[Cites 10, Cited by 0]

Karnataka High Court

Chintala Srinivasa Rao vs The State Of Karnataka on 25 March, 2026

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                                                             NC: 2026:KHC-K:2654
                                                       CRL.P No. 200443 of 2026


                      HC-KAR



                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 25TH DAY OF MARCH, 2026

                                              BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                               CRIMINAL PETITION NO. 200443 OF 2026
                                       (482(Cr.PC)/528(BNSS))
                      BETWEEN:

                      1.   CHINTALA SRINIVASA RAO
                           S/O LATE VENKATESHWARLU
                           AGED ABOUT 55 YEARS
                           OCC: BUSINESS
                           R/O FLAT NO.A-601 AND C 1001 OF
                           RAJAPUSHPA REGALIA
                           HAVING ITS ADDRESS AT KOKAPET
                           HYDERABAD

                      2.   RATNAKUMARI W/O CHINTALA SRINIVAS RAO
                           AGED ABOUT 47 YEARS,
                           OCC: HOUSEHOLD
                           R/O FLAT NO.A-601 AND C 1001
Digitally signed by
SHIVALEELA                 OF RAJAPUSHPA REGALIA
DATTATRAYA UDAGI
                           HAVING ITS ADDRESS AT KOKAPET
Location: HIGH
COURT OF                   HYDERABAD
KARNATAKA
                      3.   RAVI MARUTHI VARAPRASAD RAO
                           S/O NAGESHWAR RAO
                           AGED ABOUT 50 YEARS,
                           OCC: BUSINESS
                           R/O FLAT NO.A-601 AND C 1001
                           OF RAJAPUSHPA REGALIA
                           HAVING ITS ADDRESS AT KOKAPET
                           HYDERABAD

                      4.   CHIRAKURI ANIL S/O BRAMHAYYA
                           AGED ABOUT 50 YEARS,
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                                       NC: 2026:KHC-K:2654
                                 CRL.P No. 200443 of 2026


HC-KAR



     OCC: BUSINESS
     R/O 5-27/30, BALAJI RESIDENCY
     SAI NAGAR, MARTURU
     PRAKASAM DISTRICT

5.   RAVI NANDAN MURARI
     S/O RAVI MARUTHI VARA PRASAD
     AGED ABOUT 23 YEARS,
     OCC: PVT. EMPLOYEE
     R/O FLAT NO.A-601 AND C 1001
     OF RAJAPUSHPA REGALIA
     HAVING ITS ADDRESS AT KOKAPET
     HYDERABAD

6.   CHIRAKURI ASHRITHA D/O ANIL
     AGED ABOUT 22 YEARS,
     OCC: PVT. EMPLOYEE
     R/O 5-27/30, BALAJI RESIDENCY
     SAI NAGAR, MARTURU, PRAKASAM DISTRICT
                                         ...PETITIONERS
(BY SRI. LIYAQAT FAREED USTAD., ADVOCATE)
AND:

1.   THE STATE OF KARNATAKA
     THROUGH THE P.S.I,
     SINDHANOOR TOWN POLICE STATION
     RAICHUR

2.   SMT. SRUJANA W/O VISHWATEJA
     AGED ABOUT 23 YEARS,
     OCC: ENGINEER
     R/O FLAT NO.101, MY HOME AVATAR
     APARTMENT NANAKRAMGUDA,
     HYDERABAD
                                          ...RESPONDENTS
(BY SRI. JAMADAR SHAHABUDDIN, HCGP)
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                                           NC: 2026:KHC-K:2654
                                     CRL.P No. 200443 of 2026


 HC-KAR



      THIS CRL.P IS FILED U/SEC. 482 OF CR.P.C (OLD)
U/SEC. 528 OF BNSS (NEW) PRAYING TO ALLOW THIS
PETITION AND TO QUASH ALL THE PROCEEDINGS IN CRIME
NO.60 OF 2026 OF THE SINDHANOOR TOWN PS, RAICHUR, SO
FAR AS THE ACCUSED NOS. 2 TO 7/PETITIONERS HEREIN ARE
CONCERNED     FOR    THE   ALLEGED    OFFENCES     PUNISHABLE
UNDER SECTION 85, 54, 74, 109(1), 115(2), 351(2), 352, R/W
3(5) DOWRY PROHIBITION ACT, 1961 (U/S 3,4) AND TO PASS
ANY OTHER APPROPRIATE ORDERS AS MAY BE NECESSARY,
TILL THE FINAL DISPOSAL OF THIS PETITION.


