Karnataka High Court
Amit Raj vs The State By on 2 July, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:23748
CRL.P No. 6274 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO.6274 OF 2025 (482(Cr.PC) / 528(BNSS)
BETWEEN:
AMIT RAJ
S/O SANJAY KUMAR,
AGED ABOUT 33 YEARS
R/AT ISMAILPUR VILLAGE,
NISARPURA (POST), PARSA BAZAR P.S.,
PATNA (DISTRICT),
BIHAR - 804 453.
...PETITIONER
(BY SRI. S.R. MURALIDHAR, ADVOCATE)
AND:
1. THE STATE BY
SANJAYNAGAR POLICE STATION
SANJAY NAGAR
BENGALURU - 560 094.
2. SMT.RENUKA W/O AMIT RAJ
D/O SRI YOGENDRA SINGH,
AGED ABOUT 29 YEARS
Digitally
signed by R/AT NO.402, 4TH FLOOR,
CHANDANA DS MAX PROPERTIES
BM 3RD MAIN, MATHIKERE,
Location: BANGALORE - 560 054.
High Court ...RESPONDENTS
of Karnataka
(BY SRI. NAGESHWARAPPA K., HCGP FOR R-1;
SRI. RAJA K.P., ADVOCATE FOR R-2)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528 BNNS)
PRAYING TO QUASH THE CRIMINAL PROCEEDINGS IN CRIME
NO.84/2022 IN SC NO.516/2024 P/U/S 417, 420, 313, 506 AND 509 OF IPC
FILED BY THE SANJAYNAGAR P.S. AT THE BEHEST OF THE
RESPONDENT NO.2 AGAINST THE PETITIONER PENDING BEFORE THE
71ST ADDL. CITY CIVIL AND SESSIONS JUDGE (CCH-72) AT BENGALURU
PLACED AT ANNEXURE - A.
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NC: 2025:KHC:23748
CRL.P No. 6274 of 2025
HC-KAR
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 reliefs:-
"a) Quashing the criminal proceedings in Crime No.84/2022 in SC No.516/2024 punishable under Sections 417, 420, 313, 506 and 509 of IPC filed by the Sanjaynagar PS at the behest of the respondent No.2 against the petitioner pending before the 71st Addl. City Civil and Sessions Judge (CCH-72) at Bengaluru placed at Annexure- A;
b) Any other relief this Hon'ble Court feels deem fit in the facts and circumstances of this Hon'ble Court, in the interest of justice and equity."
2. Learned counsel for the petitioner - accused has filed an Application - I.A.1/2025 for compounding the criminal proceedings along with Affidavit of the petitioner duly signed by the petitioner and his counsel and the same is taken on record.
3. Petitioner - accused and his counsel and 2nd respondent and her counsel are physically present before the Court and they admit the contents of the Application and Affidavit, which reads as under:-
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NC: 2025:KHC:23748 CRL.P No. 6274 of 2025 HC-KAR "APPLICATION UNDER SECTION 320 OF CRIMINAL PROCEDURE CODE, 1973.
That for the reason stated in the accompanying application the petitioner respectfully prays this Hon'ble Court may be pleased to compound the above criminal proceedings by inherent powers of this Hon'ble Court in complaint and the FIR and Charge sheet in S.C.No.516/2024 before 71st Addl. City Civil and Sessions Judge (CCH-72) at Bangalore for offence punishable under Sections 417, 420, 313, 506 and 509 of IPC against the petitioner registered as Crime No.84/2022 in Sanjaynagar Police Station, Bangalore as placed at Annexure-A to the accompanying criminal petition in the interest of justice and equity."
AFFIDAVIT "I, Sri. Amit Raj S/o Sanjay Kumar, Aged About 33 Years R/at Ismailpur Village, Nisarpura (Post), Parsa Bazar P.S, Patna (District), Bihar-804 453 today at Bengaluru, do hereby solemnly affirm and state on oath as follows:
1. I am the petitioner in the above criminal petition and well conversant with the facts of the case.
2. I am filing the accompanying this application seeking the compounding of the above criminal proceedings by inherent powers of this Hon'ble Court in complaint and the FIR and Chargesheet in SC.No.516/2024 before 71st Addl. City Civil and sessions Judge (CCH-72) at Bangalore for offence punishable under Sections 417, 420, 313, 506 -4- NC: 2025:KHC:23748 CRL.P No. 6274 of 2025 HC-KAR and 509 of IPC against the petitioner registered as Crime No.84/2022 in Sanjaynagar Police Station, Bangalore placed at Annexure-A herein as the matter is settled between me and the respondent No.2.
3. I am the accused in the aforemetionerd criminal case and I am the husband of the alleged victim herein, who is the respondent No.2 above. Further it is to be mentioned that me and respondent No.2 are none other than husband and wife.
4. Me and Respondent No.2 have serious differences with regard to our relationship and thereby the relationship is strained considerably. Hence I have chosen to file a dissolution of marriage in Petition No.1239/2024 before the Principal Civil Judge, Family Court, Patna. Prior to this respondent No.2 has filed the complaint before the Sanjay Nagara Police Station Crime No.84/2022 and the same was registered as SC No.516/2022 before the learned City Civil and Sessions Judge at Bengaluru (CCH-72) after filing the charge sheet and committed to Sessions Court for trial, against me. The certified copy of the Charge Sheet accompanying Complaint, FIR and Charge Sheet is placed herewith for the kind consideration of this Hon'ble Court at Annexure-A. Further the matter is settled between me and respondent No.2 by virtue of the mediation agreement on intervention of mediators, I had been pardoned by the Complainant / respondent No.2 and both me and the Complainant / respondent No.2 have reached and amicable settlement of the matter, agreed and prepared to -5- NC: 2025:KHC:23748 CRL.P No. 6274 of 2025 HC-KAR compromise the above criminal case before the learned IV Addl. Family Court Judge at Bengaluru in MC No.2086/2025. Hence the application.
5. Further I state that, the matter is settled by virtue of the mediation agreement on intervention of mediators, we have entered into settlement of the matter, agreed and prepared to compromise the above criminal case before the learned IV Addl. Family Court Judge at Bengaluru in MC No.2086/2025.
6. If the accompanying application is not allowed we will be put to irreparable loss and injury which cannot be compensated in any manner and if the same is allowed there is no hardship on the other side.
7. The contents of this affidavit mentioned above are all true and correct to the best of my knowledge information and belief."
4. In view of the aforesaid facts and circumstances and the fact that the petitioner-accused and respondent No.2 - complainant have settled the matrimonial dispute through mediation in M.C.No.2086/2025 before the IV Addl. Family Court, Bengaluru, continuation of criminal proceedings against the petitioner would amount to abuse of process of law and the same deserves to be quashed.
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NC: 2025:KHC:23748 CRL.P No. 6274 of 2025 HC-KAR
5. In view of the aforesaid settlement entered into between the petitioner and 2nd respondent, I pass the following:
ORDER
(i) The petition is disposed of in terms of Application - I.A.1/2025 and Affidavit of the petitioner.
(ii) The proceedings in S.C.No.516/2024 (arising out of Crime No.84/2022 of 1st respondent - Police) registered for the offences punishable under Sections 417, 420, 313, 506 and 509 of IPC pending on the file of 71st Addl. City Civil & Sessions Judge (CCH-72), Bengaluru, insofar as the petitioner, is concerned are hereby quashed.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE SV List No.: 2 Sl No.: 115