[Cites 4, Cited by 0]
Karnataka High Court
Mr. Nagaraju M K vs The State Of Karnataka on 11 March, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 16181 OF 2025
C/W
CRIMINAL PETITION NO. 16186 OF 2025
CRIMINAL PETITION NO. 16985 OF 2025
CRIMINAL PETITION NO. 17027 OF 2025
WRIT PETITION NO. 30700 OF 2025 (GM-RES)
IN CRL.P No. 16181/2025:
BETWEEN:
MR. NAGARAJU M K
S/O KUMARA,
AGED ABOUT 27 YEARS,
RESIDING AT MANTYA, HOLALAGUNDA POST,
AMRUTHUR, TUMKUR, KARNATAKA-572 111.
...PETITIONER
(BY SRI. BIPIN HEGDE., ADVOCATE
SRI.VIKRAM SIMHA.,ADVOCATE)
Digitally signed by AND:
SANJEEVINI J
KARISHETTY
Location: High 1. THE STATE OF KARNATAKA
Court of BY KENGERI POLICE STATION,
Karnataka BANGALORE-560 060.
REPRESENTED BY SPP, HIGH COURT COMPLEX
2. MR. SATHISH KUMAR,
S/O MR. SUBRAMANYA,
AGED ABOUT 32 YEARS,
R/A. NO.643, NEAR VENKATESHWARA TEMPLE,
PRAGATHIPURA, BANGALORE-560 070.
...RESPONDENTS
(BY SRI.B N JAGADEESHA., ADDL. SPP FOR R1;
SRI.J N LOHITHA., ADVOCATE FOR R2)
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NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
THIS CRL.P FILED U/S.482(FILED U/S.528 BNSS) CR.P.C
PRAYING TO A. QUASH THE FIR DATED 11.09.2025 AGAINST
THE PETITIONER/ACCUSED NO.5 IN CRIME NO.444/2025 FOR
THE ALLEGED OFFENCE P/US/ 66(C),66(D) OF IT ACT 2000
U/S.318(4), 319(2), R/W SEC.3(5) OF BNS ACT 2023 PENDING
ON THE FILE OF THE HON'BLE VI ADDL CJM, BENGALURU CITY,
BENGALURU (ANNEXURE A) AND B. QUASH THE COMPLIANT
DATED 11.09.2025 AGAINST THE PETITIONER/ACCUSED NO.5
IN CRIME NO.444/2025 FOR THE ALLEGED OFFENCE P/US/
66(C),66(D) OF IT ACT 2000, U/S.318(4),319(2), R/W 3(5) OF
BNS ACT 2023 PENDING ON THE FILE OF THE HON'BLE VI
ADDL CJM BENGALURU CITY, BENGALURU (ANNEXURE B) AND
ETC.,
IN CRL.P NO. 16186/2025:
BETWEEN:
MR. VISHNU VIJAY,
S/O VIJAY,
AGED ABOUT 26 YEARS,
RESIDING AT NO.1/20,
WEST STREET SANDHU, THIYAGAI POST,
KALLAKURICHI TALUK,
VILUPPURAM, TAMIL NADU-606 206.
...PETITIONER
(BY SRI. BIPIN HEGDE., ADVOCATE
SRI.VIKRAM SIMHA.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
KENGERI POLICE STATION,
BANGALORE-560 060.
REPRESENTED BY SPP,
HIGH COURT COMPLEX
BENGALURU - 560 001.
2. MR. SATISH KUMAR,
S/O MR. SUBRAMANYA,
AGED ABOUT 32 YEARS,
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NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
NEAR VENKATESHWARA DEVASTHANAM,
PRAGATHIPURA, BANGALORE-560 070.
