[Cites 7, Cited by 0]
Karnataka High Court
Ramesh Srinivas Jannu vs State Of Karnataka on 4 February, 2026
-1-
NC: 2026:KHC:6441
CRL.P No. 1893 of 2020
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MRS. JUSTICE M G UMA
CRIMINAL PETITION NO. 1893 OF 2020
BETWEEN:
RAMESH SRINIVAS JANNU
S/O LATE SRINIVAS V. JANNU
AGED ABOUT 58 YEARS,
RESIDING AT NO.3,
RAJBHAVAN ROAD
BENGALURU-560 001.
...PETITIONER
(BY SRI. B.M. HALASWAMY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
MAHADEVPURA POLICE STATION,
WHITEFIELD SUB-DIVISION,
Digitally
BANGALORE
signed by REPRESENTED BY HCGP
PRASHANTH
NV HIGH COURT BUILDING.
Location: High
Court of
Karnataka 2. A. VINOD KUMAR
S/O NOT KNOWN TO PETITIONER
AGED ABOUT 40 YEARS,
DEPUTY GENERAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LTD
REGIONAL OFFICE
3 AND 4 WHITE FIELD ROAD
MAHADEVAPURA POST
BENGALURU-560 048.
...RESPONDENTS
(BY SRI. RANGASWAMY R., HCGP FOR R1;
SRI. B.K. SRIDHAR, ADVOCATE FOR R2)
-2-
NC: 2026:KHC:6441
CRL.P No. 1893 of 2020
HC-KAR
THIS CRL.P IS FILED U/S 482 OF CR.P.C. PRAYING TO
QUASH THE CHARGE SHEET FILED BY THE RESPONDENT
POLICE IN C.C.NO.52574/2019 (IN CRIME NO.221/2018)
UNDER SECTION 447, 427 R/W SECTION 34 OF IPC PENDING
BEFORE THE XLIII ACMM AT BENGALURU.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE M G UMA
ORAL ORDER
Learned counsel for the petitioner and learned counsel for
respondent No.2 have filed joint memo which reads as under:
"JOINT MEMO
The under signed counsel submits that the
complainant and the accused have settled the dispute
before the Hon'ble Additional City Civil and Sessions
Court (CCH-23) in Lok-adalat in OS.No.1475/2019. It
is agreed to withdraw the complaint filed by the
complainant in the said compromise petition. Hence,
it is required to quash the charge sheet filed in
CC.No.52574/2019 by the 1st respondent Police, in
the interest of justice and equity."
2. The copy of the order sheet in OS.No.1475/2019 is
produced along with the compromise petition filed by the
parties under Order 23 Rule 3 of Code of Civil Procedure and
the same reads as under:
"COMPROMISE PETITION UNDER ORDER 23 RULE
3 OF THE CODE OF CIVIL PROCEDURE
The parties most respectfully submit as follows;-
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HC-KAR
The Plaintiffs have preferred the above suit against
defendant seeking possession of suit schedule C and
D properties and permanent injunction against the
Defendant with respect to suit schedule A and B
properties. The Defendant has filed the written
statement denying the allegations of the plaintiffs.
When the matter was set down for recording of
evidence, the Hon'ble Court was pleased to refer the
matter for mediation in order to enable the parties to
arrive at a compromise and settle the issues among
themselves. Accordingly, the parties have arrived at a
settlement and the same are recorded in writing as
hereunder.
1. The Plaintiff No 1 and 2 undertake to withdraw
the above suit OS 1475/2019 on the file of the City
Civil Judge (CCH-23), Bengaluru unconditionally and
unequivocally as against the Defendant.
2. The 2nd Plaintiff is Partnership firm and
managing partner Ramesh Jannu states that he is
authorized by the firm, in line with the partnership
deed to withdraw the suit and to execute this
compromise. The Managing Partner confirms that he
is authorized to sign on behalf of the Partnership
firm.
3. It is specifically agreed between the parties
herein that neither the Plaintiff nor the Defendants
shall put up or construct beams, columns or any
construction over the compound wall separating the
properties.
4. The Defendant undertakes to withdraw the
complaint an alitaing such approval form the
management of the Defendant lodged before the
Mahadevapura Police, Whitefield Sub-Division,
Bengaluru registered in Criminal Case No.221/2018
which dulminated in CC 52574/2019 on the file of
29th ACJM., Bengaluru under Section 447, 39 ACJM
427 and 34 of IPC pursuant to filing of charge sheet
by allowing criminal petition No.1893/2020 on the file
of the Hon'ble High Court of Karnataka, Bengaluru,
pursuant to the compromise entered in to, parties
herein as the offences are compounded under Section
320 of CRPC. The C.C. No. 52575 of 2019 is posted
for 08.10.2025
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HC-KAR
5. The parties have arrived at a settlement
amicably and have entered in to this compromise
petition and the plaintiffs undertake that they shall
not file any suit or proceedings against the defendant
by accepting the terms of this compromise petition
and all civil and criminal proceedings that are filed
and pending by and against the parties shall be
withdrawn and treated as closed by seeking such
suitable orders from the respective Hon'ble Courts.
The Plaintiffs also submit that this compromise shall
be binding on their legal heirs/successors/
administrators etc. The Plaintiffs and the Defendant
have settled the matter in terms of this compromise
and to withdraw the suit in terms of the
compromise."
3. As per the order sheet the said compromise was
accepted and the suit came to be disposed of in terms of the
compromise petition.
4. Learned counsel for respondent No.2 submits that
he has no objection to allow the petition and quash the criminal
proceedings.
5. In view of the compromise entered into between
the parties, accepting the joint memo and their submission, I
proceed to pass the following:
ORDER
i. The petition is allowed.
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HC-KAR
ii. The criminal proceedings initiated against the
petitioner - accused No.1 in CC.No.52574/2019 (Crime
No.221/2018) for the offences punishable under Sections
447,427 and 34 of IPC pending on the file of learned
XLIII Additional Chief Metropolitan Magistrate, Bengaluru,
is hereby quashed.
SD/-
(M G UMA)
JUDGE
PNV
List No.: 2 Sl No.: 13
