Deepak T R vs Smt Lohini P on 20 February, 2026

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                                                          NC: 2026:KHC:10725
                                                      CRL.P No. 6885 of 2021


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH DAY OF FEBRUARY, 2026

                                           BEFORE
                              THE HON'BLE MRS. JUSTICE M G UMA
                             CRIMINAL PETITION NO. 6885 OF 2021
                   BETWEEN:

                   1.    DEEPAK T R
                         S/O RANGASWAMY,
                         AGED ABOUT 36 YEARS,
                         NO.319, 6TH CROSS,
                         JANATHA COLONY,
                         KASAGHATTAPURA,
                         CHIKKABANAWARA POST,
                         BENGALURU - 560 090

                   2.    ANIL KUMAR
                         S/O LATE RANGASWAMY,
                         AGED ABOUT 34 YEARS,
                         R/AT SHIRA GATE,
                         NAGANNANA PALYA,
                         TUMKUR - 572 101
Digitally signed
by
PRASHANTH
NV                 3.    SHEENAPPA GOWDA
Location: High           S/O LATE BALAPPA GOWDA,
Court of
Karnataka                AGED ABOUT 53 YEARS,
                         NO.402/27, 13TH CROSS,
                         16TH A MAIN,
                         VENKATESHWARA LAYOUT,
                         MADIWALA,
                         BENGALURU-560068


                   4.    SUNIL S
                         S/O SURESH,
                         AGED ABOUT 26 YEARS
                         NO.283, 10TH CROSS,
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                                    CRL.P No. 6885 of 2021


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     I BLOCK, VISHWAPRIYA LAYOUT,
     BEGUR,
     BENGALURU-560068


5.   REKHA G.
     W/O. SHEENAPPA GOWDA
     AGED ABOUT 45 YEARS
     NO.402/27, 13TH CROSS
     16TH A MAIN, VENKATESHWARA LAYOUT
     MADIVALA JAI BHEEMA NAGAR
     BOMMANAHALLI
     BENGALURU - 68

6.   MAHESH G
     S/O GIDDED GOWDA,
     AGED ABOUT 43 YEARS,
     NO.402/26, 16TH A MAIN ROAD,
     13TH CROSS,
     VENKATESHWARA LAYOUT,
     MADIWALA,
     BENGALURU - 560 068

7.   SANTOSH A
     S/O ANAND,
     AGED ABOUT 28 YEARS,
     NO.12/2, B CROSS,
     CHINAMMA LAYOUT,
     MADIWALA,
     BOMMANAHALLI,
     BENGALURU-68

8.   SHYLAJA G
     AGE 47 YEARS,
     W/O SURESH N H,
     NO.283, 10TH CROSS,
     I BLOCK,
     NEAR CHOWDESHWARI TEMPLE,
     VISHWA PRIYA LAYOUT,
     BEGUR,
     BENGALURU-68
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9.   CHAITRA
     W/O MAHESH G
     AGED ABOUT 39 YEARS,
     NO.402/26, 13TH CROSS,
     16TH MAIN,
     NEAR GANESHA TEMPLE,
     ARCH VENKATESHWARA LAYOUT,
     B T M IST STAGE,
     MADIWALA,
     BOMMANAHALLI,
     BENGALURU-68

10. USHA G
    W/O REVANNA C K,
    AGED ABOUT 40 YEARS,
    NO.402/26,
    16TH MAIN STREET,
    NEAR KEB OFFICE,
    JAIBHEEMANAGAR,
    MADIWALA,
    BENGALURU-68

11. B C NALINAKSHI (NIRMALA)
    W/O ANAND,
    AGED ABOUT 49 YEARS,
    NO.12/2, VHINAMMA BLOCK,
    B CROSS,
    MARUTI NAGAR MADIWALA,
    BENGALURU SOUTH,
    BOMMANAHALLI,
    BENGALURU-68

     PETITIONERS NO.2 TO 11 ARE REPRESENTED BY
     GPA HOLDER PETITIONER NO.1,

     SRI. DEEPAK T R
     S/O RANGASWAMY,
     AGED ABOUT 36 YEARS,
     NO.0319, 6TH CROSS,
     JANATHA COLONY,
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                                    CRL.P No. 6885 of 2021


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     KASAGHATTAPURA,
     CHIKKABANAWARA POST,
     BENGALURU-560090
                                            ...PETITIONERS
(BY SRI. MANJUNATHA G., ADVOCATE)
AND:

1.   SMT LOHINI P
     W/O MR DEEPAK T R ,
     D/O T PRANESH,
     AGED ABOUT 31 YEARS,
     R/AT NO.319, 6TH CROSS,
     KASGHATTAPURA,
     JANATHA COLONY,
     HESARAGHATTA,
     BENGALURU-560090

2.   STATE BY KARNATAKA
     SOLADEVANAHALLI POLICE STATION,
     HIGH COURT BUILDING,
     BENGALURU-560001

     REPRESENTED BY ITS
     STATE PUBLIC PROSECUTOR.
                                           ...RESPONDENTS

(BY SRI. PARAMESHWARAPPA C., ADVOCATE FOR R1-(ABSENT)
     SRI. RANGASWAMY R., HCGP FOR R2)

     THIS CRL.P IS FILED U/S. 482 OF CR.P.C. BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO QUASH THE
CRIMINAL PROCEEDINGS IN C.C.NO.8707/2021 ON THE FILE
OF C.J.M., BENGLAURU RURAL DISTRICT, BENGALURU U/S
143, 427, 354B, 448, 323, 504, 506 R/W 149 OF IPC BY
ALLOWING THIS PETITION.

