Full Judgment Text
- 1 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
CRIMINAL PETITION NO.6591 OF 2018
C/W
CRIMINAL PETITION NO.4363 OF 2018
CRIMINAL PETITION NO.6588 OF 2018
IN CRL.P NO.6591/2018
BETWEEN:
SRI C. PREM REDDY
S/O. N. CHIDANANDA REDDY
AGED ABOUT 26 YEARS
RD
RESIDING AT NO.23, 3 CROSS
CHIDANANDA REDDY LAYOUT
NEAR VINAYAKA VENKATESHWARA TEMPLE
CHOLANAYAKANAHALLI
BENGALURU-560 032
…PETITIONER
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
Digitally
signed by
SUMA
Location:
HIGH
COURT OF
KARNATAKA
AND:
1. STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BANGALORE-560 024
REPRESENTED BY SPP
HIGH COURT
2. SMT. SHILPA REDDY
W/O. HARISH N. REDDY
AGED ABOUT 32 YEARS
RESIDING AT NO.52
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
- 2 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
CHOLANAYAKANAHALLI MAIN ROAD
R.T. NAGAR POST
BANGALORE-560 032
…RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
NOTICE TO RESPONDENT NO.2 IS SERVED)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.271/2014 WHICH WAS REGISTERED AS
C.C.NO.29217/2017 AND QUASH THE PROCEEDINGS IN
C.C.NO.29217/2017 ON THE FILE OF THE I ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE, BENGALURU VIDE ANNEXURE-D.
IN CRL.P NO.4363/2018
BETWEEN:
1. PRASHANTH R. REDDY
S/O. RAMACHANDRA REDDY
AGED ABOUT 37 YEARS
NOW RESIDING AT #108
GUDDADAHALLI MAIN ROAD
R. T. NAGAR POST
BANGALORE-560 032
2. SRI MOHAN REDDY N.
S/O. NAGAPPA REDDY
AGED ABOUT 30 YEARS
NOW RESIDING AT #50,
TH
9 CROSS
KEMPANNA LAYOUT
CHOLANAYAKANAHALLI
R. T. NAGAR POST
BANGALORE-560 032
...PETITIONERS
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
- 3 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
AND:
1.
STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BANGALORE-560 024
2. SRI HARISH N. REDDY
S/O. SRI K. R. NARYANA REDDY
AGED ABOUT 39 YEARS
RESIDING AT NO.52,
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
CHOLANAYAKANAHALLI MAIN ROAD
R. T. NAGAR POST
BANGALORE-560 032
...RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
SRI PRASHANTH P. N., ADVOCATE FOR RESPONDENT NO.2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.315/2015 (NOW C.C. No.10287/2018) AND QUASH THE ENTIRE
ST
PROCEEDINGS IN C.C.NO.10287/2018 ON THE FILE OF I
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT BANGALORE
IN THE INTEREST OF JUSTICE.
IN CRL.P NO.6588/2018
BETWEEN:
1. SRI C. PREM REDDY
S/O. N. CHIDANANDA REDDY
AGED ABOUT 28 YEARS
2. SRI N. CHIDANANA REDDY
S/O. SRI NANJAPPA REDDY
AGED ABOUT 67 YEARS
- 4 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
BOTH ARE RESIDING AT
RD
NO.23, 3 CROSS
CHIDANANDA REDDY LAYOUT
NEAR VINAYAKA VENKATESHWARA
TEMPLE
CHOLANAYAKANAHALLI
BENGALURU-560 032
...PETITIONERS
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
AND:
1. STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BENGALURU-560 024
2.
SRI HARISH N. REDDY
S/O. SRI JK. R. NARYANA REDDY
AGED ABOUT 39 YEARS
RESIDING AT NO.52,
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
CHOLANAYAKANAHALLI MAIN ROAD
R.T. NAGAR POST
BANGALORE-560 032
...RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
SRI PRASHANTH P. N., ADVOCATE FOR RESPONDENT NO.2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.315/2015 AND QUASH THE PROCEEDINGS IN
C.C.NO.10287/2018 ON THE FILE OF I ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE, BANGALORE VIDE ANNEXURE-E.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 5 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
The petitioner in Crl. P. No.6591/2018, who is arraigned
as the accused in C.C No.29217/2017, then pending before the
I Additional Chief Metropolitan Magistrate, Bengaluru and
presently, pending on the file of the VIII Additional Chief
Metropolitan Magistrate, Bengaluru, for the offences punishable
under Sections 448, 341, 354 and 506 of the Indian Penal
Code, 1860 (for short, 'the Act') has sought to quash the entire
proceedings in C.C. No.29217/2017.
