SRI SHANKAR VARADHARAJU vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:56176
CRL.P No. 3160 of 2025
CNR: KAHC010148832025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 7 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO. 3160 OF 2025 (482(Cr.PC)
/ 528(BNSS)-)
BETWEEN:
1. SRI SHANKAR VARADHARAJU
S/O VARADHARAJU
AGED ABOUT 65 YEARS
ND RD
R/AT NO-22, 2 MAIN, 3 CROSS
ND RD
RMV 2 STAGE, 3 BLOCK,
SANJAYANAGAR, BENGALURU-560094
2. SMT. PORSELVI. M.R
W/O. SHANKAR VARADHARAJU
AGED ABOUT 63 YEARS
ND RD
R/AT NO-22, 2 MAIN, 3 CROSS,
ND RD
RMV 2 STAGE, 3 BLOCK,
SANJAYANAGAR, BENGALURU-560094
3. SRI. VINOD ADITYA
S/O SHANKAR VARADHARAJU,
AGED ABOUT 39 YEARS,
R/AT NO. 22, 2ND MAIN, 3RD CROSS,
RMV 2ND STAGE, 3RD BLOCK,
SANJAYANAGAR, BENGALURU-560 094.
…PETITIONERS
(BY SRI. MANJU BYRAL., ADVOCATE FOR
SRI. K B K SWAMY., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY SANJAY NAGAR POLICE,
BENGALURU.
THROUGH THE STATE PUBLIC PROSECUTOR,
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:56176
CRL.P No. 3160 of 2025
CNR: KAHC010148832025
HIGH COURT BUILDING,
BENGALURU-560001
2. SMT.S.J.UMA RANI
D/O. V.G.SRINIVAS
AGED ABOUT 32 YEARS
ST TH
R/AT NO-22/A, 1 CROSS, 9 MAIN,
KEMPANNA LAYOUT, LAKSHMIDEVI NAGAR,
NANDHINI LAYOUT,
BENGALURU-560096
…RESPONDENTS
(BY SMT. RASHMI PATEL., HCGP FOR R1;
SRI. CHAITANYA S.G., ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C (U/S 528 BNSS) PRAYING TO QUASH THE ENTIRE
PROCEEDINGS AGAINST THE PETITIONER IN CC.NO.30082/2019 IN
CR.NO.81/2019 REGISTERED BY THE SANJAYNAGAR P.S., FOR THE
OFFENCES P/U/S 498(A),504,506 OF IPC, U/S 3 AND 4 OF DP ACT,
PENDING ON THE FILE OF HONBLE 8th ACMM COURT, AT
BENGALURU AND ETC.
THIS CRIMINAL PETITION, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioners are before this Court, seeking for the
following reliefs:
a. Quash the entire proceedings against the
petitioner in CC.No.30082/2019 in Cr.No.81/2019
registered by the Sanjaynagar P.S., for the
offences p/u/s 498(A),504,506 of IPC, u/s 3 and 4
th
of DP act, pending on the file of Honble 8 ACMM
court, at Bengaluru;
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
CNR: KAHC010148832025
b. Pass such other orders as deem fit in the
interest of justice and equity.
2. Petitioner No.3 is the husband, petitioner No.1 is the
father-in-law and petitioner No.2 is the mother-in-
law of respondent No.2, who had lodged a complaint
on 02.05.2019, on which basis Crime No.81/2019
was registered by Sanjay Nagar Police Station for
offences under Section 3 and 4 of the Dowry
Prohibition Act, 1961 and Section 498A of IPC.
Investigation having been completed, a charge sheet
had been laid on 08.05.2019 for the aforesaid
offences. It is challenging the same that the
petitioners are before this Court.
3. During the pendency of the matter, the dispute
between the parties, essentially arising out of the
matrimonial relationship between petitioner No.3 and
respondent No. 2, has been settled.
