Shri.P. Rama Rao vs State Of Karnataka, on 19 April, 2017

[Cites 7, Cited by 2]

Karnataka High Court

Shri.P. Rama Rao vs State Of Karnataka, on 19 April, 2017

Bench: R.B Budihal

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       IN THE HIGH COURT OF KARNATAKA
               DHARWAD BENCH

      DATED THIS THE 19TH DAY OF APRIL 2017

                      BEFORE

     THE HON'BLE MR. JUSTICE BUDIHAL R.B.

        CRIMINAL PETITION NO.100121/2017
BETWEEN:

1.   SHRI P. RAMA RAO
     S/O ANANDAM,
     AGE: 64 YEARS,
     OCC: RETD GOVERNMENT EMPLOYEE,
     R/O: H.NO.S-3/4
     RIVER VIEW RESIDENCY
     OPP. DIWAR FERRY POINT,
     RIBANDAR-NORTH GOA,
     GOA.

2.   SMT.MARY P. RAMARAO,
     AGE: 62 YEARS,
     OCC: RETD GOVERNMENT EMPLOYEE,
     R/O: H.O.S-3/4
     RIVER VIEW RESIDENCY
     OPP. DIWAR FERRY POINT,
     RIBANDAR-NORTH GOA,
     GOA.

3.   KUMARI RESHMA RAO
     D/O SHRI P.RAMARAO,
     AGE: 33 YEARS,
     OCC: PRIVATE SERVICE,
     R/O: "SPLENDOR" BUILDING NO-4,
     FLAT NO: 203,
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      PALACE ARACHADE HOUSING SOCIETY,
      NIBM. UNDRI ROAD, PUNE,
      MAHARASHTRA.

4.    MR.SAHIR RAO
      S/O P.RAMARAO
      AGE: 29 YEARS
      OCC: PRIVATE SERVICE
      R/O: H.O.S-3/4
      RIVER VIEW RESIDENCY
      OPP. DIWAR FERRY POINT,
      RIBANDAR-NORTH GOA,
      GOA.
                                    ... PETITIONERS

(BY SRI NEELENDRA.D.GUNDE, ADVOCATE)

AND

1.    STATE OF KARNATAKA,
      HUBLI-DHARWAD MAHILA POLICE STATION,
      REP.BY THE STATE PUBLIC PROSECUTOR,
      HIGH COURT BUILDING,
      DHARWAD-580001.

2.    SMT.SUSANKUMARI RAMANAND SAGAR RAO,
      AGE: 29 YEARS,
      OCC: HOUSEWIFE (AS CLAIMED),
      R/O: PLOT NO: 17,
      PACIFIC PARK, KUSUGAL ROAD,
      HUBBALLI-20, DIST: DHARWAD.
                                   ... RESPONDENTS

(BY SRI PRAVEEN K.UPPAR, HCGP FOR R-1;
SRI SANTOSH B.MANE, ADVOCATE FOR R-2)


     THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C., SEEKING TO CALL FOR THE RELEVANT
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RECORDS AND TO QUASH THE ORDER DATED 10.11.2016
IN C.C. NO.2468/2016 THEREBY TAKING CONGNIZANCE
FOR THE OFFENCES PUNISHABLE UNDER SECTION
498(A), 323, 504, 506 READ WITH 34 OF IPC AND
SECTION 3 AND 4 OF DOWRY PROHIBITION ACT, PASSED
BY THE LEARNED JMFC-II HUBBALLI SO FAR AS
PETITIONERS ARE CONCERNED WHO ARE ACCUSED NO.2
TO 5 AND ENTIRE PROCEEDINGS IN SAID CRIME.

     THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT, MADE THE FOLLOWING:

                               ORDER

Petitioner Nos.1 to 4 and respondent No.2 are present before the Court. Learned counsel representing the petitioners as well as respondent No.2 are also present.

2. Learned counsels on both the sides made the submission that since the connected matter in Criminal Petition No.100122/2017 is already permitted to be compounded by the parties and disposed of and in the affidavit filed in that case mention is also made about this criminal petition that with the intervention of the elders of their community, they wanted to withdraw all the allegations even in this case also.

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3. Said submission made by both learned counsel for both the parties is placed on record and in view of compounding of the offences in the connected case, the parties are permitted to compound the offences and the proceedings initiated in C.C.No.2468/2016 for the offences under Sections 498A, 323, 504, 506 r/w 34 of I.P.C. and Sections 3 and 4 of Dowry Prohibition Act pending on the file of JMFC-II Court at Hubballi are hereby quashed.

The vakalath filed by Advocate Sri Santosh B.Mane for respondent No.2 is taken on record.

Sd/-

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