MR.M.C.RAVI vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:60254
CRL.P No. 15430 of 2026
CNR: KAHC010692722026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 15430 OF 2026
(482 (Cr.PC) / 528 (BNSS))
BETWEEN:
MR.M.C.RAVI S/O. LATE M.C. CHENGAPPA,
AGED ABOUT 46 YEARS,
R/O: NO.4-206-A, GANGAVARAM,
PALAMANER, CHITTOOR DISTRICT,
ANDHRA PRADESH – 517 408.
…PETITIONER
(BY SRI. VEERENDRA BABU N., ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY BYADARAHALLI POLICE STATION,
BENGALURU,
REPRESENTED BY THE STATE PUBLIC
PROSECUTOR, HIGH COURT OF KARNATAKA,
BENGALURU – 560 001.
2. MR. RAMESH CHANDRA BEHAR,
S/O. LATE CHAKRAPANI,
AGED ABOUT 55 YEARS, BUSINESSMAN,
ST
R/AT: SRIDHARNAGARA, 1 LANE,
PARLAKHEMUNDI, GAJAPATI DISTRICT,
ODISHA – 761 200.
…RESPONDENTS
(BY SMT. DEEPTHI ALVA, HCGP FOR R1;
SRI. MAHANTESH HIREMATH, ADVOCATE FOR R2)
Digitally signed
by RAKESH S
HARIHAR
Location: High
Court of
Karnataka,
Dharwad Bench
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HC-KAR
NC: 2026:KHC:60254
CRL.P No. 15430 of 2026
CNR: KAHC010692722026
THIS CRL.P IS FILED U/S 482 CR.PC, 1973 (FILED U/S 528
BNSS) PRAYING TO QUASH THE FIR IN CRIME NO.388/2025
REGISTERED BY BYADARAHALLI POLICE STATION, BENGALURU
FOR THE OFFENCE PUNISHABLE UNDER SECTIONS 409, 420,
506 OF IPC, 1860 PENDING BEFORE THE CHIEF JUDICIAL
MAGISTRATE, BENGALURU RURAL DISTRICT, BENGALURU.
THIS CRIMINAL PETITION, COMING ON FOR ADMISSION
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Petitioner - accused No.1 is before this Court calling in
question registration of a crime in Crime No.388/2025, for
the offences under Sections 409, 420 and 506 of the IPC,
now pending before the Chief Judicial Magistrate, Bengaluru
Rural District, Bengaluru.
2. Heard Sri Veerendra Babu N., learned counsel for
the petitioner, Smt. Deepthi Alva, learned High Court
Government Pleader for respondent No.1 and Sri
Mahantesh Hiremath, learned counsel for respondent No.2.
3. Learned counsel for the petitioner and respondent
lis
No.2 in unison would submit that the parties to the have
arrived at settlement after registration of the crime and
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HC-KAR
NC: 2026:KHC:60254
CRL.P No. 15430 of 2026
CNR: KAHC010692722026
therefore, they are before this Court seeking permission to
compound the offences. They have filed a copy of the
consent / No objection affidavit of respondent No.2 before
this Court along with the payment details of the petitioner
to respondent No.2 indicating that the amount has been
settled between them and have also appended a copy of
settlement agreement / memorandum of compromise dated
17.09.2026 to the petition to that effect.
4. The affidavit of respondent No.2 reads as follows:
“CONSENT/NO OBJECTION AFFIDAVIT OF
RESPONDENT No.2
I, RAMESH CHANDRA BEHERA (shown as "Ramesh
Chandra Behar" in the cause title), S/o Chakrapani
Behera, aged about 57 years, residing at C/o
st
Chakrapani Behera, Sridhar Nagar, 1 Lane,
Parlakhemundi, Gajapati, Odisha 761200,
Respondent No.2 in the above petition, do hereby
solemnly affirm and state as follows:
1. I am Respondent No.2 in the above Criminal
Petition and the original complainant in Crime
No.388/2025 registered by Byadarahalli Police
Station, Bengaluru. I am well acquainted with
the facts and circumstances of the case and
hence competent to swear to this affidavit.
2. I state that the dispute between myself and the
Petitioner has been amicably and voluntarily
settled in terms of the Settlement Agreement /
Memorandum of Compromise dated
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CRL.P No. 15430 of 2026
CNR: KAHC010692722026
17.09.2026, which has already been produced
before this Hon'ble Court and forms part of the
record in the above petition.
3. I state that under the aforesaid settlement, the
total settlement consideration agreed between
myself and the Petitioner is Rs.20,00,000/-
(Rupees Twenty Lakhs Only).
4. I state that out of the aforesaid settlement
amount, I have already received a sum of
Rs.5,00,000/- (Rupees Five Lakhs Only)
through Cheque No.000007. The said cheque
has been duly realised and the payment of
Rs.5.00.000/- was effected on 22.09.2026. I
hereby acknowledge receipt of the said
amount.
5. I further state that towards the balance and
final settlement amount of Rs.15,00,000/-
(Rupees Fifteen Lakhs Only), the Petitioner
has arranged Demand Draft bearing
No.00381022, dated 14.10.2026, issued by
IDFC FIRST Bank Limited, Bangalore Kasturi
Nagar Branch, in my favour, namely "RAMESH
CHANDRA BEHERA", for a sum of
Rs.15,00,000/-(Rupees Fifteen Lakhs Only).
