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Karnataka High Court
Mr Nagabhushan Rao H G vs The State Of Karnataka on 1 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:17734
CRL.P No. 283 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 283 OF 2026
BETWEEN:
1. MR. NAGABHUSHAN RAO H.G.,
AGED 36 YEARS,
S/O H.H.GOPALAKRISHNA RAO,
2. MR. H.H. GOPALAKRISHNA RAO,
IN FIR HEMADE GOPALA KRISHNA RAO,
AGED 71 YEARS,
S/O LATE HANUMANTHA RAO,
BOTH PETITIONER NOS.1 AND 2 ARE
Digitally signed by
SANJEEVINI J RESIDENTS OF
KARISHETTY
Location: High
NO.124, 5TH CROSS,
Court of Karnataka
KALIDASA LAYOUT, SRINAGAR,
BANGALORE - 560 050.
...PETITIONERS
(BY SRI. NIZAM ABBAS, ADVOCATE)
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CRL.P No. 283 of 2026
HC-KAR
AND:
1. THE STATE OF KARNATAKA,
BY MAGADI ROAD P.S,
BANGALORE - 560 023.
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
2. MRS. KAVYASHREE S.S.,
AGED 32 YEARS,
D/O MR. SARODE SHIVASHAKAR K,
RESIDENT OF NO.5/1,
5TH MAIN ROAD, 10TH 'B' CROSS,
AGRAHARADASARAHALLI,
BANGALORE -560 079.
...RESPONDENTS
(BY SRI. ANOOP KUMAR, HCGP FOR R1)
THIS CRL.P. IS FILED U/S 482 OF CR.P.C (U/S 528 BNSS)
PRAYING TO QUASH THE PROCEEDINGS AGAINST THE
PETITIONERS (ACCUSED NOs.1 AND 2) IN CC.NO.27248/2024
ARISING OUT OF CR.NO.38/2024 REGISTERED BY MAGADI
ROAD P.S., BANGALORE COGNIZANCE TAKEN U/S 498(A), 504,
506 R/W 34 OF IPC, PENDING ON THE FILE OF THE COURT OF
XXIV ACMM, AT BANGALORE.
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CRL.P No. 283 of 2026
HC-KAR
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court, seeking the
following prayer:
"(a) quash the proceedings against the petitioners,
(accused No.1 and 2) in C.C. No.27248/2024
(crime No.38/2024) cognizance taken under section
498(A), 504, 506 read with Section 34 of Indian
Penal Code of the Magadi Road Police Station
Bangalore pending on the file of The Court of XXIV
Addl. Chief Metropolitan Magistrate at Bangalore.
(b) and pass such other and further order/s or orders
as this Hon'ble court may deem fit and proper in
the circumstances of the case."
2. Heard Sri. Nizam Abbas, learned counsel appearing
for the petitioners, Sri. Anoop Kumar, learned HCGP appearing
for respondent No.1 and have perused the material on record.
3. Learned counsel appearing for the petitioners
submits that the parties to the lis have settled the dispute
before the Family Court in M.C.No.2062/2024. The terms of
settlement reads as follows:
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"MEMORANDUM OF SETTLEMENT UNDER SECTION
89 OF CPC READ WITH RULES 24 AND 25 OF THE
KARNATAKA CIVIL PROCEDURE (MEDIATION)
RULES, 2005.
I. The Petitioner has filed this petition against the
Respondent under Section 13 (1) (i-a) of the Hindu
Marriage Act 1955 for dissolution of her marriage with the
respondent.
II. The aforesaid petition was referred to mediation for
resolving the dispute between the parties. During the
course of mediation, the petitioner and the respondent
along with their counsels were present in mediation and
the parties have resolved their dispute and have agreed
to the following terms and conditions:
1. The petitioner and the respondent are Hindus
by religion. Their marriage was solemnized
on 12.02.2023 at Sri. Chandramouleshwara
Bhavana, No.300, S.C Road, Gandhi Nagar,
Bengaluru-560 009, as per Hindu rites and
customs. Subsequently, the said marriage
was registered on 19.09.2023 before the
Registrar of Marriage, Basavanagudi,
Bengaluru vide certificate No.BSG-HM365-
2023-24 stored in C.D No.BSGM65.
2. The parties state and admit that due to
irreconcilable differences and incompatibility
of temperaments, they are living separately
since 29.11.2023. The efforts made by the
elders, friends and well wishers to resolve
the differences between the parties did not
yield any fruits. There is absolutely no
chance of a reunion between them. The
petitioner and the respondent know that their
marriage is irretrievably broken down and
there are no chances of reunion to lead a
happy married life. Hence, the petitioner and
the respondent have decided to get the
marriage dissolved by a decree of divorce.
3. Both the parties state that they have no
children born to them from their wedlock.
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4. Both parties state and agree that they have
no claims of maintenance / permanent
alimony against each other either past,
present or future.
5. The parties herein state that they have no
claims over movable or immovable properties
belonging to each other either existing or to
be acquired or inherited at a later stage.
6. In view of the above settlement arrived
between the parties the petitioner has
agreed to withdraw Crl.Misc.No.58/2024
pending before MMTC-VI, Bengaluru on
09.12.2025. Further, the petitioner has
undertakes to co-operate and appear the
concerned authority/court for the
closure/quashing of C.C No.27248/2024 filed
under Section 498-A of IPC which is pending
before 24h ACMM, Bengaluru.
7. The parties state that they have already
exchanged their valuables articles and as
such there are no dues in this regard.
8. The parties admit and agree that they have
no further claims of whatsoever manner
against each other either past, present or
future.
9. The parties admit and agree that there is no
collusion or force, fraud or any undue
influence in filing the above petition and
entering into this compromise in the
aforesaid manner.
10. Both the parties admit that they shall not
interfere in the lives of each other in future.
11. The petitioner and the respondent have
agreed to delete the
messages/photos/audio/videos/recordings of
each other which are in their possession and
indemnify other's privacy. Both parties herein
indemnify each other that they shall restrain
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themselves from making any statements/
allegation against each other in any
public/social forum/platform.
12. Both parties have agreed to withdraw all the
allegations made against each other.
III. In view of the aforesaid agreement entered into
between the parties, the parties pray that this Hon'ble
Court be pleased to dissolve the marriage solemnized on
12.02.2023 at Sri. Chandramouleshwara Bhavana,
No.300, S.C Road, Gandhi Nagar, Bengaluru-560 009 and
cancel the marriage certificate registered on 19.09.2023
before the Registrar of Marriage, Basavanagudi,
Bengaluru vide certificate No.BSG-HM365-2023-24 stored
in C.D No.BSGM65 by granting a decree of divorce in
terms of this agreement.
IV. Parties will appear on 08.12.2025 before the Hon'ble
Court for passing of orders in terms of the agreement."
4. In the light of the settlement arrived at between the
parties and offences not being against the State, I deem it
appropriate to accept the same and terminate the proceedings
against these petitioners in the subject petition.
5. For the aforesaid reasons, the following:
ORDER
i. Criminal Petition is disposed.
ii. Proceedings in C.C.No.27248/2024 pending
before the XXIV Additional Chief Metropolitan
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Magistrate, Bangalore, stand quashed qua
these petitioners.
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 1 Sl No.: 71
