Karnataka High Court
Sri. Raghuvaran Krisnasamy @ ... vs Smt. Swathi.G.S on 30 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:23210
CRL.P No. 5764 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 5764 OF 2025 (407(Cr.PC) /
447(BNSS))
BETWEEN:
1. SRI. RAGHUVARAN KRISNASAMY @ RAGHUVARAN.K.,
S/O KRISHNA SWAMY,
AGED ABOUT 35 YEARS,
PRESENTLY RESIDING AT No.676,
GROUND FLOOR, 16TH CROSS,
2ND MAIN, RHCS LAYOUT,
NAGARABHAVI 2ND STAGE,
BANGALORE 560 091.
(RENTAL AGREEMENT FURNISHED)
AND AT ADDRESS AS STATED IN PETITION
WORKING AS SENIOR AREA SALES MANAGE,
CENTURY PLAY BOARDS (INDIA),
Digitally signed
by VALLI No.92, 3RD FLOOR, HJS CHAMBERS,
MARIMUTHU RICHMOND ROAD,
Location: HIGH BANGALORE 560 015.
COURT OF RESIDING No.314, 2ND FLOOR,
KARNATAKA 6TH MAIN, 9TH BLOCK,
VINAYAKA LAYOUT, NAGARABHAVI,
BANGALORE 560 091.
...PETITIONER
(BY SRI RAJESH A., ADVOCATE)
AND:
1. SMT. SWATHI.G.S.,
W/O RAGHUVARAN KRISNASAMY @ RAGHUVARAN K.,
D/O G. SURESH KUMAR,
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NC: 2025:KHC:23210
CRL.P No. 5764 of 2025
HC-KAR
AGED ABOUT 25 YEARS,
RESIDING AT No.635, 9TH MAIN,
7TH CROSS, SRIRAMNAGAR, GAREBHAVIPALYA,
HONGASANDRA, BANGALORE 560 068.
AND ADDRESS SHOWN IN THE CHARGE SHEET,
RESIDING AT No. SAI VENKATA NILAYA,
1ST MAIN, 2ND CROSS,
MARULAPPA LAYOUT, MEDEHALLI ROAD,
CHITRADURGA TOWN 577501.
AND ALSO WORKING AS MANAGEMENT TRAINEE AT
GENPACT INDIA PVT., LTD.,
SURYA PARK, 99, 3RD CROSS ROAD,
ELECTRONIC CITY PHASE I,
BANGALORE 560 100.
...RESPONDENT
(SRI SHIVANANDA D.S., ADVOCATE)
THIS CRL.P FILED U/S 407 CR.PC (FILED U/S 447 BNNS)
PRAYING TO CALL FOR RECORDS PERTAINING TO THE CASE
CRI.MISC.No.1187/2023 U/S. 12(1) R/W U/S. 18, 19, 20 AND
22 OF THE PROTECTION OF WOMEN FROM DOMESTIC
VIOLENCE ACT 2006 PENDING ON THE FILE OF PRINCIPAL
CIVIL JUDGE AND JMFC, AT CHITRADURGA AND TO PASS AN
ORDER TRANSFERRING CRI.MISC.No.1187/2023 FROM THE
PRINCIPAL. CIVIL JUDGE AND JMFC, AT CHITRADURGA TO
JUDICIAL MAGISTRATE FIRST CLASS (TRAFFIC COURT), AT
BANGALORE AND TO DISPOSE OF THE MATTER IN
ACCORDANCE WITH LAW.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:23210
CRL.P No. 5764 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner has sought for the following relief:-
" Wherefore, the petitioner most humbly prays that this Hon'ble Court may be pleased to call for the records pertaining to the case Cri.Misc.No.1187/2023 under Section 12(1) R/W Sections. 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2006 pending on the file of Principal Civil Judge and JMFC, at Chitradurga and to pass an order transferring Cri.Misc.No.1187/2023 from the Principal Civil Judge and JMFC, at Chitradurga to Judicial Magistrate First Class (Traffic Court), at Bangalore and to dispose of the matter in accordance with law and pass such other order or orders as deemed fit to be granted in the facts and circumstances of the case to serve the interest of justice and equity."
2. Learned counsel for the petitioner - accused No.1 and learned counsel for the respondent have filed Joint Memo dated 30.06.2025 duly signed by the petitioner, the respondent and their respective counsel and the same is taken on record.
3. Petitioner - accused No.1, the respondent-victim and their counsel are physically present before the Court and they admit the contents of the Joint Memo, which reads as under:- -4-
NC: 2025:KHC:23210 CRL.P No. 5764 of 2025 HC-KAR " JOINT MEMO The above named petitioner and respondent herein begs submit as follows:
The material dispute between the parties has been settled amicably and the respondent herein under takes to withdraw the Cri. Misc. No.1187/2023 filed the under the provisions of the Protection of Women from Domestic Violence Act by withdrawing the all the allegations made against the petitioner herein on the file of II Addl. Principal Civil Judge and JMFC, at Chitradurga.
Hence, the above said petition may be dispose off in terms of the Joint memo, in the ends of justice and equity.
Sd/- Sd/-
Advocate for Petitioner Petitioner
Sd/- Sd/-
Advocate for Respondent Respondent
Bangalore
Date: 30.06.2025 "
4. In view of the aforesaid settlement entered into between the petitioner and the respondent, I pass the following:
ORDER
(i) The petition is disposed of in terms of Joint Memo dated 30.06.2025.-5-
NC: 2025:KHC:23210 CRL.P No. 5764 of 2025 HC-KAR
(ii) The proceedings in case Cri.Misc.No.1187/2023 under Section 12(1) read with Sections 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2006 pending on the file of Principal Civil Judge and JMFC, at Chitradurga, insofar as the petitioner is concerned are hereby quashed.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MV List No.: 3 Sl No.: 39