[Cites 9, Cited by 0]
Karnataka High Court
Kumari Kruthika vs The Staet Of Karnataka on 13 March, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
Reserved on : 10.03.2026
Pronounced on : 13.03.2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.17234 OF 2025 (GM -RES)
BETWEEN:
1 . KUMARI KRUTHIKA
D/O K.L.GIRISH,
AGED ABOUT 26 YEARS,
R/AT NO. 246, 1ST MAIN,
5TH CROSS, HOSKEREHALLI,
BSK 3RD STAGE,
BENGALURU - 560 085.
2 . SMT.SAVITHRAMMA,
W/O GIRISH,
AGED ABOUT 60 YEARS,
R/AT NO. 246, 1ST MAIN,
5TH CROSS, HOSKEREHALLI,
BSK, 3RD STAGE,
BENGALURU - 560 085.
... PETITIONERS
(BY SRI D.R.RAVISHANKAR, SR.ADVOCATE A/W
SRI SARAVANA S., ADVOCATE)
2
AND:
1. THE STATE OF KARNATAKA
BY JAYANAGAR POLICE STATION
BENGALURU JAYANAGAR SUBDIVISION
BENGALURU - 560 041.
REPRESENTED BY ITS HCGP
HIGH COURT OF KARNATAKA BUILDING,
BENGALURU - 560 001.
2. SRI SRINIVAS MURTHY,
NO.38, 10TH MAIN, 5TH BLOCK,
JAYANAGAR, BENGALURU CITY,
KARNATAKA - 560 041.
... RESPONDENTS
(BY SMT.SOWMYA R., HCGP FOR R-1;
SRI H.V.PRAVEEN GOWDA, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 528
BHARATIYA NAGARIKA SURAKSHA SANHITA, 2023 PRAYING TO
QUASHING THE FIR CRIME NO. 217/2025 DATED 10.06.2025 IN
ITS ENTIRETY FOR THE ALLEGED OFFENCES UNDER SECTION 3(5)
316(2), 318(1) BNS 2023 OF BHARATIYA NYAYA SANIHITA 2023
PENDING ON THE FILE OF THE 4TH ADDL. CMM COURT
NRUPATUNGA ROAD BENGALURU CITY AS PER ANNX-C.
THIS WRIT PETITION HAVING BEEN HEARD AND RESERVED
FOR ORDERS ON 10.03.2026, COMING ON FOR PRONOUNCEMENT
THIS DAY, THE COURT MADE THE FOLLOWING:-
3
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
Petitioners/accused Nos. 1 and 2 are before the Court calling
in question registration of a crime in Crime No.217 of 2025
registered for offences punishable under Sections 3(5), 316(2) and
318(1) of the BNS.
2. Heard Sri D.R.Ravishankar, learned senior counsel
appearing for the petitioners, Smt. Sowmya R., learned High Court
Government Pleader appearing for respondent No.1 and
Sri H.V. Praveen Gowda, learned counsel appearing for respondent
No.2.
3. Facts, in brief, germane are as follows:-
The family of the 2nd respondent/complainant and accused
No.2/petitioner No.2 sat together and began talks of marriage of
accused No.1 with the son of the complainant. In furtherance of
the said talks, the family of the 2nd accused was requested to visit
the house of the 2nd respondent. They did visit on 20-05-2025. On
4
01-06-2025 accused No.1 was asked to accompany them for
looking at conventional halls for performing the engagement. It is
alleged that the 1st petitioner was taken to the house of the
complainant and showed the jewels that they are intending to give
at the time of engagement and took photographs as to how the girl
would look with the jewellery in the engagement, took back all the
jewellery and went to saree shop for purchase of sarees. The girl/1st
petitioner was not comfortable with the boy. The girl expressed
that she needs some more time to understand the boy better on
04-06-2025. This appears to have gone wrong with the complainant
and he became a bit violent and got disturbed. Based upon this,
the 1st petitioner sought to give a complaint before the Girinagar
Police Station on 05-06-2025. A notice that was sought to be
served was not accepted by the complainant. Five days thereafter,
a complaint comes to be registered by the complainant on 10-06-
2025 alleging criminal breach of trust and cheating which becomes
a crime in Crime No.217 of 2025. It is this the girl and her mother
are calling in question in this proceeding.
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4. The learned senior counsel Sri D.R.Ravishankar appearing
for the petitioners would vehemently contend that how criminal
breach of trust and cheating can arise in the case at hand is
ununderstandable. The families sat together and spoke about the
marriage. The girl wanted some more time to think about the
engagement or the marriage. The learned senior counsel would
submit that the girl is entitled to think about her future with the
man and, therefore, sought some more time. The boy was in a
hurry, because of which the complainant became violent on the
score that the engagement was sought to be postponed. The 1st
petitioner/girl being aggrieved by the said act registered a crime on
05-06-2025. But, the present crime is registered by the
complainant for offences punishable under Section 316 and 318 of
the BNS which are Sections 406 and 420 of the earlier regime, the
IPC. He would submit that the offences are neither made out nor
there is any semblance of ingredients of the offence in the case at
hand.
6
5. Per contra, the learned counsel Sri H.V.Praveen Gowda
appearing for the 2nd respondent/complainant would refute the
submissions by taking this Court through the complaint, which in
detail narrates all that had happened and alleges that the 1st
petitioner has taken away all the jewelries of the complainant which
were given to her for wearing them for the purpose of photographs.
He would admit that the photographs were taken in the house of
the complainant itself. He would seek dismissal of the petition on
the score where is the jewelry at least must be investigated into.
6. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
7. The afore-narrated facts, dates, link in the chain of events
are all a matter of record. A complaint is sought to be registered by
the 1st petitioner on 05-06-2025, which reads as follows:
"Police Inspector
Girinagar Police Station
Benglauru
7
Kruthika.G
D/o. K.L.Girirsh
Age: 26, No.246,
1st Main, 5th Cross,
BSK 3rd Stage, Hosakerehalli,
Benglauru - 560 085.
Subject: Akshay, Ashrey, Srinivas Murthy against the complaint,
Ph: 8861726172; 9845037472; 8217895606, 9845020114.
Respected Sir;
We got matrimonial profile from Akshay and Family and
we met them at hotel Krishna Grand an May 11th. My parents
suggest to take sometime and talk for 2 months. But they were
facing us to get the married early. During my multiple
conversation with Akshay I came to know he is a bit Abnormal
(A un-matured and Childish). I finally decided that I needed
more time to understand Akshay better. But on 4th June Srinivas
Murthy and his second son Ashray come to my house and spoke
un-parliamentary language against me and my family. He is
harassing us from yesterday that I took ½ kg Gold on 2nd June.
When I visited their house on 2nd June they put the Gold on
me to bee how it looks and they took it back saying they will gift
me during marriage. Even since then, they are accusing me of
taking ½ KG Gold from their house. I have not taken anything
from their house except saree and salwar suit which they forced
me to home to show it to my mother.
I am ready to return the saree and salwar and also I do
not ant force from their side to marry his son or harassment
from their family. I went the mental torch to be stopped. I
would request you to help me avoid this harassment.
Thanking You
Sd/-
(Kruthika.G)
..... .... ....
8
"G¯ÉèÃR ¸ÀASÉå/ Reference No: LPT NO 542/2025
" ಎ ಸಂ ೆ (GSC No): PO1368250600709 ¢£ÁAPÀ/ Date: 05/06/2025
ಅ ನಮೂ ೆ : Others
1. ಸಂದಶ ಕರ/ ಾ ದು ಾರರ/ಆ ಾ ಸ ಾದ ಸೂಚಕರ ೆಸರ : KRUTHIKA G
2. Father / Husband Name : GIRISH KL
3. Address : 246, 1ST MAIN, 5TH CROSS,
HOSAKEREHALLI, BSK 3RD STAGE,
Bengaluru City
Karnataka,
4. Mobile :
5. ಸಂದಶ ನದ ಉ ೆ"ೕಶ :
ಅ ಾರ%ಾದ ಕು. ಕೃ'(ಾ )* (ೆ.ಎ+ ,-ೕಶ, 26 ವಷ ರವರು 0ಾ1ೆ2ೆ ಾಜ%ಾ, ೕ4ದ
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'ಳhವ^(ೆ ೕಡdೇ(ೆಂದು (ೊಟ] ದೂರು ಇLಾ S.
6. Counter Party Details : Name: AKSHAY AND HIS FAMILY MEMEBERS, Slo
Address : JAYANAGARA
Bengaluru City
Karnataka -
9
7. Application/Doc : Yes
8. Vಾ ಗತ(ಾರರ ಸO"
The complaint itself indicates that on 04-06-2025 the complainant
and his second son came to her house and hurled abuses alleging
that the 1st petitioner/girl has taken away ½ kg. of gold on
02-06-2025 when she visited their house. The girl avers that what
she had taken was saree and salwar which were given to her and
would return them immediately if they want. This complaint is
closed by the Police Station on the statements being recorded. Five
days thereafter comes the subject complaint, which becomes a
crime in Crime No.217 of 2025. The complaint reads as follows:
"ಇವ-2ೆ : S ಾಂಕ : 10-6-2025
ಆರ:ಕ 0ಾ1ಾj(ಾ-ಗಳh,
ಜಯನಗರ ಆರ:ಕ 0ಾ1ೆ,
dೆಂಗಳkರು ನಗರ.
ಇವ-ಂದ:
ಎ. b. c7ೕ Aಾಸಮೂ' )* ೇX Aೆಂಕಟ%ಾಮಯ ,
ವಯಸುl 60 ವಷ , Aಾಸ :ಅ:ಯ, ನಂ. 38, 10 ೇ Bೕ*
ಜಯನಗರ 5 ೇ dಾJm, dೆಂಗಳkರು 560041.
8.ಸಂ-9845020114.
ಇBೕ+ ಐ[email protected].
