MANNU SHAHUL HAMEED @ MANNU HAMEED @ HAMEED vs STATE OF KARNATAKA

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
CRIMINAL PETITION NO. 3119 OF 2026
BETWEEN:
1. MANNU SHAHUL HAMEED @
MANNU HAMEED @ HAMEED
S/O ABDUL RAHEEM, AGED ABOUT 60 YEARS,
NO.10/4, GROUND FLOOR-001,
HUTCHINS COURT, STH CROSS, B STREET,
HUTCHIN'S ROAD, COOKE TOWN, ST. THOMAS
TOWN, FRAZER TOWN, BENGALURU 560084.
2.
CHAND SAJJAD@CHAN SAJJAD
@SAJJAD@BOTI SAJJAD
S/O CHAND SAB JAN, AGED ABOUT 54 YEARS,
NO.34, 3RD CROSS, NEW MARKET ROAD,
SHIVAJINAGAR, H.K.P ROAD,
BENGALURU 560051.
3. SYED IMRAN YOSUF
S/O SYED SALIM YUSUF, AGED ABOUT 39 YEARS,
R/O NO. 570/469, AMC MAIN ROAD,
M.M LAYOUT, KAVALBYRASANDRA, RT NAGAR,
BENGALURU 560032.
4. NASIR AHMED@NASIR,
S/O MAHAMMED ASADULLA, AGED ABOUT 52 YEARS,
R/O NO.24, 2ND CROSS, SULTAN NAGAR,
H.K.P ROAD, SHIVAJINAGAR, BENGALURU 560051.
5.
ZEESHAN HAMEED @ JISHAN HAMEED@ JISHAN.
S/O MANNU SHAHUL HAMEED
AGED ABOUT 28 YEARS.
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
NO.10/4, GF001, HUTCHINS COURT,
5TH CROSS, B STREET, HUTCHIN'S ROAD, COOKE
TOWN, SAINT THOMAS TOWN,
MARKS ROAD, FRAZER TOWN,
BENGALURU 560084.
6. SHAKEEL UDDIN@SHAKEEL.
S/O SRI. MOINUDDIN, AGED ABOUT 37 YEARS.
NO.28, 2ND CROSS, 5TH MAIN, GIDDAPPA BLOCK,
GANGANAGAR, BENGALURU 560032.
7. ZAMEER ULLA KHAN @ JAMEER ULLA KHAN.
S/O SHAFI ULLA KHAN, AGED ABOUT 36 YEARS.
NO. 13/1, 5TH CROSS, ANWAR LAYOUT,
VENKATESH PURAM,
NEAR ARABIC COLLEGE, KG HALLI,
BENGALURU 560045.
…PETITIONERS
(BY SRI SIRAJUDDIN AHMED,ADVOCATE)
AND:
1. STATE OF KARNATAKA
STATE OF KARNATAKA REP BY STATE PUBLIC
PROSECUTOR, HIGH COURT BUILDING,
BANGALORE - 560001.
2.
SRI. A.M CHAND,
S/O M ABU BAKER, AGED UNKNOWN,
NO 6/6, 5TH CROSS, 1ST MAIN,
CHINNAPPA GARDEN,
BENSON TOWN POST, JC NAGAR,
BENGALURU 560004.
…RESPONDENTS
(BY SRI NAGHARISH G S,HCGP FOR R1,
SMT NEHA RAY AND HINA KOUSAR,ADVOCATES FOR R2)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNSS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO QUASH
ENTIRE PROCEEDINGS NO.29/2024 FOR THE OFFENCE UNDER
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
SECTION 307, 120B, 44 504, 506 AND 34 OF 420 OF IPC
REGISTERED BY STATE BY J C NAGAR P.S, BENGALURU,
PENDING ON THE FILE OF THE HONBLE VIII ADDL. CMM
COURT, NRUPATUNGA ROAD, BENGALU AGAINST THE
PETITIONER.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
The learned counsel for respondent No.2 has filed
Vakalat and same is taken on record.
2. Heard the learned counsel appearing for the
p etitioners, the learned HCGP for the first respondent and
the learned counsel for the second complainant/victim.
