Mr. E. Adithya vs State Of Karnataka
2025 Latest Caselaw 11685 Kant

Citation : 2025 Latest Caselaw 11685 Kant
Judgement Date : 30 December, 2025

[Cites 3, Cited by 0]

Karnataka High Court

Mr. E. Adithya vs State Of Karnataka on 30 December, 2025

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                                                     NC: 2025:KHC:54861
                                             CRL.P No. 17214 of 2025


            HC-KAR



                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 30TH DAY OF DECEMBER, 2025

                                    BEFORE
                THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                     CRIMINAL PETITION NO. 17214 OF 2025
           BETWEEN:

           1.    MR. E. ADITHYA,
                 S/O K. ESHWARAPPA,AGED ABOUT 28 YEARS
                 R/A NO.17, 2ND CROSS,
                 ANDRAHALLI MAIN ROAD,
                 MAYURA NAGARA, HEGGANAHALLI,
                 PEENYA 2ND STAGE,BANGALORE NORTH,
                 VISHWANEEDAM, BANGALORE-560091.

           2.  SMT. JAYALAKSHMI
               W/O. K. ESHWARAPPA, AGED ABOUT 49 YEARS,
               R/A NO.17, 2ND CROSS,ANDRAHALLI MAIN ROAD,
               NEAR CHANDRAGIRI BAR,
               MAYURA NAGAR, PEENYA 2ND STAGE,
               BENGALURU 560091.
                                                    ...PETITIONERS
Digitally  (BY SRI. HANUMANTHARAYA C H.,ADVOCATE)
signed by C
HONNUR
SAB         AND:
Location:
HIGH        1. STATE OF KARNATAKA
COURT OF       BY JNANABHARATHI POLICE STATION
KARNATAKA
               NOW BY ANNAPORNESHWARI NAGAR P.S.
               REPRESENTED BY STATE PUBLIC PROSECUTOR
               HIGH COURT BUILDING, BANGALORE-560001.

           2.    MS. MONISHA RAM
                 D/O RAMEGOWDA
                 AGED ABOUT 23 YEARS,R/AT NO. 670,
                 5TH CROSS,
                 BALAJI LAYOUT, BENGALURU 560056
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                                         NC: 2025:KHC:54861
                                   CRL.P No. 17214 of 2025


HC-KAR



                                            ...RESPONDENTS
(BY SMT WAHEEDA M M, HCGP FOR R.1,
SRI CHANDAN B K, ADVOCATE FOR R.2)


     THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNSS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO QUASH
THE    FIR    AND     CONSEQUENT     INVESTIGATION   IN
CR.NO.334/2025     REGISTERED     ON    01.09.2025   BY
ANNAPORNESHWARI NAGAR P.S. FOR THE OFFENCES P/U/S.
69, 88, 115(2), 351(2) FO BNS, AGAINST THE PETITIONERS,
WHICH IS NOW PENDING ON THE FILE OF THE HONBLE VI
ADDL. CMM, BENGALURU CITY, AGAINST THE PETITIONERS.

    THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         ORAL ORDER

This petition is filed to quash the FIR and consequent

investigation in Crime No.0334/2025 registered on

01.09.2025 before Annapurneshwari Nagara Police Station,

Bengaluru for the offences punishable under Sections 69, 88,

115(2), 351(2) of Bharatiya Nyaya Sanhita and to quash the

proceeding before the VI Additional Chief Metropolitan

Magistrate, Bengaluru.

NC: 2025:KHC:54861

HC-KAR

2. Learned counsel for the petitioner is present,

learned respondent No.2 is present and learned High Court

Government Pleader is present.

3. The petitioners have filed an application in

I.A.No.1/2025 for compounding the offence. The application

is accompanied by joint affidavits filed by petitioners No.1

and 2 and respondent No. 2.

4. Learned counsel for the petitioners and

respondent No.2 would also place reliance on the following

judgments of the Co-ordinate Benches of this Court:

(i) Sri.Ruthwik Chandra M vs. State of Karnataka and Another1

(ii) Akki Lakshmi Reddy vs. State of Karnataka and Another2

(iii) Mr.Fakirappa Hatti vs. State of Karnataka and Another3

and would submit that the case of this nature can be

compounded with the consent of both parties.

Criminal Petition No.6263/2025

Criminal Petition no.15001/2025

Criminal Petition No.11014/2024

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HC-KAR

5. It is submitted that the aforementioned cases are

disposed of by accepting the settlement arrived at between

the parties though the offence alleged is under Section 376

of the Indian Penal Code.

6. The Court has made enquiry with the parties who

are present before the Court.

7. The complainant/respondent No.2 submits that

she has voluntarily entered into settlement.

8. After going through the affidavit filed by the

parties, the Court is of the view that complainant and the

petitioners have entered into settlement and they do not

intend to prosecute the matter any further. It is also noticed

that the charge sheet is not yet filed.

9. Under these circumstances accepting the

submissions and based on the ratio laid down in the

aforementioned cases, following order is passed:

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HC-KAR

ORDER

(i) The application is allowed, consequently the

Criminal Petition is allowed.

(ii) FIR/complaint in Crime No.0334/2025 registered

on 01.09.2025 before Annapurneshwari Nagara

Police Station, Bengaluru is quashed.

(iii) In case the Investigating Agency has recovered

anything from the complainant or the accused,

the same shall be released after due

identification.