Karnataka High Court
Jayalakshmi vs State By Mandya Women Police Station on 13 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:20440
CRL.P No. 1975 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 1975 OF 2024 (482(Cr.PC) / 528(BNSS)
BETWEEN:
1. JAYALAKSHMI
W/O GOPAL,
AGED 60 YEARS
R/O CHIKKAMANDYA,
MANDYA TALUK,
MANDYA DISTRICT - 571 436
2. RAMYA C. G.,
W/O BHASKAR BABU,
AGED 35 YEARS,
R/O 1ST STAGE
KRS MAIN ROAD,
GOKULAM,
MYSORE - 571 408
3. BHASKAR BABU
S/O CHIKKANNA,
Digitally AGED 42 YEARS,
signed by
CHANDANA R/O 1ST STAGE,
BM KRS MIAN ROAD,
Location:
High Court GOKULAM,
of Karnataka MYSORE - 571 4078
...PETITIONERS
(BY SRI. PRAMOD R., ADVOCATE)
AND:
1. STATE BY MANDYA WOMEN POLICE STATION,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001
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NC: 2025:KHC:20440
CRL.P No. 1975 of 2024
HC-KAR
2. JYOTHI,
W/O RAJESH C. G.,
AGED 26 YEARS,
R/O CHINDAGIRI DODDI VILLAGE,
MANDYA TALUK - 571 408
PRESENTLY RESIDING AT:
SANTEMOGANDHALLI VILLAGE,
CHANANPATNA TALUK,
RAMANAGARA DISTRICT.
...RESPONDENTS
(BY SRI. CHANNAPPA ERAPPA, HCGP FOR R1;
SRI. YOGESH G., ADV. FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 CR.PC PRAYING
TO QUASH THE CHARGE SHEET DATED 12.12.2023 REGISTERED
FOR AN OFFENCE PUNISHABLE UNDER SECTION 498A, 323, 504,
506, 114 R/W 34 OF IPC AND SEC.3 AND 4 OF DOWRY
PROHIBITION ACT IN C.C.NO.41/2024 (CR.NO.72/2023) BY THE
MANDYA WOMEN POLICE STATION, MANDYA ON THE FILE OF THE
1ST ADDITIONAL CIVIL JUDGE AND J.M.F.C AT MANDYA.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioners have sought for the following relief:-
"a) Quash the charge sheet dated 12/12/2023 registered for an offence punishable under Section 498A, 323, 504, 506, 114 R/W Section 34 of IPC and Section 3 and 4 of Dowry Prohibition Act 1961 in C.C.No.41/2024 (Crime Number:72/0223) by the Mandya Women Police Station, Mandya, on the file of 1st Additional Civil Judge and J.M.F.C. at Mandya.-3-
NC: 2025:KHC:20440 CRL.P No. 1975 of 2024 HC-KAR b. Grant such other relief or reliefs as this Honorable court thinks fit in the circumstances of the case in the interest of justice and equity."
2. Learned counsel for the petitioners - accused Nos.2 to 4 and learned counsel for the 2nd respondent - complainant have filed a Joint Memorandum of Compromise dated 13.06.2025 duly signed by the petitioners, 2nd respondent and their respective counsel and the same is taken on record.
3. Petitioners - accused Nos.2 to 4, 2nd respondent and their respective counsel are physically present before the Court and they admit the contents of the Joint Memorandum of Compromise, which reads as under:-
"Memorandum of Compromise Petition filed Under Section 482 of Code of Criminal Procedure R/w. Section 528 of B.N.S.S. by the Petitioner No.1 to 3 and the Respondent No.2.
"The Petitioner No.1 to 3 and the Respondent No.2 begs to submit as under:
1. This Criminal Petition has been filed for quashing the entire proceedings in C.C.No.41/2024 on the file of I Additional Civil Judge and J.M.F.C. at Mandya for an offence punishable under section 498A, -4- NC: 2025:KHC:20440 CRL.P No. 1975 of 2024 HC-KAR 323, 504, 506, 114 R/w 34 of IPC and Section 3 and 4 of Dowry Prohibition Act and the later on it is renumbered as C.C.No.41/2024 (Crime Number 72/2023)
2. The 1st Petitioner herein is the mother in law of the Respondent No.2. The 2nd Petitioner is the neice of the respondent No.2, the third petitioner is the husband of second petitioner.