10
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11
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Vಾbತ7ಮEನವರ ಒ N2ೆ Bೕ%ೆ2ೆ ಕು. ಕೃ'(ಾ ಮತುD ನನM ಮಕtpಾದ ಅ:; ಮತುD ಆಶ7; {ೊLೆ
ನಮE (ಾ-ನIJ c„Lಾಥ (ೆt ಮತುD ಮದುAೆ2ೆ ಛತ7ಗಳನುM ಆW.ಆW. ನಗರ, ಬಸವನಗು4,
ಬನಶಂಕ-, ಜಯನಗರ ಈ ಎ ಾJಕRೆ ಸುLಾD4 ಬನಶಂಕ-ಯIJ ೋHೆ+ AೈX%ಾmಎ. . †ಾ6
ಾ+ ಅನುM c7ೕಮ'. Vಾbತ7ಮEನವರ ಒ N2ೆ Bೕ%ೆ2ೆ ಕು5ಾ-. ಕೃ'(ಾಳ ಸಮುEಖದ ೆJೕ ನನM ಮಗ
20 Vಾbರ ಮುಂಗಡ ಹಣವನುM (ೊಟು] ಜಯನಗರದ ಸಂ(ೇ• ಸು%ಾನ ವಜ7ದ ಅಂಗ42ೆ ೋ,
c„Lಾಥ (ೆt dೇ(ಾದ ವಜ7ದ ಉಂಗುರಗಳನುM ಆ~t 5ಾ4 ಸುvತ7ಮEನವ-2ೆ AಾHಾl• ಮೂಲಕ
Lೋ- , '^ , ಅವರ ಒ N2ೆ ಪRೆದು ಉಂಗುವರನುM 5ಾಡುವUದ(ೆt ಮುಂಗಡAಾ, ಒಂದೂವ%ೆ ಲ:
ಹಣವನುM ಕೃ'(ಾಳ ಸಮುEಖದ ೆJೕ (ೊ6]ರುLೆDೕAೆ. ಕು5ಾ- ಕೃ'(ಾ ವಜ7ದ ಆಭರಣದ ಅಂಗ4ಯIJ
ೋ4ದ (ೆಲವU ಆಭರಣಗಳ zೕHೋಗಳನುM Lೆ2ೆದು(ೊಂಡು ನನM ೆಂಡ' ಚಂಪ(ಾವ'ಯವರ ಹ'Dರ
Lೋ- , ನನ2ೆ ಈ ಆಭರಣಗಳh ತುಂdಾ ಇಷ]Aಾ, ೆ ಆಂ6, ನನ2ೆ ೕವU ಮದುAೆ2ೆ ಒಡAೆಗಳನುM
(ೊ4ಸುವU ಾದ%ೆ ಇವUಗಳIJ ಾವU ಾದರೂ ಒಡAೆಗಳನುM (ೊ4 ಎಂದು ನನM ೆಂಡ'ಯ ಹ'Dರ ಕು.
ಕೃ'(ಾ ೇ^ ಾಗ ನನM ೆಂಡ' ಚಂಪ(ಾವ'ಯವರು ಅವ-2ೇ ಎಂದು 5ಾ4 (ೊಂ4ದ" 150
2ಾ7ಂತೂಕದ gನMದ ಾರ ಮತುD 100 2ಾ7ಂತೂಕದ ಇ ೊMಂದು gಕt ಾರ ಮತುD 250 2ಾ7' ತೂಕದ
gನMದ VೊಂಟದRಾಬು ಾಗು ವಜ7ದ [b ಓ ೆಗಳನುM Lೋ- , ನ2ೆ ಇಷ]Aಾದ%ೆ ಈ ಒಡAೆಗಳನುM
ೕನು c„Lಾಥ ದ Sನ ಾ[(ೊಳaಬಹುದು. ಅಭ ಂತರವ... ಇಲJ. ಈ ಎ ಾJ ಒಡAೆಗಳk ಈಗ
ೊಸ ಾ, 5ಾ4 ರುವ ಾಗು ಅಧ ಗಂHೆಯ Bೕ ೆ ಇದನುM ಾನು ಧ- ಲJ. ಎಂದು '^ ಈ ಎ ಾJ
ಒಡAೆಗಳನೂM ಕು. ಕೃ'(ಾ ತನM Bೖ Bೕ ೆ ಧ- (ೊಂಡು ಕನM4ಯIJ ೋ4(ೊಂಡು ಖು"ಪಟು]
12
zೕHೊಗಳನುM Lೆ2ೆ (ೊಂಡು ಅವರ ಅಮE Vಾbತ7ಮE 2ೆ ಕ^ (ೊಟ]ಳh. ಾಗು Vಾbತ7ಮEನವರೂ
ಸಹ ಸಂLೋಷSಂದ ದುಃಖಭ-ತAಾ, ನನ2ೆ ಾಗು ನನM ೆಂಡ'2ೆ ಸW, ಇನುM ಮುಂ ೆ ೕAೇ ನನM
ಮಗ^2ೆ ತಂ ೆ-Lಾf, ನನM (ೈಯIJ 10 2ಾ7ಂ. gನMವನುM ಾಕುವUದ(ೆt ಶ[DfಲJ. ಇದು ನನM, ನನM
ಮಗಳ ನೂರುಜನEದ ಪUಣ . ಅವಳh ನಮE ಮ ೆ2ೆ VೊVೆ ಾ, ಬರು'D ಾ"p ೆ ಎಂದು ಕ‹Fೕ-ಟ]ರು. ಾನು
ಮತುD ನನM ೆಂದ'ಯು zೕ ನIJ~ೕ ಸ5ಾ•ಾನ 5ಾ4 ಾವU ಐದೂ ಜನ ಒ6]2ೆ ಜಯನಗರ ಕJ• 2ೆ
ಊಟ(ೆt ೋ, ಊಟ ಮು, , KಾನುAಾರ %ಾ'7 ನಮE ಮ ೆಯIJ~ೕ ನನM ಮಗ ಅ:; dೆG
ರೂvನIJ ಕೃ'(ಾ ಒಬypೇ ಮಲ,ದ"ಳh. dೆ^2ೆu 8 ಗಂHೆ2ೆ VಾMನ, 'ಂ4 ಮು, , gಕt†ೇHೆ2ೆ ಾನು
ಮತುD ನನM ೆಂಡ' ಸೂtಟ-ನIJ ಾಗು ಕೃ'ಕ, ಅ:;, ಮತುD ಆಶ7; ಒಂದು (ಾ • ನIJ ೊರHೆವU.
bb ಪUರಂ ನIJರುವ Aಾಸb ಛತ7ವನುM ೋ4(ೊಂಡು, c„Lಾಥ ದ ಬHೆ] ಖ-ೕS2ೆ gಕt†ೇHೆಯ
ಸುದಶ * +t 2ೆ ಸು5ಾರು 11.30(ೆt ತಲು ೆವU. ಸುದಶ * +t ನIJ ಮೂರು%ೇ-ೆE ೕ%ೆ
ಒಂದು%ೇ-ೆE ಪಂxೆ ಒಟು] 42 Vಾbರರೂ. ಗಳನುM (ೊಟು] ಖ-ೕS , ೕ%ೆ ಮತುD ಪಂxೆಯನುM c7ೕಮ'.
