Full Judgment Text
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NC: 2026:KHC:11563
CRL.P No. 1000 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 23 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1000 OF 2026 (482(Cr.PC) /
528(BNSS))
BETWEEN:
1.
SMT. LAKSHMAMMA
W/O ASHWATHNARAYANA
D/O MUNIANJINAPPA
AGED ABOUT 54 YEARS
RESIDING AT NO.145,
NEAR GANGAMMA TEMPLE,
KARIYANAPALYA,
NEAR HENNUR MAIN ROAD,
BENGALURU-560 084
2. SMT. DIVYA @ DIVYA JYOTHI A
D/O. ASHWATH NARAYANA
AGED ABOUT 32 YEARS
RESIDING AT NO.145,
NEAR GANGAMMA TEMPLE,
KARIYANAPALYA,
NEAR HENNUR MAIN ROAD,
BENGALURU-560 084
Digitally signed
by
MARKONAHALLI
RAMU PRIYA
Location: HIGH
COURT OF
KARNATAKA
3.
SHRI. ANAND @ ANANDA S
S/O. SHREERAMAIAH,
AGED ABOUT 32 YEARS
NO.145, NEAR GANGAMMA TEMPLE, KARIYANAPALYA,
NEAR HENNUR MAIN ROAD,
BENGALURU-560 084
ALSO AT OBADENAHALLI,
SHIVAPURA,
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NC: 2026:KHC:11563
CRL.P No. 1000 of 2026
HC-KAR
BENGALURU RURAL,
DODDABALLAPURA - 561203
…PETITIONERS
(BY SRI. SHEKHAR BADIGER, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY KOTHANUR P.S.,
BENGALURU,
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560001
2.
SHRI. PRITHVIRAJ
S/O. DHAYALAN,
AGED ABOUT 32 YEARS,
ST
R/AT. NO.1, 1 FLOOR,
OMBR TELE PHONE EXCHANGE,
BANASWADI, BENGALURU-560043
HAVING HIS OFFICE AT
CHOKKANAHALLI VILLAGE,
JAKKUR POST, YELAHANKA HOBLI,
YELAHANKA TALUK, BENGALURU-560064
…RESPONDENTS
(BY SRI. B.N. JAGADEESH, ADDL. SPP FOR R1
SRI. SOMANNA C.P. AND SRI. RAVICHANDRA N, ADVOCATES FOR
R2)
THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528 BNSS)
PRAYING TO ACCEPT THE ABOVE PETITION AND PASS APPROPRIATE
ORDERS OR DIRECTIONS QUASHING THE CRIMINAL PROCEEDINGS
IN CRIME NO.0294/2025 AND PCR. 54915/2025 AGAINST THE
PETITIONERS, COMPOUNDING THE OFFENCES INITIATED BY THE
RESPONDENT NO.01, WHICH IS PENDING ON THE FILE OF THE XXIX
ADDITIONAL CHIEF JUDICIAL MAGISTRATE, BENGALURU.
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CRL.P No. 1000 of 2026
HC-KAR
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court calling in question
the registration of a private criminal complaint in PCR
No.54915/2025 on the file of the XXIX Additional Chief Judicial
Magistrate, Bengaluru.
2. During the subsistence of the subject petition, the
parties to the lis have entered into a settlement and filed a joint
affidavit to that effect.
3. The joint affidavit reads as follows:-
"JOINT AFFIDAVIT
We, the Petitioner No.01, I, Lakshmamma, W/o
Ashwathnarayan, D/o Munianjinappa, aged about 53
years, No.145, Near Gangamma Temple,
Kariyanapalya, Near Hennur Main Road, Bengaluru-
560084 and the Respondent No.02, Prithviraj, S/o
st
Dhayalan, Aged about 32 years, R/at #1, 1 Floor,
OMBR Tele Phone Exchange, Banaswadi, Bengaluru-
560043 and also having his office at : Chokkanahalli
Village, Jakkur Post, Yelahanka Hobli, Yelahanka
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CRL.P No. 1000 of 2026
HC-KAR
Taluk, Bengaluru - 560064, do hereby affirm and
state on oath as under:
1. I, Lakshmamma, W/o Ashwathnarayan, D/o
Munianjinappa state that, I am the
Petitioner No.01 in the above case and as I
know the facts of the case, I am competent
to swear to this affidavit. I state that I am
swearing to this affidavit on behalf of the
Petitioner No.02 & 03.
2. We state that the averments made in the
Memorandum of Petition may be treated as
part and parcel of this affidavit in order to
avoid brevity.
3. We state that the Petitioners have filed the
above petition with a prayer to accept the
above petition and pass appropriate orders
or directions quashing the criminal
proceedings in Crime No.0294/2025 and PCR
No.54915/2025 against the Petitioners,
compounding the offences initiated by the
Respondent No.01, which is pending on the
file of the XXIX Additional Chief Judicial
Magistrate, Bengaluru.
4. We state that, we are willing to
settle/compound the offences, and the
Respondent No.2/Complainant shall
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CRL.P No. 1000 of 2026
HC-KAR
withdraw the allegation against all the
Petitioners. Subsequently, to facilitate the
said settlement the Petitioners and
Respondent No.2 have amicably settled the
dispute out of court on the advice of well-
wishers. The Respondent No.2/Complainant
is not ready and willing to proceed with the
case against the Accused
persons/Petitioners.
5. We state that, we both have agreed to co-
operate with each other for quashing/closing
of the FIR in Crime No.0294/2025 of
Kothanur PS and FIR in Crime No.0302/2024
of Kothanur PS, which are the case and
counter cases. And we both have agreed to
cooperate with each other to quash the
above said FIRs and proceedings on the
same day before this Hon'ble Court.
6. We state that thereby we mutually agree
that we have no claims, differences or
enmity against each other.
7. We state that we both have settled all our
differences and have decided close the
dispute in a dignified manner without any
friction or dispute between us and have
opted for the final settlement lawfully.
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HC-KAR
8. We state that there is no coercion, fraud,
undue influence or force from anybody upon
us to file this affidavit and the Respondent
No.2/Complainant willfully has given consent
to quash the criminal proceedings in Crime
No.0294/2025 and PCR No.54915/2025
against the Petitioners, compounding the
offences initiated by the Respondent No.01,
which is pending on the file of the XXIX
Additional Chief Judicial magistrate,
Bengaluru, against the Petitioners/Accused
persons which was initiated by the
Respondent No.2, which is the subject
matter of this Criminal Petition.
WHEREFORE
, we humbly pray that this
Hon'ble Court may be pleased to accept the joint
affidavit and to allow the Interlocutory Application for
compounding/settlement of the offences and allow
the above-mentioned Criminal Petition to quash the
criminal proceedings in Crime No.0294/2025 and
PCR No.54915/2025 against the Petitioners,
compounding the offences initiated by the
Respondent No.01, which is pending on the file of the
XXIX Additional Chief Judicial Magistrate, Bengaluru,
in so far as the Petitioners herein are concerned."
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HC-KAR
4. The joint affidavit also recognizes the closure of the
present proceedings. In the light of the joint affidavit, the
proceedings against the petitioners are to be obliterated.
5. Hence, the following order is passed:
ORDER
(i) The petition stands disposed in terms of the
joint affidavit.
(ii) The proceedings in Crime No.294/2025 and
PCR No.54915/2025 pending on the file of
the XXIX Additional Chief Judicial
Magistrate, Bengaluru, are quashed qua the
petitioners.
Sd/-
(M.NAGAPRASANNA)
JUDGE
PMR
List No.: 3 Sl No.: 8