3. It is respectfully submitted that the 1st accused here in had filed the M.C.No.228/2023 against the 2nd respondent here in for the relief of restitution of conjugal rights on the file of Principal Senior Civil Judge and CJM at Mandya. The said petition has been sent to mediation at Mandya, wherein the 1 accused and the respondent here in had agreed to stay together and also agreed to get the quashing of the proceeding initiated in C.C.No.41/2024 against the petitioner petitioners here in.
4. By virtue of the compromise entered between the 1st accused and 2nd Respondent in M.C.No.228/2023, the 2nd respondent has agreed to allow the present petition and quash the entire proceedings in C.C.No.41/2024 on the file of 1 Additional Civil Judge and J.M.F.C. at Mandya for an offence punishable under section, 498A, 323, 504, 506,114 R/w 34 of IPC and Section 3 and 4 of Dowry -5- NC: 2025:KHC:20440 CRL.P No. 1975 of 2024 HC-KAR Prohibition Act, therefore at this stage of the case, it has become necessary to quash the proceedings C.C.No.41/2024.
5. The 2nd respondent withdraws all the allegations made against the petitioner No 1 to 3.
6. The Petitioner No 1 to 3 and the respondent No2 file this Compromise petition without any undue influence, coercion and force and they have voluntarily entered into this Compromise and also agreed to the terms of this Compromise.
7. The Petitioners No 1 to 3 and the respondent No.2 have produced their respective aadhar card for kind perusal of this Honorable court.
Wherefore the Petitioner No 1 to 3 and the respondent No2 most humbly prays that this Honorable court be pleased to allow the petition and quash the entire proceedings in C.C.No.41/2024 on the file 1st Additional Civil Judge and J.M.F.C. Mandya, for an offence punishable under section 498A, 323, 504, 506,114 R/W 34 of IPC and Section 3 and 4 of Dowry Prohibition Act by taking in to consideration of the settlement arrived between the parties in the interest of justice and equity.
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NC: 2025:KHC:20440 CRL.P No. 1975 of 2024 HC-KAR Joint Verifying Affidavit I Jyalakshmi, W/o Gopal, Aged 51 Years, R/o0 Chikkamandya, Mandya Taluk, Mandya District, today at Bangalore, do here by solemnly affirm and state on oath as follows:
I Ramya.C.G., W/o Bhaskarbabu, Aged 35 Years R/o 1st Stage, K.R.S. Main Road, Gkulam, Mysore, today at Bangalore, do here by solemnly affirm and state on oath as follows:
I Bhaskar Babu, S/o Chikkanna, Aged 41 years, R/o 1st Stage, K.R.S. Main Road, Gokulam, Mysore, today at Bangalore do hereby solemnly affirm and state on oath as follows:
And I Jyothi., W/o Rajesh C.G., Aged 27 Years, R/o Chindagiri Doddi Village, Mandya and Presently residing Santhemoganahalli Village, Channapatna Taluk, Ramanagara District, today at Bangalore, do here by solemnly affirm and state on oath as follows.1. We the Deponents are the petitioner No.1 to 3
and the Respondent No.2 respectively in this Petition. We know the facts and circumstances of the case. We jointly Swear this affidavit that the Compromise entered between us and its terms from Para No. 1 to 6 are true to the best of mat knowledge, information and belief and -7- NC: 2025:KHC:20440 CRL.P No. 1975 of 2024 HC-KAR further we hereby swear that we have verified the compromise petition and the same is true and correct."
4. In view of the aforesaid settlement entered into between the petitioners and 2nd respondent, I pass the following:
ORDER
(i) The petition is disposed of in terms of Joint Memorandum of Compromise dated 13.06.2025.
(ii) The proceedings in C.C.No.41/2024 (arising out of Crime No.72/2023 of 1st respondent - Police) registered for the offences punishable under Sections 498A, 323, 504, 506, 114 R/w.
Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961, pending on the file of the 1st Additional Civil Judge and J.M.F.C at Mandya, insofar as the petitioners-accused Nos.2 to 4 are concerned are hereby quashed.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE BMC List No.: 3 Sl No.: 6