Vಾbತ7ಮEನವ-2ೆ zೕ ನIJ ಸಂಪ[ , ಒ N2ೆ ಪRೆದು ಕು. ಕೃ'(ಾಳ ಸಮುEಖದ ೆJೕ 42 Vಾbರರೂ.
ಗಳನುM †ಾವ' , 2.45 (ೆt )b(ೆ ಅಯ ಂ2ಾW ರVೆDಯIJರುವ %ಾಘAೇಂದ7 (ೆ˜ೆ ೋHೆIನIJ
ಐದೂಜನ ಊಟ ಮು, c7ೕ ಸತ ಂ +t ಅಂಗ4ಯIJ ಕು. ಕೃ'(ಾ^2ೆ ಇಷ]Aಾಗುವ ಾಗು
ಅವರLಾf ಮತುD ಮಗಳh ಒ Nದ ಏಳh ಬ2ೆಬ2ೆಯ Rೆ7 ಗಳನುM ಆ~t 5ಾ4 13 Vಾbರರೂ.
ಗಳನುM ಾ ೇ ಸಂ ಾಯ5ಾ4, ಕೃ'(ಾ^2ೆ (ೊ4 ರುLೆDೕ ೆ. ಏ(ೆಂದ%ೆ ಕು. ಕೃ'(ಾ dಾI ೇಶದIJ
7- Aೆ4rಂ™ zೕHೊ ಶšX 5ಾ4ಸdೇ(ೆಂಬ ಆVೆ ಇದು"ದ-ಂದ ಈ ಎ ಾJRೆ7 ಗಳನುM ಅವರ ಅಮEನ
ಅನುಮ' ಪRೆ ೇ Lೆ2ೆದು(ೊಂಡಳh. ಈ Rೆ7 ಗ^2ೆ ಾನು 13 Vಾbರರೂ. ಗಳನುM ಕೃ'(ಾಳ
ಸಮುEಖದ ೆJೕ ಹಣ ಸಂ ಾಯ 5ಾ4ರುLೆDೕ ೆ. ಅIJಂದ ಅ:; 2ೆ ಬHೆ] Lೆ2ೆದು(ೊಳhaವUPÉÌ ಮ ೋಹW
%ೇಮಂG ಕಂಪ 2ೆ ೋ ೆವU. ಅIJ ಸು5ಾರು 38400 ರೂ. ಬHೆ]ಗಳನುM ಖ-ೕS ಅವUಗಳನೂM ಸಹ
c7ೕಮ'. Vಾbತ7ಮEನವರ ಒ N2ೆ Bೕ%ೆ2ೆ ಾಗು ಅವ-2ೆ zೕ* ಮು ಾ೦ತರ Lೋ- , ಐ ˜ಾ ಶ*
HೈಲWಹ'Dರ ೊ ೆಯುವUದ(ೆt(ೊಟು]%ಾ'7 7.30(ೆt ನಮE ಮ ೆ2ೆ ಬಂ ೆವU. ಮ ೆ2ೆ ಬಂದ 10
vಷದIJ c7ೕಮ'. Vಾbತ7ಮEನವರು ಮಗಳh ಕೃ'(ಾ^2ೆ zೕ* 5ಾ4, dೇಗ ೆ ಮ ೆ2ೆ ೊರಟು
dಾ ಎಂದು ಸೂg ದರು. ಆದ%ೆ ಕು. ಕೃ'(ಾ^2ೆ ನಮE ಮ ೆಯIJ VೋಮAಾರ%ಾ'7ಯೂ ಇರdೇಕು
ಎಂಬ ಇxೆœ ಇದ"ರೂ Lಾfಯ ಒLಾDಯದ Bೕ%ೆ2ೆ %ಾ'7 8.20 (ೆt ನನM ಮಗನ {ೊLೆ(ಾ-ನIJ ಾವU
gಕt†ೇHೆfಂದ ತಂSದ" ಎ ಾJ ಮೂರು dಾ ™ ಬHೆ]ಗಳk ಾಗು KಾನುAಾರ%ಾ'7 ನನM ೆಂಡ'ಯ
gನMದ ಎರಡು ೊಡr ಾರ, ಒಂದು {ೊLೆ ವಜ7ದ ಓ ೆ, ಒಂದು gನMದ Vೊಂಟದ RಾಬುಗಳನುM ನನM
ೆಂಡ'fಂದ (ೇ^ ಪRೆದು(ೊಂಡು ಅವರ Lಾf2ೆ Lೋ-ಸುವ ಉ ೆ"ೕಶ ಎಂದು ೇ^ Lೆ2ೆದು(ೊಂಡು
ಬಹಳ ಸಂLೋಷSಂದ ೇ ನಮE ಮ ೆfಂದ ೊರಡುAಾಗ ಅವರ Lಾfಗೂ ಸಹ zೕ* ಮೂಲಕ
ಒಡAೆಗಳh ಮತುD ಬHೆ]ಗಳನುM ನ2ೆ Lೋ-ಸುವUದ(ೆt ನಮE ಮ ೆ2ೆ ತರು'D ೆ"ೕ ೆ ಎಂದು ೇ^ ನನM
ಮಗ ಅ:; {ೊLೆಯIJ ಅವರ ಮ ೆ2ೆ ೊರ6ರುLಾDp ೆ. ಮ ೆ ತಲು ದ ತ:ಣ ನಮಗೂ ಸಹ zೕ*
