Karnataka High Court
Shri Deepak Giriraj H S vs The State Of Karnataka on 12 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:20273
CRL.P No. 10812 of 2024
C/W CRL.P No. 9013 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 10812 OF 2024 (482(Cr.PC) / 528(BNSS)
C/W
CRIMINAL PETITION NO. 9013 OF 2024 (482(Cr.PC) / 528(BNSS)
IN CRL.P No. 10812/2024
BETWEEN:
SHRI DEEPAK GIRIRAJ H S
S/O H B SOMASUNDAR
AGED ABOUT 42 YEARS
R/AT NO 41, GIRJIJA NAILAYA
14TH CROSS, 3RD MAIN
BHUVANESHWARI NGAR
NEARC ACHARYA COLLGE
R T NAGAR, BENGALURU - 560 032.
...PETITIONER
(BY SRI. KEERTHI PRASAD D C, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally NORTH WOMEN POLICE STATION
signed by
CHANDANA BENGALURU CITY
BM BY STATE PUBLIC PROSECUTOR
Location: HIGH COURT OF KARNATAKA
High Court of BENGALURU 560 001.
Karnataka
2. MRS ROOPA
W/O DEEPAK GIRIRAJ
AGED ABOUT 35 YEARS
R/AT: 41, GIRIJA NAILAYA
3RD MAIN, 14TH CROSS
BHUVANEHWARI NILAYA
SULTAN PALYA, R. T NAGAR
BENGALURU - 560 032.
...RESPONDENTS
(BY SMT. SOWMYA.R, HCGP FOR R-1
SRI. SHASHIKUA.R, ADVOCATE FOR R-2)
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NC: 2025:KHC:20273
CRL.P No. 10812 of 2024
C/W CRL.P No. 9013 of 2024
HC-KAR
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE FIR
DATED 14.08.2024 FOR THE OFFENCES PUNISHABLE U/S 498A, 504, 506
R/W 34 OF IPC IN CRIME NO.0070/2024 BY THE NORTH WOMEN POLICE
STATION BENGALURU CITY PENDING ON THE FILE OF 32ND ADDL. CMM
COURT, NRUPATUNGA ROAD, BENGALURU AND PASS SUCH OTHER
ORDERS AS THIS HONBLE COURT DEEMS FIT IN THE FACT AND
CIRCUMSTANCES OF THE CASE.
IN CRL.P NO. 9013/2024
BETWEEN:
1. HOSAHALLI BASAVARAJAPPA SOMASUNDAR
SOMASUNDAR (AS PER FIR)
S/O. H. S. BASAVARAJAPPA,
AGED ABOUT 66 YEARS,
R/AT NO. 41, GIRIRAJA NILAYA,
14TH CROSS, 3RD MAIN,
BHUVANESHWARI NAGAR,
NEAR ACHARYA COLLEGE,
R.T. NAGAR, BENGALURU-560 032.
2. SMT. SAGARA HALAPPA SAVITHRI
SAVITHRI (AS PER FIR)
W/O. H. B. SOMASUNDAR,
AGED ABOUT 60 YEARS,
R/AT NO. 41, GIRIRAJA NILAYA,
14TH CROSS, 3RD MAIN,
BHUVANESHWARI NAGAR,
NEAR ACHARYA COLLEGE,
R.T. NAGAR, BENGALURU-560 032.
3. H. B. NAGENDRA
NAGENDRA (AS PER FIR)
S/O. BASAVARAJAPPA H. S.,
AGED ABOUT 53 YEARS,
R/AT NO. 73, 1ST MAIN ROAD,
2ND CROSS, SREEKANTAPURA ANCHEPALYA,
MAYANNA LAYOUT, VTC NAGASANDRA,
PO NAGASANDRA, BENGALURU-560 073.
4. BALACHANDRA MURTHY
S/O. H. S. BASAVARAJAPPA,
AGED ABOUT 64 YEARS,
R/AT NO. 01, VTC HOSAHALLI,
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CRL.P No. 10812 of 2024
C/W CRL.P No. 9013 of 2024
HC-KAR
PO BILLANAKOTE,
NELAMANGALA TALUK,
BANGALORE RURAL-562 111.
...PETITIONERS
(BY SRI. KEERTHI PRASAD D C.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
NORTH WOMEN POLICE STATION,
BENGALURU CITY,
BY SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560 001.
2. MRS. ROOPA
W/O. DEEPAK GIRIRAJ,
AGED ABOUT 35 YEARS,
R/AT NO. 41, GIRIRAJA NILAYA,
3RD MAIN, 14TH CROSS,
BHUVANESHWARI NAGAR,
SULTAN PALYA, R.T. NAGAR,
BENGALURU - 560 032.
...RESPONDENTS
(BY SMT. SOWMYA.R, HCGP FOR R-1
NOTICE TO R-2 SERVED AND UNREPRESENTED)
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 DATED 14.08.2024 FOR
THE OFFENCES P/U/S 498A, 504, 506 R/W 34 OF IPC IN CRIME
NO.0070/2024 BY THE NORTH WOMEN POLICE STATION BENGALURU
CITY PENDING ON THE FILE OF 32 ADDL. CMM COURT, NRUPATUNGA
ROAD, BENGALURU.
THESE PETITIONS COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:20273
CRL.P No. 10812 of 2024
C/W CRL.P No. 9013 of 2024
HC-KAR
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Both these petitions arise out of the impugned proceedings in
Crime No.70/2024 dated 14.08.2024 on the file of XXXII
Addl.CMM, Bangalore, registered for the offences punishable
under Sections 498-A, 504, 506 r/w 34 of IPC.
2. The 2nd respondent in both the petitions is Smt.Roopa is
wife of Mr.Deepak Giriraj - sole petitioner in Crl.P.No.10812/2024;
the petitioners in the connected petition in Crl.P.No.9013/2024 are
the parents and other family members of the aforesaid Mr.Deepak
Giriraj.
3. Heard learned counsel for the petitioners and learned
HCGP for the 1st respondent - State as well as learned counsel for
2nd respondent - complainant and perused the material on record.
4. The material on record will indicate that the petitioner in
Crl.P.No.10812/2024 and his wife - 2nd respondent - Smt.Roopa
have filed a joint petition in M.C.No.412/2024 on the file of I
Addl.Prl.Judge, Family Court, Tumakuru, seeking dissolution of
their marriage under Section 13-B of the Hindu Marriage Act, 1955
NC: 2025:KHC:20273
HC-KAR
and the same came to be allowed vide judgment dated 12.12.2024,
under which, both have agreed to withdraw all the cases against
one another including the present proceedings, which deserve to
be quashed.
5. In the result, I pass the following:-
ORDER
(i) Petitions are hereby allowed.
(ii) The impugned proceedings in FIR arising out of Crime
No.70/2024 registered for the offences punishable under Sections
498-A, 504, 506 r/w 34 of IPC, insofar the petitioners are
concerned are hereby quashed.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
Srl.
