[Cites 2, Cited by 0]
Karnataka High Court
Shobha W/O Satgouda Patil vs The State Of Karnataka on 18 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:2539
CRL.P No. 104992 of 2025
C/W CRL.P No. 100097 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 104992 OF 2025
(482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION NO. 100097 OF 2026
IN CRL.P NO. 104992/2025
BETWEEN:
1. JYOTAGOUDA S/O ANNAGOUDA PATIL
AGED ABOUT 52 YEARS, OCC. AGRICULTURE,
R/O. KAGWAD TQ KAGWAD 591223,
DIST. BELAGAVI.
2. OMKAR S/O JYOTAGOUDA PATIL
AGED ABOUT 22 YEARS, OCC. BUSINESS
R/O. KAGWAD TQ KAGAWAD 591223,
DIST. BELAGAVI.
CHANDRASHEKAR 3. RAJENDRA S/O RAGHURAM BORAGANVI
LAXMAN
KATTIMANI AGED ABOUT 45 YEARS, OCC. AGRICULTURE,
R/O. KAGWAD TQ KAGWAD 591223,
DIST. BELAGAVI.
Digitally signed by
CHANDRASHEKAR 4. RAGHURAM BORAGANVI
LAXMAN
KATTIMANI AGED 60 YEARS, OCC. AGRICULTURE,
Date: 2026.02.19
15:36:28 +0530 R/O. KAGWAD TQ KAGAWAD 591223,
DIST. BELAGAVI.
5. SANGEETHA W/O JYOTAGOUDA PATIL
AGED ABOUT 42 YEARS, OCC. HOUSEHOLD WORK,
R/O. KAGWAD TQ KAGWAD 591223
DIST BELAGAVI.
6. CHANDRIKA D/O JYOTAGOUDA PATIL
AGED ABOUT 22 YEARS, OCC. STUDENT,
R/O. KAGWAD TQ KAGWAD 591223,
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NC: 2026:KHC-D:2539
CRL.P No. 104992 of 2025
C/W CRL.P No. 100097 of 2026
HC-KAR
DIST BELAGAVI.
...PETITIONERS
(BY SRI. LINGESH V. KATTEMANE, ADVOCATE)
AND:
1. STATE OF KARNATAKA
THROUGH P.S.H.O.
KAGWAD POLICE STATION,
TQ KAGWAD DIST BELAGAVI,
REP BY ADDL. SPP.,
HIGH COURT OF KARNATAKA
DHARWAD BENCH BUILDING, DHARWAD 580011.
2. SHOBHA W/O LATE SATHAGOUDA PATIL
AGED ABOUT 42 YEARS, OCC. HOUSEHOLD WORK,
R/O. KAGWAD PATIL GALLI,
TQ. KAGWAD DIST. BELAGAVI 591223.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. MANJUNATH S. TORAGAL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C. (U/S.
528 OF BNSS, 2023) SEEKING TO QUASH THE PROCEEDINGS IN
C.C.NO. 861/2025 PENDING ON THE FILE OF CIVIL JUDGE AND JMFC
KAGWAD, BELAGAVI FOR THE ALLEGED OFFENCES P/U/SEC. 143,
147, 341, 504, 506 R/W 149 OF IPC REGISTERED BY THE KAGWAD
POLICE STATION CRIME NO. 90/2024 AGAINST THE
PETITIONERS/A1 TO 6 ALONE BY ALLOWING THIS PETITION, IN THE
INTEREST OF JUSTICE.
IN CRL.P NO. 100097/2026
BETWEEN:
1. SHOBHA W/O SATGOUDA PATIL
AGE 43 YEARS, OCCUPATION HOUSE HOLD,
R/O. KAGWAD, TALUK KAGWAD,
DISTRICT BELAGAVI 591223.
2. GANESH S/O SATGOUDA PATIL
AGE 23 YEARS, OCCUPATION AGRICULTURE
R/O. KAGWAD, TALUK KAGWAD,
DISTRICT BELAGAVI 591223.
3. SIDDARUD @ SIDGOUDA S/O BASAGOUDA PATIL
AGE 42 YEARS, OCCUPATION AGRICULTURE,
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NC: 2026:KHC-D:2539
CRL.P No. 104992 of 2025
C/W CRL.P No. 100097 of 2026
HC-KAR
R/O. HULAGBALI, TALUK ATHANI
DISTRICT BELAGAVI 591304.
4. SHIVAPUTRA S/O BASAGOUDA PATIL
AGE 36 YEARS, OCCUPATION GOVT. TEACHER,
R/O. HULAGBALI, TALUK ATHANI,
DISTRICT BELAGAVI 591304.
5. BASAGOUDA S/O SHIVAGOUDA MAGADUM
AGE 48 YEARS, OCCUPATION AGRICULTURE,
R/O. SAVADI TALUK ATHANI,
DISTRICT BELAGAVI 591240.
...PETITIONERS
(BY SRI. MANJUNATH S. TORAGAL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY SHO KAGWAD P.S
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH 580001.
2. JYOTAGOUDA S/O ANNAGOUDA PATIL
AGE 51 YEARS, OCC. AGRICULTURE,
R/O. SIDDESHWAR COLONY, KAGWAD,
TALUK KAGWAD, DIST BELAGAVI 591223.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. LINGESH V. KATTEMANE, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
(U/S. 528 OF BNSS, 2023) SEEKING TO QUASH THE
PROCEEDINGS IN C.C.NO. 853/2025 PENDING ON THE FILE OF
CIVIL JUDGE AND JMFC KAGWAD, BELAGAVI FOR THE ALLEGED
OFFENCES P/U/SEC. 143, 147, 427, 504 R/W 149 OF IPC
REGISTERED BY THE KAGWAD POLICE IN CRIME NO. 89/2024
AGAINST THE PETITIONERS (A1 TO 5) BY ALLOWING THIS
PETITION, IN THE INTEREST OF JUSTICE.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:2539
CRL.P No. 104992 of 2025
C/W CRL.P No. 100097 of 2026
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Heard learned counsel for the petitioners,
learned High court Government Pleader for respondent
No.1 and learned counsel for respondent No.2.
2. Parties are present with their respective
counsels. They have submitted a compromise petition by
way of a joint memo, signed by the parties and their
respective advocates in both cases.
3. On enquiry, the parties submit that with regard
to the civil dispute, they will abide by the decision of the
Civil Court in accordance with law, and the criminal cases
filed against each other may be closed by placing the joint
memo on record.
4. Having heard the submissions, noticed the
contents of the joint memo, and enquired with the parties,
this Court is satisfied that there is a bona fide settlement
in respect of the disputes involved in both criminal cases.
The parties are at liberty to adjudicate their respective
rights in the pending Civil Suit.
NC: 2026:KHC-D:2539
HC-KAR
5. With these observations, this Court is of the
opinion that the matter can be allowed. Following the
principles of law enunciated by the Hon'ble Apex Court in
the case of Ramgopal Vs. State of Madhya Pradesh1,
the following order is passed:
ORDER
i. The joint memo is placed on record in each of
these petitions, and the petitions are
allowed.
ii. Consequently, the pending proceedings in Crl.P.
No. 104992/2025 in CC No.861/2025, pending
on the file of the Civil Judge and JMFC, Kagwad,
Belagavi, and Crl.P. No.100097/2026 in CC
No.853/2025, pending on the file of the Civil
Judge and JMFC, Kagwad, Belagavi, are hereby
quashed.
Sd/-
(V.SRISHANANDA)
JUDGE
AC
CT-CMU
2021 SCC Online SC 834