5ಾ4 ಾನು ಮ ೆ ತಲು ೆ. ನಮE ತಂ ೆ ರVೆDಯIJ (ಾದು ನನM ಮೂರು dಾ ಗುಗಳನೂM ಮತುD ಒಡAೆ
13
dಾ ಗುಗಳನುM Lೆ2ೆದು(ೊಂಡು ಮ ೆ ತಲು ರುLೆDೕ ೆ ಎಂದು '^ ದಳh. ಆದ%ೆ ಮರುSನ dೆ^2ೆu
ಮಂಗಳAಾರ ಕೃ'(ಾ^2ೆ ನನM ಮಗ ಅ:; zೕ*' 5ಾ4 ಾಗ ZïØ ಆ\ ಬರು'DರುವUದನುM ನನ2ೆ
'^ ದ. ಾನು 10.30 ಗಂLೆ2ೆ Vಾbತ7ಮE 2ೆ zೕ* 5ಾ4, ಕೃ'(ಾಳ zೕ* ಏ(ೆ • ಆ\
ಆ, ೆ? ಈ Sನ ಅವಳh ನಮE ಮ ೆ2ೆ ೆM Lೆ2ೆದು(ೊಂಡು ೋ,ದ" ಒಡAೆಗಳh ಮತುD ೕ%ೆ,
ಬHೆ]ಗಳನುM ೊ ೆಯುವUದ(ೆt ನನM ೆಂಡ' {ೊLೆಯIJ ೋಗdೆ(ಾ,ತುD. ಆದ%ೆ ಈಗ ಅವಳ zೕ*
• ಆ\ ಇ ೆ. (ಾರಣ ಏನು ಎಂದು bxಾ- ೆ. ಆಗ Vಾbತ7ಮEನವರು ಸW, %ಾ'7 ಕ%ೆಂX
ಇರIಲJ, zೕ* ನIJ xಾ ಂ ™ ಇಲJದ (ಾರಣ zೕ* • ಆ\ ಆ, ೆ, ಮ•ಾ ನ 1.30 B ೆ
ಾ ೇ zೕ* 5ಾ4ಸುLೆDೕ ೆಂದು '^ ರುLಾD%ೆ. ನನM ೆಂಡ'ಯು (ೊ6]ರುವ ಒಡAೆಗಳನುM
Lೆ2ೆದು(ೊಂಡು ಮ ೆ2ೆ ಬರುವಂLೆ '^ ದ Bೕ%ೆ2ೆ ಕೃ'(ಾ ಾಗೂ ಅವರ Lಾf ನಮ2ೆ ಾವU ೇ
-ೕ' ಸNಂSಸ ೇ (ೇಲವU dಾ- 8dೈ+ -ೕ ž 5ಾಡುವUದು ಇಲJAೇ ಕX 5ಾಡುವUದು
5ಾಡು'DರುವUದ-ಂದ ನಮ2ೆ ಅನು5ಾನ ಬಂದು ೇರAಾ, ಾ ೇ ಅವರ ಮ ೆ2ೆ ೋ, ಒಡAೆಗಳನುM
(ೊಡುವಂLೆ (ೇಳ ಾ, ಕೃ'(ಾ ಅಂಕ+ )gÁéದIJ ಒಡAೆಗಳನುM ಇ6]ದು" ಅಮE [ೕ ಾm 5ಾ4(ೊಂಡು
(ೆಲಸ(ೆt ೋ,ರುLಾD%ೆಂದು '^ ದ Bೕ%ೆ2ೆ ಾನು Aಾಪಸುl ಬಂSರುLೆDೕ ೆ, ನಂತರ 8dೈ+
ಮೂಲಕ ನನM ೆಂ4'ಯು ಸಹ 5ಾತ ಾ4 ಒಡAೆಗಳನುM Lೆ2ೆದು(ೊಂಡು ಬರುವಂLೆ '^ ದರೂ ಈ
ಒಡAೆಗಳನುM ೇ,ದ"ರೂ ಸಹ ಾ£Éà ಾ(ೋdೇಕು ಅ ಾ ಅಂ6, ನನM ಹ'DರAೇ ಇರI )ೕ4 ಎಂದು
'^ ರುLಾD%ೆ. ಆದ%ೆ ನನM ೆಂಡ' c„Lಾಥ Sನದಂದು ಾ ೆ (ೊಡುLೆDೕ ೆ ಪ7ಸುDತ ಒಡAೆಗಳನುM
Lೆ2ೆದು(ೊಂಡು ಬರುವಂLೆ ಹಲವU dಾ- '^ ದ"ರೂ ಸಹ Lೆಗದು(ೊಂಡು ಬಂSರುವUSಲJ.
ಮುಂದುವ%ೆದು ಕು. ಕೃ'(ಾ ಮಂಗಳAಾರ %ಾ'7 ನನM gಕt ಮಗ ಆಶ7; ನನುM %ಾ'7 10.30 ಗಂHೆ2ೆ
zೕ* ಮು ಾಂತರ ಅವರ ಮ ೆ ಹ'Dರ ಕ%ೆ (ೊಂಡು ಮE ಅಣF ಅ:ಯನನುM ಾನು ಮದುAೆ
ಆಗುವUದ(ೆt Vಾಧ bಲJ. ನನ2ೆ (ಾ ಾವ(ಾಶ dೇಕು. (ಾರಣ ಾನು 5ಾನ ಕ 2ೊಂದಲದIJರುAೆ.
