Shri Ramesh U vs The State Of Karnataka on 10 February, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                              NC: 2026:KHC:7961
                                                        CRL.P No. 12006 of 2025
                                                     C/W CRL.P No. 2141 of 2022

                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 10TH DAY OF FEBRUARY, 2026
                                             BEFORE
                          THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                             CRIMINAL PETITION NO. 12006 OF 2025
                                            C/W
                             CRIMINAL PETITION NO. 2141 OF 2022

                   IN CRL.P No. 12006/2025

                   BETWEEN:

                   1.    SHRI RAMESH U
                         AGED 37 YEARS
                         SON OF U RAMDAS
                         RESIDING AT NO. 954/8
                         VENKATADRI NILAYAM, 23 RD WARD,
                         BEHIND HP PETROL BUNK
                         KAMPLI, BELLARY DISTRICT - 583 132

                   2.    SMT. LEPAKSHAMMA
                         AGED ABOUT 55 YEARS
                         W/O U RAMDAS
Digitally signed
by PANKAJA S             RESIDING AT NO. 954/8
Location: HIGH           VENKATADRI NILAYAM
COURT OF                 23RD WARD,
KARNATAKA                BEHIND HP PETROL BUNK KAMPLI,
                         BELLARY DISTRICT - 583 132
                                                                 ...PETITIONERS
                   (BY SRI. PALLAVA R., ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
                         BY DAVANAGERE WOMEN P.S.
                         DAVANAGERE - 577002.
                         REPRESENTED BY THE LEARNED SPP
                         HIGH COURT OF KARNATAKA
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                                             NC: 2026:KHC:7961
                                      CRL.P No. 12006 of 2025
                                   C/W CRL.P No. 2141 of 2022

HC-KAR




     BENGALURU - 560001.

2.   SMT. POOJA D K
     AGED ABOUT 27 YEARS
     W/O RAMESH U
     RESIDING AT NO. 3158/1
     M.C.C. 'B' BLOCK, 10 TH MAIN ROAD
     4TH CROSS, DAVANAGERE - 577004
                                              ...RESPONDENTS

(BY SRI. B.N. JAGADEESHA, LEARNED ADDL. SPP FOR R1,
    SRI. NATARAJU T, ADVOCATE FOR R2)

      THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528
BNSS) PRAYING TO QUASH THE FIR DATED 06.02.2022 IN
CR.NO.26/2022 REGISTERED BY THE DAVANAGERE WOMEN
PS, THE    RESPONDENT    NO.1      HEREIN   FOR THE   O/P/U/S
506,34,498A,504 AND 323 OF IPC AND SEC.3 AND 4 OF THE
D.P ACT, 1961 AS AGAINST THE PETITIONER NO.1 AND 2
HEREIN BY ARRAYING THEM AS ACCUSED NO.1 AND 2, WHICH
IS GIVEN HEREIN AT ANNEXURE A.


IN CRL.P NO. 2141/2022

BETWEEN:

1.   SHRI KRISHNA
     AGED 43 YEARS,
     SON OF U ERANNA,
     RESIDING AT NO.282,
     20TH WARD, AZAD NAGAR, HOSPETE,
     VIJAYANAGARA DISTRICT-583 201.

2.   SHRI RAJESH
     AGED 27 YEARS,
     SON OF U.RAMDAS,
     RESIDING AT D.NO.101,
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                                             NC: 2026:KHC:7961
                                       CRL.P No. 12006 of 2025
                                    C/W CRL.P No. 2141 of 2022

HC-KAR




     SUDHA DATHA NILAYA,
     38TH CROSS, NEAR IFB POINT,
     JAYANAGAR 9TH BLOCK,
     BENGALURU-560 011.
                                            ...PETITIONERS
(BY SRI. PALLAVA R, ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     BY DAVANAGERE WOMEN P.S.,
     DAVANAGERE-577 002,
     REPRESENTED BY THE LEARNED SPP,
     HIGH COURT OF KARNATAKA,
     BENGALURU-560 001.

