Karnataka High Court
Sri Veeraswamy Reddy vs The State Of Karnataka on 19 February, 2024
Author: K.Natarajan
Bench: K.Natarajan
-1-
NC: 2024:KHC:6957
CRL.P No. 6487 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE K.NATARAJAN
CRIMINAL PETITION NO. 6487 OF 2022
BETWEEN:
SRI. VEERASWAMY REDDY
S/O NARASA REDDY,
AGED ABOUT 62 YEARS,
R/AT NO.1112/3, FCI MAIN ROAD,
HP GAS, KADUGODI, BENGALURU - 560 067.
...PETITIONER
(BY SRI. ABHISHEK PATIL, ADVOCATE FOR
SRI. SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THROUGH DAVANAGERE POLICE STATION,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
2. SMT. MEENAKSHI
W/O LATE R.VENKATESH,
Digitally signed by
BHAVANI BAI G AGED ABOUT 45 YEARS,
Location: High R/AT NO.141, KATERAMMA LAYOUT,
Court of Karnataka
BEHIND SRINIVAS THEATER,
KADUGODI, BENGALURU - 560 067.
...RESPONDENTS
(BY SRI. VENKAT SATYANARAYAN A, HCGP FOR R1/STATE;
SRI. DHARSHAN PATIL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. PRAYING TO QUASH THE COMPLAINT DATED
21.11.2018 (ANNEXURE-B) AND SUBSEQUENT FIR DATED
22.11.2018 (ANNEXURE-A) REGISTERED KADUGODI P.S, AS
CR.NO.306/2018 AGAINST THE PETITIONER FOR THE OFFENCE
P/U/S 506, 447, 420, 384, 465, 471, 468 R/W 34 OF IPC
PENDING BEFORE ADDL.C.J.M., BENGALURU RURAL.
-2-
NC: 2024:KHC:6957
CRL.P No. 6487 of 2022
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned High Court Government Pleader accepts notice for respondent No.1-State.
2. Sri Dharshan Patil, learned counsel filed vakalath to appear on behalf of respondent No.2.
3. This petition is filed by the petitioner-accused No.1 under Section 482 of Cr.P.C. for quashing the FIR in Crime No.306/2018 registered by the Kadugodi Police Station, Bengaluru for the offences punishable under Sections 506, 34, 447, 420, 384, 465, 471, 468 of IPC.
4. During pendency of the petition, both petitioner and respondent No.2 appeared before the Court along with their counsels and filed joint compromise application on I.A.No.1/2024 under Section 320 read with Section 482 of Cr.P.C., seeking permission of this Court to compound the offences. It is submitted that there is civil dispute between the parties. The same was amicably settled and the complainant is ready to withdraw all the allegation made in the complaint. -3-
NC: 2024:KHC:6957 CRL.P No. 6487 of 2022
5. In view of the settlement between the parties, the I.A.No.1/2024 is allowed. The parties are permitted to compound the offences. Consequently, the petition is allowed. The FIR against the petitioner in Crime No.306/2018 of Kadugodi Police Station, Bengaluru is hereby quashed.
Sd/-
JUDGE GBB List No.: 1 Sl No.: 43 CT:SK