ದಯbಟು] ಈ bxಾರವನುM ಮE ಮ ೆಯIJ '^ , c„Lಾಥ ಮತುD ಮದುAೆಯನುM ಮುಂದೂ4ಸು
ಾಗೂ ಅಂ6 (ೊ6]ರುವ ಒಡAೆಗಳh ಾಗೂ c„Lಾಥ (ೆtಂದು ಖ-ೕS 5ಾ4ರುವ ಬHೆ]ಗಳh ನನM
ಬ^~ೕ ಇಟು](ೊಂ4ರುLೆDೕ ೆಂದು ೇ^ರುLಾDp ೆ. ಈ bxಾರವನುM ನನM ಮಗ ಆಶ7; ಬುಧAಾರ dೆ^2ೆu
ನನ2ೆ '^ ರುLಾD ೆ. ಾನು ತ:ಣ c7ೕಮ'.Vಾb'7 ಅವ-2ೆ zೕ* ಮು ಾಂತರ '^ , (ಾರಣ
(ೇ^ದ"(ೆt ದಯbಟು] ೕವU ಅವಳ 5ಾ'2ೆ ತ ೆ (ೆ4 (ೊಳadೇ4, ಾನು Vಾಯಂ(ಾಲ (ೆಲಸSಂದ
ಮ ೆ2ೆ ೋದ Bೕ ೆ bxಾ- ಅವ^ಂದ ೇ ಮ2ೆ zೕ* 5ಾ4 , ಈ bxಾರAಾ,:B
(ೇ^ಸುLೆDೕ ೆ. ಒಂದು Aೇpೆ ಮ2ೆ ಸಮಯbದ"%ೆ, ನಮE ಮ ೆ2ೆ Vಾಯಂ(ಾಲ ಬ M ಎಂದು ೇ^ದರು.,
ಈ ಪ7(ಾರAಾ, ಾನೂ ಸಹ ಬುಧAಾರ%ಾ'7 6.30(ೆt c7ೕಮ'. Vಾbತ7ಮEನವರ ಮ ೆ2ೆ ೋ,,
ಾನು ಮತುD ನನMgಕt ಮಗ ಮತುD ಕೃ'(ಾಳ ತಂ ೆ, ಕೃ'(ಾಳ ಅಣF, Lಾf ಎಲJರೂ ಒ6]2ೇ ಕು^ತು ಕು.
ಕೃ'(ಾಳನುM ಈ bxಾರAಾ, bxಾ- ಾಗ ನನ2ೆ ಸಧ (ೆt ಾವ c„Lಾಥ , ಮದುAೆ dೇಡ. ನನ2ೆ
(ಾ ಾವ(ಾಶ (ೊ4, ಮುಂ ೆ ೋ4 ೇಳhLೆDೕ ೆ. ಈಗ ೕವU ದಯbಟು] ಮE ಮ ೆ2ೆ ೊರ4. ಎಂದು
ನನ2ೆ ಮತುD ನನM ಮಗ 2ೆ ೇ^ದಳh. ಆದ%ೆ Vಾbತ7ಮEನವರು ನನ2ೆ ಪUನ: zೕ* 5ಾಡIಲJ.
14
%ಾ'7 10.30(ೆt ಕು. ಕೃ'(ಾ ನನ2ೆ 9845020114 ನಂಬ-2ೆ ಒಂದು Aಾ;l BVೇಜನುM ಕ^ ,
ಾನು ಮE ಮಗನನುM ಮದುAೆ ಾಗುವUSಲJ, ಮE ಸಂಬಂಧ ನನ2ೆ dೇಡ, ಇನುM ಮುಂ ೆ ೕವU
ನಮEನುM ಸಂಪ[ ಸdೇ4 ಎಂದು ೇ^ BVೇಜನುM ಕ^ ರುLಾDp ೆ. ಇದನುM ಾನು ತ:ಣ c7ೕಮ'.
Vಾb'7ಯವ-2ೆ ಅವರ ನಂಬW 9379186923 2ೆ ಕ^ ರುLೆDೕ ೆ. ಇದನುM ೋ4 Vಾbತ7ಮEನವರು
ಸW ಾನು dೆ^2ೆu 5ಾLಾಡುLೆDೕ ೆ. ಾನು ಒಂದು ಗೃಹಪ7Aೇಶದ ಪ...{ೆಯIJ ೆ"ೕ ೆ JAzÀÄ ºÉý
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ಕೃ'(ಾ ಾಗೂ ಅವರ Lಾf Vೇ-(ೊಂಡು ಮದುAೆ 5ಾ4(ೊಳhaವU ಾ, ನಮEಗಳನುM ನಂ)
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15
ವಂದ ೆಗpೆk ಂS2ೆ,
ಇಂ' ತಮE b•ೇಯ
¸À»/-
(ಎ.b. c7ೕ Aಾಸ ಮೂ' )"
A perusal at the complaint would indicate that even if it is taken on
its face value, the crime for offences punishable under Sections 316
and 318 of BNS cannot be seem to be met. Sections 316 and 318 of
the BNS read as follows:
"316. Criminal breach of trust.--(1) Whoever, being
in any manner entrusted with property, or with any
dominion over property, dishonestly misappropriates or
converts to his own use that property, or dishonestly
uses or disposes of that property in violation of any
direction of law prescribing the mode in which such trust
is to be discharged, or of any legal contract, express or
implied, which he has made touching the discharge of
such trust, or wilfully suffers any other person so to do,
commits criminal breach of trust.
