Jaideep Singh vs State Of Karnataka on 4 June, 2019

[Cites 3, Cited by 0]

Karnataka High Court

Jaideep Singh vs State Of Karnataka on 4 June, 2019

Bench: Alok Aradhe

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 04th DAY OF JUNE 2019

                        BEFORE
        THE HON'BLE MR. JUSTICE ALOK ARADHE

     WRIT PETITION NOs.23839-23840 OF 2018 (GM-RES)

BETWEEN:

1.      JAIDEEP SINGH
        S/O NARINDER SIGNH
        AGED ABOUT 50 YEARS
        DIRECTOR, UNITECH VALDEL VALMARK PVT LTD.,
        R/O NO.24, 1ST STREET
        SHANTHINIKETAN
        NEW DELHI-110 021.

2.      AJAYA CHANDRA
        S/O RAMESH CHANDRA
        AGED ABOUT 50 YEARS
        DIRECTOR, UNITECH VALDEL
        VALMARK PVT LTD.,
        R/O NO.C-41, MAYFAIR GARDENS
        NEW DELHI-110 016.
                                        ... PETITIONERS

(BY SRI K.SHASHI KIRAN SHETTY, SENIOR COUNSEL FOR
SMT. FARAH FATIMA, ADVOCATE)

AND:

1.      STATE OF KARNATAKA
        REP. BY BHARATIYA NAGAR POLICE STATION
        BENGALURU-560001,
        REPRESENTED BY PUBLIC PROSECUTOR
        HIGH COURT OF KARNATAKA
        BENGALURU-560 001.

2.      MRS. GONUGUNTLA PRAVEENA
        W/O MR. GUDI VENKATARAMANA
                                  2



        AGED ABOUT 40 YEARS
        R/O No.576, XV MAIN, VBHCS COLONY
        AC POST, VEERANAPALYA, NAGAWARA
        BENGALURU-560 045.
                                        ... RESPONDENTS

(BY SRI VIJAYAKUMAR MAJAGE, ADDL. SPP FOR R1,
NOTICE TO R2 SERVED AND UNREPRESENTED)

        THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE PCR NO.13346/2016 DATED 28.11.2016 FILED
BY   THE       R-2   BEFORE     THE   4TH      ADDITIONAL    CHIEF
METROPOLITAN            MAGISTRATE        AT     BENGALURU       IN
C.C.NO.21628/2017 (ANNEXURE-A) ETC.


        THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-


                              ORDER

Sri.Shashi Kiran Shetty, learned Senior counsel along with Smt.Farah Fatima, learned counsel for petitioners.

Sri. Vijaya Kumar Majage, learned Additional Special Public Prosecutor for respondent No.1.

2. Learned Senior counsel for the petitioners has filed a memo along with the copy of tripartite agreement 3 dated 07.02.2019, which has been entered into between the petitioners and respondent No.2. It is further stated that since the matter has been amicably resolved between the parties, the complaint which has been filed against the petitioners be quashed.

3. I have considered the submissions made by learned counsel for the petitioners.

4. Under the tripartite agreement, the petitioners have paid a sum of Rs.26,10,000/- to respondent No.2 by way of RTGS on 24.12.2018 and 24.01.2019. The matter appears to have been settled amicably between the parties which is evident from the perusal of the contents of tripartite agreement dated 07.02.2019.

Accordingly, the writ petitions are allowed. The proceedings initiated against the petitioners in C.C.No.21628/2017 for the offences punishable under Sections 120-B, 406, 417, 420, 426, 427 and 506(2) read with Section 34 of Indian Penal Code pending on the file 4 of IV Additional Chief Metropolitan Magistrate, Bangalore, are hereby quashed.

Sd/-

JUDGE VMB

Unlock Advanced Research with PRISMAI

Karnataka High Court