[Cites 7, Cited by 0]
Karnataka High Court
Sri Girijesh G M vs The State By on 1 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:17958
CRL.P No. 3073 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. 3073 OF 2026
BETWEEN:
1. SRI. GIRIJESH G M,
S/O LATE G D MAIRYAPPA,
AGED ABOUT 53 YEARS,
R/AT NO. 3924,
1ST CROSS,
SUBHASHNAGAR,
NELAMANGALA TOWN,
BENGALURU RURAL DISTRICT - 562123.
2. SRI. REVANNASIDDAPPA,
S/O SIDDAGANGAIAH,
AGED ABOUT 46 YEARS,
R/AT PAPABHOVIPALYA VILLAGE,
Digitally signed by
MACHONAYAKANAHALLI DAKHALE,
SANJEEVINI J KASABA HOBLI,
KARISHETTY NELAMANGALA,
Location: High BENGALURU RURAL DISTRICT - 562123.
Court of Karnataka
...PETITIONERS
(BY SRI. SOMASHEKHARAIAH.R.P., ADVOCATE)
AND:
1. THE STATE BY
NELAMANGALA TOWN POLICE STATION,
BENGAURU RURAL DISTRICT - 562123,
REPRESENTED BY ITS
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CRL.P No. 3073 of 2026
HC-KAR
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
2. SMT. LAKSHMAMMA,
W/O CHANDRAPPA,
AGED ABOUT 57 YEARS,
R A/T NO.577/5,
MARKET ROAD,
II CROSS,
NEAR JAYADEVA HOSTEL,
NELAMANGALA TOWN,
BENGALURU RURAL DISTRICT 562123.
...RESPONDENTS
(BY SRI.B.N.JAGADEESHA, ADDL. SPP FOR R1;
SRI.CHIKKAHANUMAIAH T.C., ADVOCATE FOR R2)
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C (U/S
528 BNSS) PRAYING TO QUASH THE FIR IN CR.NO.18/2026
REGISTERED BY NELAMANGALA TOWN P.S., FOR THE
OFFENCES P/U/S 168, 169, 420, 504, 506 R/W 34 OF IPC,
PENDING ON THE FILE OF THE II ADDL. CIVIL JUDGE AND
JMFC, NELAMANGALA, IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CRL.P No. 3073 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court calling in question
the registration of a crime in Crime No.18/2026 punishable for
the offences under Sections 168, 169, 420, 504, 506 read with
Section 34 of the Indian Penal Code.
2. Heard Sri. R.P.Somashekharaiah R.P., learned
counsel appearing for the petitioners, Sri. B.N. Jagadeesha,
learned Addl. SPP appearing for respondent No.1,
Sri.Chikkahanumaiah T.C., learned counsel appearing for
respondent No.2 and have perused the material on record.
3. During the pendency of the proceedings, the parties
to the lis have settled the dispute among themselves and have
filed a compromise petition which reads as follows:
"The petitioners and Respondent No.2 herein humbly
submits as follows:
1. That, the petitioners herein being aggrieved by the
registering of the FIR in Crime No.18/2026, for the
offences under Section 168, 169, 420, 504, 506 R/W
Section 34 of IPC, on the file of the II Addl. Civil Judge
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and JMFC, Nelamangala, is approached this Hon'ble High
Court in this Criminal petition.
2. That it is submitted that the Petitioner No.1 entered
into agreement of sale dtd.21/3/2024 with the
Respondent No.2 in respect of property bearing Sy.
No.109/3A, measuring 11 guntas, situated at
Machanahalli Village, Somapura Hobli, Nelamangala
Taluk, Bengaluru Rural District, and similarly the
Petitioner No.2 entered into agreement of sale
dtd.21/3/2024 with Respondent No.2 in respect of
property bearing Sy. No.109/11, measuring 9 guntas,
situated at Machanahalli Village, Somapura Hobli,
Nelamangala Taluk, Bengaluru Rural District.
3. That the petitioners submits that, since, the petitioner
No.1 and 2 because of differences with respondent No.2,
decided to cancel the agreement of sale, and accordingly
cancelled the agreement of sale, on 16/12/2025 and on
2/12/2025.
4. That the petitioners submits that, though the matter
was settled between the petitioners and respondent
No.2, but respondent No.2 has lodged complaint to the
Dy. S.P. Nelamangala Sub-Division, Nelamangala on
2/11/2025, and thereafter the same was closed after
recording the statement of the petitioners and
Respondent No.2, in front of the petitioners.
5. That despite even though respondent No.2 not willing
to continue the complaint, based on the complaint which
was already closed, after the recording the statement,
once again, registered the case against the petitioners,
with an ill will motive in Cr. No.18/2026 on 30/1/2026,
for the offence under Section 168, 169, 420, 504, 506
and R/W Section 34 of IPC.
6. It is submitted that the offences registered against the
petitioners are compoundable and as such the petitioners
prays this Hon'ble Court to compound the offences by
recording the settlement arrived between the parties.
7. That as stated above, the petitioners and respondent
No.2 have settled the dispute amicably at the
intervention of the wellwishers and family members.
Hence, both the parties decided to end the dispute
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amongst themselves and as such the respondent No.2
has no objection to allow the petition and to quash the
proceedings in Cr. No.18/2026 for the offence under
Section 168, 169, 420, 504, 506 and R/W Section 34 of
IPC.
WHEREFORE, for the reasons stated above it is most
respectfully prayed that this Hon'ble Court may be
pleased to quash the FIR in Crime No.18/2026, for the
offences under Section 168, 169, 420, 504, 506 R/W
Section 34 of IPC, on the file of the II Addl. Civil Judge
and JMFC, Nelamangala, in the ends of justice and
equity."
4. The parties to the lis are before this Court and are
identified by their respective counsels.
5. In the light of compromise petition being filed and
offences not being against the State, I deem it appropriate to
accept the compromise petition and terminate the proceedings
against the petitioners in the subject petition.
6. For the aforesaid reasons, the following:
ORDER
[i] Criminal Petition is disposed.
[ii] FIR in Crime No.18/2026 registered by
Nelamangala Town P.S., for the offences punishable
under Sections 168, 169, 420, 504, 506 read with
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Section 34 of the Indian Penal Code, pending before
the II Addl. Civil Judge and JMFC, Nelamangala, qua
the petitioners stands quashed.
SD/-
(M.NAGAPRASANNA)
JUDGE
CBC
List No.: 2 Sl No.: 100