Explanation 1.--A person, being an employer of an
establishment whether exempted under Section 17 of
the Employees' Provident Funds and Miscellaneous Provisions
Act, 1952 (19 of 1952) or not who deducts the employee's
contribution from the wages payable to the employee for credit
to a Provident Fund or Family Pension Fund established by any
law for the time being in force, shall be deemed to have been
entrusted with the amount of the contribution so deducted by
him and if he makes default in the payment of such contribution
to the said Fund in violation of the said law, shall be deemed to
have dishonestly used the amount of the said contribution in
violation of a direction of law as aforesaid.
Explanation 2.--A person, being an employer, who
deducts the employees' contribution from the wages payable to
16
the employee for credit to the Employees' State Insurance Fund
held and administered by the Employees' State Insurance
Corporation established under the Employees' State Insurance
Act, 1948 (34 of 1948) shall be deemed to have been entrusted
with the amount of the contribution so deducted by him and if
he makes default in the payment of such contribution to the said
Fund in violation of the said Act, shall be deemed to have
dishonestly used the amount of the said contribution in violation
of a direction of law as aforesaid.
Illustrations
(a) A, being executor to the will of a deceased person,
dishonestly disobeys the law which directs him to divide
the effects according to the will, and appropriates them to
his own use. A has committed criminal breach of trust.
(b) A is a warehouse-keeper Z going on a journey, entrusts
his furniture to A, under a contract that it shall be
returned on payment of a stipulated sum for warehouse
room. A dishonestly sells the goods. A has committed
criminal breach of trust.
(c) A, residing in Kolkata, is agent for Z, residing at Delhi.
There is an express or implied contract between A and Z,
that all sums remitted by Z to A shall be invested by A,
according to Z's direction. Z remits one lakh of rupees to
A, with directions to A to invest the same in company's
paper. A dishonestly disobeys the directions and employs
the money in his own business. A has committed criminal
breach of trust.
(d) But if A, in illustration (c), not dishonestly but in good
faith, believing that it will be more for Z's advantage to
hold shares in the Bank of Bengal, disobeys Z's directions,
and buys shares in the Bank of Bengal, for Z, instead of
buying company's paper, here, though Z should suffer
loss, and should be entitled to bring a civil action against
A, on account of that loss, yet A, not having acted
dishonestly, has not committed criminal breach of trust.
(e) A, a revenue officer, is entrusted with public money and
is either directed by law, or bound by a contract, express
17
or implied, with the Government, to pay into a certain
treasury all the public money which he holds. A
dishonestly appropriates the money. A has committed
criminal breach of trust.
(f) A, a carrier, is entrusted by Z with property to be carried
by land or by water. A dishonestly misappropriates the
property. A has committed criminal breach of trust.
(2) Whoever commits criminal breach of trust shall be
punished with imprisonment of either description for a term
which may extend to five years, or with fine, or with both.
(3) Whoever, being entrusted with property as a carrier,
wharfinger or warehouse-keeper, commits criminal breach of
trust in respect of such property, shall be punished with
imprisonment of either description for a term which may extend
to seven years, and shall also be liable to fine.
(4) Whoever, being a clerk or servant or employed as a
clerk or servant, and being in any manner entrusted in such
capacity with property, or with any dominion over property,
commits criminal breach of trust in respect of that property,
shall be punished with imprisonment of either description for a
term which may extend to seven years, and shall also be liable
to fine.
(5) Whoever, being in any manner entrusted with
property, or with any dominion over property in his capacity of a
public servant or in the way of his business as a banker,
merchant, factor, broker, attorney or agent commits criminal
breach of trust in respect of that property, shall be punished
with imprisonment for life, or with imprisonment of either
description for a term which may extend to ten years, and shall
also be liable to fine.
... ... ...
318. Cheating.--(1) Whoever, by deceiving any
person, fraudulently or dishonestly induces the person so
deceived to deliver any property to any person, or to
consent that any person shall retain any property, or
intentionally induces the person so deceived to do or omit
to do anything which he would not do or omit if he were
18
not so deceived, and which act or omission causes or is
likely to cause damage or harm to that person in body,
mind, reputation or property, is said to cheat.
Explanation.--A dishonest concealment of facts is a
deception within the meaning of this section.
Illustrations
(a) A, by falsely pretending to be in the Civil Service,
intentionally deceives Z, and thus dishonestly induces Z
to let him have on credit goods for which he does not
mean to pay. A cheats.
(b) A, by putting a counterfeit mark on an article,
intentionally deceives Z into a belief that this article was
made by a certain celebrated manufacturer, and thus
dishonestly induces Z to buy and pay for the article. A
cheats.
(c) A, by exhibiting to Z a false sample of an article
intentionally deceives Z into believing that the article
corresponds with the sample, and thereby dishonestly
induces Z to buy and pay for the article. A cheats.
(d) A, by tendering in payment for an article a bill on a house
with which A keeps no money, and by which A expects
that the bill will be dishonoured, intentionally deceives Z,
and thereby dishonestly induces Z to deliver the article,
intending not to pay for it. A cheats.
(e) A, by pledging as diamonds articles which he knows are
not diamonds, intentionally deceives Z, and thereby
dishonestly induces Z to lend money. A cheats.
(f) A intentionally deceives Z into a belief that A means to
repay any money that Z may lend to him and thereby
dishonestly induces Z to lend him money, A not intending
to repay it. A cheats.
