SRI ANJAN P @ DHARSHAN P vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:57008
CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 8 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO. 3328 OF 2024
C/W
CRIMINAL PETITION NO. 10842 OF 2023
IN CRL.P No. 3328/2024
BETWEEN:
SRI. ANJAN P @ DHARSHAN P,
S/O N. PURUSHOTHAM,
AGED ABOUT 33 YEARS,
R/AT NO. 80, NEW NO. M3,
IRWIN ROAD, 3RD CROSS,
K.T. STREET, MYSURU - 570 001.
…PETITIONER
(BY SRI. NANJUNDA SWAMY N, ADVOCATE)
Digitally
signed by
NANDINI D
Location:
HIGH COURT
OF
KARNATAKA
AND:
SMT. H.N. JAYALAKSHMI @ H.N. AMRUTHA
W/O SRI. ANJAN P @ DARSHAN P,
D/O G. NARAYANAPPA,
AGED ABOUT 31 YEARS,
R/AT NO. MIG 601, SURYA NAGARA,
CHANDAPURA, BENGALURU DISTRICT - 560 099.
…RESPONDENT
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
QUASH THE ENTIRE PROCEEDINGS OF THE IV ADDITIONAL
CIVIL JUDGE AND J.M.F.C., ANEKAL, IN
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CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
CRL.MISC.NO.1252/2023 WHICH FILED BY THE RESPONDENT
AGAINST THE PETITIONER FOR MAINTENANCE.
IN CRL.P NO. 10842/2023
BETWEEN:
1. SRI. ANJAN P @ DHARSHAN P
S/O N. PURUSHOTHAM,
AGED ABOUT 33 YEARS,
2. SRI. N. PURUSHOTHAM
S/O E. NARAYAN,
AGED ABOUT 65 YEARS,
3. SMT. SRILAKSHMI
W/O N. PURUSHOTHAM,
AGED ABOUT 59 YEARS,
PETITIONER NO.1 TO 3
R/AT NO. 80, NEW NO. M3,
IRWIN ROAD, 3RD CROSS,
K.T. STREET, MYSURU - 570 001.
4.
SMT. DIVYASHREE D.M
W/O MAHENDRA D.M,
AGED ABOUT 39, YEARS,
R/AT NO. 506/5, 3RD MAIN,
12TH CROSS, NEAR RR BEKERY,
VINAYAKA NAGARA, ANNASANDRAPALYA,
BENGALURU NORTH, VIMANPURA,
BENGALURU - 560 017.
...PETITIONERS
(BY SRI. NANJUNDA SWAMY N, ADVOCATE)
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CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
AND:
1.
THE STATE OF KARNATAKA
REPRESENTED BY
SURYANAGARA POLICE STATION,
ANEKAL TALUK,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
2. SMT. H.N. AMRUTHA
W/O SRI. ANJAN P @ DARSHAN P,
D/O G. NARAYANAPPA,
AGED ABOUT 31 YEARS,
R/AT NO. 721, MIG SURYA CITY,
CHANDAPURA,
BENGALURU URBAN - 560 099.
...RESPONDENTS
(BY SRI. RAHUL RAI K, HCGP FOR R1;
SRI. NATARAJU B. HALEMANE, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
A. QUASH THE COMPIANT DATED 16.09.2023 FILED BY
THE RESPONDENT NO.2 AGAINST THE PETITIONER
BEFORE THE RESPONDENT POLICE STATION AS PER
ANNEXURE A.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
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CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
ORAL ORDER
IN CRL.P.NO.3328/2024
Learned counsel for the petitioner has filed a
memo for withdrawal dated 7.10.2026, which reads as
follows:
" The Petitioner in the above case
submits that the Petitioner and the
Respondent have amicably settled their
dispute between them and filed consent
Divorce Petition in M.C No.6145/2026, before
the V Addl. Prl. Judge, Family Court,
Bengaluru, and the Respondent has agreed to
withdraw the Criminal Miscellaneous Petition
No.990/2024(Old No.1252/2023), hence the
Petitioner is not pressing the above petition
and wanted to withdraw the above petition.