       THIS PETITION, COMING ON FOR FURTHER HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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                                            CRL.P No. 6885 of 2021


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CORAM: HON'BLE MRS. JUSTICE M G UMA

                            ORAL ORDER

The petitioners being accused Nos. 1 to 11 in

C.C.No.8707/2021 on the file of the learned Chief Judicial

Magistrate, Bengaluru Rural District, Bengaluru registered for

the offences punishable under Sections 143, 427, 354-B, 448,

323, 504, 506 read with Section 149 of IPC, have filed this

petition seeking to quash the criminal proceedings initiated

against them, on the basis of the FIR lodged by respondent

No.2.

2. Heard Sri. Manjunatha G, learned counsel for the

petitioners and Sri. Rangaswamy R, learned High Court

Government Pleader for respondent No.2. Perused the

materials on record.

3. In view of the rival contentions urged by the

learned counsel for the respective parties, the point that would

arise for my consideration is:

"Whether the petitioners have made out any grounds to allow the petition and to quash the criminal proceedings initiated against them?"

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My answer to the above point is in 'Affirmative' for the

following:

REASONS

4. Respondent No.2 herein filed the First Information

with Soladevanahalli Police Station against accused Nos. 1 to

11 alleging commission of offences punishable under Sections

143, 427, 354-B, 448, 323, 504, 506 read with Section 149 of

IPC. Accordingly, FIR in Cr.No.67/2021 of Soladevanahalli

Police Station came to be registered. After investigation, the

charge sheet came to be filed against the petitioners for the

aforesaid offences. Learned Magistrate took cognizance of the

offences and registered criminal case in C.C.No.8707/2021.

5. Being aggrieved by the summons issued against

them, accused Nos. 1 to 11 are before this Court seeking to

quash the criminal proceedings.

6. It is the contention of the learned counsel for the

petitioners that the marriage between petitioner No.1 and

respondent No.1 was performed on 25.05.2008. Several

complaints and counter complaints came to be filed against one

another. But subsequently, the dispute between the parties was

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settled amicably and compromise petition was filed in

M.C.No.4511/2020 on the file of learned Principal II Addl.

Judge, Family Court at Bangalore by respondent No.1 against

the petitioners. As per the terms of the said compromise, both

the parties have agreed to withdraw the complaints filed

against one another. The said compromise petition filed before

the Lokadalath was accepted resulting in dissolution of

marriage between petitioner No.1 and respondent No.1.

7. Learned counsel for the petitioners further submits

that in view of the fact that the marriage is dissolved,

respondent No.1 has lost interest in prosecuting the criminal

case. Therefore, she has not appeared before the Court.

8. Learned counsel for the petitioners also submits

that pursuant to the compromise, O.S.No.120/2021 filed by

petitioner No.1 against respondent No.1 is also withdrawn.

9. Learned counsel for the petitioners produced

certified copy of the order sheet dated 26.06.2023 in

M.C.No.4511/2020 which reads as under:

"Case advanced.
Both parties present. Counsel also present.

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Counsel for petitioner filed joint compromise petition U/o 23 Rule 3 CPC and prayed to allow the same.

The contents of compromise petition are read over to the parties, the parties have admitted the same and even the counsel for the parties have also submitted to the court that, they have explained the contents of compromise to the parties.

In view of the above, I am satisfied that the parties are getting compromise at their free will without any undue influence coercion and even they are taking care of the interest of the child. Therefore, in view of the above, I proceed to pass the following:

ORDER

Joint compromise petition filed by the parties is hereby allowed.

Office is directed to draw decree accordingly and the joint compromise petition should form part and parcel of the decree."

10. As per para-11 of the compromise petition filed in

M.C.No.4511/2020, respondent No.1 herein undertook to

withdraw the criminal case in C.C.No.8707/2021 pending on

the file of the learned CJM at Bangalore. Similarly, petitioner

No.1 herein undertook to withdraw the criminal proceedings in

C.C.No.16544/2021 pending before very same Court, forthwith.

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11. It is noticed that respondent No.1 even though

representing through her advocate, is not appearing before the

Court.

12. Even though serious allegations are made by

respondent No.1 against petitioners who are none other than

her husband and his family members, since the dispute

between the husband and wife is settled amicably and

respondent No.1 has undertaken to withdraw the criminal case

in C.C.No.8707/2021, as per the terms of the compromise, I

deem it appropriate to accept the contentions of the petitioners

and to allow the petition to quash the criminal proceedings,

Hence, I proceed to pass the following:

ORDER

(i) Criminal Petition is allowed.
    (ii)   The   criminal     proceedings   initiated
           against      the       petitioners       in
C.C.No.8707/2021 (Cr.No.67/2021 of Soladevanahalli Police Station) pending on the file of the learned Chief Judicial Magistrate, Bengaluru, registered for the offences punishable under Sections 143, 427, 354-B, 448,

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323, 504, 506 read with Section 149 of IPC, is hereby quashed.

SD/-

(M G UMA) JUDGE

JS/-

CT-SG, List No.: 1, Sl No.: 13