Mr. Siddiq Ur Rehman vs The State Of Karnataka
2026 Latest Caselaw 1481 Kant

Citation : 2026 Latest Caselaw 1481 Kant
Judgement Date : 19 February, 2026

[Cites 4, Cited by 0]

Karnataka High Court

Mr. Siddiq Ur Rehman vs The State Of Karnataka on 19 February, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

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                                                   CRL.P No. 4387 of 2023


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 19TH DAY OF FEBRUARY, 2026

                                       BEFORE
                   THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                        CRIMINAL PETITION NO. 4387 OF 2023
              BETWEEN:

              1.    MR. SIDDIQ UR REHMAN,
                    AGED ABOUT 38 YEARS,
                    S/O ABDUL HAMEED,
                    NO.52, IST CROSS,
                    GURAPPANAPALYA, BTM IST STAGE,
                    BEHIND DIVYA SHREE TOWERS,
                    BANNERGHATTA ROAD,
                    BANGALORE - 560 029.

              2.    MRS MUBEENA BEGUM,
                    AGED ABOUT 66 YEARS,
                    W/O ABDUL HAMEED,
                    NO.52, IST CROSS,
Digitally           GURAPPANAPALYA,
signed by
NANDINI M S          BTM IST STAGE,
Location:
HIGH COURT           BEHIND DIVYA SHREE TOWERSM,
OF
KARNATAKA           BANNERGHATTA ROAD,
                    BANGALORE - 560 029.

              3.    MR. ABDUL HAMEED,
                    AGED ABOUT 69 YEARS,
                    S/O ABDUL HADI,
                    NO.52, IST CROSS,
                    GURAPPANAPALYA,
                    BTM IST STAGE,
                    BEHIND DIVYA SHREE TOWERSM,
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                                   CRL.P No. 4387 of 2023


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     BANNERGHATTA ROAD,
     BANGALORE - 560 029.

4.   MR ATEEQ UR REHMAN,
     AGED ABOUT 40 YEARS,
     S/O ABDUL HAMEED,
     NO.52, IST CROSS,
     GURAPPANAPALYA,
     BTM IST STAGE,
     BEHIND DIVYA SHREE TOWERSM,
     BANNERGHATTA ROAD,
     BANGALORE - 560 029.

5.   MRS. HAJIRA BEGUM,
     AGED ABOUT 31 YEARS,
     C/O SHAKUL AHAMEED R,
     NO.6, IST FLOOR,
     8TH A MAIN ROAD,
     BTM IST STAGE,
     BANGALORE - 560 029.
                                           ...PETITIONERS
(BY SMT.NEERAJA KARANTH, ADVOCATE FOR
    SRI.S.DINESH, ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA,
     BY STATION HOUSE OFFICER,
     S.G. PALYA POLICE STATION,
     BENGALURU - 560 029.
     REP BY SPP,
     HIGH COURT BUILDING,
     BENGALURU - 560 001.

2.   MRS SHAISTA SAYEEDA,
     W/O SIDDIQ UR REHAMAN,
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                                       CRL.P No. 4387 of 2023


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    AGED ABOUT 34 YEARS,
    R/AT NO.52, IST STAGE,
    BTM,. GURUPAANPPALYA,
    BANGALORE - 560 029.
                                              ...RESPONDENTS
(BY SRI.CHANNAPPA ERAPPA, HCGP FOR R-1;
    SRI.SHAHIDA KHANAM.J, ADVOCATE A/W
   SRI.MASKOOR HASHIMI.M.D, ADVOCATE FOR R-2)

     THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HONOURABLE
COURT    MAY    BE    PLEASED   TO    QUASH    THE  FIR
(CR.NO.192/2022) AND CHARGE SHEET IN C.C.NO.35019/2022
REGISTERED BY S.G.PALYA POLICE STATION, BENGALURU FOR
THE ALLEGED OFFENCES P/U/S 498(A) R/W 34 OF IPC AND
ALSO PLEASED TO QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.35019/2022 PENDING BEFORE THE VI ADDL.C.M.M.,
BENGALURU AS PER ANNEXURE-A, C AND D.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY


                      ORAL ORDER

Accused Nos.1 to 5 are before this Court in this

petition filed under Section 528 of BNSS, 2023 read with

Section 482 of Cr.PC with a prayer to quash the entire

proceedings in C.C.No.35019/2022 pending before the

Court of VI Additional Chief Metropolitan Magistrate Court,

Bengaluru, arising out of Crime No.192/2022 registered by

Suddaguntepalya Police Station, Bengaluru City, for

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offence punishable under Sections 498A read with Section

34 of IPC.