3. The petition is filed to quash the proceedings in
SC No.1277/2024 and SC No.1208/2025 for the offence
under Sections 307, 120B, 448, 504, 506, 420 read with
34 of Indian Penal Code, 1860 (IPC). The FIR is registered
before the J C Nagar Police Station, Bengaluru.
4. Learned counsel for the petitioners would
submit that the matter is committed to the Sessions Court
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
and case is numbered SC No.1277/2024. It is submitted
that the charge sheet against accused no.3 is numbered as
SC No.1208/2025.
5. Learned counsel for the second
respondent/victim is present. It is submitted that the
dispute is amicably settled between the parties. It is also
submitted that the trial has not yet commenced.
6. An application is filed invoking Section 359 read
with Section 359 of Bharatiya Nagarik Suraksha Sanhita,
2023 supported by the affidavit of the parties.
7. Learned counsel for the petitioners would
submit that though the charge sheet is filed invoking
Section 307 of IPC, the charge sheet materials do not
indicate any serious injury on the victim.
8. Learned counsel for the petitioners would also
submit that the Apex Court in the case of NARINDER
SINGH AND OTHERS V. STATE OF PUNJAB AND
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
1
ANOTHER has held that even in a case where the offence
committed is under Section 307 of IPC, the Court can
quash the proceedings based on the settlement in certain
circumstances.
9. Learned counsel also referred to the judgment
of the Co-ordinate Bench of this Court in Criminal Petitions
No.6509/2026 and 15126/2025 to urge the contention
that the Co-ordinate Bench of this Court has followed the
judgment of the Apex Court in Narinder Singh supra to
quash the proceedings where the offence alleged is under
Section 307.
10. The Court has made inquiry with he victim who
is present before the Court.
11. The victim who is present before the Court
would submit that he had sustained minor injuries and he
has no intention to prosecute the petitioners.
1
(2014) 6 SCC 466
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
12. It is further submitted that the incident took
place in the background of a claim for compensation where
the vehicle belonging to accused No.1 had met with an
accident injuring the victim. That the vehicle met with an
accident was not reported to accused No.1 and when the
notice was issued by the victim to the owner of the vehicle
demanding compensation, the meeting was held to settle
the issue. In that meeting, the alleged scuffle took place
all of a sudden. Thus, it is the contention that there was
no criminal intent and this kind of offence cannot be
treated as an offence against the society.
13. The learned HCGP would submit that two of the
accused are rowdy-sheeters.
14. The Court has considered the contentions
raised in the aforementioned judgments.
15. The Apex Court in the case of Narinder Singh
supra has held that in certain cases, notwithstanding the
fact that the offence invoked is Section 307 of IPC, the
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
Court can accept the settlement entered into between the
parties, especially in a situation where the settlement is
arrived at before the evidence has commenced.
16. It is also noticed that there is a background to
the case in the sense that a claim for compensation was
being negotiated between the parties and that being the
position, it appears that all of a sudden the scuffle has
taken place between the parties.
17. Since, the victim who is present before the
Court has submitted that he has suffered only minor
injuries and he has completely recovered and he is not
suffering from any disability, the Court is of the view that
the prosecution may not serve any purpose as he may not
support the case of the prosecution.
18. The wound certificate produced along with the
charge sheet indicates simple injuries. Thus, charge under
Section 307 of IPC may not sustain.
Digitally Signed by ANANT
RAMNATH HEGDE

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HC-KAR
NC: 2026:KHC:57239
CRL.P No. 3119 of 2026
CNR: KAHC010142282026
19. Considering the fact that there is an amicable
settlement, the Court is of the view that the application
has to be allowed.
allowed
20. The petition has to be .
21. Accordingly, proceedings arising from
proceedings in SC No.1277/2024 and SC No.1208/2025
arising out of Crime No.29/2024 registered before J C
Nagar Police Station are quashed.
Digitally Signed by ANANT
RAMNATH HEGDE
(ANANT RAMANATH HEGDE)
JUDGE
BRN
List No.: 1 Sl No.: 49