Karnataka High Court
Mr Mohammed Hanif vs The State Of Karnataka on 17 February, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:9879
CRL.P No. 16762 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 16762 OF 2025
BETWEEN:
1. MR.MOHAMMED HANIF,
S/O ABDUL KHADAR,
AGED ABOUT 47 YEARS.
2. MRS. SOFIYA TAJ,
AGED ABOUT 40 YEARS,
W/O MOHAMMED HANIF.
BOTH WERE RESIDENT OF
NO. 1214/1, 1ST MAIN,
SHYAMPUR MAIN ROAD,
Digitally SHYAMPURA RAILWAY CROSS,
signed by A.C. POST, BENGALURU - 560 045.
SANJEEVINI J
KARISHETTY ...PETITIONERS
Location:
High Court of (BY SRI. S.RAJ PRABHU, ADVOCATE)
Karnataka
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY
PULAKESHI NAGAR POLICE STATION,
REPRESENTED BY ITS S.P.P.,
HIGH COURT BUILDINGS,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
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NC: 2026:KHC:9879
CRL.P No. 16762 of 2025
HC-KAR
2. MRS. SHARMILA,
AGED ABOUT 35 YEARS,
W/O MR. MOHAMMED HANIF,
R/AT NO.18, D' COSTA LAYOUT,
WHEELER ROAD, COOK TOWN,
BENGALURU - 560 005.
...RESPONDENTS
(BY SRI. B.N.JAGADEESHA, ADDL.SPP FOR R-1;
SRI. PAVAN S.R., ADVOCATE FOR R-2)
THIS CRL.P FILED U/S 482 CR.P.C PRAYING TO QUASH
THE FIR IN CC.NO.58080/2021 ARISING OUT OF
CR.NO.291/2021 REGISTERED ON 11.08.2021 ON THE FILE OF
THE RESPONDENT P.S., FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS OF 498-A, READ WITH SECTION 34 OF THE
IPC AND PENDING ON THE FILE OF THE HON'BLE X ACJM
COURT, MAYO HALL UNIT, BENGALURU.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court calling in question the proceedings in C.C.No.58080/2021 registered for the offences punishable under Sections 498A read with Section 34 of Indian Penal Code.
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NC: 2026:KHC:9879 CRL.P No. 16762 of 2025 HC-KAR
2. Heard Sri. S. Raj Prabhu, learned counsel appearing for the petitioners, Sri. B.N.Jagadeesha, learned Addl. SPP appearing for respondent No.1, Sri. Pavan S.R., learned counsel appearing for respondent No.2 and have perused the material on record.
3. During the pendency of the proceedings, the parties to the lis have settled the dispute among themselves and have filed a Joint Memo for compromise along with verifying affidavits. The Joint Memo for compromise reads as follows:
"Joint memo for compromise by petitioner - 1 and 2, and respondent no.2 filed.
Petitioner 1 and 2 and Respondent 2 most respectfully submit as follows:
1. The informant/respondent number two filed a complaint against the petitioner number one and two on sudden outburst of feelings on the matter for which the petitioner wanted to and responded two is much repentant.
2. That are influential of well-wishers and well-meaning elders. The matter has been settled between them, and they wants continue to live peacefully. For setting the unfortunate developments that it is happened. The compromise has been arrived at without any influence or coercion of any kind, and that they shall be binding on the parties and their legal heirs.-4-
NC: 2026:KHC:9879 CRL.P No. 16762 of 2025 HC-KAR
3. Is therefore prayed that the Honorable Court may be pleased to dispose the case as compounded and compromised has recorded as follows as per this terms and conditions made between the parties. Terms And conditions.:-
(i) The respondent 2 withdraw the complaint filed against the first petitioner and against the second petitioner which this complaint filed before the Sub-Inspector of Police, Pulkeshi Nagar police station, dated 11/8/2021, under Section 498-A of the Indian Penal Code, registered crime number 291/2021.
(ii) Respondent number 2 will not press the case of case number C.C. 58080/2021 pending before the 10th A.C.M.M Court, May Hall, Bangalore.
(iii) The petitioner agrees the marriage on 19-01-2013 solemnized with respondent number 2.
(iv) Petitioner -1 agrees to give monthly maintenance to the respondent-2 and her children for Rs. 10,000/month (Rupees Ten Thousand). It includes all expenses, and all expenses to the children, and educational expenses.
Respondent number -2 also agrees to take this monthly maintenance of Rs. 10,000/ per month.
(v) The respondent No- two agreed and she is residing in separate home number 30, D Costa Layout, Wheelers Road, Cook Town, Bangalore. In this property, the petitioner two will not interfere in the Sharmila's house any region and under any circumstances.
(vi) Petitioner number 2 Mrs. Sufiya Taj is residing in a separate house at number 1214/1, 1st Main Road, Shampura, 7th Cross, Bangalore. The respondent two Mrs. Sharmila will not interfere in this house at any reasons or any circumstances.
(vii) Petitioner No. 1 and 2 and Respondent 2 agrees this Honorable Court and request Quash this case filed under Section 498-A under Section 34 of Indian Penal Code in Crime No. 291/2021 of C.C. No. 58080-2021 registered on 11-08-2021 on the file of Respondent- 1 Pulkeshi -5- NC: 2026:KHC:9879 CRL.P No. 16762 of 2025 HC-KAR Nagar Police Station Case pending Before the 10th A.C.M.M Court. Mayohall Unit, Bangalore. And pass such other relief that this honorable court may deem fit."
4. In the light of Joint Memo for compromise being filed along with verifying affidavits and offences not being against the State, I deem it appropriate to accept the Joint Memo for compromise and terminate the proceedings against the petitioners in the subject petition.
5. For the aforesaid reasons, the following:
ORDER i. Criminal Petition is disposed.
ii. Proceedings in C.C.No.58080/2021 pending before the X Additional Chief Judicial Magistrate Court, Mayo Hall Unit, Bengaluru, stand quashed, qua the petitioners.
Sd/-
(M.NAGAPRASANNA) JUDGE CBC List No.: 2 Sl No.: 61