[Cites 12, Cited by 0]
Karnataka High Court
Chetan B.N.Urf Uday vs State By Harihara Town Police Station on 25 February, 2026
-1-
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CRL.P No. 6284 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. 6284 OF 2022
BETWEEN:
1. CHETAN B.N. URF UDAY,
AGED ABOUT 26 YEARS
S/O R N MURTHY
R/AT NO.211, T. BEGUR
NELAMANGALA TALUK
BENGALURU RURAL
DISTRICT - 562 123.
2. R N MURTHY
AGED ABOUT 58 YEARS
S/O LATE K P RANGASWAMY CHARYA
R/AT NO.211, T. BEGUR
NELAMANGALA TALUK
BENGALURU RURAL
DISTRICT - 562 123.
3. PUSHPA
Digitally signed AGED ABOUT 52 YEARS
by PRASHANTH
NV W/O R N MURTHY
R/AT NO.211, T. BEGUR,
Location: High
Court of NELAMANGALA TALUK
Karnataka BENGALURU RURAL
DISTRICT - 562 123.
4. B C RAGHU
AGED ABOUT 62 YEARS
S/O LATE CHALUVARAYASWAMY
HEBBUR HOBLI,
DOMMANAKUPPE
TUMKUR KARNATAKA - 572 118.
5. B C KUMAR
S/O CHALUVARAYA
-2-
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CRL.P No. 6284 of 2022
HC-KAR
AGED ABOUT 46 YEARS
NO.105, BYDRAHALLI
THYLOOR, MANDYA DISTRICT
KARNATAKA - 571 433.
6. MADHUKUMAR A @ MADHU
AGED ABOUT 37 YEARS
S/O ASHWATHNARAYAN
CHIKKAMARALAVADI
KANAKAPURA TALUK
RAMANAGARA DISTRICT,
KARNATAKA - 562 121.
7. B.C. PRAKASH,
AGED ABOUT 54 YEARS,
S/O CHALUVARAYA, NO.87
SHREE MATHA, 5TH CROSS,
DODDABASTI ROAD, JAGAJYOTHI
BASAVESHWARA LAYOUT
BANGALORE - 560 056.
8. CHAITRASHREE B.N. @ CHAITRA B.N.
W/O. R. RAGHUNATH,
AGED ABOUT 30 YEARS,
R/AT NO.2069/A,
8TH MAIN ROAD, E BLOCK
2ND STAGE, RAJAJINAGAR
BANGALORE - 560 010.
9. RAGHUNATH R
S/O. RANGANATHAIAH K.V.
AGED ABOUT 59 YEARS,
R/AT NO.2069/A,
8TH MAIN ROAD, E BLOCK
2ND STAGE, RAJAJINAGAR
BANGALORE - 560 010.
...PETITIONERS
(BY SRI. AJAY M.D., ADVOCATE)
AND:
1. STATE BY HARIHARA TOWN POLICE STATION
SH 76, BHARAMAPURI, GANDHINAGAR
(HARIHARA CIRCLE), HARIHARA TALUK,
-3-
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CRL.P No. 6284 of 2022
HC-KAR
DAVANAGERE DISTRICT - 577 601.
REP BY CIRCLE INSPECTOR OF POLICE
2. SMT DIVYASHREE H S
AGED ABOUT 23 YEARS
D/O LATE SHRI H G SURESHACHARYA
R/AT HUDIGERE, CHENNAGIRI TALUK,
DAVANAGERE DISTRICT - 577 215
AND ALSO RESIDING AT: J C BADAVANE
5TH MAIN ROAD, 8TH CROSS, HARIHARA
TALUK, DAVANAGERE DISTRICT - 577 601.
...RESPONDENTS
(BY SMT. SOWMYA R., HCGP FOR R1
SRI. BASAVARAJ S SAPPANNAVAR, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
ENTIRE CRIMINAL PROCEEDINGS IN S.C.NO.121/2021 ON THE FILE
OF THE I ADDL. DISTRICT AND SESSIONS JUDGE, DAVANAGERE
INITIATED BY THE COMPLAINANT/RESPONDENTS AS AGAINST
THESE PETITIONERS NO.1 TO 9 HEREIN.
