Karnataka High Court
Raju S/O. Parashuram Baddi vs State Of Karnataka on 12 January, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:246
CRL.P No. 100632 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA, T DHARWAD
DATED THIS THE 12TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 100632 OF 2022
(482(CR.PC)/528(BNSS))
BETWEEN:
1. RAJU S/O. PARASHURAM BADDI
AGE. 34 YEARS, CC. BUSINESS,
R/O. LUTHIMATH LAYOUT,
HEGGERI, OLD HUBBALLI,
HUBBALLI-580021.
2. PARASHURAM S/O. TUKARAM BADDI
AGE. 70 YEARS, OCC. WORKING IN TIMBER YARD,
R/O. LUTHIMATH LAYOUT,
HEGGERI, OLD HUBBALLI, HUBBALLI-580021.
3. SMT. RATNABAI W/O. PARASHURAM BADDI
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
AGE. 65 YEARS, OCC. HOUSEHOLD WORK,
Location: HIGH
COURT OF
KARNATKA
R/O. LUTHIMATH LAYOUT,
DHARWAD BENCH
Date: 2026.01.14
14:07:19 +0530 HEGGERI, OLD HUBBALLI,
HUBBALLI-580021.
4. VIDYA D/O. PARASHURAM BADDI
AGE. 31 YEARS, OCC. HOUSEHOLD,
R/O. LUTHIMATH LAYOUT,
HEGGERI, OLD HUBBALLI,
HUBBALLI-580021.
5. SMT. NEHA W/O. SUNIL HABIB
AGE. 35 YEARS, OCC. HOUSEHOLD,
R/O. LUTHIMATH LAYOUT,
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NC: 2026:KHC-D:246
CRL.P No. 100632 of 2022
HC-KAR
HEGGERI, OLD HUBBALLI,
HUBBALLI-580021.
6. ANIL S/O. NARAYANSA BADDI
AGE. 40 YEARS, OCC. BUSINESS,
R/O. KESHWAPUR, PARASWADI,
HUBBALLI-580031.
...PETITIONERS
(BY SRI. M.L. VANTI, ADVOCATE FOR SRI V.M. SHEELVANT,
ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY PSI, WOMEN POLICE STATION, HUBBALLI,
R/BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH-580001.
2. SMT. GEETA W/O. RAJU BADDI
AGE. 31 YEARS,
OCC. HOUSEHOLD,
R/O. AT PRESENT SHARAVATHI LAYOUT,
OLD HUBBALLI-580021.
...RESPONDENTS
(BY SRI. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. ASHOK I. BADIGER, ADVOCATE FOR R2
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
PRAYING QUASH THE COMPLAINT AND FIR REGISTERED
AGAINST THE PETITIONERS/ACCUSED NO.1 TO 6, IN WOMEN
POLICE STATION, HUBBALI CRIME NO.11/2022 FOR THE
OFFENCES PUNISHABLE U/S 498(A), 323, 504, 506, R/W
SECTION 149 OF IPC, PENDING ON THE FILE OF PRINCIPAL
CIVIL JUDGE AND JMFC COURT, HUBBALLI, IN THE INTEREST OF
JUSTICE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:246
CRL.P No. 100632 of 2022
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Heard Sri M. L. Vanti, learned counsel for the petitioners and Smt. Kirtilata R. Patil, learned High Court Government Pleader for respondent No.1, and Sri Ashok I. Badiger, learned counsel for respondent No. 2.
2. The petition is filed under Section 482 of Cr.P.C. with the following prayer:
"Wherefore, the petitioner most respectfully prays that the Hon'ble court be pleased to quash the Complaint and FIR registered against the petitioners/accused No.1 to 6, in Husballi Women Police Station, Hubballi, Crime No.11/2022 for the offences punishable under Sections 498(A), 323, 504, 506, R/w section 149 of I.P.C. Pending on the file of Principal Civil Judge and JMFC Court, Hubballi, in the interest of justice.
Grant such other relief's as deemed fit in the circumstances of the case and in the interest of justice."-4-
NC: 2026:KHC-D:246 CRL.P No. 100632 of 2022 HC-KAR
3. Learned counsel for the petitioners has filed a memo for withdrawal. The memo reads as under:
Memo for Withdrawal "That the petitioner Nos.1 to 5 hering not pressing the above petition therefore the Hon'ble court be pleased to dismiss the above petition with respect to petitioners No.1 to 5 as withdrawn reserving the liberty to calling the charge sheet if situation arise, to meet ends of justice.
Hence the Memo."
4. Placing the memo on record, the petition insofar as it relates to petitioners Nos.1 to 5 is dismissed as withdrawn, with liberty as prayed for.
5. Hence, the present petition is now restricted to petitioner No. 6.
6. The facts, in a nutshell, which are most necessary for disposal of the present petition, are as under:
Based on the complaint lodged by respondent No. 2, Smt.Geeta, the Women Police Station, Hubballi, registered a -5- NC: 2026:KHC-D:246 CRL.P No. 100632 of 2022 HC-KAR case in Crime No. 11/2022 for the offences punishable under Sections 498(A), 323, 504, 506 read with Section 149 of the Indian Penal Code (for short, 'the IPC') against all the petitioners.
7. As could be seen from the material on record, respondent No.2 was married to Sri Raju Baddi on 22.12.2016, and for a brief period there was a happy married life. Thereafter, there was physical and mental harassment on the pretext of demand for dowry.
8. Insofar as petitioner No.6 is concerned, he is a relative of the other petitioners, and no specific allegations are made against him. Moreover, petitioner No.6 did not share a common roof with the other petitioners. Therefore, he is seeking quashing of the FIR against him.
9. Sri M. L. Vanti, learned counsel for the petitioners would contend that in a matter of this nature, it is not uncommon that persons unconnected with the day- to-day family affairs are also arraigned as accused only with -6- NC: 2026:KHC-D:246 CRL.P No. 100632 of 2022 HC-KAR an intention to harass or blackmail the husband and his relatives, and therefore the petition needs to be allowed.
10. Per contra, Smt. Kirtilata, learned High Court Government Pleader, supports the registration of the FIR against petitioner No.6 and submits that if the Investigation Officer finds that no case is made out against petitioner No.6, he would be dropped from the case, and therefore seeks dismissal of the petition in its entirety.
11. Having heard the arguments of both sides, this Court notes that in the complaint itself there is no specific averment against petitioner No.6, who is a far relative of petitioners Nos.1 to 5.
12. It is not uncommon that in matters of this nature, the wife-complainant arraigns all family members, including far relatives, only with an intention to harass them.
13. Therefore, following the dictum of the Hon'ble Apex Court in the case of Kehkashan Kausar @ Sonam -7- NC: 2026:KHC-D:246 CRL.P No. 100632 of 2022 HC-KAR and Others Vs. State of Bihar and Others1, the FIR against petitioner No.6 needs to be quashed, and the investigation needs to be continued insofar as petitioners Nos. 1 to 5 are concerned.
14. Hence, the following:
ORDER i. Placing the memo filed by learned counsel for the petitioners on record, the petition against petitioners Nos.1 to 5 stands dismissed as withdrawn, with liberty as prayed for.
ii. The petition against petitioner No.6 is allowed.
iii. The pending FIR in Crime No.11/2022 on the file of the Women Police Station, Hubballi, insofar as petitioner No.6 is concerned, stands quashed.
Sd/-
(V.SRISHANANDA) JUDGE AC,CT-CMU LIST NO.: 2 SL NO.: 1 1 (2022) 6 SCC 599