The said Demand Draft is being handed over to
me before this Hon'ble Court towards the
balance and final settlement amount.
6. Upon receipt of the aforesaid Demand Draft for
Rs. 15,00,000/- (Rupees Fifteen Lakhs Only),
the entire agreed settlement consideration of
Rs.20,00,000/-(Rupees Twenty Lakhs
Only) stands fully paid and satisfied in terms
of the Settlement Agreement/Memorandum of
Compromise dated 17.09.2026.
I shall have no further monetary claim against
the Petitioner arising out of the subject matter
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CRL.P No. 15430 of 2026
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of the complaint, in terms of the aforesaid
settlement.
7. I state that I have entered into the aforesaid
settlement voluntarily, out of my own free will
and consent and without any force, coercion,
threat, pressure or undue influence from the
Petitioner or from any other person.
8. In view of the amicable settlement and upon
receipt of the entire agreed settlement
consideration, I hereby give my free and
voluntary consent and state that I have NO
OBJECTION for quashing Crime No.388/2025
registered by Byadarahalli Police Station,
Bengaluru, and all consequential proceedings
arising therefrom against the Petitioner, insofar
as the Petitioner is concerned.
9. I am personally appearing before this Hon'ble
Court and I am ready and willing to confirm
before this Hon'ble Court the settlement,
receipt of the settlement amount and my
consent / no objection for quashing the
proceedings against the Petitioner.
WHEREFORE, I respectfully pray that this Hon'ble
Court may be pleased to take this Consent / No
Objection Affidavit and the settlement on record and
pass appropriate orders in the above Criminal
Petition, in the interest of justice and equity
4.1. The memo of payment details reads as follows:
“MEMO FOR PRODUCTION OF PAYMENT
DOCUMENTS
The Petitioner respectfully submits as follows:
1. The Petitioner and Respondent No.2 /
Complainant have amicably settled the dispute
in terms of the Settlement Agreement /
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CRL.P No. 15430 of 2026
CNR: KAHC010692722026
Memorandum of Compromise dated
17.09.2026, which is already on record before
this Hon'ble Court as DOCUMENT No.3 to the
petition.
2. Under the said settlement, the total settlement
consideration agreed between the Petitioner
and Respondent No.2 is Rs.20,00,000/-
(Rupees Twenty Lakhs Only).
3. Out of the aforesaid settlement amount, the
Petitioner has already paid a sum of
Rs.5,00,000/- (Rupees Five Lakhs Only) to
Respondent No.2 through Cheque
No.000007 , handed over on 17.09.2026, the
receipt of which is acknowledged in the said
Settlement Agreement.
The said cheque was duly realised and an
amount of Rs.5,00,000/- was debited from the
Petitioner's IDFC FIRST Bank account on
22.09.2026 towards payment to Respondent
No.2, Ramesh Chandra Behera.
A copy of the relevant Bank Statement
evidencing the said payment is produced
herewith as DOCUMENT No.1 for the kind
perusal of this Hon'ble Court.
4. Towards the balance and final settlement
amount of Rs.15,00,000/- (Rupees Fifteen
Lakhs Only), the Petitioner has obtained
Demand Draft bearing No.00381022 dated
14.10.2026, issued by IDFC FIRST Bank
Limited. Bangalore - Kasturi Nagar Branch, in
favour of "RAMESH CHANDRA BEHERA" for
Rs. 15,00,000/- (Rupees Fifteen Lakhs Only).
A copy of the said Demand Draft is produced
herewith as DOCUMENT No.2. The original
Demand Draft is being handed over to
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CRL.P No. 15430 of 2026
CNR: KAHC010692722026
Respondent No.2 before this Hon'ble Court in
terms of the settlement.
5. Respondent No.2 is shown as "Ramesh
Chandra Behar" in the cause title. His name as
per his Aadhaar Card is "Ramesh Chandra
Behera", and the cheque and the Demand
Draft have accordingly been issued in that
name. Both refer to one and the same person.
A copy of his Aadhaar Card, with the Aadhaar
number and QR code masked, is produced
herewith as DOCUMENT No.3.
6. Thus, upon handing over the aforesaid Demand
Draft of Rs.15,00,000/- to Respondent No.2,
the entire settlement consideration of
Rs.20,00,000/-(Rupees Twenty Lakhs
Only) stands paid and satisfied in terms of the
Settlement Agreement / Memorandum of
Compromise dated 17.09.2026.
WHEREFORE, the Petitioner respectfully prays that
this Hon'ble Court may be pleased to take this Memo
and the documents produced herewith on record, in
the interest of justice and equity.”
5. In the light of the afore-quoted affidavit and the
fact that the petitioner has settled the amount and that the
issue is between the individuals and not against the State, I
deem it appropriate to accept the same and obliterate the
crime against the petitioner.
6. For the aforesaid reasons, the following:
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HC-KAR
NC: 2026:KHC:60254
CRL.P No. 15430 of 2026
CNR: KAHC010692722026
ORDER
(a) The criminal petition is disposed.
(b) The impugned crime in Crime
No.388/2025, pending before the Chief
Judicial Magistrate, Bengaluru Rural
District, Bengaluru, stands quashed.
I.A.No.1/2026 also stands disposed, as a
consequence.
Sd/-
(M.NAGAPRASANNA)
JUDGE
VNP / CT: ASC
List No.: 8 Sl No.: 1