WHEREFORE, It is respectfully prayed
that this Hon'ble Court may be please to pass
necessary orders and dismiss the above
petition as withdrawn, in the interest of justice
and equity. "
2. The same is taken on record.
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CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
3. In view of the aforesaid, this criminal
petition is dismissed as withdrawn .
IN CRL.P.NO.10842/2023
ORAL ORDER
This petition is filed under Section 482 of Cr.P.C with
the prayer to quash the entire proceedings in CC No.24908
of 2023 pending before the Court of IV Additional Civil
Judge and JMFC, Anekal, arising out of Crime No.380 of
2023 registered by Suryanagar Police Station, Bengaluru
District for the offences punishable under Section 498-A,
504, 506 of IPC, 1860 and Section 3 and 4 of Dowry
Prohibition Act, 1961.
2. Heard the learned counsel for the petitioner and
learned counsel for respondent No.2. They jointly submit
that the dispute between the parties has been amicably
settled and the parties who are close relatives have filed
an application under Section 320 read with Section 482 of
Cr.P.C with a prayer to permit the parties to compound the
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offences for which the charge sheet is now filed against
the petitioners in the present case. They also submit that
the settlement between the parties is voluntary without
any undue influence or coercion. The parties have filed a
joint memo reporting settlement along with the application
filed under Section 320 of Cr.P.C, which is supported by
the affidavit of petitioner No.1.
3. The petitioners and respondent No.2 - wife who
are present in person before this Court are identified by
their learned counsels. The application filed by the parties
under Section 320 of Cr.P.C along with the affidavit and
joint memo is taken on record.
4. In paragraph Nos.4 to 7 of the joint memo,
which is signed by the parties and their respective
counsels it is stated as follows:
" 4. It is submitted that since the Petitioner
No.1 and Respondent No.2 are residing
separately since 15/05/2023 and as there is no
chance of Co-habitation and they have decided
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to take divorce and they have already
exchanged the gold ornaments and the 1st
Petitioner has agreed to give Rs.7,40,000/- to
the Respondent No.2 towards permanent
Alimony and the 1st Petitioner and 2nd
Respondent have agreed to withdraw all the
cases which filed against each other and the
Respondent No.2 is also agreed to withdraw
her complaint dated 16/09/2023 as per
st nd
Annexure-A. The 1 Petitioner and 2
Respondent have already filed consent Petition
under section 13-B of Hindu Marriage Act for
divorce in MC.No.6145/2026 and the same is
pending before V Addl. Family Court Judge at
Bengaluru, and the 1st Petitioner has already
paid Rs.1,75,000/- to the 2nd Respondent
towards part of Permanent alimony through DD
bearing No.054791, dated 15/09/2026 drawn
on Axis Bank Ltd. Mysuru.
6. It is submitted that the Complainant/
Respondent No.2 has voluntarily agreed to
compound the offence alleged against the
Petitioners and has no objection for permitting
the Petitioners to compound the said offence in
accordance with Section 320 of the Code of
Criminal Procedure, 1973.
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nd
7. The Petitioners and the 2 Respondent
submit that the settlement has been entered
into voluntarily, out of our own free will and
consent, without any force, coercion, undue
influence or threat from any person. In view of
the amicable settlement arrived at between the
parties and the consent of the Complainant,
continuation of the criminal proceedings in
respect of the compoundable offence is not
necessary and the same are liable to be
quashed by the hands of this Hon'ble Court."
5. Considering the aforesaid aspects of the matter
and since the parties, who are close relatives have now
decided to put an end to the dispute between them and
live peacefully in future, I am of the opinion that this is the
fit case wherein this Court needs to exercise its inherent
jurisdiction so as to secure the ends of justice.
Accordingly, the following:
O R D E R
(i) The criminal petition is allowed .
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CRL.P No. 3328 of 2024
C/W CRL.P No. 10842 of 2023
CNR: KAHC010188942024
(ii) The entire proceedings in CC No.24908 of 2023
pending before the Court of IV Additional Civil Judge
and JMFC, Anekal, arising out of Crime No.380 of
2023 registered by Suryanagar Police Station,
Bengaluru District for the offences punishable under
Section 498-A, 504, 506 of IPC, 1860 and Section 3
and 4 of Dowry Prohibition Act, 1961, is hereby
quashed as against the petitioners.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
AMM
List No.: 2 Sl No.: 2