Sri.Roshan vs State Of Karnataka on 11 February, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                               NC: 2026:KHC:8409
                                                            WP No. 2675 of 2022
                                                        C/W WP No. 7828 of 2023

                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF FEBRUARY, 2026

                                               BEFORE
                          THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

                            WRIT PETITION NO. 2675 OF 2022 (GM-RES)

                                                C/W

                            WRIT PETITION NO. 7828 OF 2023 (GM-RES)



                   IN WP No. 2675/2022

                   BETWEEN:

                   1.    SMT. VEENA
                         W/O SRI INNAJJE RAVINDRA
                         AGED 53 YEARS



                   2.    MR. INNAJJE RAVINDRA
Digitally signed
by SANJEEVINI            S/O SRI INNAJE
J KARISHETTY
                         LAKSHMANA MITHANTHAYA
Location: High
Court of                 AGED 63 YEARS
Karnataka

                         BOTH PERMANENTLY
                         R/AT NO.74A
                         3RD MAIN,
                         DOLLARS LAYOUT,
                         BTM 2ND STAGE,
                         BENGALURU - 560 076
                                                                  ...PETITIONERS
                   (BY MISS. VANDANA P L., ADVOCATE)
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                                        NC: 2026:KHC:8409
                                     WP No. 2675 of 2022
                                 C/W WP No. 7828 of 2023

HC-KAR



AND:

1.   STATE OF KARNATAKA
     BY MICO LAYOUT PS
     MICO LAYUT
     REPRESENTED BY HCGP
     HIGH COURT OF KARNATAKA
     BENGALURU - 560 001

2.   SMT. RACHANA N R
     W/O SRI ROSHAN M R
     AGED 26 YEARS
     R/AT 69/10,
     ARADHAN FIRST FLOOR,
     2ND MAIN,
     DATTATRAYA NAGAR
     HOSAKEREHALLI BENGALURU.
                                          ...RESPONDENTS
(BY SRI. K.NAGESHWARAPPA., HCGP FOR R1;

     R2 SERVED AND UNREPRESENTED)


       THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE COMPLAINT
DTD.21.12.2020 VIDE ANNEXURE-D LODGED BY THE R-2 THE
RESULTANT FIR IN CRIME NO.244/2020 DTD.21.12.2020 VIDE
ANNEXURE-C AND THE CHARGE SHEET DTD.22.3.2021 IN
C.C.NO.10020/2021 VIDE ANENXURE-B AND A FILED BY THE
RESPONDENT NO.1 MICO LAYOUT POLICE STATION FOR THE
OFFENCES PUNISHABLE UNDER SECTION 498A        506   READ
WITH 34 OF THE INDIAN PENAL CODE 1860 AND SECTION 3
AND 4 OF THE DOWRY PROHIBITION ACT 1961 ARRAIGNING
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                                         NC: 2026:KHC:8409
                                      WP No. 2675 of 2022
                                  C/W WP No. 7828 of 2023

HC-KAR



THE PRESENT PETITIONERS AS THE ACCUSED NO.2 AND 3
RESPECTIVELY PENDING ON THE FILE OF THE HONBLE VI
ADDITIONAL    CHIEF   METROPOLITAN      MAGISTRATE       AT
BENGALURU ANNEXURE-D, C, B, A TO THE PETITION AND ETC.



IN WP NO. 7828/2023

BETWEEN:

SRI.ROSHAN
S/O SRI INNAJJE RAVINDRA,
AGED 32 YEARS,
R/AT NO.74 A,
3RD MAIN,
DOLLARS LAYOUT,
BTM 2ND STAGE,
BENGALURU-560 076.
                                         ...PETITIONER

(BY MISS. VANDANA P L.,ADVOCATE)



AND:

1.   STATE OF KARNATAKA
     BY MICO LAYOUT P.S.
     MICO LAYOUT,
     REPRESENTED BY HCGP
     HIGH COURT OF KARNATAKA,
     BENGALURU-560 001.

2.   SMT.RACHANA N.R.
     W/O SRI ROSHAN M.R.
     AGED 26 YEARS,
     R/AT NO.69/10,
                                   -4-
                                                 NC: 2026:KHC:8409
                                             WP No. 2675 of 2022
                                         C/W WP No. 7828 of 2023

HC-KAR



      ARADHAN FIRST FLOOR,
      2ND MAIN,
      DATTATRAYA NAGAR,
      HOSAKEREHALLI,
      BENGALURU.
                                              ...RESPONDENTS

(BY SRI. K.NAGESHWARAPPA.,HCGP FOR R1;
   R2 SERVED AND UNREPRESENTED)


      THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
COMPLAINT DTD 21.12.2020 LODGED BY THE R-2 THE
RESULTANT FIR IN CRIME NO.244/2020 DTD 21.12.2020
AND    THE     CHARGE     SHEET    DTD     22.03.2021    IN   CC
NO.10020/2021 FILED BY THE R-1 MICO LAYOUT POLICE
STATION      FOR    THE    OFFENCES       PUNISHABLE     UNDER
SECTION 498A, 506 READ WITH 34 OF THE INDIAN PENAL
CODE, 1860 AND SECTION 3 AND 4 OF THE DOWRY
PROHIBITION        ACT,   1961   ARRAIGNING      THE    PRESENT
PETITIONER AS THE ACCUSED NO.1 PENDING ON THE
FILED OF THE HONBLE VI ADDL. CHIEF METROPOLITAN
MAGISTRATE AT BANGALURU (ANNX-A B AND C TO THE
PETITION) AND ETC.