4. Affidavits of petitioners No.1 to 3 has been filed
which reads as under:
AFFIDAVIT
We, 1) Shankar Varadharaju, S/o Varadharaju, aged
about 66 years, 2) Porselvi.M.R, W/o. Shankar
Varadharaju, aged about 63 years, 3) Vinod Adithya,
S/o Shankar Varadharaju, aged about 39 years, all are
R/at No-22, 2nd Main, 3rd Cross, RMV 2nd Stage, 3nt
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
CNR: KAHC010148832025
Block, Sanjayanagar, Bengaluru-560094, do hereby
solemnly affirm and state on oath as follows:
1. We are the Petitioners in the above case. We are fully
conversant with the facts of the case. Hence, we are
swearing to this affidavit.
2. We state that we have filed the accompanying
Petition under Sec. 482 of Cr.P.C, seeking the relief of
quashing the criminal proceedings in
C.C.No:30082/2016 (Crime No.81/2019), registered by
the Sanjaya Nagara Police station, Bengaluru for the
offence punishable under section 498A, 504, 506 r/w 34
of IPC and Section 3 and 4 of Dowry Prohibition Act,
1961, pending on the file of Hon'ble 8th Additional Chief
Judicial Magistrate Court at Bengaluru.
3. We state that, respondent no: 2 lodged a complaint
against us before the Sanjaya Nagara Police station,
Bengaluru and the said police registered the FIR against
us in crime no:81/2019 for the offence punishable under
section 498A of IPC and Section 3 and 4 of Dowry
Prohibition Act. 1961. Pursuant to registration of the
said FIR, the respondent police have conducted the
investigation and filed a charge sheet against us for the
offences punishable under section 498A, 504, 506 r/w
34 of IPC and section 3 and 4 of DP Act and thereafter
criminal case has been registered against us in
C.C.No:30082/2019, pending before the Hon'ble 8th
Additional Chief Judicial Magistrate at Bengaluru. We
arrayed as accused no-1 to 3 in the said criminal case.
4. We state that, the respondent no-2 has filed several
cases against us and which are pending before the
different courts. During the pendency of the said cases,
on the intervention of the elders, we have decided to
resolve the dispute amicably with the respondent no.2,
based on the terms and conditions mentioned in the
accompanying application.
Wherefore, it is prayed that this Hon'ble Court be
pleased to allow the accompanying application as
prayed for in the interest of justice and equity.
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
CNR: KAHC010148832025
We state that the contents of this affidavit are true and
correct to the best of our knowledge, information and
belief.
5. An affidavit of respondent No.2 has been filed which
reads as under:
AFFIDAVIT
I, Smt.S.J.Uma Rani, D/o. V.G.Srinivas, aged about 32
years, R/at No-22/A, 1st Cross, 9th Main, Kempanna
Layout, Lakshmidevi Nagar, Nandhini Layout,
Bengaluru-560096, do hereby solemnly affirm and state
on oath as follows:
1. I state that, I am the respondent no-2 in the above
criminal petition. I am fully conversant with the facts of
the case. Hence, I am swearing to this affidavit.
2. I state that, I have filed a complaint against the
petitioners and based on my complaint, the respondent
police have registered an FIR in Crime No:81/2019
against the petitioners for the offences punishable under
section 498A of IPC and section 3 and 4 of DP Act. After
completion of the investigation, the respondent police
have filed a charge sheet against the petitioners for the
offences punishable under section 498A, 504, 506 r/w
34 of IPC and section 3 & 4 of DP Act. The Hon'ble 8th
Additional Chief Judicial Magistrate Court at Bengaluru
has taken the cognizance against the petitioners for the
said offences and registered a criminal case in C.C.No-
30082/2019.
3. I state that, I have filed several cases mentioned in
the accompanying application against the petitioners
and which are pending before the respective Hon'ble
Courts. The petitioners in the above petition have filed
this Criminal Petition to quash the said criminal
proceedings. During the pendency of the said cases, on
the intervention of the elders, I have decided for resolve
the dispute amicably with the petitioners.
