Ajayan vs State By Hennuru Police Station on 22 April, 2025

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Karnataka High Court

Ajayan vs State By Hennuru Police Station on 22 April, 2025

Bench: Hemant Chandangoudar

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                                                          NC: 2025:KHC:16667
                                                    CRL.P No. 5964 of 2025




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 22ND DAY OF APRIL, 2025

                                         BEFORE
                 THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                 CRIMINAL PETITION NO. 5964 OF 2025 (482(Cr.PC) /
                                       528(BNSS))
                BETWEEN:

                1.    AJAYAN
                      S/O RAVEENDRAN
                      AGED ABOUT 42 YEARS
                      R/AT KOMBATHAN PARAMBU HOUSE
                      ERAVUKAD ALAPPUZHA
                      KERALA-688005.

                2.    AJIMON
                      AGED ABOUT 42 YEARS
                      R/AT KUNJA PARAMBLI HOUSE
                      MANNACHERRY PANCHAYATH
                      WARD (9), ARYAD PO
                      ALAPPUZHA, KERALA-688005.
                                                              ...PETITIONERS
                (BY SRI. SHARATH J.M., ADVOCATE)
Digitally
signed by R     AND:
HEMALATHA
Location:
High Court of   1.    STATE BY HENNURU POLICE STATION
Karnataka             REP. BY. STATE PUBLIC PROSECUTOR,
                      HIGH COURT BULDING,
                      BENGALURU-560 001.

                2.    SHILPA
                      W/O HANISH ABDUL KHADAR
                      AGED ABOUT 24 YEARS,
                      R/AT OUTHAL PARAMBU,
                      NEERKUNNAM, AMBALAPPUZHA,
                      ALAPPUZHA, KERALA-688005.
                                                             ...RESPONDENTS
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                                              NC: 2025:KHC:16667
                                          CRL.P No. 5964 of 2025




(BY SRI. M.R. PATIL, HCGP FOR R1;
    SRI. HONNESHA B.R., ADVOCATE FOR R2)

      THIS CRL.P IS FILED U/S.482(FILED U/S.528 BNSS)
CR.P.C PRAYING TO QUASH THE ENTIRE CRIMINAL
PROCEEDINGS IN SPL.C.NO.153/2024 REGISTERED BY THE
HENNURU POLICE STATION ON THE FILE OF THE LXX ADDL.
CITY CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE
BENGALURU (CCH-71) FOR THE ALLEGED OFFENCE U/S
498(A), 354, 506 OF IPC AND SECTION 3(1)(A), 3(1)(R),
3(2)(va), 3(1)(w)(i) OF THE SC AND ST ACT 1989, AGAINST
THE PETITIONER/ACCUSED NO.2 TO 3.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR


                          ORAL ORDER

Learned High Court Government Pleader accepts notice for respondent No.1.

2. Sri Honnesha B.R., learned counsel files vakalath on behalf of respondent No.2. The same is placed on record.

3. The petitioners-accused Nos.2 and 3 who are charge sheeted for the offences punishable under Sections 498(A), 354, 506 of IPC and Section 3(1)(a), 3(1) (r), 3(2)(va), 3(1)(w)(i) of the SC/ST Act, 1989 are before this Court seeking relief.

4. Accused No.1 had approached this Court in Crl.P.No.5966/2024 and the Co-ordinate Bench this Court vide order dated 25.6.2024 quashed the proceeding by recording compromise of settlement arrived between the parties.

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NC: 2025:KHC:16667 CRL.P No. 5964 of 2025 Therefore, this petition also requires to be disposed of in terms of the order passed by the Co-ordinate Bench of this Court.

5. Accordingly, the petition is allowed. The impugned proceedings in Spl.C.No.153/2024 on the file of the LXX Addl. City Civil and Session Judge and Special Judge, Bengaluru (CCH-71), insofar it relates to the petitioners herein stands quashed.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE HR List No.: 3 Sl No.: 11

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