       THESE    PETITIONS,       COMING     ON   FOR    REPORTING

SETTLEMENT, THIS DAY, ORDER WAS MADE THEREIN AS

UNDER:
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                                                   NC: 2026:KHC:8409
                                             WP No. 2675 of 2022
                                         C/W WP No. 7828 of 2023

HC-KAR



CORAM:    HON'BLE MR. JUSTICE M.NAGAPRASANNA


                           ORAL ORDER

The petitioners in both petitions are before this Court

calling in question the proceedings in CC.No.10020/2021

registered for the offences punishable under Sections 498A and

506 r/w Section 34 of IPC and Sections 3 and 4 of the Dowry

Prohibition Act, 1961.

2. Heard Miss. Vandana P.L., learned counsel

appearing for the petitioners and Sri. K.Nageshwarappa,

learned High Court Government Pleader appearing for

respondent No.1 and have perused the material on record.

3. The parties to the lis were also before the Family

Court in MC.No.8086/2023 and have settled the dispute among

themselves in terms of settlement and also have filed the

memorandum of settlement in both the petitions. The

memorandum of settlement reads as follows:

" MEMORANDUM OF SETTLEMENT UNDER SECTION 89 OF CPC READ WITH RULES 24 AND 25 OF THE KARNATAKA CIVIL PROCEDURE (MEDIATION) RULES, 2005.

The parties above named submit as follows:-

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I. The petitioner has filed this petition against the respondent under Section 13 (1) (ia) (i-b) of the Hindu Marriage Act, 1955 for dissolution of the marriage.

II. The aforesaid petition was referred to mediation for resolving the dispute between the parties. In the course of mediation, the parties along with their parents were present and identified each other and have resolved their dispute and have agreed to the following terms and conditions:-

1. The petitioner and the respondent are Hindus. Their marriage was solemnized on 04.05.2018 at Prasanna Kalyana Mantapa, Jayanagar, Bengaluru as per Hindu rites and customs.

2. Due to irreconcilable differences and incompatibility of temperaments, the petitioner and respondent have been living separately from October of 2020. 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 reunion amongst them. Hence, the petitioner and the respondent have decided to get the marriage between them dissolved by a decree of divorce.

3. Both the parties state that they have a son born to them from this wedlock by name Anirudh R born on 20.05.2019 presently under the care and sole custody with the respondent/mother and continue to be so for which the petitioner/father has no objection. The respondent/mother has agreed to bear the all future expenses of the minor child including educational and

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other expenses. The petitioner/father has no objection for procurement and renewal of passport of the child by the respondent/mother.

4. The petitioner has agreed to pay a sum of Rs. 10,00,000/-(Rupees Ten Lakhs Only) to the respondent and the child as full and final settlement through D.D. dated 13.10.2025 bearing No.061397 drawn on Axis Bank Ltd., J.P. Nagar Branch, Bengaluru and the same shall be handed over to the respondent before the Hon'ble Court at the time of reporting settlement. There shall be no further claims of any kind by the respondent/mother.

5. It is agreed that, gold ornaments such as ring, chain and bracelet which was gifted at the time of wedding shall be handed over to the Respondent by the Petitioner.

6. The Respondent shall retain all the 200 grams of jewellery valuing around Rs.20,00,000/- lakhs worth of gold that includes 2 necklaces, mangalya chain, earrings and jhumka, pair of bangles, finger ring, 4 silk sarees given to her during the marriage, which shall be her personal property and the Petitioner shall not interfere with the usage of such property in any manner whatsoever.

7. Both parties state that they have no claims over the movables of immovable properties belonging to each other either existing or to be acquired in future.

8. The parties further state that there has been no collusion or force, fraud or any undue influence in filing the above petition and entering into this compromise in the aforesaid manner.

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9. Both the parties hereby withdraw all the allegations made against each other either expressly or orally.

10. The respondent has agreed to co-operate to quash/close C.C.No.10020/2021 pending on the file of 6th ACMM., Bengaluru.

11. The respondent has no objection to get orders in WP 7828/2023 pending on the file of Hon'ble High Court for quashing the above criminal case against petitioner and his parents. All other cases if any shall be withdraw by the parties.

12. Both the parties admit that they shall not interfere in each other's lives in any manner or for any reason of whatsoever in future.

III. In view of the aforesaid agreement entered into between the parties, the parties pray that this Court be pleased to dissolve the marriage solemnized on 04.05.2018 at Prasanna Kalyana Mantapa, Jayanagar, Bengaluru by granting a decree of divorce in terms of this agreement.

IV. Parties will appear on 17.10.2025 before the Hon'ble Court for passing orders in terms of the agreement."

4. Therefore, in light of the settlement arrived at

between the parties quoted supra and offences not being

against the State, I deem it appropriate to terminate the

proceedings pending against these petitioners in the subject

petitions.

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5. For the aforesaid reasons, the following:

ORDER

i. Writ Petitions are disposed.

ii. Proceedings in C.C.No.10020/2021 pending before

the VI Additional Chief Metropolitan Magistrate,

Bengaluru, stand quashed, qua these

petitioners in both the petitions.