[Cites 3, Cited by 0]
Karnataka High Court
Sharanappa vs Tanuja Patil on 25 February, 2026
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NC: 2026:KHC-K:1917
CRL.P No. 201175 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAJESH RAI K
CRIMINAL PETITION NO. 201175 OF 2025
(482(Cr.PC)/528(BNSS))
BETWEEN:
1. SRI. SHARANAPPA
S/O BASANNA
AGED ABOUT 63 YEARS
OCC: PVT EMPLOYEE AND AGRICULTURE
R/O GONWAR VILLAGE TQ SINDHANUR DIST
RAICHUR-584128.
2. SMT. GANGAMMA
W/O SHARANAPPA
AGED ABOUT 55 YEARS
Digitally signed by OCC: HOUSEHOLD
SHIVALEELA R/O GONWAR VILLAGE
DATTATRAYA UDAGI
Location: HIGH
TQ: SINDHANUR
COURT OF DIST: RAICHUR-584128
KARNATAKA
3. SMT. LILAVATI
W/O SHANKARGOUDA
AGED ABOUT 43 YEARS
OCC: HOUSEHOLD
R/O BESIDE GANESH TEMPLE
RAMKISHOR COLONY
SINDHANUR, TQ: SINDHANUR
DIST: RAICHUR-584128.
4. SRI. SURESH
W/O SHARANAPPA
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CRL.P No. 201175 of 2025
HC-KAR
AGED ABOUT 41 YEARS
OCC: AGRICULTURE
R/O GONWAR VILLAGE
TQ: SINDHANUR
DIST: RAICHUR-584128
5. SMT. VEENA W/O SURESH
AGED ABOUT 33 YEARS
OCC: HOUSEHOLD
R/O GONWAR VILLAGE
TQ: SINDHANUR
DIST: RAICHUR-584128.
...PETITIONERS
(BY SRI. ARUNKUMAR AMARGUNDAPPA., ADVOCATE)
AND:
1. SMT. TANUJA PATIL
W/O SHIVARAJ G N
AGED ABOUT 38 YEARS
OCC: HOUSEHOLD
2. KUM. PRASHANTH
S/O SHIVARAJ G N
AGE: 16 YEARS, OCC: STUDENT
SINCE MINOR
REPRESENTED BY HER
MOTHER NATURAL GUARDIAN I.E.,
RESPONDENT NO.1
3. KUM. PRUTHVIK PATIL G S
S/O SHIVARAJ G N
AGE: 13 YEARS, OCC: STUDENT
SINCE MINOR REPRESENTED BY
HER MOTHER NATURAL GUARDIAN I.E.,
RESPONDENT NO.1
ALL ARE R/O #122, KERE ROAD,
DASANAPURA HOBLI,
VTC GANGONDANAHALLI,
POST LAXMIPURA
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CRL.P No. 201175 of 2025
HC-KAR
TQ: BANGALORE NORTH, DIST: BANGALORE
NOW AT BASAVA NAGAR,
K.S.T ROAD, WARD NO.4,
NEAR WATER TANK, KUSTAGI ROAD,
SINDHANUR, TQ: SINDHANUR
DIST: RAICHUR-584128.
...RESPONDENTS
(BY SRI.MAHANTESH PATIL ADV., FOR R1;]
R2 AN R3 ARE MINOR GUARDIAN OF R1)
THIS CRL.P IS FILED U/SEC. 428 OF CR.P.C (OLD),
U/SEC. 528 OF BNSS(NEW) PRAYING TO QUASH THE ENTIRE
PROCEEDDINGS IN CRL. MISC.NO.137/2024 FILED BY THE
RESPONENTS FILED U/SEC.12 OF PROTECTION OF WOMEN
FROM DOMESTIC VIOLENCE RULES, 2006, PENDING ON THE
FILE OF THE HONOURABLE SENIOR CIVIL JUDGE AND JMFC,
SINDHANUR, IN THE INTEREST OF JUSTICE AND EQUITY AND
TO PASS ANY OTHER APPROPRIATE ORDERS AS DEEMS FIT IN
THE CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE RAJESH RAI K
ORAL ORDER
This petition is filed under Section 528 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to quash the proceedings
against the petitioners i.e., respondent Nos.2 to 5 in
Crl.Misc.No.137/2024 filed by the respondents herein under
Section 12 of Protection of Women from Domestic Violence Act,
2005 r/w Section 6 of Protection of Women from Domestic
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HC-KAR
Violence Rules, 2006, pending on the file of Senior Civil Judge
and JMFC, Sindhanur.
2. Today, learned counsel for the respective parties
filed an application under Section 359 r/w Section 528 of BNSS
2023, for compounding and quashing the proceedings along
with a compromise petition. The application is accompanied
with an affidavit of petitioner No.4 and respondent No.1 in this
petition, who is acting as a natural guardian of respondent
Nos.2 and 3. It is stated in the affidavit that the parties have
settled their disputes amicably, since the dispute is purely a
matrimonial and private in nature.
3. In the compromise petition, it is stated by both the
parties that the petitioners have offered to transfer a joint
family agricultural land bearing Sy.No.195/*/* measuring to an
extent of 4 acres 20 guntas situated at Gonavara Village,
Sindhanur Taluk and District Raichur in favour of respondents
and the same is fully described in the sketch appended to the
compromise petition. Accordingly, respondent No.1 being the
natural guardian of respondent Nos.2 and 3, accepted the offer
as a full and final settlement towards their share and claims of
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HC-KAR
maintenance and alimony whatsoever. She also undertakes that
there is no further claims and rights whatsoever against the
petitioners and her husband namely Shivaraj/accused No.2,
who is father of respondent Nos.2 and 3.
4. Considering the nature of dispute and in view of this
compromise between the parties, the application and
compromise petition are accepted and parties are permitted to
settle their dispute as per the terms of compromise petition.
Accordingly, I proceed to pass the following:
ORDER
i) The petition is allowed.
ii) The proceedings against the petitioners and
respondent No.1's husband i.e., respondent
Nos.1 to 6 before the Trial Court in
Crl.Misc.No.137/2024 is hereby quashed.
iii) The parties are at liberty to proceed in
accordance with the terms of compromise
petition.
iv) In view of the settlement arrived at between the
parties, learned Senior Civil Judge and JMFC,
Sindhanur, is directed to pass an appropriate
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HC-KAR
order to release the respondent in
Crl.Misc.No.89/2025 by closing the said
proceedings.
Sd/-
(RAJESH RAI K)
JUDGE
THM
List No.: 1 Sl No.: 16/CT-BH