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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NC: 2026:KHC:56176
CRL.P No. 3160 of 2025
CNR: KAHC010148832025
4. I further state that, in view of the terms and
conditions mentioned in the accompanying application,
it is just and proper to compound the offences as
alleged and quash the criminal proceedings in
C.C.No:30082/2016 (Crime No.81/2019), registered by
the Sanjaya Nagara Police for the offence punishable
under section 498A, 504, 506 r/w 34 of IPC and Section
3 and 4 of Dowry Prohibition Act, 1961, pending on the
file of Hon'ble 8th Additional Chief Judicial Magistrate
Court at Bengaluru. Otherwise, I will be put to
irreparable injury and hardship.
Wherefore, it is prayed that this Hon'ble Court be
pleased to allow the accompanying application as
prayed for in the interest of justice and equity.
6. Apart therefrom an application under Section 482
read with Section 320(2) of the Criminal Procedure
Code has been filed which reads as under:
“APPLICATION UNDER SECTION 482 READ WITH SECTION
320(2) OF CRIMINAL PROCEDURE CODE:
The Petitioners and Respondent No.2 respectfully submit as
follows:
1. In the above criminal petition, the Petitioners are seeking
quashing of criminal proceedings against them in
C.C.No:30082/2019 arising out of Crime No. 81/2019,
registered by the Sanjaya Nagar Police Station, Bengaluru
for the offences punishable under section 498A, 504 and
506 of IPC and section 3 and 4 of Dowry Prohibition Act,
1961, pending on the file of Hon'ble 8th Additional Chief
Judicial Magistrate Court at Bengaluru.
2. On 02-05-2019, the Respondent No.2/ Complainant filed
the complaint before respondent police and the same is
registered in Crime No. 81/2019, for the offences
punishable under section 498A of IPC and Section 3 and 4 of
Dowry Prohibition Act, 1961. The Respondent police have
investigated in the said crime and filed charge sheet against
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:56176
CRL.P No. 3160 of 2025
CNR: KAHC010148832025
the Petitioners for the offences punishable under sections
498(A), 504 & 506 r/w 34 of IPC, sections 3 & 4 of DP Act.
Pursuant to filing of the said charge sheet, criminal case has
been registered in C.C.No:30082/2019, the Hon'ble Trial
Court has taken the cognizance against the Petitioners for
the said offences and thereafter, the Petitioners are
participating in the said criminal case. The said criminal
proceedings against the Petitioners is under challenge
before this Hon'ble Court in this petition.
3. The Respondent No.2 herein is the de-facto complainant.
The Respondent No.2 has filed several cases against the
Petitioners and which are as follows:
PARTIES &
RELIEFSOUGHT
SL.
CASE NO.
COURT NAME
No
1 C.C.No:30082/2019 State By
Before 8
Additional Chief
Judicial
Magistrate,
Bengaluru
Sanjanagar P.S
Vs
Vinod Aditya
And others
Offence punishable
U/s 498A, 504, 506
R/w 34 of IPC and
Sec 3 & 4 of DP Act
2 Crl.Misc.No.38/2020
Uma Rani Vs Vinod
Aditya Filed under
section. 12 of DV
Act
Before JMFC
(Traffic Court-
II) Bengaluru
3 M.C.No:6905/2021
Before 3rd
Additional
Family Court,
Bengaluru
Uma Rani Vs
Vinod Aditya
Filed under section
13(1), (ia) & 13(1),
(ib) of Hindu
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
CNR: KAHC010148832025
Marriage Act
4 Crl.Misc.384/2023
Uma Rani Vs Vinod
Aditya
Before 3rd
Additional
Family Court,
Bengaluru
Filed under section
125 of Cr.P.C
5 Crl.Misc.682/2026
Uma Rani Vs Vinod
Aditya
Before 3rd
Additional
Family Court,
Bengaluru
Filed under section
125(3) r/w 128 of
Cr.P.C
4. It is submitted that the offence under section 498A,
504.506 r/w 34 of IPC and Section 3 & 4 of Dowry Prohibition
Act, 1961 are non-compoundable in nature. Now the dispute
between the parties settled amicably between the families of
the Petitioners and Respondent No-2 & the Respondent
No.2/complainant does not wish to proceed in the case and
Respondent No.2 has no objection to quash the case against
petitioners and ready to compromise the matter with the
permission of this Hon'ble Court. Thereafter, the Petitioners
and Respondent No.2 have agreed to settle their disputes on
the terms mentioned in this application. The agreed terms of
the settlement are as follows:
i. The Petitioners have agreed to pay a sum of 250,00,000/-
(Rupees Fifty Lakhs only) to Respondent No. 2 towards full
and final settlement of all her claims in past present and
future, including her claims towards permanent alimony,
maintenance, arrears of maintenance and any other monetary
claims arising out of or in connection with the matrimonial
dispute.
