[Cites 11, Cited by 0]
Karnataka High Court
B C Ramesh vs The State Of Karnataka on 17 February, 2026
-1-
NC: 2026:KHC:9440
WP No. 4067 of 2020
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MRS. JUSTICE M G UMA
WRIT PETITION NO. 4067 OF 2020 (GM-RES)
BETWEEN:
1. B.C. RAMESH,
S/O. S.B CHIKKABOREGOWDA,
AGED ABOUT 49 YEARS,
R @ #649, 9TH D MAIN ROAD,
4TH B CROSS, 2ND STAGE,
HAMPINAGAR, VIJAY NAGAR,
BANGALORE - 560 040
2. MR. MUNIRAJU
AGED ABOUT 48 YEARS,
S/O. SHRI. APPAIAH,
RESIDING AT NO.64,
AMRUTHAHALLI,
BANGALORE - 560 092
3. MR. NARASIMHAMURTHY,
AGED ABOUT 44 YEARS,
Digitally signed S/O. SRI. CHENNAPPA,
by PRASHANTH R/@ NO. 114, 17TH CROSS,
NV
Location: High N.C LAYOUT, VIJAYA NAGAR,
Court of BANGALORE - 560 050
Karnataka
4. MR. SHANMUGAM,
AGED ABOUT 59 YEARS,
S/O. SHRI. MURUGESH,
R/@ NO. 5158, HMT
OFFICE QUARTOS, JALAHALLI,
BANGALORE - 560 013
...PETITIONERS
(BY SRI. PRASANNA KUMAR .S., ADVOCATE)
-2-
NC: 2026:KHC:9440
WP No. 4067 of 2020
HC-KAR
AND:
1. THE STATE OF KARNATAKA
BY SAMPAGIRAMANAGAR PS,
REPRESENTED BY HCGP,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
2. MS. USHARANI
AGED ABOUT 30 YEARS,
W/O. SHRI. NARASIMHAIAH,
R/@ 314, 9TH MAIN ROAD,
6TH CROSS, SUBEDAR PALYA,
YASHWANTHPUR,
BANGALORE - 560 022
...RESPONDENTS
(BY SRI. RANGASWAMY R., HCGP FOR R1
SMT. SONU .S., ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE INDIAN CONSTITUTION OF INDIA READ WITH SECTION 482
OF THE CODE OF CRIMINAL PROCEDURE PRAYING TO QUASH THE
FIR IN CRIME O.05/2020 DATED 21.01.2020 OF RESPONDENT
SAMPANGI RAMANAGARA POLICE STATION, BANGALORE,
ARRAIGNING THE PETITIONERS HEREIN AS ACCUSED NO.1 TO 4
RESPECTIVELY FOR THE OFFENCES PUNISHABLE U/S 354(B), 323,
504 R/W SEC.34 OF IPC ON THE BASIS OF WRITTEN COMPLAINT
MADE BY THE R-2, PENDING ON THE FILE OF IX ADDL. CMM COURT,
NRUPATUNGA ROAD BANGALORE VIDE ANNX-B.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING - B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MRS. JUSTICE M G UMA
-3-
NC: 2026:KHC:9440
WP No. 4067 of 2020
HC-KAR
ORAL ORDER
Learned counsel for petitioner has filed the application
under Section 320(2) R/w Section 482 of Cr.PC. seeking
permission to compound the offence.
2. Petitioner Nos.1 to 4 and respondent No.2 are
present before the Court and they are identified by the
respective counsel.
3. The application is accompanied by the joint affidavit
sworn by respondent No.2 and petitioner Nos.1 to 4. The joint
affidavit reads as under:
JOINT AFFIDAVIT
"I, USHARANI N, D/o Narashimaiah, Aged about 36
years, R/at: No.314, 9th Main Road, 6th Cross, Subedhar
Palya, Yashawanthpura, Bengaluru-560022 and 2.
B.C.RAMESH, S/o. S.B Chikkaboregowda, Aged 54
years, R/a No.649, gth D Main Road, 4th B Cross, 2nd
Stage, Hampinagar, Vijay Nagar, Bangalore 560040,
MR. MUNIRAJU, aged about 53 years, S/o Shri.
Appaiah, Residing at No.64, Amruthahalli, Bangalore-
560092, MR. NARASIMHAMURTHY, aged about 50
years, S/o Shri Chennappa, R/a No. 114, 17th Cross,
N.C Layout, Vijay Nagar, Bangalore-560050 and MR.
SHANMUGAM, Aged about 65 years, S/o Shri.
