Ramanjaneyalu Gutta vs State Of Karnataka
2025 Latest Caselaw 10414 Kant

Karnataka High Court

Ramanjaneyalu Gutta vs State Of Karnataka on 19 November, 2025

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

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                                                  CRL.P No. 14806 of 2025


               HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 19TH DAY OF NOVEMBER, 2025

                                         BEFORE
                      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
                CRIMINAL PETITION NO. 14806 OF 2025 [482(Cr.PC) /
                                        528(BNSS)]
               BETWEEN:

               RAMANJANEYALU GUTTA
               S/O RAMASWAMY
               AGED ABOUT 43 YEARS,
               HC-04 2540792, 240(M),
               BN CRPF YELAHANKA
               BENGALURU 560065

               RESIDING AT GC BLR QUARTERS
               NO 97 T- II, CRPF CAMPUS YELAHANKA
               BENGALURU 560064

               PERMANENT RESIDING AT
               ORUVYA VILLAGE,
               NALLACHARUVU MANDALA
Digitally      KADIRI TALUK
signed by
LAKSHMI T      ANANTAPURAM DISTRICT
Location:      ANDHRA PRADESH- 515551.
High Court
of Karnataka                                                 ...PETITIONER
               (BY SRI. LAKSHMIKANTH K., ADVOCATE)

               AND:

               1.    STATE OF KARNATAKA
                     BY R.T. NAGARA POLICE STATION,
                     REP BY ITS STATE PUBLIC PROSECUTOR,
                     HIGH COURT BUILDING,
                     BENGALURU - 01.
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                                        NC: 2025:KHC:47579
                                   CRL.P No. 14806 of 2025


HC-KAR




2.   SMT. PERAM SAVITHRI
     D/O PERAM BHAIRAVA REDDY,
     AGED ABOUT 27 YEARS,
     RESIDING AT NO.4-108,
     TIMMEPALLI VILLAGE,
     THADAPATHRI MANDAL,
     ANANTAPURA DISTRICT,
     ANDHRA PRADESH - 515 411

     NOW RESIDING AT
     NO.240, LADY BATTALION,
     C.R.P.F., YELAHANKA,
     BENGALURU - 560 064
                                            ...RESPONDENTS
(BY SRI. ANOOP KUMAR.M.V, HCGP FOR R1;
SRI. HEMANTHA.B, ADVOCATE FOR R2)

                            ***
      THIS CRL.P IS FILED U/S 482 CR.P.C (U/S 528 BNSS)
PRAYING TO QUASH THE PROCEEDINGS INITIATED AGAINST
THE PETITIONER IN THE CC.NO.35562/2025, PENDING ON THE
FILE OF THE VIII ADDL. CHIEF JUDICIAL MAGISTRATE, AT
BENGALURU BY THE 1st RESPONDENT R.T.NAGARA POLICE
STATION, BENGALURU, FOR THE ALLEGED OFFENCE P/U/S
354(C), 354(D), 376, 384, 420, 506, 500 OF IPC, U/S 66(e),67
OF I.T ACT.

    THIS CRL.P., COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ


                       ORAL ORDER

The petitioner is seeking to quash the proceedings

pending against him in C.C.No.35562/2025 on the file of

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the Court of VIII Additional Chief Judicial Magistrate at

Bengaluru.

2. Charge sheet is filed for the offence punishable

under Section 313, 376, 384, 420 and 506 IPC and Section

66E and 67 of the Information Technology Act, 2000.

3. A joint memo is filed under Section 320 read with

Section 482 of Criminal Procedure Code. Paragraphs 1 to 4

are extracted hereunder:

"1. It is submitted that, the petitioner is in the judicial custody, as such the counsel for the petitioner on instructions of the petitioner submits that, both the petitioner and private respondent No.2 in the instant case have amicably settled the issue in between the parties at the intervention of the well-wishers, friends and elders.

2. It is submitted that, in terms of the settlement the petitioner has paid sum of Rs.7,00,000/- to the respondent No.2, which was received by the petitioner. The respondent No.2 has acknowledged the receipt of the same. Further the respondent No.2 submits that, the respondent No.2 has no objection to conclude/close the criminal proceedings initiated by her against the petitioner.

3. It is submitted that, in terms of the settlement both the petitioner and respondent No.2 have no further claims whatsoever against each other in respect of the present criminal proceedings.

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4. It is submitted that, the petitioner is in judicial custody, in view of settlement between the parties the case by the respondent No.2 against the petitioner, the respondent has no objection to release the petitioner forthwith from the judicial custody. And this Hon'ble Court may be directed to Jail Authority to release the petitioner.

WHEREFORE, the petitioner and respondent No.2 respectfully prays that this Hon'ble court may be pleased to permit the parties to compound the above case and pleased to quash the proceedings initiated against the petitioner in C.C.No.35562/2025, dated on the file of the Hon'ble VIII Addl. Chief Judicial Magistrate, at Bengaluru by the 1st respondent R.T.Nagara Police Station, Bengaluru for the alleged offences punishable under sections 354C, 354D, 376, 384, 420, 506, 500 of IPC and sections 66(e), 67 of IT Act, in the interest of justice and equity."

4. Learned counsel appearing for petitioner and

respondent No.2/victim would submit that the parties have

settled the dispute and in terms of the settlement,

respondent No.2/victim is not interested to pursue the

matter and she has no objection to quash the proceedings

pending against the petitioner.

5. As per prosecution, both the petitioner as well as

respondent No.2/victim are working as Police Constables.

The primary allegations are that, the petitioner induced the

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victim and developed a physical relationship with her on

the pretext of marriage and later cheated her.

6. The complainant/victim is a major, aged about 27

years. It is submitted by the learned counsel appearing for

the victim/respondent No.2 that she is already married

now and living with her husband.

7. In view of the joint memo filed, this Court is of the

considered view that continuation of the proceedings

against the petitioner would not serve any useful purpose.

8. In this regard, it is useful to refer to a decision of

the Hon'ble Apex Court in the case of Madhukar & Ors. Vs.

The State of Maharashtra & Anr. and connected matter

(2025 INSC 819). Paragraph 7 of the said judgment is

extracted hereunder:

"7. In the present matter, we are confronted with an unusual situation where the FIR invoking serious charges, including Section 376 IPC, was filed immediately following an earlier FIR lodged by the opposing side. This sequence of events lends a certain context to the allegations and suggests that the second FIR may have been a reactionary step.

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More importantly, the complainant in the second FIR has unequivocally expressed her desire not to pursue the case. She has submitted that she is now married, settled in her personal life, and continuing with the criminal proceedings would only disturb her peace and stability. Her stand is neither tentative nor ambiguous, she has consistently maintained, including through an affidavit on record, that she does not support the prosecution and wants the matter to end. The parties have also amicably resolved their differences and arrived at a mutual understanding. In these circumstances, the continuation of the trial would not serve any meaningful purpose. It would only prolong distress for all concerned, especially the complainant, and burden the Courts without the likelihood of a productive outcome."

9. In light of the above judgment and considering

the joint memo filed by the parties, it is just and proper to

quash the proceedings pending against the petitioner.

Accordingly, I pass the following:

ORDER

i) Petition is allowed;

ii) The entire proceedings in

C.C.No.35562/2025 on the file of the VIII

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Additional Chief Judicial Magistrate, at

Bengaluru, are quashed;

iii) If the petitioner is in Judicial Custody,

he shall be released forthwith, if not involved in

any other case.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

BMV*