Karnataka High Court
M/S Sujay Resorts And Township Projects ... vs State Of Karnataka on 15 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:20633
CRL.P No. 15494 of 2025
C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 15494 OF 2025
(482(Cr.PC) / 528(BNSS))
C/W
CRIMINAL PETITION NO. 6818 OF 2025
(482(Cr.PC) / 528(BNSS)),
WRIT PETITION NO. 31436 OF 2025 (GM-RES)
IN CRL.P No. 15494/2025
BETWEEN:
1. M/S SUJAY RESORTS AND
TOWNSHIP PROJECTS PVT. LTD.,
NO.-B07, OMKARA APARTMENTS,
WADAVALI SECTIONS,
Digitally AMBERNATH, THANE,
signed by
SANJEEVINI J KALYAN, MUMBAI CITY,
KARISHETTY MAHARASHTRA - 421 301.
Location: REPRESENTED BY MR.
High Court of
Karnataka S/O. ARVIND NARENDRA MORE,
NARENDRA MORE,
AGED ABOUT 52 YEARS,
DIRECTOR OF
M/S. SUJAY RESORTS AND
TOWNSHIP PROJECTS PVT. LTD.,
2. MR. ARVIND NARENDRA MORE,
S/O NARENDRA MORE,
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AGED ABOUT 52 YEARS,
DIRECTOR OF M/S. SUJAY RESORTS
AND TOWNSHIP PROJECTS PVT. LTD.,
R/AT: FLAT NO-7, B WING,
OMKARA APARTMENTS,
WADVALI SECTION, SHIVAJINAGAR,
AMBARNATH EAST,
AMBARNATH, THANE,
MAHARASHTRA - 421 501.
AS INDICATED IN F.I.R AS:
ARAVIND NARENDRA MORE, DIRECTOR
SUJAY RESORTS AND
TOWNSHIP PROJECTS PVT., R/AT: WADAVALI
SECTIONS,
AMBERNATH THANE,
KALYANA, MUMBAI CITY
MAHARASHTRA.
3. MR. KIRAN TANAJI MHADAYE,
S/O. TANAJI MHADAYE
AGED ABOUT 39 YEARS,
DIRECTOR OF
M/S. SUJAY RESORTS AND
TOWNSHIP PROJECTS PVT. LTD.,
R/AT: E/702, WING LALBAUGCHA RAJA
CO-OP HSG SOCIETY,
DR BABASAHEB AMBEDKAR ROAD,
LALBAUG MARKET,
CHINCHPOKALI,
MUMBAI,
MAHARASHTRA - 400 012.
AS INDICATED IN F.I.R AS:
KIRAN TANAJI MADAYE,
DIRECTOR OF SUJAY RESORTS
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CRL.P No. 15494 of 2025
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WP No. 31436 of 2025
HC-KAR
AND TOWNSHIP PROJECTS PVT.,
R/AT: WADAVALI SECTIONS
AMBERNATH THANE,
KALYAN,
MUMBAI CITY,
MAHARASHTRA.
4. M/S. SHREE NAMAN DEVELOPERS
PRIVATE LIMITED,
NO. C31, NAMAN CENTRE
G BLOCK, BANDRA KURLA
COMPLEX, BANDRA EAST,
MUMBAI CITY,
MAHARASHTRA - 400 051.
REPRESENTED BY
MR. GIRISH LIMBACHIYA.
5. MR. JAYESH ARVIND SHAH,
S/O. ARVIND SHAH,
AGED ABOUT 65 YEARS,
DIRECTOR OF M/S. NAMAN GROUPS,
R/AT: NO. 2001,
SAARTHI BUILDING,
NO.33, K. M. MUNSHI MARG,
NEXT TO BHAVANS COLLEGE,
CHOWPATTY, MUMBAI,
MAHARASHTRA - 400 007.