...RESPONDENTS
(BY SRI.B N JAGADEESHA.,ADDL. SPP FOR R1;
SRI.J N LOHITHA.,ADVOCATE FOR R2)
THIS CRL.P FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO 1. QUASH THE FIR DATED 11.09.2025
AGAINST THE PETITIONER / ACCUSED NO.7 IN
CR.NO.444/2025 FOR THE ALLEGED OFFENCE P/U/S
66(C),66(D) OF I.T ACT 2000 UNDER SEC.318(4),319(2)
R/W 3(5) OF BNS ACT 2023 PENDING ON THE FILE OF THE
HON'BLE VI A.C.J.M BENGALURU CITY, BENGALURU
(ANNEXURE-A) AND ETC.,
IN CRL.P NO. 16985/2025:
BETWEEN:
MR. JAVEED FARAZ,
S/O S M BASHA,
AGED ABOUT 32 YEARS,
RESIDING AT NO.118, 5TH MAIN ROAD,
GANGA NAGAR, R T NAGAR,
BANGALORE NORTH,
BANGALORE 560 032.
...PETITIONER
(BY SRI. BIPIN HEGDE., ADVOCATE
SRI.VIKRAM SIMHA.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
KENGERI POLICE STATION,
BANGALORE 560 060.
REPRESENTED BY SPP,
HIGH COURT COMPLEX,
BENGALURU- 560 001.
2. MR SATISH KUMAR,
S/O SUBRAMANYA,
AGED ABOUT 32 YEARS,
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NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
R/AT NO.643,
NEAR VENKATESWARA DEVASTANAM,
PRAGATIPURA, BENGALURU 560 070.
...RESPONDENTS
(BY SRI.B N JAGADEESHA.,ADDL. SPP FOR R1;
SRI.J N LOHITHA.,ADVOCATE FOR R2)
THIS CRL.P FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO 1. QUASH THE FIR DATED 11.09.2025
AGAINST THE PETITIONERS/ACCUSED NO.3 IN
CR.NO.444/2025 FOR THE ALLEGED OFFENCES P/U/S
66(C), 66(D) OF I.T ACT, 2000 UNDER SEC.318(4), 319(2)
R/W 3(5) OF BNS ACT, 2023 PENDING ON THE FILE OF THE
HON'BLE VI A.C.J.M AT BENGALURU (ANNEXURE-A) AND 2.
QUASH THE COMPLAINT DATED 11.09.2025 AGAINST THE
PETITIONERS/ACCUSED NO.3 IN CR.NO.444/2025 FOR THE
ALLEGED OFFENCE P/U/S 66(C),66(D) OF I.T ACT 2000,
UNDER SEC. 318(4), 319(2) R/W 3(5) OF BNS ACT, 2023
PENDING ON THE FILE OF THE HON'BLE VI A.C.J.M AT
BENGALURU (ANNEXURE-B) AND ETC.
IN CRL.P NO. 17027/2025:
BETWEEN:
MR. SALMAN J,
S/O JAMEEL BAIG,
AGED ABOUT 35 YEARS,
RESIDING AT NO. C 082,
SHOBHA MAGNOLIA APT,
BANNARUGHATTA MAIN ROAD,
GURUPPANA PALYA, BANGALORE 560 029.
...PETITIONER
(BY SRI. BIPIN HEGDE., ADVOCATE
SRI. BHANUPRIYA., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
KENGERI POLICE STATION,
BANGALORE 560 060.
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
-5-
NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
BENGALURU - 560 001.
2. MR. SATHISH KUMAR
S/O SUBRAMANYA,
AGED ABOUT 32 YEARS,
R/AT 643,
NEAR VENKATESHWARA DEVASTHANAM,
PRAGATIPURA,
BENGALURU 560 070.
...RESPONDENTS
(BY SRI.B N JAGADEESHA., ADDL. SPP FOR R1;
SRI.J N LOHITHA., ADVOCATE FOR R2)
THIS CRL.P FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO A. QUASH THE FIR DATED 11.09.2025
AGAINST THE PETITIONERS/ACCUSED NO.2 IN CRIME
NO.0444/2025 FOR THE ALLEGED OFFENCES P/U/S 66(C),
66(D) OF THE INFORMATION TECHNOLOGY ACT, 2000, U/S
318(4), 319(2) R/W 3(5) OF BNS ACT, 2023 PENDING ON
THE FILE OF THE HON'BLE VI ADDL.CJM, BENGALURU CITY
BENGALURU (ANNEXURE-A) AND B. QUASH THE
COMPLAINT DATED 11.09.2025 AGAINST THE
PETITINERS/ACCUSED NO.2 IN CRIME NO.0444/2025 FOR
THE ALLEGED OFFENCES P/U/S 66(C), 66(D) OF THE
INFORMATION TECHNOLOGY ACT, 2000, U/S 318(4),
319(2) R/W 3(5) OF BNS ACT, 2023 PENDING ON THE FILE
OF THE HONBLE VI ADDL. CJM, BENGALURU CITY
BENGALURU (ANNEXURE-B) AND ETC.,
IN WP NO. 30700/2025:
BETWEEN:
ANSHULA PARWAL
AGED ABOUT 35 YEARS,
RESIDING AT NO.48,
J.P.NAGAR, 1ST PHASE,
9TH CROSS ROAD,
JEEVAN SAKTHI COLONY,
BANGALORE - 560 078.