2.   SMT POOJA D K
     AGED 24 YEARS,
     W/O RAMESH U,
     RESIDING AT NO.3158/1,
     M.C.C. 'B' BLOCK,
     10TH MAIN ROAD,
     4TH CROSS,
     DAVANAGERE-577 004.
                                           ...RESPONDENTS

(BY SRI. B.N. JAGADEESHA, LEARNED ADDL. SPP FOR R1,
     SRI. NATARAJU T, ADVOCATE FOR R2)

    THIS CRL.P IS FILED U/S.482 OF CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO QUASH THE FIR
DATED 06.02.2022 IN CR.NO.26/2022 REGISTERED BY THE
DAVANAGERE WOMEN POLICE STATION, THE RESPONDENT
NO.1 HEREIN FOR THE OFFENCE P/U/S 506, 34, 498A, 504
AND 323 OF IPC AND SECTION 3 AND 4 OF DOWRY
PROHIBITION ACT 1961 ON THE FILE OF 2ND ADDL.CIVIL
JUDGE (SR.DN) AND J.M.F.C DAVANAGERE AS AGAINST
THE PETITIONER NO.1 AND 2 HEREIN BY ARRAYING THEM
AS ACCUSED NO.3 AND 4 WHICH IS GIVEN HEREIN AT
ANNEXURE-A.
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                                             NC: 2026:KHC:7961
                                       CRL.P No. 12006 of 2025
                                    C/W CRL.P No. 2141 of 2022

HC-KAR




     THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE M.NAGAPRASANNA

                        ORAL ORDER

1. The petitioners are before this Court seeking to quash the

F.I.R. dated 06.02.2022 in Crime No.26/2022 registered by

Davanagere Women Police Station, pending before the II Addl.

Civil Judge (Sr. Dvn.) and JMFC, Davangere, for the offences

under Sections 506, 34, 498A, 504 and 323 of Indian Penal

Code and Sections 3 and 4 of the Dowry Prohibition Act.

2. Heard Sri.Pallava R., learned counsel appearing for the

petitioners, Sri.B.N.Jagadeesha, learned Addl. SPP appearing

for respondent No.1, Sri.Nataraju T., learned counsel appearing

for respondent No.2 and 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 compounding application along with the joint memo of

settlement in both the petitions. The said joint memos of

settlement read as follows:

NC: 2026:KHC:7961

HC-KAR

"JOINT MEMO OF SETTLEMENT

IN CRL.P.NO.12006 OF 2025

We, the Petitioners herein and the Respondent No. 02 above named do hereby jointly submit as follows:-

1. We submit that that the above criminal petition was filed by the Petitioner No. 01 and 02 challenging the Complaint dated 06.02.2022 (Annexure-B) lodged by the 2nd Respondent herein and the consequent F.I.R (Annexure-A) registered by the 1st Respondent Police in Crime No. 26 / 2022 against the Petitioners herein by arraying them as Accused No. 01 and 02 for the offences punishable under Sections 506, 34, 498A, 504, 323 of IPC and Section 03 and 04 of the Dowry Prohibition Act, 1961.

2. We submit that the above criminal proceeding was essentially an off-shoot of the matrimonial dispute between the Respondent No. 02 and the Accused No. 01.

3. We submit that the Accused No. 01 in the said crime and the Respondent No. 02 herein, by intervention of their respective families and well-wishers have resolved all their disputes and have obtained a decree of divorce by way mutual consent in M.C. No. 402 / 2023 on the file of the Judge, Family Court, at Davanagere. As such the marriage of the Accused No. 01 and the Respondent No. 02 herein is dissolved by way of a decree of divorce dated 20.04.2024.

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4. We submit that in the aforementioned matrimonial proceedings, inter-alia, it was agreed by the Accused No. 01 and the Respondent No. 02 that they would cooperate with each other in getting the pending Crime No. 26/2022 registered by the Davanagere Women PS based on the complaint of the Respondent No. 02 quashed at the hands of this Hon'ble Court qua all the Accused persons named therein including these Petitioners. Hence this joint memo.

5. We submit that since all the disputes have been settled between the parties, this Hon'ble Court may kindly be pleased to exercise its inherent powers to quash the said criminal proceeding to restore harmony between the parties as per the directions of the Hon'ble Apex Court in the case of Gian Singh.