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE G BASAVARAJA

                        ORAL ORDER

The petitioners who are accused Nos.2 to 7 in crime

No.60/2026 of Sindhanoor Town Police Station, Raichur,

have filed this petition under Section 528 of the Bharatiya

Nagarik Suraksha Sanhita, 2023, seeking the following

relief:

"Therefore, it is most humbly prayed that, this Hon'ble Court may be pleased to allow this petition and to quash all the proceedings in Crime

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No.60/2026 of the Sindhanoor Town PS, Raichur, so far as the Accused Nos.2 to 7/petitioners under Section 85, 54, 74, 109(1), 115(2), 351(2), 352 read with Section 3(5) Dowry Prohibition Act, 1961 (under Section 3, 4) and to pass any other appropriate orders as may be necessary, till the final disposal of this petition, in the interest of justice."

2. The learned counsel for the petitioners would

submit that the complaint and the proceedings initiated

against the petitioners constitute an abuse of the process

of law. As per the complaint, it is alleged that the

petitioners were present in Sindhanoor town around 10.00

p.m. on 26.01.2026 which is absolutely false and baseless.

The petitioners were not present in Sindhanoor or at the

place of alleged incident at the relevant point of time. On

the date and time of the alleged incident, the petitioners

were physically present in Hyderabad, and their presence

is clearly established through CCTV footage from their

residential premises and surrounding areas. No such

alleged incident took place. The 2nd respondent has

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invented this false story only to attract the jurisdiction of

Sindhanoor Police Station, which is abuse of the process of

law and unsustainable. The present complaint was lodged

after an inordinate delay of over one month on 18.02.2026

from the date of alleged incident i.e, 26.01.2026 which is

nothing but an afterthought and lodged with an ulterior

motive. The present FIR is liable to be quashed on the

ground of lack of jurisdiction, as no cause of action arose,

either partly or wholly, in the Sindhanoor town. Both

parties reside in Hyderabad. She is working in Hyderabad

at JP, Morgan and Company therefore, there is no iota of

cause of action arose within the jurisdiction of Sindhanoor

town. Hence the impugned FIR is liable to be quashed.

3. The complaint was filed with a malafide

intention to harass the petitioners due to matrimonial

disputes and to exert pressure. The dispute between the

parties is purely matrimonial in nature. Criminal law

cannot be used as a tool for settling personal scores. Even

if the entire complaint is taken at its face value, no offence

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is made out against the petitioners. On all these grounds,

the petitioner sought for quashing the proceedings.

4. To substantiate his argument, he relied on the

decision of Co-ordinate Bench of this Court passed in

Criminal Petition No.201773/2025 dated 13.03.2026.

5. I have examined the materials placed before

this Court. On the basis of the complaint filed by

Smt.Shrujana, the Sindhanoor Police registered the case in

Crime No.60/2026 against accused Nos.2 to 7 for the

commission of offence under Section 85, 54, 74, 109(1),

115(2), 351(2), 352, read with Section 3(5) Dowry

Prohibition Act, 1951.

6. The substance of FIR is as under:

ಾ ೆ ಆ ೋ ನಂ.1 ರವರ ೊ ೆ ೆ ಾಂಕ:30/06/2025

ರಂದು ಮದು ೆ ಶ ಯ ಾ ದು ಆ ೋ ತರು 1 ೆ.!. ಬಂ ಾರ, 1 ೋ#

ರೂ$ಾ% &ಾಗೂ 10 ಎಕ ೆ ಜ*ೕನನು+ ೊಡುವಂ ೆ -ೇ ೆ ಇ#/ದು ,

AiÀiÁð ಯ ತಂ0ೆ, ಾ%ಯವರು ಭ2ಷ4ದ 5ತದೃ7/%ಂದ 500 ಾ8ಂ

ಬಂ ಾರ, 25 ಲ: ರೂ$ಾ% ೊಡಲು ಒ < ೊಂಡು ಾಂಕ

13/08/2025 ರಂದು = ಾಥ ವನು+ 15 ಲ: ರೂ$ಾ% ಖಚು ಾ

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ೆರ ೇABದು ಇರುತC0ೆ. ಸEಲ< ನಗಳ ನಂತರ ಆ ೋ ತರು 800 ಾ8ಂ