THIS CRL.P, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE M G UMA
ORAL ORDER
Both the learned counsel for the petitioners and
respondent No.2 submit in unison that the dispute between the
parties is settled amicably and the memorandum of settlement
under Section 89 of CPC read with Rules 24 and 25 of the
Karnataka Civil Procedure (Mediation) Rules, 2005 was entered
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into between them. They also submit that, the parties are filing
the joint memo and therefore, pray for allowing the petition
and to quash the criminal proceedings.
2. Petitioner Nos.1 to 9 being accused Nos.1 to 9 and
respondent No.2 being the informant are present before the
Court and they are identified by their respective counsel. They
have filed the joint memo which reads as under:
"JOINT MEMO
The Petitioner's No.1 to 9 and the Respondent No.2
herein together files the Joint Memo stating that the
Petitioner No.1 Chetan.B.N Urf Uday and Respondent
No.2 Divyashree.H.S are husband and wife and their
marriage was solemnized on 22-03-2020 at Tumakuru
Police Samudhaya Bhavana, Tumakuru District as per
Hindu Rites and customs and the Petitioners herein are
father, mother and relatives of the Petitioner. Whereas
now both the parties have arrived into the settlement in
lieu of the same the Petitioners have paid the
Respondent No.2 the sum of Rs.15,00,000/-(Rupees
Fifteen Lakhs only) by way of 2 Demand Drafts bearing
No.129368 Dated 04-02-2026 for a sum of Rs.
10,00,000/- and DD bearing No.129367 Dated 04-02-
2026 for another sum of Rs.5,00,000/- so in total the
sum of Rs.15,00,000/-which is also being encashed by
the Respondent No.2 in pursuance of the same
Respondent No.2 herein has withdrawn the Domestic
violence case that she had filed against the Petitioners
before the Ist ADDITIONAL CIVIL JUDGE, AT HARIHARA
and also both parties have withdrawn the on going
Divorce case in M.C.NO.45/2024 before the Senior Civil
Judge and JMFC Harihara the has agreed to dissolve the
Marriage by filing the Mutual Consent Petition. Further
also the both the parties have agreed to withdraw all the
allegations made against each other and also they have
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exchanged all the articles gold, silver and other valuables
given at the time of Marriage in this regard there are no
claims against each other in addition to it the parties also
admit that they have no claims in present or in future
with respect to any moveable's or immoveable properties
belonging to each other existing at present or to be
acquired in the future in the present or in future and
have signed the Mediation Agreement Dated 06-02-2026
before the Bangalore Mediation Center.
Therefore, in lieu of the aforesaid settlement it is
most respectfully prayed before this Hon'ble Court to
Quash the Entire Criminal Proceedings initiated by the
Complainant/Respondents as against these Petitioner's
No.1 to 9 herein under Sections-506, 498A, 355, 504,
149, 323, 307, 324 of the Indian Penal Code and also
under Sections-3,4 of the Dowry Prohibition Act 1961.. in
S.C.No.121/2021 before the Court of the THE COURT OF
THE IST ADDITIONAL DISTRICT AND SESSIONS JUDGE,
AT DAVANAGERE, in the interest of justice."
3. The memorandum of settlement under Section 89
of CPC read with Rules 24 and 25 of the Karnataka Civil
Procedure (Mediation) Rules, 2005 is received by the Court
from the Director of the Karnataka Mediation Center.
4. The petitioners and respondent No.2 admit the
terms of the compromise as found in the memorandum of
settlement and also as stated in the joint memo. Respondent
No.2 specifically admit the terms of the compromise and
acknowledges the receipt of Rs.15,00,000/- as mentioned in
the joint memo. She has no objection to allow the petition and
to quash the criminal proceedings.
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5. In view of the above, I am satisfied with the terms
of the compromise as mentioned and 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 Nos.1 to 9 - accused Nos.1 to 9 in
SC.No.121/2021 pending on the file of I
Additional District and Sessions Judge,
Davanagere, in Crime No.108/2020 for the
offence punishable under Sections 506, 498-A,
355, 504, 149, 323, 307, 324 of Indian Penal
Code and Sections 3 and 4 Dowry Prohibition
Act, is hereby quashed.
Sd/-
(M G UMA)
JUDGE
PNV
CT:VS
List No.: 1 Sl No.: 3
