SRI NARESH BABU vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 8 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 13456 OF 2025 (482(Cr.PC) / 528(BNSS)
BETWEEN:
1. SRI NARESH BABU
S/O SRI M. RAMA REDDY,
AGED ABOUT 45 YEARS,
2. SRI C. ANANDA REDDY
S/O SRI CHINNASWAMY REDDY
AGED ABOUT 51 YEARS,
BOTH ARE R/AT NO. 911,
SRIKSHETHRA COMPLEX,
TH TH
20 MAIN, 39 CROSS,
ABOVE KARNATAKA BANK,
TH
JAYANAGAR 9 BLOCK,
BENGALURU – 560 069.
…PETITIONERS
Digitally
signed by
VANDANA S
Location:
High Court
of Karnataka
(BY SRI. MAHESH M. R., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY TILAK NAGAR POLICE STATION,
REP. BY SPP HIGH COURT COMPLEX,
BENGALURU – 560 001.
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NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
2. SMT K. SHARADA,
W/O SRI BALACHANDRA IYER,
AGED ABOUT 70 YEARS.
3. SRI BALACHANDRAN IYER
S/O MR RAJGOPAL N.
AGED ABOUT 74 YEARS.
RESPONDENT NO.2 & 3 ARE
TH
R/AT NO. 1633, 12 MAIN,
TH RD
6 CROSS, HAL 3 STAGE,
BENGALURU – 560 008,.
…RESPONDENTS
(BY SMT. DEEPTHI ALVA, HCGP FOR R1;
SRI. REYNOLD D’ SOUZA, ADVOCATE FOR R2 & R3)
THIS CRL.P IS FILED U/S.482(FILED U/S.528 BNSS) CR.P.C
PRAYING TO QUASH THE CHARGE SHEET IN C.C.NO.23694/2023
FOR OFFENCE P/U/S/ 406, 420, 120-B R/W SEC.34 OF IPC PENDING
ON THE FILE OF 3RD ACJM BANGALORE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
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HC-KAR
NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
ORAL ORDER
The petitioners in the writ petition have sought for the
following reliefs:
“The petitioners most humbly and respectfully prays
that this Hon’ble Court may kindly be pleased to quash the
Charge Sheet in C.C. No. 23694/2023 for offences
punishable under Section 406, 420, 120(B) r/w 34 of IPC
rd
pending on the file of 3 ACJM, Bangalore, in the ends of
justice and equity.”
2. The petitioners are accused Nos.2 and 3 while the
respondents No.2 and 3 are the complainants who initiated the
impugned proceedings arising out of PCR No. 7010/2022 against
the petitioners/ accused Nos.2 and 3 as well as one
Venkataramana-accused No.1 before the trial Court. After
investigation, the respondent Police Authorities having filed a
charge sheet after investigation pursuant to registration of Crime
No. 87/2022, the Police Authorities submitted a charge sheet which
is currently pending in C.C. No. 23694/2023 before the trial Court
and another split up C.C. No. 41030/2025. In the said C.C. No.
23694/2023, the parties entered into a compromise with accused
no. 1 and 4 as can be seen from the memo filed by the learned
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HC-KAR
NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
counsel for the petitioner containing documents via said
compromise petition and order sheet in the said C.C. No.
23694/2023.
3. Learned counsel for the petitioners and respondents No.2
and 3 submits that the dispute between the parties has been
amicably settled in terms of the compromise petition which reads
as hereunder:
“COMPROMISE PETITION
We, (1) Smt. Sharada Balachandra, aged about 67
years, W/o Balachandra Iyer, (2) Mr. R. Balachandran
Iyer, aged about 67 years, S/o Mr. Rajagopal, both are
th th rd
residing at No.1633, 12 Main, 6 Cross, HAL-3 Stage,
Bangalore – 560008, do hereby states as follows.
1. We state that we have entered into a sale
agreement with M/s Aswani Properties represented
by its director Sri. Ananda Reddy to purchase two
apartments in complex known as “Aswani Aaeesha”
rd
bearing No.A/1-301 and No.A/1-302, 3 Floor,
Block-1, A-Wing situated at Dodda Nagamangala
Village, Begur Hobli, Bangalore South Taluk.
2. We state that due to certain misunderstandings and
differences, certain disputes have arisen between
us which resulted in filing a criminal case bearing
CC No.: 23694/2023 before the III Chief Judicial
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CRL.P No. 13456 of 2025
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Magistrate, at Bengaluru and another split up CC
No. 41030/2025.
3. We state that, however by the Intervention of
elders and well-wishers we have amicably settled
the differences and disputes among us and we have
decided and concluded not to proceed any further
in the said cases against the said firm and its
directors Sri.Ananda Reddy, Smt. Prathima Reddy,
Sri.Naresh Babu, Sri. Venkataramana Asula and
others.
4. We state that in view of the mutual settlement of
all disputes pending between us, we have no
grievances or claims against each other of
whatsoever nature. We undertake to withdraw all
pending cases pending before RERA Court,
Magistrate Court etc and we will not proceed
against the above said persons in any manner
either civil or criminal in future.
5. We state that we have no further claims against the
above said persons. All claims and disputes
between ourselves and the above said persons are
settled in full and final and we are ready and willing
to execute any confirmation deed or consent deed,
assignment deed before any authority to safeguard
the interest of the above said persons in respect of
our transaction of apartment bearing No. A/1-301,
3rd Floor, Block-1, A-Wing, situated at Dodda
Nagamangala Village, Begur Hobli, Bangalore South
Taluk and in true meaning of the amicable
settlement.
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NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
6. We state that we have received a Demand Draft
No.958486 and 958487 for a sum of Rs.25 Lakhs
each in total Rs. 50 Lakhs from the above said
persons towards their liability in full and final
settlement and we undertake that we will not file
any civil or criminal cases arising out of the same
cause of action against the above said persons in
future. We will adhere strictly to the above terms
and keep good future friendly relationship and co-
operation with them without any
misunderstandings.
7. We state that we are receiving Rs.50,00,000/-
through two DDs vide bearing DD No.958486,
drawn on Federal bank, Jayanagar Branch,
Bengaluru for Rs. 25,00,000/- in the name of
Balachandran and vide bearing DD No.958487,
drawn on Federal bank, Jayanagar Branch,
Bengaluru for Rs. 25,00,000/- in the name of
Sharada as full and final settlement.
Wherefore, the complainants humbly that may
prays before this Hon'ble court be Pleased to acquit the
accused, In the Interest of justice and equity.”
4. Submission of the learned counsels along with the Memo
and the compromise petition are placed on record.
5. In the result, I proceed to pass the following:
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HC-KAR
NC: 2026:KHC:56475
CRL.P No. 13456 of 2025
CNR: KAHC010626142025
ORDER
The petition is allowed.
Charge sheet in C.C. No. 23694/2023 registered for the
offences punishable under Section 406, 420, 120(B) r/w Sec. 34
rd
IPC pending on the file of 3 ACJM, Bengaluru, is hereby quashed
insofar as the petitioners are concerned.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
BVV
List No.: 1 Sl No.: 48