2. Heard the learned counsel for the parties.

3. Learned Counsel for the petitioners and learned

counsel for respondent No.2 jointly submit that dispute

between the parties has been amicably settled before the

Mediation Centre at Bengaluru and a memorandum of

settlement has been executed between petitioner

No.1/accused No.1 herein and his wife, who is respondent

No.2 in this proceedings. They submit that in view of the

settlement arrived between the parties the impugned

proceedings may be quashed.

4. The said submission is placed on record.

5. The copy of the memorandum of settlement

executed between petitioner No.1/accused No.1 herein

and his wife, who is respondent No.2 in this proceedings,

dated 31.01.2026 is placed on record by the learned

counsel for the petitioners along with the memo dated

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19.02.2026. In paragraph Nos.5 and 27 of the said

memorandum of settlement which is signed by the parties

and their respective advocates, it is stated as follows:

"5. The Respondent has consented to pay Rs. 16,00,000 (RUPEES SIXTEEN LAKH ONLY) (Rs. 10,00,000 (RUPEES TEN LAKH ONLY) for the 1 petitioner and Rs.6,00,000 (RUPEES SIXT LAKH ONLY) for the 2nd petitioner. Out of which Rs.8,00,000 (RUPEES EIGHT LAKH ONLY) shall be paid at the time of closure/quashing of CC No 35019/22 pending on the files of Hon'ble VI ACIM Court at Bangalore and remaining Rs.8,00,000/-

(RUPEES EIGHRT LAKH ONLY) on the date of handing over vacant of possession of the matrimonial house where the petitioner is currently residing before Hon'ble MMTC I on or before 20/02/2026. The 1st petitioner undertakes hereby that after receipt of 1st installment of Rs.8,00,000/- (RUPEES EIGHRT LAKH ONLY) she shall vacate the matrimonial house where she is staying currently and exchange the keys of the house when she receives the balance Rs.8,00,000/- (RUPEES EIGHRT LAKH ONLY) before the Hon'ble Court MMTC-I.

27. The Petitioner No 1 shall co-operate completely in the process of quashing/closing of the pending

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case No.CC 35019 filed by the Petitioner No 1 under Section 498A pending on the files of Hon'ble VI ACJM Court at Bangalore and the complete process of closing/quashing/shall be completed on or before 20/02/2020."

6. Learned Counsel for the petitioners submits that

in terms of paragraph No.5 of the memorandum of

settlement, petitioner No.1/accused No.1 has today paid a

sum of Rs.8,00,000/- (Rupees Eight Lakhs only) to

respondent No.2 vide Demand Draft bearing No.000962

drawn on HDFC Bank. Respondent No.2 who is present in

the Court has acknowledged the receipt of the said

Demand Draft. It is also submitted before this Court that

the balance amount of Rs.8,00,000/- (Rupees Eight Lakhs

only) shall be paid by petitioner No.1/accused No.1 to

respondent No.2 as agreed in the paragraph No.2 of the

memorandum of settlement before the M.M.T.C-1,

Bengaluru in Crl.Misc.No.158/2022.

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7. Under these circumstances, I am of the opinion

that the prayer made in this petition needs to be granted.

Accordingly, the following:

ORDER

i. The Criminal petition is allowed.

ii. The entire proceedings in C.C.No.35019/2022 pending before the the Court of VI Additional Chief Metropolitan Magistrate Court, Bengaluru, arising out of Crime No.192/2022 registered by Suddaguntepalya Police Station, Bengaluru City, for offence punishable under Sections 498A read with Section 34 of IPC is quashed.