AS INDICATED IN F.I.R AS:
JAYESH ARVIND SHA,
DIRECTOR OF SRI. NAMAN
GROUPS, NO. C31, NAMAN CENTRE,
KURLA COMPLEX, BANDRA EAST,
MUMBAI CITY, MAHARASHTRA
6. MR. ALPESH RAVICHANDRA GANDHI,
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S/O. RAVICHANDRA GANDHI,
AGED ABOUT 53 YEARS,
DIRECTOR OF M/S. NAMAN GROUPS,
R/AT: A-1801, SHREE NAMAN TOWERS,
41, S. V. ROAD, KANDIVALI WEST,
MUMBAI,
MAHARASHTRA - 400 067.
AS INDICATED IN F.I.R AS:
ALPESH RAVICHANDRA
GANDHI DIRECTOR OF
M/S. SRI. NAMAN GROUPS,
R/AT: NO. C31, NAMAN CENTRE,
KURLA COMPLEX, BANDRA EAST,
MUMBAI CITY, MAHARASHTRA.
7. MR. PRIYADARSHI J MEHTA,
S/O. JUGAL KISHORE MEHTA,
AGED ABOUT 54 YEARS,
DIRECTOR OF
M/S. NAMAN GROUPS,
R/AT: NO.274, BUILDING NO.1A,
KALPATARU GARDEN,
OFF AKURTI ROAD, ASHOK NAGAR,
KANDIVALI EAST, MUMBAI,
MAHARASTRA - 400 101.
AS INDICATED IN F.I.R AS:
PRIYADARSHI JUGAL KISHORE,
DIRECTOR OF M/S. SRI. NAMAN GROUPS,
NO. C31, NAMAN CENTRE, KURLA COMPLEX,
BANDRA EAST,
MUMBAI CITY, MAHARASHTRA.
...PETITIONERS
(BY SRI. POORNACHANDRA B PATTAR, ADVOCATE)
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CRL.P No. 15494 of 2025
C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
AND:
1. STATE OF KARNATAKA,
BY HSR LAYOUT POLICE STATION,
BENGALURU - 560 102.
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
2. MR. HANUMANTHARAYA D,
S/O. N.DASAPPA,
AGED ABOUT 52 YEARS,
DIRECTOR,
M/S. AGARA TECHZONE PVT. RICH LTD.,
R/AT: NO. C-5, HOMES, NO. 5/1,
RICHMOND TOWN,
BENGALURU - 560 025.
EMAIL: [email protected]
...RESPONDENTS
(BY SRI. B.N.JAGADEESHA, ADDL. SPP FOR R1;
MS. VANDANA P.L, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482(FILED U/S.528 BNSS)
CR.P.C PRAYING TO QUASH AND SET ASIDE ENTIRE
PROCEEDINGS IN C.C.NO.28309/2025 ALONG WITH THE
ORDER OF COGNIZANCE DATED 05.08.2025 AND
CHARGESHEET NO.114 OF 2025 DATED 30.07.2025 PENDING
BEFORE THE COURT OF III ADDITIONAL CMM, BENGALURU
QUA THE PETITIONERS.
IN CRL.P NO. 6818/2025
BETWEEN:
SAMMAAN CAPITAL LTD.,
(EARLIER KNOWN AS INDIABULLS
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HC-KAR
HOUSING FINANCE LTD.),
TOWER-3A, 1ST FLOOR,
DLF CORPORATE GREENS,
SECTOR-74A,
NARASINGHPUR,
GURGAON,
HARYANA - 122 004.
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. DAMODAR. S
...PETITIONER
(BY SRI. CHINTAN CHINNAPPA M, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
THROUGH HSR LAYOUT
POLICE STATION,
REPRESENTED BY
HIGH COURT GOVERNMENT PLEADER,
HIGH COURT BUILDING,
BENGALURU - 560 001.
2. HANUMANTHARAYA D,
S/O N.DASAPPA,
AGED 52 YEARS,
DIRECTOR,
AGARA TECH ZONE PVT. LTD.,
NO.C-5, RICH HOMES,
NO.5/1, RICHMOND TOWN,
BENGALURU CITY,
KARNATAKA - 560 025.
