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Karnataka High Court
Sri Dr Sripathi Rao vs State Of Karnataka on 27 February, 2026
-1-
NC: 2026:KHC:12147
CRL.P No. 3462 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MRS. JUSTICE M G UMA
CRIMINAL PETITION NO. 3462 OF 2021
BETWEEN:
SRI. DR. SRIPATHI RAO,
S/O D. RAMACHANDRA BHAT,
AGED ABOUT 66 YEARS,
R/AT NEAR HARADI MOOKAMBIKA
GAS AGENCY PLANT, PUTTUR,
KASABA VILLAGE, PUTTUR TALUK
D.K. DISTRICT - 574 201
...PETITIONER
(BY SRI. RAJASHEKAR S., ADVOCATE)
AND:
1. STATE OF KARNATAKA
PUTTUR TOWN POLICE STATION
REPRESENTED BY STATE PUBLIC
PROSECUTOR, HIGH COURT OF
KARNATAKA, BENGALURU-560001
Digitally signed
by PRASHANTH 2. LOKESHA
NV S/O LATE BABU
Location: High AGED ABOUT 33 YEARS
Court of R/A BAPPALIGE HOUSE,
Karnataka PUTTUR, KASABA VILLAGE,
PUTTUR TALUK,
D.K. DISTRICT - 574 201
...RESPONDENTS
(BY SRI. RANGASWAMY R., HCGP FOR R1
SRI. H.D. SOMESHA, ADVOCATE FOR
SRI. RAJARAM SOORYAMBAIL, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
PROCEEDINGS INITIATED AGAINST THE PETITIONER IN
C.C.NO.1348/2020 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND ACJM, PUTTUR, D.K., FOR THE OFFENCES P/U/S 304A
-2-
NC: 2026:KHC:12147
CRL.P No. 3462 of 2021
HC-KAR
R/W 34 OF IPC PURSUANT TO THE FILING OF THE COMPLAINT IN
CR.NO.5/2020 OF PUTTUR TOWN POLICE STATION.
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
Learned counsel for the petitioner and the learned
counsel for respondent No.2 submit in unison that the dispute
between the parties is settled amicably and they have filed the
joint memo in that regard which is signed by the petitioner and
respondent No.2, along with the affidavit, which reads as
under:
"JOINT AFFIDAVIT
We. (1) SRI. DR. SRIPATHI RAO, S/O D. Seetharam,
Aged 68 year. R/at Near Haradi Mookambika, Gas
Agency Plant. Puttur, Kasaba Hobli, Putturu Taluk. D.K.
District -574 201 and (2) Lokesha, S/o late Babu, aged
about 38 years, R/at Bappalige house, Putturu, Kasaba
Village, Putturu Taluku, D. K District - 574 201, do
hereby solemnly affirm and state on oath as follows:
2. We submit that during the pendency of the present
petition, as per the Advice of well-wishers, our self we
have settled our dispute amicably. As per the
understanding the petitioner has agreed to pay a sum of
Rs.1,00,000/- to me the 2nd respondent and to my sister
out of concern, security and on humanitarian
consideration in the following manner:
a) Demand Draft No.003258 dated 26/02/2026 for a
sum of Rs.50,000/-(Rupees Fifty Thousand), drawn on
Axis Bank, Puttur Branch, Bengaluru, in favour of the 2nd
Respondent.
NC: 2026:KHC:12147
HC-KAR
b) Demand Draft No.003259 dated 26/02/2026 for a
sum of Rs.50,000/- (Rupees Fifty Thousand), drawn on
Axis Bank, Pullur Branch, Bengaluru, in favour of Smt.
Sharmila, sister of the 2nd Respondent.
3. We state that there is no force or threat or
coercion from anyone to settle the dispute and we have
settled our dispute amicably.
4. All this is true and correct.
Wherefore, we pray that, this Hon'ble Court may be
pleased to allow the application in the interest of justice
and equity.
We, Sripathi Rao and Lokesha the deponents herein,
do hereby declare that what is stated in the above
paragraphs are true to the best of our knowledge,
information and belief."
2. They have also filed the application under Section
320(2) read with Section 482 of Cr.P.C seeking permission to
compound the offence. For the reasons stated in the joint
affidavit accompanying the application IA.No.1/2026 is allowed
and the parties are permitted to compound the offence.
3. Learned counsel for respondent No.2 submits that,
he is representing respondent No.2 and he is instructed to
admit the contents of the affidavit sworn by him. He
acknowledges on behalf of respondent No.2, the receipt of
Rs.1,00,000/- by way of two Demand Drafts, copies of which
are enclosed with the joint memo.
NC: 2026:KHC:12147
HC-KAR
4. Respondent No.2 submits that he has no objection
to allow the petition and to quash the criminal proceedings
initiated against the petitioner.
5. In view of the above, I am satisfied with the terms
of the joint memo and affidavit as mentioned above 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 - accused No.2 in CC.No.1348/2020
on the file of learned Principal Senior Civil
Judge and ACJM, Puttur, Dakshina Kannada in
Crime No.5/2020 registered for the offence
punishable under Section 304A read with
Section 34 of IPC is hereby quashed.
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