ಬಂ ಾರ &ಾಗೂ 20 ಎಕ ೆ ಜ*ೕನು 50 ಲ: ರೂ$ಾ% ನಗದು ಹಣ

ೕ ದ ೆ ಾತ8 ಈ ಮದು ೆ ಸEಲ< ಇಲJ ದ ೆ ಇಲJ ಎಂದು &ೇKದ Aಂದ

ಾ ಯ ತಂ0ೆ ಾ%ಯವರು = ಾಥ ಾಯ ಕ8ಮ

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ಅ ಾಯ ಾN ಒ < ೊಂ ದು ಇರುತC0ೆ. ಪPನB ಆ ೋ ಆ ೋ ನಂ.1

ಈತ ೆ 150 ಾ8ಂ ಬಂ ಾರ ಮತುC 5 ಲ: ರೂ$ಾ% ಮದು ೆ ಬQೆ/ ಾN

ೊಡ-ೇಕು ಅಂತ &ೇKದ Aಂದ ಾ ಯ ತಂ0ೆ ಾ%ಯವರು 130

ಾ8ಂ ಬಂ ಾರ ಮತುC 5 ಲ: ರೂ$ಾ% ಮದು ೆ ಬQೆ/ ಾN ೊ#/ದು

ಇರುತC0ೆ. ಮದು ೆ ಇನೂ+ ಒಂದು ಾರ ಇರು ಾಗ ಆ ೋ ನಂ.5 ಈತನು

ತನ+ ಇಬRರು &ೆಣುS ಮಕTK ೆ ಸಂಪ80ಾಯದಂ ೆ ಅವAಬRರ ನಡು ೆ 10 ಲ:

ರೂ$ಾ%ಗಳನು+ ೊಡ-ೇಕು ಇಲJ ದ ೆ ಈ ಮದು ೆ -ೇಡ ಎಂದು

&ೇKದ Aಂದ ಮದು ೆ ಸಂದಭ ದUJ ೊಡುವP0ಾN ಒ < ೊಂ ದು

ಾಂಕ:10/10/2025 ರಂದು ಾ ಮತುC ಆ ೋ ನಂ.1 ಈತನ

ಮದು ೆಯು &ೈದ ಾ-ಾW£À ಾ ೇಂದ8 ನಗರದ ಹನು ಾX ಗು ಯ

ಎದುರುಗYೆ ಆನಂದ ಕ ೆEನZX &ಾಲ+UJ ಜರುNದು ಇರುತC0ೆ. ಆ ೋ ತರು

ತಮ[ ಮ ೆಯUJ =8ೕ ಸತ4 ಾ ಾಯಣ ಪ\ ೆಯನು+ ಾ 0ಾಗ ಆ ೋ

ನಂ.3 ರವರು ಾ ೆ ÉÃ ಸೂ]ೇ ನಮ[ ಮಗ ೆ 1 ೋ# ವರದ:^ೆ

ೇK0ೆ ವP ೕವP ೇವಲ 50 ಲ: ರೂ$ಾ% ೕ ೕA ಇನು+ 50 ಲ:

ರೂ$ಾ% ತರುವಂ ೆ 0ೈ5ಕ ಮತುC ಾನBಕ 5ಂ_ೆ ೕ ದು ಇರುತC0ೆ.

ಾಂಕ:12/10/2025 ರಂದು ಾ ಯ ೈ ಾ5ಕ !ೕವನ

ಾಯ ಕ8ಮ ೆT ಬಂ0ಾಗ ಆ ೋ ನಂ.1 ಈತನು ೈ ಾ5ಕ !ೕವನದUJ

ೊಡN ೊಳ`0ೆ ಉ0ೆ ೕಶಪ\ವ ಕ ಾN ೈ ಾ5ಕ !ೕವನವನು+

ಸು_ಾCN0ಾ ೆಂದು ೆಪ &ೇK bರಸTABದು ಇರುತC0ೆ. ಸEಲ< ನಗಳ

ನಂತರ ತನ+ ಗಂಡ ೊಂ ೆ ೈ ಾ5ಕ !ೕವನವನು+ ನYೆಸಲು

NC: 2026:KHC-K:2654

HC-KAR

ಪ8ಯb+B0ಾಗ ಆ ೋ ನಂ.1 ಈತನು ಾ cಾರ¼ÀÆA ೆ ಜಗಳ

ೆ ೆದು ೈ%ಂದ &ೊYೆ ಬYೆ ಾ ೊಲುJವ ಉ0ೆ ೕಶ ಂದ ಕುbC ೆಯನು+

ತನ+ ೈಗKಂದ dN ಾN 5 ದು ೊಲJಲು ಪ8ಯb+Bದು ಇರುತC0ೆ.

