOSE,
AGED ABOUT 27 YEARS,
3. LIGI MARY VINCENT,
W/O VINCENT CARLOSE,
AGED ABOUT 60 YEARS,
ALL ARE RESIDING AT FLAT
E - 0023, TOWER E, EDEM BLOCK,
BRIGADE CORENERSTONE
UTOPIA, VARTHUR GUNJUR MAIN
ROAD, VARTHUR,
Digitally BANGALORE - 560 087.
signed by R
MANJUNATHA ...PETITIONERS
Location:
HIGH COURT (BY SRI. KISHAN G S.,ADVOCATE)
OF
KARNATAKA AND:
1. STATE BY VARTHUR POLICE STATION,
VARTHUR, BANGALORE,
REPRESENTED BY STATE PUBLICE
PROSECUTOR, HIGH COURT BUILDING,
BANGALORE.
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NC: 2024:KHC:16963
CRL.P No. 2400 of 2024
2. SMT. DR. NEERAJA S.J.,
W/O RICKY VINCENT,
D/O SURENDRAN N.,
AGED ABOUT 29 YEARS,
RESIDING AT NO.107,
PATTANDUR AGARHARA MAIN ROAD,
NEAR BRAHMASHREE BAKERY,
ITPL BACK GATE - 3,
BANGALORE - 562 125.
...RESPONDENTS
(BY SMT.SOUMYA R., HCGP FOR R1
SRI.NAGELLA SAIRAM.,ADVOCATE FOR R2)
THIS CRL.P. IS FILED U/S 482 OF THE CODE OF
CRIMINAL PROCEDURE, 1973 PRAYING TO CALL FOR THE
RECORDS IN CRIME NO.38/2024 (REGISTERED BY
VARTHUR POLICE STATION) PENDING BEFORE THE
HON'BLE COURT OF ADDITIONAL CHIEF JUDICIAL
MAGISTRATE AND QUASH THE FIR IN CRIME NO.38/2024
(ANNEXURE - B HEREIN) REGISTERED BY VARTHUR
POLICE STATION UNDER SECTION 3 AND 4 OF DOWRY
PROHIBITION ACT, 1961 AND UNDER SECTION 498-A OF
IPC, IN THE INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:16963
CRL.P No. 2400 of 2024
ORDER
Heard Sri. Kishan G S, learned counsel for the
petitioners and Smt. Sowmya R, the learned High Court
Government Pleader for respondent No.1 and Sri. Nagella
Sairam, the learned counsel for respondent No.2.
2. Criminal petition under Section 482 of Cr.P.C.,
with the following prayer:
Wherefore, the petitioners pray that this
Hon'ble Court may be pleased to call for the
records in Crime No.38/2024 (registered by
Varthur Police Station) pending before the
Hon'ble Court of Additional Chief Judicial
magistrate and quash the FIR in Crime
No.38/2024 (Annexure - B herein) registered by
Varthur Police Station U/s 3 and 4 of Dowry
Prohibition Act, 1961 and U/s 498 - A of IPC, in
the interest of justice and equity.
3. Parties are present before the Court.
4. Complainant is the wife and petitioners are the
husband and his family members. Marriage between the
complainant and accused No.1 took place on 04.02.2023
as per the rituals of the Christian community and
thereafter, there was serious differences in the matrimonial
life resulting in lodging a complaint under Section 498-A of
I.P.C. and under Section 3 and 4 of the Dowry Prohibition
NC: 2024:KHC:16963
Act, which was registered in Crime No.38/2024 by the
Varthur Police Station, Bangalore City on 18.01.2024.
5. Subsequently, at the intervention of the elders
and well wishers, parties have sat together and settled the
matter amicably. Marital tie has also come to an end by
decree of divorce by the competent Court.
6. One of the grounds of settlement was to bring to
the logical end the pending criminal case.
7. The complainant who appeared before the Court
through video conferencing submits that she has no
objection to quash the complaint and bringing the criminal
complaint to a logical end is part of the compromise talks.
8. Having perused the material on record in the
above factual aspects of the matter, this Court is satisfied
that the trivial issue has resulted in filing a complaint under
Section 498-A of I.P.C., and under Section 3 and 4 of the
Dowry Prohibition Act, which are non-compoundable in
nature.
9. However, in a matter of this nature, the powers of
this Court under Section 482 of Cr.P.C., are not limited. In
a given case if the parties have amicably settled the
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matter, which is in privy to the parties and not affecting
the public at large, the Court can exercise the power under
Section 482 of Cr.P.C., and quash the pending criminal
case.
10 The view of this Court is supported by the
judgment of the Hon'ble Apex Court in the case of
Ramgopal and another Vs. State of Madya Pradesh
reported in (2022)14 SCC 531.
Accordingly, the following:
ORDER
(i) The criminal petition is allowed.
(ii) Pending criminal proceeding in Criminal
No.38/2024 on the file of the Additional Chief Judicial
Magistrate, Bangalore Rural District is hereby
quashed.
Sd/-
JUDGE
PHM
