[Cites 4, Cited by 0]
Karnataka High Court
Gurushiddappa S/O Shankarappa Gouri ... vs The State Of Karnataka on 18 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:2486
CRL.P No. 104854 of 2025
C/W CRL.P No. 104855 of 2025
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. 104854 OF 2025
(482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION NO. 104855 OF 2025
IN CRL.P.104854/2025
BETWEEN:
1. SHIVARAJ S/O MALLESHAPPA GOURI
AGE 39 YEARS, OCC. REAL ESTATE BUSINESS
R/O. NEAR MAHABALESHWAR TEMPLE,
VEERAPOOR ONI, HUBBALLI PIN CODE 580020.
2. TUSHAR S/O JAYAPAL LANGOTE
AGE 39 YEARS, OCC. REAL ESTATE BUSINESS
R/O. 1ST CROSS, BASAVA NAGAR,
CHANDRASHEKAR BIDNAL, PINCODE 580020.
LAXMAN
KATTIMANI
3. AJARUDDIN S/O BASHASAB MUNASHI
AGE 40 YEARS, OCC. REAL ESTATE BUSINESS
R/O OPPOSITE URDU SCHOOL, TABEEBLAL,
Digitally signed by
CHANDRASHEKAR
HUBBALLI PIN CODE 580020.
LAXMAN
KATTIMANI
...PETITIONERS
Date: 2026.02.19
15:36:27 +0530
(BY SRI. SACHIN C. ANGADI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THROUGH BENDIGERI POLICE STATION HUBBALLI
REP. BY ITS STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA, DHARWAD.
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CRL.P No. 104854 of 2025
C/W CRL.P No. 104855 of 2025
HC-KAR
2. ANNAPOORNA S/O GURUSHIDDAPPA GOURI
AGE 22 YEARS, OCC. STUDENT
R/O. PATEEL GALLI, BANKAPOOR CHOWK,
HUBBALLI, PIN CODE 580028
PRESENTLY RESIDING AT SHARANA NAGAR,
HOSAGABBOOR, PIN CODE 580028.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C. (528 OF
BNSS), SEEKING TO ALLOW THIS PETITION AND QUASH THE
IMPUGNED CRIMINAL PROCEEDINGS IN CC.11386/2024, PENDING
BEFORE THE 3RD ADDITIONAL CIVIL JUDGE AND JMFC, HUBBALLI.
THE SAID PROCEEDINGS ARISING OUT OF CRIME NO. 12/2024,
REGISTERED BY THE BENDIGERI POLICE STATION, HUBBALLI, FOR
OFFENCES PUNISHABLE UNDER SECTIONS 323, 324, 341, 504, 506,
R/W 34 OF THE INDIAN PENAL CODE, IN THE INTEREST OF JUSTICE.
IN CRL.P.NO.104855/2025
BETWEEN:
1. GURUSHIDDAPPA S/O SHANKARAPPA GOURI
(NAME AS PER CHARGE SHEET)
AGE 51 YEARS, AGE REAL ESTATE BUSINESS
R/O. PATEEL GALLI,
BANKAPOOR CHOWK, HUBBALLI 580028
PRESENTLY RESIDING AT SHARANA NAGAR,
HOSAGABBOOR, HUBBALLI PIN CODE 580020.
2. SMT SUMITRA W/O GURUSHIDDAPPA GOURI
AGE 38 YEARS, OCC. HOME MAKER
R/O. PATEEL GALLI, BANKAPOOR CHOWK,
HUBBALLI PIN CODE 580028
PRESENTLY R/AT SHARANA NAGAR,
HOSAGABBOR, HUBBALLI,
PIN CODE-580020.
3. ANNAPOORNA D/O GURUSHIDDAPPA GOURI
AGE 22 YEARS, OCC. STUDENT
R/O. PATEEL GALLI, BANKAPOOR CHOWK,
HUBBALLI PIN CODE 580028
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CRL.P No. 104854 of 2025
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HC-KAR
PRESENTLY RESIDING AT SHARANA NAGAR
HOSAGABBOOR, HUBBALLI PIN CODE 580020.
4. RENUKA D/O GURUSHIDDAPPA GOURI
AGE 51 YEARS,
OCC REAL ESTATE BUSINESS
R/O. PATEEL GALLI, BANKAPOOR CHOWK,
HUBBALLI 580028
PRESENTLY RESIDING AT SHARANA NAGAR,
HOSAGABBOOR, HUBBALLI PIN CODE 580020.
...PETITIONERS
(BY SRI. DARSHAN KALLAGUDI,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
THROUGH BENDIGERI POLICE STATION, HUBBALLI.
REP. BY ITS STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA DHARWAD.
2. SHIVARAJ S/O MALLESHAPPA GOURI
AGE. 39 YEARS, AGE REAL ESTATE BUSINESS,
R/O. NEAR MAHABALESHWAR TEMPLE,
VEERAPOOR ONI, HUBBALLI 580020.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. SACHIN C. ANGADI, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. (528 OF BNSS), PRAYING TO ALLOW THIS PETITION
AND QUASH THE IMPUGNED CRIMINAL PROCEEDINGS IN
CC.11385/2024, PENDING BEFORE THE 3RD ADDITIONAL CIVIL
JUDGE AND JMFC, HUBBALLI. THE SAID PROCEEDINGS ARISING
OUT OF CRIME NO. 13/2024, REGISTERED BY THE BENDIGERI
POLICE STATION, HUBBALLI, FOR OFFENCES PUNISHABLE
UNDER SECTIONS 323, 324, 448, 504, 506, R/W 34 OF THE
INDIAN PENAL CODE, IN THE INTEREST OF JUSTICE.
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CRL.P No. 104854 of 2025
C/W CRL.P No. 104855 of 2025
HC-KAR
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Parties present before this Court and filed
applications under Section 359 read with Section 528 of
Bharatiya Nyaya Suraksha Sanhita, 2023 and Section 320
read with Section 482 of Code of Criminal Procedure, 1973.
2. The said applications are supported by affidavit.
3. On enquiry with the parties, they submit that
there is a true settlement among them and they do not
want the criminal case to continue by compounding the
offences alleged against them.
4. In both the cases, the offences alleged against
the petitioners are non-bailable in nature and therefore,
they cannot be compounded.
5. However, taking note of the fact that there is a
true settlement between the parties, following the dictum of
the Hon'ble Apex Court in the case of Ramgopal Vs. State
NC: 2026:KHC-D:2486
HC-KAR
of Madhya Pradesh1, and also noting the fact that lis is
privy to the parties and having no serious social impact,
pending proceedings against each other needs to be
quashed.
6. Hence, the following:
ORDER
(i) The applications stand disposed off.
(ii) Both the petitions are allowed.
(iii) Consequently, pending proceedings in
C.C. No.11386/2024 and C.C.
No.11385/2024 (arising out of Crime
Nos.12/2024 and 13/2024 respectively
of Bendigeri Police Station) on the file of
III Additional Civil Judge and JMFC,
Hubballi, are hereby quashed.
Sd/-
(V.SRISHANANDA)
JUDGE
SMM / Ct-cmu
LIST NO.: 1 SL NO.: 18
(2022) 14 SCC 531