2. The petitioner Nos.1 and 2 in Crl. P. No.4363/2018,
who are arraigned as the accused No.1 and accused No.4
respectively, in C.C No.10287/2018 and the petitioner Nos.1
and 2 in Crl. P. No.6588/2018, who are arraigned as the
accused No.3 and accused No.2 respectively, in the said C.C
No.10287/2018, then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
Bengaluru, for the offences punishable under Sections 448, 447
- 6 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
and 504 read with Section 34 of IPC, have sought to quash the
proceedings initiated against them in C.C. No.10287/2018.
3. The learned counsel for the petitioner(s) has filed a
memo stating that in view of the compromise entered into
between the appellants in R.F.A No.298/2019 including the
common respondent No.2 in Crl. P. No.4363/2018 and Crl.P.
No.6588/2018 and the respondent in R.F.A. No.298/2019 /
petitioner No.2 in Crl.P No.4363/2018 on 29.04.2025, the
parties have settled their disputes amicably and therefore,
these petitions may be allowed and the proceedings in Criminal
Case Nos. 29217/2017 and C.C. No.10287/2018 pending
before the I Additional Chief Metropolitan Magistrate,
Bengaluru, be quashed.
4. The memo is taken on record.
5. In view of the memo, all these petitions are
allowed and the criminal proceedings initiated against the
petitioner in Crl. P No.6591/2018 / the accused in C.C.
No.29217/2017, then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
- 7 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
Bengaluru, for the offences punishable under Sections 448,
341, 354 and 506 of the Indian Penal Code, 1860 are quashed.
Similarly, the criminal proceedings initiated against the
petitioners in Crl. P. No.4363/2018 / accused Nos.1 and 4
respectively, in C.C. No.10287/2018 and petitioners in Crl. P
No.6588/2018 / accused Nos.3 and 2 respectively, in C.C.
No.10287/2018 then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
Bengaluru, for the offences punishable under Sections 448, 447
and 504 read with Section 34 of IPC, are quashed.
6. In view of disposal of these petitions, I.A.
No.1/2018 in Crl. P. No.4363/2018 does not survive for
consideration and the same stands disposed off.
Sd/-
(R. NATARAJ)
JUDGE
SMA
List No.: 1 Sl No.: 13
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 3 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
CRIMINAL PETITION NO.6591 OF 2018
C/W
CRIMINAL PETITION NO.4363 OF 2018
CRIMINAL PETITION NO.6588 OF 2018
IN CRL.P NO.6591/2018
BETWEEN:
SRI C. PREM REDDY
S/O. N. CHIDANANDA REDDY
AGED ABOUT 26 YEARS
RD
RESIDING AT NO.23, 3 CROSS
CHIDANANDA REDDY LAYOUT
NEAR VINAYAKA VENKATESHWARA TEMPLE
CHOLANAYAKANAHALLI
BENGALURU-560 032
…PETITIONER
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
Digitally
signed by
SUMA
Location:
HIGH
COURT OF
KARNATAKA
AND:
1. STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BANGALORE-560 024
REPRESENTED BY SPP
HIGH COURT
2. SMT. SHILPA REDDY
W/O. HARISH N. REDDY
AGED ABOUT 32 YEARS
RESIDING AT NO.52
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
- 2 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
CHOLANAYAKANAHALLI MAIN ROAD
R.T. NAGAR POST
BANGALORE-560 032
…RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
NOTICE TO RESPONDENT NO.2 IS SERVED)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.271/2014 WHICH WAS REGISTERED AS
C.C.NO.29217/2017 AND QUASH THE PROCEEDINGS IN
C.C.NO.29217/2017 ON THE FILE OF THE I ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE, BENGALURU VIDE ANNEXURE-D.
IN CRL.P NO.4363/2018
BETWEEN:
1. PRASHANTH R. REDDY
S/O. RAMACHANDRA REDDY
AGED ABOUT 37 YEARS
NOW RESIDING AT #108
GUDDADAHALLI MAIN ROAD
R. T. NAGAR POST
BANGALORE-560 032
2. SRI MOHAN REDDY N.
S/O. NAGAPPA REDDY
AGED ABOUT 30 YEARS
NOW RESIDING AT #50,
TH
9 CROSS
KEMPANNA LAYOUT
CHOLANAYAKANAHALLI
R. T. NAGAR POST
BANGALORE-560 032
...PETITIONERS
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
- 3 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
AND:
1.
STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BANGALORE-560 024
2. SRI HARISH N. REDDY
S/O. SRI K. R. NARYANA REDDY
AGED ABOUT 39 YEARS
RESIDING AT NO.52,
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
CHOLANAYAKANAHALLI MAIN ROAD
R. T. NAGAR POST
BANGALORE-560 032
...RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
SRI PRASHANTH P. N., ADVOCATE FOR RESPONDENT NO.2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.315/2015 (NOW C.C. No.10287/2018) AND QUASH THE ENTIRE
ST
PROCEEDINGS IN C.C.NO.10287/2018 ON THE FILE OF I
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT BANGALORE
IN THE INTEREST OF JUSTICE.
