[Cites 10, Cited by 0]
Karnataka High Court
Mr. Vineeth. A. C vs State Of Karnataka on 25 February, 2026
-1-
NC: 2026:KHC:11741
CRL.P No. 7518 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MRS. JUSTICE M G UMA
CRIMINAL PETITION NO. 7518 OF 2022
BETWEEN:
MR. VINEETH. A. C.
SON OF SRI. GOPALAN .N,
AGED ABOUT 30 YEARS,
RESIDING AT NO. 1032,
2ND MAIN, 4TH CROSS,
VIJAYANAGAR,
BENGALURU - 560 040.
...PETITIONER
(BY SRI. B.N. ANJAN KUMAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY BASAVANAGUDI POLICE STATION,
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
Digitally signed BENGALURU - 560 001.
by PRASHANTH
NV
2. MRS. KAVITHA. S. C.
Location: High
Court of WIFE OF MR. POORNA SAGAR. S,
Karnataka AGED ABOUT 28 YEARS,
277/144, 9TH MAIN,
GANAPATHI BHAVANA,
VIJAYANAGARA PIPELINE,
BENGALURU - 560 040.
NOW RESIDING AT 102,
10TH CROSS, SUBASH NAGAR,
NELAMANGALA,
BENGALURU-562 123.
...RESPONDENTS
(BY SMT. SOWMYA R., HCGP FOR R1
SRI. RAGHU H., ADVOCATE FOR R2)
-2-
NC: 2026:KHC:11741
CRL.P No. 7518 of 2022
HC-KAR
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
COMPLAINT DATED 22.07.2022 (ANNEXURE-B) THE FIR DATED
27.07.2022 (ANNEXURE-A) AND THE ENTIRE PROCEEDINGS IN
CR.NO.230/2022 REGISTERED BY THE BASAVANAGUDI WOMEN P.S.,
PENDING ON THE FILE OF THE XXXVII A.C.M.M., BENGALURU FOR
THE OFFENCE P/U/S 354A, 506, 498A, 504 OF IP A/W SEC.3, 4 OF
D.P ACT QUA THE PETITIONER WHO IS ARRAYED AS ACCUSED NO.4.
THIS CRL.P, COMING ON FOR ADMISSION, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE M G UMA
ORAL ORDER
Both the learned counsel for the petitioner and
respondent No.2 submit in unison that the dispute between the
parties is settled amicably and that they have filed a joint
memo in that regard. Accordingly they pray for allowing the
petition and to quash the criminal proceedings.
2. The joint memo filed by both learned counsel for
the petitioner and respondent No.2 and signed by the parties
reads as under:
"JOINT MEMO
That the petitioner and respondent No.2 submits as
under:-
1. That the petitioner is being the accused No.4 in the
complaint filed by the Respondent No.2 before the
NC: 2026:KHC:11741
HC-KAR
respondent No.1 Basavanagudi Police complaint and the
said complaint is filed under section 498(A), 354 A, 504
of I.P.C., Read with section 3 & 4 of D.P.Act.
2. Further that the parties had settled the dispute and
before the BMC in M.C.NO.3030/2022 at Bengaluru and
that the respondent No.2 had agreed to support to close
the petition filed by this petitioner before this Hon'ble
Court and in the same manner that the petitioner will
also so support to close the petition in
Crl.P.No.7684/2022 & Crl.P.No.1685/2026 which are
pending before the Hon'ble High Court of Karnataka.
3. Further that the petitioner is paying sum of
Rs.5,00,000/- vied D.D.No.392412..., dated 24/12/2025
and that the respondent No.2 is ready and willing to take
the said sum of Rs.5,00,000/- as permanent allimone
and there will not be any further claim what so ever
between the parties.
4. Further that both the parties are agreed for the said
settlement on their one will and wish.
WHEREFORE:- It is prayed that this Hon'ble Court may
kindly be pleased to accept the joint memo and quash
the C.C.No.37476/2022, pending on the file of the
Hon'ble 24th A.C.J.M., at Bengaluru, in the interest of
justice."
3. The petitioner and respondent No.2 are present
before the Court and they are identified by their respective
counsel. They admit the contents of the joint memo.
Respondent No.2 specifically admit the terms of compromise.
She acknowledges the receipt of Demand Draft for
Rs.5,00,000/- as mentioned in the joint memo and that she has
no objection to allow the petition and to quash the criminal
proceedings.
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HC-KAR
4. Satisfied with the terms of the compromise learned
counsel for the petitioner has filed a memo producing copy of
the memorandum of settlement under Section 89 of CPC read
with Rules 24 and 25 of the Karnataka Civil Procedure
(Mediation) Rules, 2005.
5. The same is placed on record.
6. In view of the above, I am satisfied with the terms
of the compromise as mentioned and I deem it appropriate to
quash the criminal proceedings. Accordingly, I proceed to pass
the following:
ORDER
i) The petition is allowed.
ii) The criminal proceedings initiated against the
petitioner - accused No.4 in
CC.No.37476/2022 pending on the file of XXIV
Additional Chief Judicial Magistrate, Bengaluru
in Crime No.230/2022 for the offence
punishable under Sections 354-A, 506, 498-A
and 504 of Indian Penal Code and Sections 3
and 4 Dowry Prohibition Act, is hereby
quashed.
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HC-KAR
In view of the disposal of main petition, pending
interlocutory application does not survive for
consideration, accordingly the same is disposed off.
SD/-
(M G UMA)
JUDGE
PNV
CT:VS
List No.: 1 Sl No.: 13