...PETITIONER
(BY SRI. BIPIN HEGDE., ADVOCATE FOR
-6-
NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
SRI. VIKRAM SIMHA.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY STATION HOUSE OFFICER
KENGERI POLICE STATION,
BENGALURU.
2. SATISH KUMAR
AGED ABOUT 32 YEARS,
R/O NO. 643,
NEAR VENKATESHWARA TEMPLE,
PRAGATHIPURA,
BENGALURU - 560 070.
...RESPONDENTS
(BY SRI.B N JAGADEESHA.,ADDL. SPP FOR R1;
SRI.J N LOHITHA., ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA READ WITH
SECTION 528 OF BNSS, 2023, PRAYING TO A. ISSUE A
WRIT, ORDER OR DIRECTION OF APPROPRIATE NATURE
QUASHING THE REGISTRATION OF THE FIRST
INFORMATION REPORT AND ALL FURTHER INVESTIGATION
IN THE CASE IN CRIME NO. 444 OF 2025 REGISTERED AT
KENGERI POLICE STATION, BENGALURU, AS AGAINST THE
PETITIONER HEREIN WHO IS ARRAIGNED AS ACCUSED
NO.1 FOR THE ALLEGED COMMISSION OF AN OFFENCE
WHICH IS MADE PENAL UNDER SECTIONS 66(C), 66(D) OF
THE IT ACT, 2000 AND UNDER SECTIONS 318(4) R/W 3(5),
319(2) OF THE BHARATIYA NYAYA SANHITA, 2023 WHICH
IS PRODUCED AANNEXURE -A AND ETC.,
THESE PETITIONS COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:15004
CRL.P No. 16181 of 2025
C/W CRL.P No. 16186 of 2025
CRL.P No. 16985 of 2025
HC-KAR AND 2 OTHERS
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
In CRL.P.No.16181/2025, the petitioner is before this
court seeking the following prayers:
"a. Quash the FIR dated 11.09.2025 against the
petitioners/accused No.5 in Crime No.444/2025 for the
alleged offence punishable under sections 66(C),66(D)
of information technology act, 2000 under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate Bengaluru city, Bengaluru (Annexure- A);
b) Quash the Complaint dated 11.09.2025 against the
Petitioners/accused No.5 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-B);
c) Quash the entire proceedings against the
petitioner/accused No.5 in crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-C);
d) Grant such other relief as this Hon'ble court deems
fit and proper in the facts and circumstances of the
case, in the interest of justice and equity."
2. In CRL.P.No.16186/2025, the petitioner is before
this court seeking the following prayers:
NC: 2026:KHC:15004
HC-KAR AND 2 OTHERS
"a) Quash the FIR dated 11.09.2025 against the
Petitioner/accused No.7 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru.(Annexure-A);
b) Quash the Complaint dated 11.09.2025 against the
Petitioner/accused No.7 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act,2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-B);
c) Quash the entire proceedings against the
petitioner/accused No.7 in crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act,2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-C);
d) Grant such other relief as this Hon'ble court deems
fit and proper in the facts and circumstances of the
case, in the interest of justice and equity."
3. In CRL.P.No.16985/2025, the petitioner is before
this court seeking the following prayers:
"a) Quash the FIR dated 11.09.2025 against the
Petitioners/accused No.3 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru.(Annexure-A);
b) Quash the Complaint dated 11.09.2025 against the
Petitioners/accused No.3 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
NC: 2026:KHC:15004
HC-KAR AND 2 OTHERS
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-B);
c) Quash the entire proceedings against the
petitioner/accused No.3 in crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-C);
d) Grant such other relief as this Hon'ble court deems
fit and proper in the facts and circumstances of the
case, in the interest of justice and equity."