IN CRL.P NO.6588/2018
BETWEEN:
1. SRI C. PREM REDDY
S/O. N. CHIDANANDA REDDY
AGED ABOUT 28 YEARS
2. SRI N. CHIDANANA REDDY
S/O. SRI NANJAPPA REDDY
AGED ABOUT 67 YEARS
- 4 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
BOTH ARE RESIDING AT
RD
NO.23, 3 CROSS
CHIDANANDA REDDY LAYOUT
NEAR VINAYAKA VENKATESHWARA
TEMPLE
CHOLANAYAKANAHALLI
BENGALURU-560 032
...PETITIONERS
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE)
AND:
1. STATE BY INSPECTOR OF POLICE
LAW AND ORDER
HEBBAL POLICE STATION
BENGALURU-560 024
2.
SRI HARISH N. REDDY
S/O. SRI JK. R. NARYANA REDDY
AGED ABOUT 39 YEARS
RESIDING AT NO.52,
NEAR ANGANNAWADI SCHOOL
NEXT TO MUKTHA MEDICALS
CHOLANAYAKANAHALLI MAIN ROAD
R.T. NAGAR POST
BANGALORE-560 032
...RESPONDENTS
(BY SRI HARISH GANAPATHI, HIGH COURT GOVERNMENT PLEADER
FOR RESPONDENT NO.1;
SRI PRASHANTH P. N., ADVOCATE FOR RESPONDENT NO.2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO CALL FOR THE RECORDS IN CRIME
NO.315/2015 AND QUASH THE PROCEEDINGS IN
C.C.NO.10287/2018 ON THE FILE OF I ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE, BANGALORE VIDE ANNEXURE-E.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 5 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
The petitioner in Crl. P. No.6591/2018, who is arraigned
as the accused in C.C No.29217/2017, then pending before the
I Additional Chief Metropolitan Magistrate, Bengaluru and
presently, pending on the file of the VIII Additional Chief
Metropolitan Magistrate, Bengaluru, for the offences punishable
under Sections 448, 341, 354 and 506 of the Indian Penal
Code, 1860 (for short, 'the Act') has sought to quash the entire
proceedings in C.C. No.29217/2017.
2. The petitioner Nos.1 and 2 in Crl. P. No.4363/2018,
who are arraigned as the accused No.1 and accused No.4
respectively, in C.C No.10287/2018 and the petitioner Nos.1
and 2 in Crl. P. No.6588/2018, who are arraigned as the
accused No.3 and accused No.2 respectively, in the said C.C
No.10287/2018, then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
Bengaluru, for the offences punishable under Sections 448, 447
- 6 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
and 504 read with Section 34 of IPC, have sought to quash the
proceedings initiated against them in C.C. No.10287/2018.
3. The learned counsel for the petitioner(s) has filed a
memo stating that in view of the compromise entered into
between the appellants in R.F.A No.298/2019 including the
common respondent No.2 in Crl. P. No.4363/2018 and Crl.P.
No.6588/2018 and the respondent in R.F.A. No.298/2019 /
petitioner No.2 in Crl.P No.4363/2018 on 29.04.2025, the
parties have settled their disputes amicably and therefore,
these petitions may be allowed and the proceedings in Criminal
Case Nos. 29217/2017 and C.C. No.10287/2018 pending
before the I Additional Chief Metropolitan Magistrate,
Bengaluru, be quashed.
4. The memo is taken on record.
5. In view of the memo, all these petitions are
allowed and the criminal proceedings initiated against the
petitioner in Crl. P No.6591/2018 / the accused in C.C.
No.29217/2017, then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
- 7 -
NC: 2026:KHC:12964
CRL.P No. 6591 of 2018
C/W CRL.P No. 4363 of 2018
CRL.P No. 6588 of 2018
HC-KAR
Bengaluru, for the offences punishable under Sections 448,
341, 354 and 506 of the Indian Penal Code, 1860 are quashed.
Similarly, the criminal proceedings initiated against the
petitioners in Crl. P. No.4363/2018 / accused Nos.1 and 4
respectively, in C.C. No.10287/2018 and petitioners in Crl. P
No.6588/2018 / accused Nos.3 and 2 respectively, in C.C.
No.10287/2018 then pending before the I Additional Chief
Metropolitan Magistrate, Bengaluru and presently, pending on
the file of the VIII Additional Chief Metropolitan Magistrate,
Bengaluru, for the offences punishable under Sections 448, 447
and 504 read with Section 34 of IPC, are quashed.
6. In view of disposal of these petitions, I.A.
No.1/2018 in Crl. P. No.4363/2018 does not survive for
consideration and the same stands disposed off.
Sd/-
(R. NATARAJ)
JUDGE
SMA
List No.: 1 Sl No.: 13