NITHIN K P vs STATE BY

Court
Karnataka High Court

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HC-KAR
NC: 2026:KHC:59574
CRL.P No. 5153 of 2024


CNR: KAHC010290802024





IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 27 DAY OF OCTOBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE RAJESH RAI K

CRIMINAL PETITION NO. 5153 OF 2024


BETWEEN:

1. NITHIN K.P.
S/O PRASANNA KUMAR K N
AGED ABOUT 38 YEARS OLD
R/S AT NO.205,
MAHAVEER CORNET APARTMENT,
OUTER RING ROAD,
KENGERI SATELLITE TOWN,
BANGALORE SOUTH,
BANGALORE 560060
KARNATAKA.

2.
PRASANNA KUMAR K N
S/O LATE NEELAKANTAIAH K P
AGED ABOUT 65 YEARS OLD
R/S AT NO.205,
MAHAVEER CORNET APARTMENT,
OUTER RING ROAD,
KENGERI SATELLITE TOWN,
BANGALORE SOUTH,
BANGALORE 560060
KARNATAKA.

3. NAGARATHNA K G
W/O PRASANNA KUMAR K N
AGED ABOUT 57 YEARS OLD











Digitally signed
by PANKAJA S
Location: HIGH
COURT OF
KARNATAKA

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CRL.P No. 5153 of 2024


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R/S AT NO.205,
MAHAVEER CORNET APARTMENT,
OUTER RING ROAD,
KENGERI SATELLITE TOWN,
BANGALORE SOUTH,
BANGALORE 560060
KARNATAKA.

4. NIVEDITHA K P
W/O PRATAP CHANDRAPPA
AGED ABOUT 35 YEARS OLD
R/S AT NO.2034,
SIR M VISHWESWARAIAH LAYOUT
5TH BLOCK, ULLALU,
BENGALURU 560110
KARNATAKA.

5.
PRATAP CHANDRAPPA
S/O CHANDRAPPA
AGED ABOUT 41 YEARS OLD
R/S AT NO.2034,
SIR M VISHWESWARAIAH LAYOUT
5TH BLOCK, ULLALU,
BENGALURU 560110
KARNATAKA.

6. V RENUKA PRASAD
S/O LATE G VEERABHADRAPPA
AGED ABOUT 68 YEARS OLD
R/S AT NO.364/B, RAILWAY COLONY
NEAR RAILWAY HOSPITAL
BANGALORE
KARNATAKA 560023.

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CRL.P No. 5153 of 2024


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7. YATHINDRA
S/O LATE JAYA SWAMY T B
AGED ABOUT 68 YEARS OLD
R/S AT 99/A, 5TH MAIN ROAD,
SHANKAR NAGAR,
BENGALURU 560096
KARNATAKA.

8. SATHISH K N
S/O LATE NEELAKANTAIAH K P
AGED ABOUT 67 YEARS OLD
R/S AT NO.J 195
SECTOR 1, NEAR JALAHALLI POLICE
STATION HMT COLONY
BANGALORE NORTH 560013
KARNATAKA.

9. SURESH KUMAR K N
S/O LATE NEELAKANTAPPA
AGED ABOUT 69 YEARS OLD
R/S AT NO.2084, SHOBHA VALLEY VIEW
V LEGACY ROAD, HOSAKEREHALLI,
RR NAGAR, BANASHAKARI 3RD STAGE,
BENGALURU 560085.
…PETITIONERS
(BY SMT.NIYATHI M., ADVOCATE FOR
SRI.UDAY SHANKAR R MANJESHWAR, ADVOCATE)

AND:

1. STATE BY
WOMEN POLICE STATION
DEVARAJA SUB DIVISON,
MYSORE DISTRICT,
REPRESENTED BY

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CRL.P No. 5153 of 2024


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STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU,
PIN CODE - 560 001.

2. SMT. SHEWTHA S
W/O NITHIN K.P.
AGED ABOUT 32 YEARS
R/S AT NO.362,
KANAKADASANAGARA,
DATTAGALLI 3RD STAGE,
MYSURU CITY
KARNATAKA
PINCODE 570022.
…RESPONDENTS
(BY SRI.MAHESHA P., HCGP FOR R-1;
R-2 NOTICE SERVED BUT UNREPRESENTED)

THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
QUASH THE COMPLIANT AND FIR IN CR.NO.33/2024 U/S.498-
A,504,149 OF IPC AND SEC.3,4 OF DP ACT DATED 06.03.2024
AND INVESTIGATION PENDING AND LODGED BEFORE WOMEN
POLICE STATION MYSURU FILE OF VII ADDITIONAL JUNIOR
CIVIL JUDGE AND JMFC AT MYSURU THAT IS WITH
RESPONDENT NO.1.
THIS PETITION, COMING ON FOR REPORTING
SETTLEMENT, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

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CRL.P No. 5153 of 2024


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CORAM: HON'BLE MR. JUSTICE RAJESH RAI K

ORAL ORDER

This petition is filed under Section 482 of Cr.P.C. to quash
the FIR against the petitioners/accused Nos.1 to 9 in Crime
No.33/2024 dated 06.03.2024 registered by Mysuru City
Women Police Station for the offences punishable under
Sections 498A, 504 r/w 149 of IPC and Sections 3 and 4 of
Dowry Prohibition Act, on the file of VII Additional Civil Judge
(Jr.Dn.) and JMFC, Mysuru.

2. During the course of arguments, learned counsel for the
petitioners submits that the dispute between the petitioners
and respondent No.2 is matrimonial in nature and that the
parties have amicably settled their dispute outside the Court
with the intervention of elders and family members. In this
regard, learned counsel has placed on record a copy of the
petition filed seeking divorce by mutual consent under Section
13(B) of the Hindu Marriage Act, 1955. A perusal of the said
petition indicates that petitioner No.1 has agreed to pay a sum
of Rs.26,00,000/- to respondent No.2 towards full and final

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CRL.P No. 5153 of 2024


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settlement, towards maintenance of their daughter. Out of the
said amount, a sum of Rs.6,00,000/- has already been paid by
petitioner No.1 to respondent No.2, and the parties have
agreed that the remaining balance amount of Rs.20,00,000/-
shall be paid at the time of recording of evidence in the
proceedings under Section 13(B) of the Hindu Marriage Act,

1955 .

3. It is further submitted that respondent No.2 has also
agreed to give her consent for quashing the criminal
proceedings initiated against the petitioners pursuant to the
complaint lodged by her, which came to be registered in Crime

No.33/2024.

4. In view of the petition filed under Section 13(B) of the
Hindu Marriage Act, 1955, seeking divorce by mutual consent,
and the submissions made by learned counsel for the
petitioners, it is evident that the parties have amicably settled
their matrimonial dispute. Since the dispute is purely private
and matrimonial in nature, continuation of the criminal
proceedings would serve no useful purpose. Accordingly, the

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F.I.R. registered against the petitioners in Crime No.33/2024 is

hereby quashed.

The petition is accordingly disposed of in terms of the
above observations.

However, liberty is reserved to respondent No.2 to seek
appropriate relief before this Court in the event the petitioner
No.1 fail to adhere to the terms and conditions agreed upon in
the petition filed under Section 13(B) of the Hindu Marriage
Act, 1955.


SD/-
(RAJESH RAI K)
JUDGE










GPG
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