4. In CRL.P.No.17027/2025, the petitioner is before
this court seeking the following prayers:
"a) Quash the FIR dated 11.09.2025 against the
Petitioner/accused No.2 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru.(Annexure-A);
b) Quash the Complaint dated 11.09.2025 against the
Petitioners/accused No.2 in Crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act, 2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-B);
c) Quash the entire proceedings against the
petitioner/accused No.2 in crime No.0444/2025 for the
alleged offences punishable under sections 66(C), 66(D)
of information technology act, 2000, under sections
318(4), 319(2), R/w 3(5) of BNS act,2023 pending on
the file of the Hon'ble VI Additional Chief Judicial
Magistrate, Bengaluru city, Bengaluru. (Annexure-C);
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NC: 2026:KHC:15004
HC-KAR AND 2 OTHERS
d) Grant such other relief as this Hon'ble court deems
fit and proper in the facts and circumstances of the
case, in the interest of justice and equity."
5. In WP No.30700/2025, the petitioner is before this
court seeking the following prayers:
"a. Issue a Writ, Order or Direction of appropriate
nature quashing the registration of the First Information
Report and all further investigation in the case in Crime
No. 444 of 2025 registered at Kengeri Police Station,
Bengaluru, as against the Petitioner herein who is
arraigned as Accused No.1 for the alleged commission
of an offence which is made penal under Sections 66(C),
66(D) of the IT Act, 2000 and under Sections 318(4)
r/w 3(5), 319(2) of the Bharatiya Nyaya Sanhita, 2023
which is produced ANNEXURE -"A";
AND/OR
b. Pass such other Order/s as this Hon'ble Court may
deem fit and proper in the ends of justice."
6. Heard Sri.Bipin Hegde, learned counsel appearing
for the petitioners, Sri.B.N.Jagadeesha, learned Addl. SPP
appearing for respondent No.1, Sri.J.N.Lohitha, learned counsel
appearing for respondent No.2 and have perused the material
on record.
7. During the pendency of the proceedings, the
respondent No.2 and the victim to the lis have settled the
dispute among themselves and have filed a Memo for
Settlement. The Memo for Settlement reads as follows:
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NC: 2026:KHC:15004
HC-KAR AND 2 OTHERS
"MEMO FOR SETTLEMENT
The above-mentioned Petition has arisen out of the Crime
bearing FIR No. 0444/2025 registered before the Kengeri
Police station for the alleged offences punishable under
sec 66(c), 66(d) of IT Act 2000, sec 318(4), 319(2), 3(5),
112 and 61 of BNS 2023, on the basis of complaint dated
11.09.2025 lodged by Mr. Satheesh Kumar/Complainant.
It hereby most respectfully submits that before this
Hon'ble court the second respondent/complainant, alleged
victim and petitioners/Accused Nos.1 to 3, 5 and 7 are
settled their dispute out of the court amicably between
them.
Hence, in the view of this settlement memo, kindly may
dispose the above-mentioned petitions and quash the
impugned crime bearing FIR No.0444/2025 registered
against petitioners/Accused Nos.1 to 3, 5 and 7 and the
same may be accepted in the interest of justice."
8. The parties to the lis are present before this Court
and are identified by their respective counsels. In the light of
Memo for Settlement and offences not being against the State,
I deem it appropriate to accept the Memo for Settlement and
terminate the proceedings against the petitioners/accused Nos.1
to 3, 5 and 7 in the subject petitions.
9. For the aforesaid reasons, the following:
ORDER
[I] Criminal Petitions are disposed.
[II] Proceedings in Crime No.444/2025 pending before
the VI Addl. Chief Judicial Magistrate, Bengaluru
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NC: 2026:KHC:15004
HC-KAR AND 2 OTHERS
City, Bengaluru, stands quashed qua the
petitioners/accused Nos.1 to 3, 5 and 7.
Sd/-
(M.NAGAPRASANNA)
JUDGE
CBC
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