Prabhakar Prasanna vs Smt. Nandini. L. M
2026 Latest Caselaw 1811 Kant

Karnataka High Court

Prabhakar Prasanna vs Smt. Nandini. L. M on 25 February, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

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                                                      CRL.RP No. 1024 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF FEBRUARY, 2026

                                             BEFORE
                        THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                        CRIMINAL REVISION PETITION NO. 1024 OF 2025
                   BETWEEN:

                         PRABHAKAR PRASANNA
                         SON OF LATE K KRISHNAPPA
                         AGED ABOUT 72 YEARS
                         RESIDING AT NO. 32/1, 4TH B CROSS,
                         PRABHAKAR LAYOUT,
                         VISHWWANATH NAGENAHALLI,
                         R.T.NAGAR POST, HEBBAL,
                         BENGALURU - 560 032.
                                                                   ...PETITIONER
                   (BY SRI. AKKIMANJUNATH GOWDA K, ADVOCATE)

                   AND:

Digitally signed   1.    SMT. NANDINI. L. M.
by
SHARADAVANI              WIFE OF SRI. DEVARAJ
B
Location: High           AGED ABOUT 38 YEARS
Court of
Karnataka                RESIDING AT NO. 32/1, 4TH B CROSS
                         PRABHAKAR LAYOUT, V NAGENAHALLI,
                         R.T.NAGAR POST, BENGALURU - 560 032.

                   2.    SRI. DEVARAJ P
                         SON OF PRABHAKAR PRASANNA,
                         AGED ABOUT 41 YEARS

                   3.    SMT. MARIYAMMA
                         WIFE OF PRABHAKAR PRASANNA
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                                        NC: 2026:KHC:11881
                                  CRL.RP No. 1024 of 2025


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     MAJOR IN AGE

     2 AND 3 ARE RESIDING AT NO.32/1
     4TH B CROSS, PRABHAKAR LAYOUT
     VISHWANATH NAGENAHALLI,
     R.T.NAGAR POST, BANGALORE - 560 032.

4.   SMT. SUSHMA
     DAUGHTER OF SRI. DEVARAJ P
     MAJOR IN AGE,
     RESIDING AT NO. 1B, SRIVARI NILAYAM,
     4TH CROSS, BASAVESHWARA LAYOUT,
     BANGALORE - 560 032.

5.   SMT. SHANTHA KUMARI
     WIFE OF SURENDRA, MAJOR IN AGE,
     RESIDING AT NO.32/1, 4TH B CROSS,
     PRABHAKAR LAYOUT,
     VISHWANATH NAGENAHALLI,
     R.T.NAGAR POST, BANGALORE - 560 032.

6.   SMT. SHOBA WIFE OF RAJASHEKAR
     MAJOR IN AGE,
     RESIDING AT NO.88, 1ST MAIN,
     1ST CROSS, PATEL MUNIYAPPA LAYOUT,
     HEBBAL, BANGALORE - 560 032.

7.   SMT. NANDINI, WIFE OF MANJUNATH,
     MAJOR IN AGE, RESIDING AT NO.88,
     1ST MAIN, 1ST CROSS,
     PATEL MUNIYAPPA LAYOUT,
     HEBBAL, BANGALORE - 560 032.
                                            ...RESPONDENTS
(BY SRI. A.G. SHRIDHAR, ADVOCATE FOR R1 AND R2;
NOTICE TO R3 TO R7 DISPENSED WITH V/O DATED 25.2.2025)
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                                            NC: 2026:KHC:11881
                                      CRL.RP No. 1024 of 2025


HC-KAR




     THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C (U/S
438 R/W 442 BNSS) PRAYING TO SET ASIDE THE ORDER
DATED 24.06.2023 IN CRL.MISC.NO.195/2022 PASSED BY THE
MMTC-V AND JUDGMENT AND ORDER DATED 06.03.2025 IN
CRL.A.NO.1014/2023 PASSED BY LIX ADDL. CITY CIVIL AND
SESSIONS JUDGE (CCH-60) AT BENGALURU CITY.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY

                       ORAL ORDER

This Criminal Revision petition under Section 397

Read with 401 of Cr.P.C., is filed with a prayer to set aside

the order dated 24.06.2023 passed in Criminal Misc.No.

195/2022 passed by the Court of V Metropolitan

Magistrate Traffic Court, Bangalore, and the Judgment and

the Order dated 06.03.2025 passed in Criminal Appeal No.

1014/2023 by the Court of LIX Additional City Civil and

Sessions Judge, Bangalore City.

2. Heard the learned counsel for the parties.

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3. The facts leading to filing of this Criminal

Revision petition narrated briefly are:

Respondent No.1 herein has filed Criminal Misc. No.