EMAIL: [email protected]
...RESPONDENTS
(BY SRI. B.N.JAGADEESHA, ADDL. SPP FOR R1;
MS. VANDANA P L, ADVOCATE FOR R2)
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C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
THIS CRL.P IS FILED U/S.482(FILED U/S.528 BNSS)
CR.P.C PRAYING TO QUASH THE FIR (ANNEXURE-A)
BEARING CRIME NO.0114/2025 DATED 27.03.2025 ON THE
FILE OF THE HSR LAYOUT POLICE STATION FOR THE
OFFENCES PUNISHABLE U/S 318(4), 319(2), 336(2),
336(3), 338, 339 AND 340(2) OF BNS 2023 AND ETC.,
IN WP NO. 31436/2025
BETWEEN:
1. SAMMAAN CAPITAL LTD.,
(EARLIER KNOWN AS INDIA BULLS
HOUSING FINANCE LTD.,),
REGISTERED UNDER THE
COMPANIES ACT, 1956,
BANK OFFICERS AND OTHERS,
TOWER-3A, 1ST FLOOR,
DLF CORPORATE GREENS,
SECTOR-74A, NARASINGHPUR,
GURGAON, HARYANA - 122 004.
REPRESENTED BY ITS
AUTHORIZED SIGNATORY,
MR. DAMODAR. S
...PETITIONER
(BY SRI. A MAHESH CHOWDHARY, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
THROUGH HSR LAYOUT POLICE STATION,
REPRESENTED BY
HIGH COURT GOVERNMENT PLEADER,
HIGH COURT BUILDING,
BENGALURU-560 001.
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CRL.P No. 15494 of 2025
C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
2. HANUMANTHARAYA. D
S/O. N. DASAPPA,
AGED ABOUT 52 YEARS,
DIRECTOR,
AGARA TECH ZONE PVT. LTD.,
REGISTERED UNDER THE
COMPANIES ACT, 1956,
NO.C-5, RICH HOMES, NO. 5/1,
RICHMOND TOWN,
BENGALURU CITY,
KARNATAKA - 560 025.
EMIAL:
[email protected]
...RESPONDENTS
(BY SRI. B.N.JAGADEESHA, ADDL. SPP FOR R1;
MS. VANDANA P.L, ADVOCATE)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA AND SECTION 528 OF BNS,
2023 PRAYING TO DIRECTION IN THE NATURE OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTION TO QUASH THE ENTIRE CHARGESHEET
DATED 05/08/2025 (ANNEXURE C) FILED AGAINST, INTER
ALIA, THE PETITIONER IN C.C. NO. 28309/2025 QUA THE
PETITIONER BEFORE THE III ADDITIONAL CHIEF JUDICIAL
MAGISTRATE, BENGALURU INVOKING SECTIONS 316(2),
318(4) AND 61(2) OF THE BNS IN SO FAR AS PETITIONER
IS CONCERNED AND ETC.,
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
In Crl.P.No.15494/2025, the petitioners are before this Court seeking the following prayers:
"The petitioners, therefore most respectfully prays that this Hon'ble Court may be pleased to pass the following orders-
A. Quash and set aside the entire proceedings in C.C. No. 28309/2025, along with the order of cognizance dated 05.08.2025 and Chargesheet No. 114 of 2025 dated 30.07.2025 pending before the Ld. Court of III Additional Chief Metropolitan Magistrate, Bengaluru qua the Petitioners.
B. Pass any other order(s) as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."
2. In Crl.P.No.6818/2025, the petitioner is before this Court seeking the following prayers:
"WHEREFORE, the Petitioner herein most humbly prays that this Hon'ble Court be pleased to quash the F.I.R. (ANNEXURE-A) bearing Crime No. 0114/2025 dated 27/03/2025 on the file of the HSR Layout Police Station for the offences punishable under Sections 318(4), 319(2), 336(2), 336(3), 338, 339 and 340(2) of the Bharatiya Nyaya Sanhita, 2023, being registered by the Respondent No. 1 HSR Layout Police Station against the Petitioner herein, pursuant to the complaint dated 27/03/2025, filed by the Respondent No. 2, pending before the Hon'ble XXXIX Additional Chief Judicial Magistrate, Bengaluru and pass such other order/s as
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR this Hon'ble Court deems fit in the circumstances of the case and in the interests of justice and equity."