ii. The Petitioner No.3 and Respondent No.2 state and admit
that due to irreconcilable differences and incompatibility of
temperaments, they are living separately from January 2019.
The efforts made by the elders, friends and well-wishers to
resolve the differences between the parties did not yield any
fruits. There is absolutely no chance of a reunion between
them. The Petitioner No-3 and the Respondent No-2 know
that their marriage is irretrievably broken down and there are
no chances of reunion to lead a happy married life. Hence, the
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
CNR: KAHC010148832025
Petitioner no-3 and the Respondent No-2 have decided to get
the marriage dissolved by a decree of divorce.
iii. The Petitioner No.3/husband has agreed to pay an amount
of Rs.50,00,000/-(Rupees Fifty Lakhs Only) through two
Demand Drafts for Rs.20,00,000/- and Rs.30,00,000/- to the
Respondent No.2/wife towards permanent alimony and
maintenance inclusive of arrears of maintenance, which is a
full and final settlement of all her claims either past, present
or in future the Respondent No.2 has agreed to receive the
same. The Petitioners have agreed to pay the agreed amount
of Rs.50,00,000/- in the following manner:
a) The Petitioner No:03/Husband has agreed to hand over the
Demand Draft bearing No:376857 for Rs.20,00,000/-(Twenty
Lakhs only) to the Respondent No:2/wife today, before this
Hon'ble Court and same is agreed and acknowledged by the
Respondent No:2.
b) The Petitioner No:3/Husband has agreed to pay balance
amount of Rs.30,00,000/- before the Hon'ble III Addl.
Principal Judge, Family Court, Bengaluru at the time of closure
of M.C.No. 6905/2021, Crl.Misc.No. 384/2023 and
Crl.Misc.No. 682/2026.
iv. In view of this settlement arrived between the parties, the
Respondent No.2 has agreed to withdraw DV case in
Crl.Misc.No.38/2020, which is pending before the Hon'ble
JMFC (Traffic-II) at Bengaluru alongwith the maintenance
proceedings filed against the Petitioners.
v. The Respondent No.2/wife has further agreed that, she
shall not initiate, pursue or maintain any further proceedings,
claims, complaints or allegations against the Petitioners in
respect of the disputes which are the subject matter of the
present proceedings.
vi. The parties have agreed that they have no claims of
whatsoever over the movable or immovable properties
belonging to each other either existing or to be acquired.
vii. The Respondent no.2/wife has agreed that, she shall not
precipitate the further in C.C.No:30082/2019, pending on the
file of Hon'ble 8th Additional investigation ordered Chief
Metropolitan Magistrate Court at Bengaluru against the
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
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brother of the Petitioner No.3 and brother of the Petitioner
No.2.
viii. The parties along with their family members, directly or
indirectly have admitted that they shall not interfere in the
lives of each other in future.
ix. The parties have undertaken to withdraw all the
derogatory allegations made against each other either in this
petition or other pending cases.