Murugesh, R/a No.5158, HMT office quartos, Jalahalli,
Bagalore-560013. do hereby solemnly affirm and state
on oath as follows do hereby solemnly affirm and state
on oath as follows:
1. We state that the first amongst us is the Complainant
and the second of us are accused No.1 to 4/ Petitioners
herein in the above case and we are acquainted with the
NC: 2026:KHC:9440
HC-KAR
facts of the case and as such we are swearing this
affidavit. We submit that in view misunderstanding
arose between us, the present complaint came to be
filed and the jurisdictional police have registered FIR
against the Accused No.1 to 4./petitioners herein
Subsequently We have agreed to withdraw the present
complaint filed against each other. In view of the same,
we do not have any objection for quash FIR in Crime
No. 0005/2020 Registered by Sampangiramanagara
Police Station registered for the offences, punishable
under Sections 354(B), 323, 504 and 34 in the above
case.
2. We state that there is no force or threat or coercion
from anyone to settle the dispute and we have settled
our dispute amicably.
3. We submit that the FIR was lodged out of anger and as
such We pray an unconditional apology at the hands of
this Hon'ble Court. We submit that in view of the
settlement arrived between us now we have decided to
amicably settle the dispute and intends to give quietus
to the misunderstandings arose between us. We submit
that no purpose will be served in continuing with the
present case. Now by settling this there will be no
hardship to any other party or others.
4. All this is true and correct
WHEREFORE, I respectfully prays that, this Hon'ble
Court may be pleased to allow the application in the
interest of justice and equity.
I, USHARANI N, B.C.RAMESH, MR. MUNIRAJU, MR.
NARASIMHAMURTHY, and MR. SHANMUGAM, are
the deponents herein, do hereby declare that what are
stated in the above paragraphs are true to the best of
ourknowledge, information and belief."
4. Learned counsel for respondent No.2 submits that
the dispute between the parties is settled amicably and he has
filed a memo along with affidavit of respondent No.2, which
reads as under:
NC: 2026:KHC:9440
HC-KAR
AFFIDAVIT
"I, USHARANI N. D/o Narashimaiah, Aged about
36 years, R/at: No.314, 9th Main Road, 6th Cross,
Subedhar Palya, Yashawanthpura, Bengaluru-560022,
do hereby solemnly affirm and state as follows:
1. I state that I am the 2nd respondent and the
complainant in Crime No. 5/2020 of Sampangi
Ramanagar P.S. and I hereby state as under:
2. I state that on 21.10.2020, I lodged a complaint, and
the said FIR is the subject matter of the impugned order
in the above writ petition.
3. I state that I am a Kabbadi player having played at the
national and international level. I was training myself at
Kanteerava Stadium at the time of selection on
21.10.2020. Out of anxiety in competing with my
selection, I had some heated discussion with B.C.
Ramesh and few others, and a scabrous situation
prevailed in the fit of emotions, which later prompted
me to lodge the above said complaint and FIR under
challenge. In the fit of anger and anxiety, under that
situation, I made certain allegations against the accused
persons under misconceptions.
4. I state that upon later reflection, I have understood that
filing the complaint and registration of FIR was, in fact,
not necessary. We could have resolved the differences
of opinion amicably. Now, I sincerely feel that
continuing with the allegations made in the complaint
and the said case is not advisable and necessary.
Therefore, I wish not to continue and seek to
compound/condone the same by withdrawing the
allegations in the complaint.
5. I state that I have taken this stand of my own volition,
without any coercion or pressure from anyone.
6. In view of the above, it is humbly prayed that this
Hon'ble Court may be pleased to permit the withdrawal
of the complaint and quash the FIR and all proceedings
emanating therefrom, and discharge/acquit the accused
persons in the interest of equity and justice.
NC: 2026:KHC:9440
HC-KAR
I, USHARANI N, the deponent herein, declare
that what is stated in the above paragraphs is true and
correct to the best of my knowledge and belief."
5. On enquiry, the parties admit the terms of the
affidavit and submit that they have voluntarily sown the
affidavit. Respondent No.2 specifically submits that she has no
objections to quash the criminal proceedings against the
petitioners by allowing the petition.
6. Satisfied with the contention taken by the parties.
7. In view of the fact that the dispute between the
parties is settled amicably, I deem it appropriate to allow the
application filed by the learned counsel for the petitioner under
Section 320(2) R/w Section 482 Cr.PC, accordingly, the
application is allowed. The parties are permitted to compound
the offence.
8. Satisfied with the affidavit sworn by respondent
No.2. Taking into consideration all these facts and
circumstances, I am of the opinion that the petition may be
allowed by quashing the criminal proceedings initiated against
the petitioners on the basis of first information lodged by
respondent No.2.
9. Hence, I proceed to pass the following:
NC: 2026:KHC:9440
HC-KAR
ORDER
(i) Writ Petition is allowed.
(ii) The criminal proceedings initiated against the
petitioners in Cr.No.5/2020 of Sampangi Ramaganara Police
Station, pending on the file of the learned IX Additional CMM
Court, Nrupatunga Road, Bengalore, registered for the offences
punishable under Sections 354(B), 323, 504 R/w Section 34 of
IPC, is hereby quashed.
Sd/-
(M G UMA)
JUDGE
BH
CT:VS
List No.: 1 Sl No.: 9