195/2022 before the Court of V Metropolitan Magistrate

and Traffic Court at Bangalore, under Section 12 of the

Protection of Women from Domestic Violence Act, 2005,

against respondent No.2 herein who is her husband and

also against her in-laws. Petitioner is the father-in-law of

respondent No.1 herein and father of respondent No.2. In

the said proceedings, respondent No.1 had filed IA Nos. 1

and 2 seeking monetary and residential reliefs. The trial

Court by Order dated 24.06.2023 passed on IA Nos.1 and

2 had directed the husband/respondent No.2 herein to pay

maintenance of Rs.5,000/- per month to his wife and two

children from the date of filing of the petition till disposal

of the case and he was also prohibited from committing

any act of domestic violence against his wife and children.

Aggrieved by the said order, respondent No.1 herein had

filed Criminal Appeal No.1014/2023 and Criminal Appeal

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No.1015/2023 before the Court of LXI Additional City Civil

Judge, Bangalore, as provided under Section 29 of the

Protection of Women from Domestic Violence Act, 2005.

The Appellate Court by common judgment and order dated

06.03.2025 has allowed Criminal Appeal No. 1014/2023

and had partly allowed Criminal Appeal No. 1015/2023. In

Criminal Appeal No.1014/2023, it was held that

respondent No.1 herein and her children are entitled for

accommodation in one of the house out of five houses

constructed in three floors, situated at No.32/1, 4th B

Cross, Prabhakar Layout, Vishwanathanagenahalli,

R.T.Nagar, Bangalore. Aggrieved by the said order passed

in Criminal Appeal No.1014/2023, the petitioner is before

this Court.

4. Learned counsel for the parties jointly submit

that the dispute between petitioner and respondent No.1,

insofar as providing residential accommodation to

respondent No.1 and her children has been settled and

respondent No. 2 who is the husband of respondent No.1

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has now come forwarded to provide an alternative

accommodation. They submit that compromise petition is

accordingly filed before this Court by the petitioner and

respondent No.1 and 2 and they pray that this revision

petition may be disposed of in terms of the settlement

arrived between the parties.

5. The said submission is placed on record and the

compromise petition filed before this Court, which is

signed by the parties and also by their respective

advocates is taken on record.

6. The parties who are present before the Court

are identified by their Advocates.

7. In paragraph No.2, of the compromise petition,

it is stated as follows:

"2. The Petitioner and the Respondents have settled the above disputes amicably and have entered into this compromise. The parties further submit that there is no collusion, undue influence for entering into this

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compromise. The parties submit that they have entered into this compromise on the below mentioned conditions:

A. The Respondent No.2-Devaraj. P- Husband has paid a sum of Rs.4,00,000/- (Rupees Four Lakhs only) by way of DD bearing No.058770 dated 19.02.2026, drawn on Canara Bank Hebbala Branch, in favour of the Respondent No.1-Smt.Nandini.L.M.- wife.

B. The Respondent No.2-Devraj. P- Husband has paid a sum of Rs.5,00,000/- (Ryupees Five Lakhs only) by way of DD bearing No.-058776 dated 23.02.2026 drawn on Canara Bank, Hebballa Branch, in favour of the Respondent No.1-Smt. Nandini L.M- wife.

C. The above said amount paid by the Respondent No.2 in favour of the Respondent No.1 is only towards the accommodation/residence for the ResponentNo.1-wife.

D. The Respondent No1 has agreed to vacate the Matrimonial house within 3 days after receiving the above said amount. The Payment of Rupees Nine Lakhs

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received by the Respondent No.1 is only towards the Residence/ Accommodation.

E. The Respondent No.1 herein hereby confirms that in view of the above settlement, she has no further claims against the Petitioner and/or his other family members and not to interfere with the Petitioner' Residence, Except against the Second Respondent.

F. The Respondent No.1 herein hereby undertakes to co-operate to close the disputes between the Parties in Crime No.106/2025 registered by Hebbal PS, now under challenge in Crl.P.No.9235/2025 pending before the Hon'ble High Court of Karnataka, wherein the Respondent No.1 has filed an Impleading Application as proposed Respondent.

Wherefore the parties pray that this Hon'ble Court be pleased to record the terms and conditions of the Compromise and pass the judgment and decree accordingly, in the interest of justice and equity."

8. Respondent No.1 wife, who is present before

the Court has admitted receipt of Rs.9,00,000/- from

respondent No.2 who is her husband, as stated in

paragraph No. 2(A) and (B) of the compromise petition.

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9. In view of the aforesaid, I am of the opinion

that this revision petition is required to be disposed of in

terms of the settlement arrived between the parties and

the impugned order dated 06.03.2025 passed in Criminal

Appeal No. 1014/ 2023 by the LIX Additional City Civil and

Sessions Judge, Bangalore City, needs to be set aside.

Accordingly, the following:

ORDER

Criminal Revision Petition is partly allowed.

The impugned common Judgment and Order dated

06.03.2025 passed in Criminal Appeal No.1014/2023 by

the LIX Additional City Civil and Sessions Judge, Bangalore

City, is set aside.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

TSN List No.: 1 Sl No.: 17.1