5. In view of the above settlement, Respondent
No.2/Complainant has no objection to quash the above
criminal proceedings against the Petitioners for the aforesaid
offences. In view of the facts and circumstances of the case, it
is just and proper to permit the parties to compound the
offences alleged against the Petitioners and quash the
criminal proceedings in C.C.No-30082/2019 (Crime
No.81/2019), registered by the Sanjaya Nagar Police for the
offence punishable under section 498A, 504, 506 r/w 34 of
IPC and Section 3 and 4 of Dowry Prohibition Act, 1961,
pending on the file of Hon'ble 8th Additional Chief Judicial
Magistrate Court at Bengaluru, Otherwise the Petitioners will
be put to irreparable injury and hardship.
Wherefore, it is prayed that this Hon'ble Court be pleased to
compound the offences against the Petitioners and
consequentially quash the criminal proceedings in
C.C.No:30082/2019 (arising out of Crime No.81/2019),
registered by the respondent no:01/ Sanjaya Nagara Police
for the offence punishable under section 498A. 504,506 r/w
34 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961,
pending on the file of Hon'ble 8th Additional Chief Judicial
Magistrate Court at Bengaluru, in the interest of justice.”
7. The petitioners are present before this Court and are
identified by their learned counsel. Respondent No.2
is also present and is identified by her learned
counsel.
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
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8. Upon being enquired, respondent No.2 submits that
she has voluntarily entered into a compromise with
petitioner No.3 and has agreed to withdraw all the
cases filed by her against the petitioners, either
individually or jointly. She further submits that she
has agreed to a decree of divorce being passed in the
pending proceedings in M.C.No.6905/2021.
9. The petitioners have agreed to pay a sum of
₹50,00,000/- to respondent No.2. Out of the said
amount, a sum of ₹20,00,000/- has been paid today
by way of demand draft bearing No.376857 drawn on
State Bank of India, Dollars Colony Branch. The
remaining amount of ₹30,00,000/- shall be paid at
the time of passing of orders in M.C.No.6905/2021,
Crl. Misc. No.384/2023 and Crl. Misc.No.682/2026.
10. Respondent No.2 confirms the receipt of the
aforesaid amount of ₹20,00,000/- and expresses her
consent to the terms of settlement, including the
payment of the balance amount as stated above.
11. In view of the above, it is evident that the dispute
between the parties, arising out of their matrimonial
relationship, has been amicably settled. The husband
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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and wife, along with the in-laws, have resolved their
disputes and have agreed to bring the pending
proceedings to an end in terms of the settlement.
12. This Court is of the considered opinion that, in view
of the settlement voluntarily arrived at between the
parties, continuation of the criminal proceedings
would serve no useful purpose and would only cause
further hardship to the parties. Though the offences
alleged are serious in nature, having regard to the
matrimonial context in which the disputes arose, the
settlement between the parties and the steps agreed
to be taken to resolve the pending proceedings, this
Court is satisfied that it would be appropriate to
exercise its jurisdiction to secure the ends of justice
and prevent abuse of the process of law.
13. The settlement would enable petitioner No.3 and
respondent No.2 to bring their disputes to a close
and move forward with their lives. Accordingly, this
Court is of the considered opinion that the
continuation of the proceedings would not be in the
interest of justice.
14. In the above circumstances this Court passes the
following:
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
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CRL.P No. 3160 of 2025
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ORDER
allowed
1. Criminal petition is .
2. The proceeding against the petitioner in
CC.No.30082/2019 in Cr.No.81/2019 registered
by the Sanjay Nagar Police Station pending on
the file of VIII ACMM Court, Bengaluru, is
quashed.
Digitally Signed By:
SURAJ GOVINDA RAJ
02/11/2026, 13:42, Bengaluru
Verified
(SURAJ GOVINDARAJ)
JUDGE
KTY
List No.: 1 Sl No.: 28