ಆ ೋ ನಂ.1 ಈತನು ನಪPಂಸಕ ೆಂದು ೊbCದ ರೂ ಕೂಡ ಮುe ಟು/

ಉ0ೆ ೕಶಪ\ವ ಕ ಾN ಮದು ೆ ಾ ದು ಇರುತC0ೆ. ನಂತರ ಾಂಕ:

09/01/2026 ರಂದು ಆ ೋ ನಂ.1 ಈತನು ಾ cಾರK ೆ ೕನು

ಇನೂ+ &ೆe ನ ವರದ:^ೆ ಾN 20 ಎಕ ೆ &ೊಲ &ಾಗೂ 50 ಲ:

ರೂ$ಾ%ಗಳನು+ ೆ ೆದು ೊಂಡು -ಾ ಎಂದು &ಾಗೂ ಉKದ ಆ ೋ ತರು

ಈ ಸೂ]ೆಯನು+ ಮ ೆ%ಂದ &ೊರ ೆ &ಾಕು ನ ೆ -ೇ ೆ ಹುಡುNಯನು+

ೋ ಮದು ೆ ಾಡು ೆCೕ ೆ ಎಂದು ಆ ೋ ನಂ.1 ಈತ ೆ ಪ8gೋದ ೆ

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ಇರುತC0ೆ. ಅ ಾಯ ಾN ಾ 0ಾರಳi ತನ+ ಅಜjನ ಮ ೆ

BಂಧನೂAನUJ ಬಂದು ಾಸ ಾNದು ಇರುತC0ೆ. ಆ ನಂತರ ಆ ೋ ನಂ. 1

Aಂದ 4 ೇದವರು ಾಂಕ:26/01/2026 ರಂದು ಾb8 10:00

ಸು ಾA ೆ ಪಂgಾ%b ಾಡಲು Bಂಧನೂರು ಬಂ ದು ಆಗ ಆ ೋ

ನಂ.1 ಈತನು ಸಂ_ಾರ ಾಡುವP ಲJ ೆಂದು ವರದ:^ೆಯ ಹಣದ

ಉ0ೆ ೕಶ ಂದ ನ+ನು+ ಮದು ೆ ಾNರು£É ಎಂದು &ೇKದು ಆಗ

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ಕ$ಾಳ ೆT &ೊYೆ ದು ಆ ೋ ನಂ.2 ಾ ಯ ಾ%ಯ Bೕ ೆಯನು+

&ಾಗೂ ಆ ೋ ನಂ.3 ರವರು ತlೆಯ ಕೂದಲನು+ 5 ದು ಎ]ೆ0ಾ

ಾನ ೆT ಕುಂದುಂಟು ಾ ದು ಇರುತC0ೆ. ನಂತರ ಆ ೋ ನಂ. 2

ಈತನು ಪಂgಾ%bಯUJ 5Aಯರ ಸಮ:ಮ 5 ೋ# ಪA&ಾರ ಮತುC

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800 ಾ8ಂ ಬಂ ಾರದ ಆಭರಣಗಳನು+ &ಾಗೂ ಆ ೋ ನಂ.1 ಈತ ೆ

ೊ#/ದ 130 ಾ8ಂ ಬಂ ಾರದ ಆಭರಣಗಳನು+ ಾಪm ೊಡುವP0ಾN

ಒ < ೊಂ ದು ಒಂದು ಾರದ ನಂತರ ಅದನು+ ೊಡುವP ಲJ ಏನು

ಾ ೊಳi`bCೕ ಾ ಾ ೊK` ಎಂದು -ೆದA ೆ &ಾhದು ಇರುತC0ೆ. ಅಂತ

ಗಣhೕಕೃತ ದೂAನ _ಾ ಾಂಶದ nೕUಂದ oಾ^ೆ UÀÄ ೆ+ ನಂ. 60/2026.