3. In W.P.No.31436/2025, the petitioner is before this Court seeking the following prayers:
"WHEREFORE, the Petitioner herein most humbly prays that this Hon'ble Court be pleased to:
A. Issue a writ, order or direction in the nature of Certiorari or any other appropriate writ, order or direction to quash the entire chargesheet dated 05/08/2025 (ANNEXURE C) filed against, inter alia, the Petitioner in C.C. No. 28309/2025 qua the Petitioner before the Hon'ble III Addl. Chief Judicial Magistrate, Bengaluru invoking Sections 316(2), 318(4) and 61(2) of the BNS; in so far as Petitioner is concerned.
B. Issue a writ, order or direction in the nature of Certiorari or any other appropriate writ, order or direction to quash the entire proceedings in C.C. No. 28309/2025 along with the order taking cognizance dated 05/08/2025 (ANNEXURE D) pending before the Hon'ble III Addl. Chief Judicial Magistrate, Bengaluru against the Petitioner herein; in so far as Petitioner is concerned.
C. Pass such other order/s as this Hon'ble Court deems fit in the circumstances of the case and in the interests of justice and equity."
4. In Crl.P.No.15494/2025, heard Sri.Poornachandra B Pattar, learned counsel appearing for the petitioners. In Crl.P.No.6818/2025, heard Sri.Chintan Chinnappa M, learned counsel appearing for the petitioner. In W.P.No.31436/2025, heard Sri.A.Mahesh Chowdhary, learned counsel appearing for
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR the petitioner and Sri.B.N.Jagadeesha, learned Addl. SPP appearing for respondent No.1, Ms.Vandana P.L., learned counsel appearing for respondent No.2 in all the cases and have perused the material on record.
5. During the subsistence of the proceedings, the parties to the lis have entered into a settlement and have settled the dispute by filing Joint Affidavits of Settlement in Crl.P.No.6818/2025 and W.P.No.31436/2025 drawing up certain terms of settlement.
6. The Joint Affidavit of Settlement filed by the parties to the lis in Crl.P.No.6818/2025 reads as follows:
"JOINT AFFIDAVIT OF SETTLEMENT We, S. Damodar, aged 49 years, C/o Shekar, the authorised representative of the petitioner company, residing at No. 33 Poojappa Road, Chairman Street, Sagar Hotel, RS Palya, Maruthi Sevenagar, Bengaluru 560033, and Hanumantharaya. D, aged 49 years, s/o Sri. Dasappa, being the Authorized Representative of the Respondent No.2/Complainant, having registered office at No. C05, Rich Homes, No. 5/1, Richmond Road, Bengaluru 560025, do hereby solemnly affirm and declare as under:
1. We swear that we are the authorized representatives of the Petitioner and Respondent No. 2 respectively and we are completely conversant with the entire facts and circumstances of the company and hence we swear to this
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR affidavit.
2. We swear that the present petition is filed seeking quashing of FIR Crime No. 0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/ 319(2)/336(2)/336(3)/338/339/340(2) BNS pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025 and all proceedings emanating therefrom.
3. We swear that now we have entered in to a settlement on the following terms and conditions:
I. Respondent No. 2 has agreed and has no objection for the quashing of present FIR i.e., Crime No. 0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/319(2)/336(2)/336(3)/338/339/340(2) BNS & proceedings emanating therefrom.
II. The Petitioner has registered FIR' No.0190/2025 before the EOW, Delhi and the Petitioner has agreed to cooperate for the quashing of the same by filing a joint affidavit before the Hon'ble High Court of Delhi in WP (CRL.) No. 646/2026.
4. We swear that the present FIR arises out of a commercial dispute between parties regarding proposed acquisition of shareholding in Agara Techzone Private Limited ("ATPL"), by Sujay Reports & Township Projects Private Limited. In lieu of the same, the Petitioner had disbursed a loan to Sujay Resorts, in terms of a disclosed Inter-Corporate Deposit Agreement. A sum of ₹360 Crore was transferred to Shore Dwellings Pvt. Ltd., a Mantri Group entity by Sujay Resorts. Pursuant thereto, an entry was recorded on the CERSAI portal with respect to the charge over the property at 63 acres and 37.5 guntas of land at Agara and Jakkasandra Villages, Bengaluru ("Subject Property"), which was owned by ATPL. The said charge was created based on the aforesaid undertakings & the ICD Documents. The said CERSAI charge was subsequently removed from the portal on 12.07.2025.