6. It is submitted by the Respondent No. 02 herein that she has no objections for this Hon'ble Court to quash the impugned F.I.R pending against these Petitioners.

WHEREFORE, it is prayed that this Hon'ble Court be pleased to accept the above joint memo of settlement and quash the F.I.R. dated 06.02.2022 in Crime No. 26/2022 registered by the Davanagere Women PS as against these Petitioners by arraying them as Accused No. 01 and 02 respectively for the offences punishable under Sections 506, 34, 498A, 504, 323 of IPC and Section 03 and 04 of the Dowry Prohibition Act, 1961 which is given herein at ANNEXURE-'A' in the interest of justice and equity.

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HC-KAR

"JOINT MEMO OF SETTLEMENT

IN CRL.P.NO.2141 OF 2022

We, the Petitioners herein and the Respondent No. 02 above named do hereby jointly submit as follows:-

1. We submit that that the above criminal petition was filed by the Petitioner No. 01 and 02 challenging the Complaint dated 06.02.2022 (Annexure-B) lodged by the 2nd Respondent herein and the consequent F.I.R (Annexure-A) registered by the 1st Respondent Police in Crime No. 26 / 2022 against the Petitioners herein by arraying them as Accused No. 03 and 04 for the offences punishable under Sections 506, 34, 498A, 504, 323 of IPC and Section 03 and 04 of the Dowry Prohibition Act, 1961.

2. We submit that the above criminal proceeding was essentially an off-shoot of the matrimonial dispute between the Respondent No. 02 and the Accused No. 01.

3. We submit that the Accused No. 01 in the said crime and the Respondent No. 02 herein, by intervention of their respective families and well-wishers have resolved all their disputes and have obtained a decree of divorce by way mutual consent in M.C. No. 402 / 2023 on the file of the Judge, Family Court, at Davanagere. As such the marriage of the Accused No. 01 and the Respondent No. 02 herein is dissolved by way of a decree of divorce dated 20.04.2024.

NC: 2026:KHC:7961

HC-KAR

4. We submit that in the aforementioned matrimonial proceedings, inter-alia, it was agreed by the Accused No. 01 and the Respondent No. 02 that they would cooperate with each other in getting the pending Crime No. 26/2022 registered by the Davanagere Women PS based on the complaint of the Respondent No. 02 quashed at the hands of this Hon'ble Court qua all the Accused persons named therein including these Petitioners. Hence this joint memo.

5. We submit that since all the disputes have been settled between the parties, this Hon'ble Court may kindly be pleased to exercise its inherent powers to quash the said criminal proceeding to restore harmony between the parties as per the directions of the Hon'ble Apex Court in the case of Gian Singh.

6. It is submitted by the Respondent No. 02 herein that she has no objections for this Hon'ble Court to quash the impugned F.I.R pending against these Petitioners.

WHEREFORE, it is prayed that this Hon'ble Court be pleased to accept the above joint memo of settlement and quash the F.I.R. dated 06.02.2022 in Crime No. 26/2022 registered by the Davanagere Women PS as against these Petitioners by arraying them as Accused No. 03 and 04 respectively for the offences punishable under Sections 506, 34, 498A, 504, 323 of IPC and Section 03 and 04 of the Dowry Prohibition Act, 1961 which is given herein at ANNEXURE-'A' in the interest of justice and equity."

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HC-KAR

4. In the light of application for compounding being filed

along with the joint memo of settlement and offences not being

against the State, I deem it appropriate to accept the

compounding application and terminate the proceedings against

the petitioners in the subject petition.

5. For the aforesaid reasons, the following:

ORDER

i. Criminal Petitions are disposed.

ii. F.I.R. dated 06.02.2022 in Crime No.26/2022 registered by Davanagere Women Police Station, pending before the II Addl. Civil Judge (Sr. Dvn.) and JMFC, Davangere, for the offences under Sections 506, 34, 498A, 504 and 323 of Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, stands quashed qua the petitioners.

SD/-

(M.NAGAPRASANNA) JUDGE

PKS/List No.: 1 Sl No.: 41