Karnataka High Court
Sri. Jothikrishnan Narasimma Raj vs The State Of Karnataka on 24 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:22233
CRL.P No. 7408 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 7408 OF 2023 (482(Cr.PC) / 528(BNSS)
BETWEEN:
MR. T.K. KUNJIRAM @ T.K. KUNJIRAMAN,
S/O LATE KANNA,
AGED ABOUT 67 YEARS,
R/A NO.35, 4TH MAIN ROAD,
PUTTENAHALLI,
J P NAGAR 7TH PHASE,
BANGALORE - 560 078
...PETITIONER
(BY SRI. SUNIL KUMAR H., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
PARAPPANA AGRAHARA POLICE STATION,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001
Digitally
signed by 2. MR. JYOTHIKRISHNAN,
CHANDANA
BM S/O NARASIMHARAJ,
Location: AGED ABOUT 36 YEARS,
High Court R/A NO.31/1, VENU BUILDING,
of Karnataka
G. S. PALYA ROAD,
ELECTRONIC CITY PHASE 2,
ELECTRONIC CITY,
BANGALORE - 560 100
...RESPONDENTS
(BY SRI. NAGESHWARAPPA K., HCGP FOR R1;
SRI. NAGENDRA KUMAR K., ADVOCATE FOR R2)
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NC: 2025:KHC:22233
CRL.P No. 7408 of 2023
HC-KAR
THIS CRIMINAL PETITION IS FILED U/S 482 CR.PC PRAYING
TO QUASH THE CHARGE SHEET FILED AGAINST THE PETITIONER
IN C.C.NO.15718/2020 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 420, 120B OF IPC AND SEC.66 OF INFORMATION
TECHNOLOGY ACT REGISTERED BY THE PARAPPANA AGRAHARA
P.S., AND PENDING ON THE FILE OF THE 1ST A.C.M.M, COURT
BENGALURU VIDE ANNEXURE-C.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner has sought for the following relief:-
"a) Quash the Charge Sheet filed against the Petitioner in C.C.No.15718/2020 for offences punishable under Sections 420, 120B of IPC and Section 66 of the Information Technology Act registered by the Parappana Agrahara Police Station and pending on the file of 1 ACMM Court Bangalore Vide Annexure C.
b) Pass such other order or directions as this Hon'ble Court deems fit in the facts and circumstances of the case in the interest of justice and equity."
2. Learned counsel for the petitioner - accused No.2 and learned counsel for respondent No.2 - complainant have filed a Compromise Petition under Section 320 of Cr.P.C., dated 24.06.2025, duly signed by the petitioner, respondent No.2 and their respective counsel and the same is taken on record. -3-
NC: 2025:KHC:22233 CRL.P No. 7408 of 2023 HC-KAR
3. Petitioner - accused No.2, respondent No.2- complainant and their respective counsel are physically present before the Court and they admit the contents of the Compromise Petition, which reads as under:-
"COMPROMISE PETITION FILED BY THE PETITIONER AND RESPONDENT NO.2 UNDER SECTION 320 OF CRIMINAL PROCEDURE CODE The petitioner and Respondent No.2 above named most respectfully begs to submit as under:
1. The respondent No.2 has filed complaint against the petitioner before the Parappana Agrahara Police Station, Bangalore, for the offences punishable under section 420 and 120(b) of IPC r/W section 66 of IT Act. Based on the complaint FIR was registered in Crime No.64/2019, and after the investigation charge sheet has been filed in C.C.No.15718/2020 on the file of 1st ACMM at Bangalore and the sald case is set down for evidence of the respondent No.2.
2. During the time of evidence with the intervention of the well-wishers, friends and relatives of the petitioner and respondent No.2, the said case came to be settled among themselves and both the Respondent No.2 and Petitioner have decided to put an end to the litigation. Hence, both have agreed to withdraw all allegations made against each other, both the Petitioner and the Respondent No.2 shall not make -4- NC: 2025:KHC:22233 CRL.P No. 7408 of 2023 HC-KAR any further allegation against each other as they have arrived for the settlement of their dispute. In view of the arrival of the compromise petition the allegations made in the complaint are hereby withdrawn.
3. The Petitioner and Respondent No.2 submit that, the above said offences are all compounding offences and the said offences neither punishable for death nor punishable for life imprisonment. Under the circumstances it is just and necessary to compound the offences by considering the compromise petition filed by the Petitioner and the Respondent No.2.
Wherefore, the Petitioner and Respondent No.2 prays that this Hon'ble Court may be pleased to compound the offences under section 420 and 120(b) of IPC r/w section 66 of IT Act. by considering the compromise petition and quash the FIR in Crime No.64/2019 and consequently quash the charge sheet filed by the Parappana Agrahara, Police Station in CC.No.15718/2020 on the file of 1st ACMM at Bangalore in the interest of justice and equity."
4. In view of the aforesaid settlement entered into between the petitioner and respondent No.2, I pass the following:
ORDER
(i) The petition is disposed of in terms of the Compromise Petition filed by the petitioner and respondent No.2 under Section 320 of Criminal Procedure Code, dated 24.06.2025.-5-
NC: 2025:KHC:22233 CRL.P No. 7408 of 2023 HC-KAR
(ii) The proceedings in C.C.No.15718/2020 (arising out of Crime No.64/2019 of 1st respondent - Police) registered for the offences punishable under Sections 420, 120B of IPC and Section 66 of the Information Technology Act, pending on the file of 1st ACMM Court, Bengaluru, insofar as the petitioner is concerned are hereby quashed.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE BMC List No.: 3 Sl No.: 73