5. We swear that upon a Complaint by the Complainant/Respondent No. 2, the FIR bearing Crime. No. 0114/2025 dated 27.03.2025 was registered at PS
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CRL.P No. 15494 of 2025
C/W CRL.P No. 6818 of 2025
WP No. 31436 of 2025
HC-KAR
HSR Layout, under Section 318(4)/
319(2)/336(2)/336(3)/338/339/ 340(2) BNS. Thereafter, on 05.08.2025, the chargesheet u/s 316(2)/318(4)/61(2), BNS was filed by the Investigating Agency.
6. We swear that aggrieved by the said FIR and chargesheet, the Petitioner filed CRL.P 6818/2025 and WP 31436/2025 seeking quashing of the FIR bearing Crime No. 0114/2025 and the chargesheet in C.C No.28309/2025 pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025.
7. We swear that during the pendency of the present proceedings, the parties herein have engaged in negotiations / discussions and pursuant thereto are in the process of arriving at a final amicable one time settlement. It is stated that the parties have entered such settlement discussions voluntarily and without any pressure or coercion by all parties concerned.
8. We swear that the present settlement discussions are in no manner an acceptance or acknowledgement by any party of any allegations made by the other party upon them.
9. We swear that the Complainant/Respondent No.2 undertakes that it shall not agitate any dispute, directly or indirectly, with respect to the same/similar cause of action, against the Petitioner or its representatives.
10. We further under take that we shall remain bound by the terms of the settlement that are agreed upon after completion of the aforesaid settlement discussions and shall appear before the Hon'ble Court if so directed.
Therefore, we humbly pray that the present joint affidavit be taken on the record and charge sheet in C.C No.28309/2025 pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025 arising out of FIR Crime No.0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/ 319(2)/336(2)/336(3)/ 338/339/ 340(2) BNS, as well as proceedings emanating therefrom be quashed in the interest of justice and equity."
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7. The Joint Affidavit of Settlement filed by the parties to the lis in W.P.No.31436/2025 reads as follows:
"JOINT AFFIDAVIT OF SETTLEMENT We, S. Damodar, aged 49 years, C/o Shekar, the authorised representative of the petitioner company, residing at No. 33 Poojappa Road, Chairman Street, Sagar Hotel, RS Palya, Maruthi Sevenagar, Bengaluru 560033, and Hanumantharaya. D, aged 49 years, s/o Sri. Dasappa, being the Authorized Representative of the Respondent No.2/Complainant, having registered office at No. C05, Rich Homes, No. 5/1, Richmond Road, Bengaluru 560025, do hereby solemnly affirm and declare as under:
1. We swear that we are the authorized representatives of the Petitioner and Respondent No. 2 respectively and we are completely conversant with the entire facts and circumstances of the company and hence we swear to this affidavit.
2. We swear that the present petition is filed seeking quashing of charge sheet in C.C No.28309/2025 pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025 arising out of FIR Crime No. 0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/ 319(2)/336(2)/ 336(3)/ 338/ 339/ 340(2) BNS and all Proceedings emanating therefrom.
3. We swear that now we have entered in to a settlement on the 0ollowing terms and conditions:
I. Respondent No. 2 has agreed and has no objection for the quashing of present FIR i.e., Crime No. 0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/319(2)/336(2)/336(3)/338/339/340(
2) BNS & proceedings emanating therefrom.
II. The Petitioner has registered FIR' No.0190/2025 before the EOW, Delhi and the Petitioner has agreed to cooperate for the quashing of the same by filing a
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR joint affidavit before the Hon'ble High Court of Delhi in WP (CRL.) No. 646/2026.