(g) A intentionally deceives Z into a belief that A means to
deliver to Z a certain quantity of indigo plant which he
does not intend to deliver, and thereby dishonestly
19
induces Z to advance money upon the faith of such
delivery. A cheats; but if A, at the time of obtaining the
money, intends to deliver the indigo plant, and afterwards
breaks his contract and does not deliver it, he does not
cheat, but is liable only to a civil action for breach of
contract.
(h) A intentionally deceives Z into a belief that A has
performed A's part of a contract made with Z, which he
has not performed, and thereby dishonestly induces Z to
pay money. A cheats.
(i) A sells and conveys an estate to B. A, knowing that in
consequence of such sale he has no right to the property,
sells or mortgages the same to Z, without disclosing the
fact of the previous sale and conveyance to B, and
receives the purchase or mortgage money from Z. A
cheats.
(2) Whoever cheats shall be punished with imprisonment
of either description for a term which may extend to three
years, or with fine, or with both.
(3) Whoever cheats with the knowledge that he is likely
thereby to cause wrongful loss to a person whose interest in the
transaction to which the cheating relates, he was bound, either
by law, or by a legal contract, to protect, shall be punished with
imprisonment of either description for a term which may extend
to five years, or with fine, or with both.
(4) Whoever cheats and thereby dishonestly induces the
person deceived to deliver any property to any person, or to
make, alter or destroy the whole or any part of a valuable
security, or anything which is signed or sealed, and which is
capable of being converted into a valuable security, shall be
punished with imprisonment of either description for a term
which may extend to seven years, and shall also be liable to
fine."
(Emphasis supplied)
20
Section 316 is 406 of the earlier regime, the IPC. It deals with
criminal breach of trust. For an offence to become punishable under
Section 316 of BNS entrustment of property is imperative. What
property is entrusted in the case at hand is not divulged. Mere
statement without any document of entrustment of property or
merely alleging taking away jewellery of ½ kg cannot mean that the
crime should be permitted to be continued.
8. The other offence is punishable under Section 318 of the
BNS which deals with cheating. For an offence of cheating there
should be allegation that a person fraudulently and dishonestly
induced the victim to deliver any property from the inception.
Therefore, the crime would emerge only if there is intention from
the inception of dishonesty. Even that cannot be laid in the case at
hand. The allegation is that talks of marriage broke down, did not
reach even the stage of engagement and, therefore, it appears that
the crime is registered to teach a lesson to the 1stpetitioner. If
investigation, in such cases is permitted, it would be putting a
premium on frivolousness in crime. It is in such circumstances the
judgment of the Apex Court in STATE OF HARYANA v. BHAJAN
21
LAL1, becomes necessary to be noticed. The Apex Court holds as
follows:
".... .... .....
102. In the backdrop of the interpretation of the various
relevant provisions of the Code under Chapter XIV and of the
principles of law enunciated by this Court in a series of decisions
relating to the exercise of the extraordinary power under Article
226 or the inherent powers under Section 482 of the Code which
we have extracted and reproduced above, we give the following
categories of cases by way of illustration wherein such power
could be exercised either to prevent abuse of the process of any
court or otherwise to secure the ends of justice, though it may
not be possible to lay down any precise, clearly defined and
sufficiently channelised and inflexible guidelines or rigid
formulae and to give an exhaustive list of myriad kinds of cases
wherein such power should be exercised.
(1) Where the allegations made in the first information
report or the complaint, even if they are taken at
their face value and accepted in their entirety do
not prima facie constitute any offence or make out
a case against the accused.
(2) Where the allegations in the first information report and
other materials, if any, accompanying the FIR do not
disclose a cognizable offence, justifying an investigation
by police officers under Section 156(1) of the Code except
under an order of a Magistrate within the purview of
Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or
complaint and the evidence collected in support of the
same do not disclose the commission of any offence and
make out a case against the accused.
1
1992 Supp (1) SCC 335
22
(4) Where, the allegations in the FIR do not constitute a
cognizable offence but constitute only a non-cognizable
offence, no investigation is permitted by a police officer
without an order of a Magistrate as contemplated under
Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint
are so absurd and inherently improbable on the
basis of which no prudent person can ever reach a
just conclusion that there is sufficient ground for
proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of
the provisions of the Code or the concerned Act (under
which a criminal proceeding is instituted) to the institution
and continuance of the proceedings and/or where there is
a specific provision in the Code or the concerned Act,
providing efficacious redress for the grievance of the
aggrieved party.
(7) Where a criminal proceeding is manifestly attended with
mala fide and/or where the proceeding is maliciously
instituted with an ulterior motive for wreaking vengeance
on the accused and with a view to spite him due to
private and personal grudge."
(Emphasis supplied)
In the light of the afore-quoted judgment of the Apex Court, the
complaint does not even make out a single ingredient of the
offence. A relationship of discord, which did not even reach the
stage of marriage, is now projected to become a crime. The girl
was entitled to seek time of few more days to understand the boy
with whom she would become a partner. Therefore,
23
misunderstanding and misgiving in a relationship that is yet to
commence has become the fulcrum of misuse of criminal justice
system. Therefore, to prevent abuse of the process of law and
resultant miscarriage of justice, I deem it appropriate to exercise
my jurisdiction under Section 482 of the Cr.P.C/528 of the BNSS
and obliterate the crime.
9. For the aforesaid reasons, the following:
ORDER
(i) Writ Petition is allowed.
(ii) FIR in Crime No.217 of 2025 registered before the
Jayanagar Police Station on 10-06-2025 and pending on
the file of 4th Additional Chief Metropolitan Magistrate,
Bengaluru stands quashed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
bkp
CT:MJ