4. We swear that the present FIR arises out of a commercial dispute between parties regarding proposed acquisition of shareholding in Agara Techzone Private Limited ("ATPL"), by Sujay Reports & Township Projects Private Limited. In lieu of the same, the Petitioner had disbursed a loan to Sujay Resorts, in terms of a disclosed Inter-Corporate Deposit Agreement. A sum of ₹360 Crore was transferred to Shore Dwellings Pvt. Ltd., a Mantri Group entity by Sujay Resorts. Pursuant thereto, an entry was recorded on the CERSAI portal with respect to the charge over the property at 63 acres and 37.5 guntas of land at Agara and Jakkasandra Villages, Bengaluru ("Subject Property"), which was owned by ATPL. The said charge was created based on the aforesaid undertakings & the ICD Documents. The said CERSAI charge was subsequently removed from the portal on 12.07.2025.
5. We swear that upon a Complaint by the Complainant/Respondent No. 2, the FIR bearing Crime. No. 0114/2025 dated 27.03.2025 was registered at PS HSR Layout, under Section 318(4)/ 319(2)/ 336(2)/ 336(3)/ 338/339/ 340(2) BNS. Thereafter, on 05.08.2025, the chargesheet u/s 316(2)/318(4)/61(2), BNS was filed by the Investigating Agency.
6. We swear that aggrieved by the said FIR and chargesheet, the Petitioner filed CRL.P 6818/2025 and WP 31436/2025 seeking quashing of the FIR bearing Crime No. 0114/2025 and the chargesheet in C.C No.28309/2025 pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025.
7. We swear that during the pendency of the present proceedings, the parties herein have engaged in negotiations / discussions and pursuant thereto are in the process of arriving at a final amicable one time settlement. It is stated that the parties have entered such settlement discussions voluntarily and without any pressure or coercion by all parties concerned.
8. We swear that the present settlement discussions are
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR in no manner an acceptance or acknowledgement by any party of any allegations made by the other party upon them.
9. We swear that the Complainant/Respondent No.2 undertakes that it shall not agitate any dispute, directly or indirectly, with respect to the same/similar cause of action, against the Petitioner or its representatives.
10. We further under take that we shall remain bound by the terms of the settlement that are agreed upon after completion of the aforesaid settlement discussions and shall appear before the Hon'ble Court if so directed.
Therefore, we humbly pray that the present joint affidavit be taken on the record and charge sheet in C.C No.28309/2025 pending on the file of Hon'ble 3rd Addnl. Chief Judicial Magistrate at Bangalore dated 05.08.2025 arising out of FIR Crime No. 0114/2025 dated 27.03.2025 registered at PS HSR Layout, under Section 318(4)/ 319(2)/336(2)/ 336(3)/ 338/339/340(2) BNS, as well as proceedings emanating therefrom be quashed in the interest of justice and equity."
8. In the light of the settlement arrived at between the parties and the offences alleged being not against the State, I deem it appropriate to accept the Joint Affidavits of Settlement and close the proceedings against the petitioner(s) in all the cases. Hence, the following:
ORDER [I] Criminal Petition No.15494/2025, Criminal Petition No.6818/2025 and Writ Petition No.31436/2025 are disposed.
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NC: 2026:KHC:20633 CRL.P No. 15494 of 2025 C/W CRL.P No. 6818 of 2025 WP No. 31436 of 2025 HC-KAR [II] In Crl.P.No.15494/2025, proceedings in C.C.No.28309/2025, along with the order of cognizance dated 05.08.2025 and Chargesheet No. 114 of 2025 dated 30.07.2025 pending before the Court of III Additional Chief Metropolitan Magistrate, Bengaluru qua the Petitioners stands quashed.
[III] In Crl.P.No.6818/2025, F.I.R. bearing Crime No.0114/2025 dated 27/03/2025 pending before the Hon'ble XXXIX Additional Chief Judicial Magistrate, Bengaluru stands quashed qua the petitioner.
[IV] In W.P.No.31436/2025, proceedings in C.C.No.28309/2025 along with the order taking cognizance dated 05/08/2025 pending before the Hon'ble III Addl. Chief Judicial Magistrate, Bengaluru, stands quashed qua the petitioner.
SD/-
(M.NAGAPRASANNA) JUDGE CBC List No.: 4 Sl No.: 10