SYED FAROOQ vs STATE OF KARNATAKA
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ND
DATED THIS THE 2 DAY OF NOVEMBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
CRIMINAL PETITION NO. 15392 OF 2026
C/W
CRIMINAL PETITION NO. 2625 OF 2026
IN CRL.P No. 15392/2026
BETWEEN:
1. SYED FAROOQ
AGED ABOUT 37 YEARS
S/O LATE SYED AZAM
RESIDING AT NO. 206, 2ND FLOOR,
LIFESTYLE LAURET, APARTMENTS,
2ND BLOCK, 1ST STAGE, HBR LAYOUT,
BENGALURU-560084.
2. SYED FAZIL
S/O LATE SYED AZAM
AGED ABOUT 31 RESIDING AT NO. 206,
2ND FLOOR, LIFESTYLE LAURET,
APARTMENTS, 2ND BLOCK, 1ST STAGE,
HBR LAYOUT, BENGALURU-560084
3. SHEIK MOHAMMED RAFI @MOHAMMED RAFI
S/O BAKSHI SAHEB
AGED ABOUT 41 YEARS
RESIDENT OF NO. 300, 6 TH MAIN,
9 TH CROSS, PILLANA GARDEN,
3RD STAGE, K.G. HALLI,
Digitally Signed by ANANT
RAMNATH HEGDE
- 2 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
BENGALURU-560045.
4.
ULFATH AMEENA,
D/O LATE SYED AZAM,
AGED ABOUT 26 YEARS
RESIDENT OF NO. 206, 2ND FLOOR,
LIFESTYLE LAURET, APARTMENTS,
2ND BLOCK, 1ST STAGE, HBR LAYOUT,
BENGALURU-560084.
5.
RAFATH AMEENA,
W/O S. MOAHMMED RAFI,
AGED ABOUT 39 YEARS RESIDENT
NO. 300, 6 TH MAIN, 9 TH) CROSS,
PILLANA GARDEN, 3RD STAGE,
K.G. HALLI, BENGALURU-560045.
6. SMT. MEHAR TAJ
C/O SYED AZAM
AGED ABOUT 55 YEARS
RESIDENT OF NO. 206,2ND FLOOR,
LIFESTYLE LAURET, APARTMENTS,
2ND BLOCK, 1ST STAGE, HBR LAYOUT,
BENGALURU-560084.
…PETITIONERS
(BY SRI. BASAWA PRASAD KUNALE.,ADVOCATE)
AND:
1. STATE OF KARNATAKA,
THROUGH K.G. HALLI POLICE,
REPRESENTED STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE-560001.
Digitally Signed by ANANT
RAMNATH HEGDE
- 3 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
2. MOHAMMED ARFAZ KHAN,
S/O ABDUL MUJIB KHAN,
AGED ABOUT 27 YEARS,
RESIDENT OF NO. 32,
FLAT NO. 01, TAJ RESIDENCY,
8 TH MAIN, 3RD STAGE, PILLANA GARDEN,
K.G.HALLI, BENGALURU 560045.
…RESPONDENTS
(BY SRI M V ANOOP KUMAR, ADDL.SPP FOR R1,
SRI KAZI SALIM HASHAM SAHEB,ADVOCATE 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
THE ENTIRE PROCEEDINGS AGAINST THE PETITIONERS IN
CC.NO.50640/2026 ARISING OUT OF CRIME NO.136/2025, ON
THE FILE OF K.G.HALLI, POLICE STATION, FOR THE OFFENCE
P/U/S 118(1), 115(2), 351(2), R/W 3(5) BNS, PENDING
BEFORE THE LEARNED X ADDL. CMM, AT MAYOHALL,
BENGALURU.
IN CRL.P NO. 2625/2026
BETWEEN:
1. MR. MOHAMMED ARFAZ KHAN,
S/O ABDUL MUJEEB KHAN,
AGED ABOUT 27 YEARS,
2. MR AJAZ KHAN @ ABDUL MUJEEB KHAN,
S/O AZEEZ KHAN,
AGE ABOUT 58 YEARS,
3. MRS SURAIYA SHAHEEN,
W/O ABDUL MUJEEB KHAN,
AGE ABOUT 54 YEARS,
Digitally Signed by ANANT
RAMNATH HEGDE
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HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
PETIIONER NO.1 TO 3 ARE
R/AT NO.001, TAJ RESIDENCY
OPPOSITE OF NISSAR MEDICAL
PILLANA GARDEN 3RD STAGE
K.G HALLI BENGALURU-560084.
4.
MR. AFSAR PASHA @ SHAIK AFSAR PASHA,
S/O ANWAR PASHA
AGE ABOUT 63 YEARS
R/AT NO.11 2ND FLOOR,
5TH B CROSS KAVERI NAGAR,
BENGALURU NORTH R.T NAGAR POST
BENGALURU-560032.
5.
MR. AZHAR PASHA,
S/O ANWAR PASHA,
AGE ABOUT 62 YEARS
R/AT NO. 24/3, 1ST MAIN 1ST CROSS,
K.H.B ROAD KAVERI NAGAR
BENGALURU NORTH BENGALURU-560045
...PETITIONERS
(BY SRI KAZI SALIM HASHAM SAHEB,ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
K.G HALLI POLICE STATION
BENGALURU CITY REP BY ITS
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560001.
2. MRS. ULFATH AMEENA
D/O SYED AZAM
W/O MOHAMMED ARFAZ
Digitally Signed by ANANT
RAMNATH HEGDE
- 5 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
AGED ABOUT 29 YEARS
R/AT NO.172, 1ST FLOOR
6TH CROSS, PILLANNA GARDEN
1ST STAGE, ST. THOMAS TOWN,
BENGALURU NORTH
BENGALURU-560084.
...RESPONDENTS
(BY SRI M V ANOOP KUMAR, ADDL.SPP FOR R1,
SRI BASAWA PRASAD KUNALE, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO
QUASH THE CRIMINAL PROCEEDINGS INITIATED AND
REGISTERED AGAINST PETITIONERS BY THE 1ST
RESPONDENT K.G HALLI POLICE STATION BENGALURU
CITY U/S 115(2), 126(2), 3(5), 351(2), 352, 85 OF BNS
2023 IN CRIME NO.132/2025 AND SAME HAS CONVERTED
AS CC NO.74008/2025 ON THE FILE OF THE LD X
ADDL.CJM MAYO HALL UNIT AT BENGALURU BE QUASHED.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Learned counsel for the respondent no.2 submits that he
is filing Vakalath in Criminal Petition No.2625/2026.
2. The Vakalath filed on behalf of respondent no.2 in
Criminal Petition No.15392/2026 is taken on record.
Digitally Signed by ANANT
RAMNATH HEGDE
- 6 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
3. Criminal Petition No.15392/2026 is filed to quash
the proceedings in C.C. No.50640/2026 pending before X
Additional Chief Metropolitan Magistrate, Mayo Hall, Bengaluru.
The charge sheet is arising from the Crime No.136/2025
registered by the Kadugondana Halli Police Station.
4. The offences alleged are under Sections 118(1),
115(2), 351(2) read with Section 3(5) of the Bharatiya Nyaya
Sanhita, 2023 ('BNS').
5. Criminal Petition No.2625/2026 is filed to quash the
proceedings in C.C. No.74008/2025 arising from Crime
No.132/2025 registered by Kadugondana Halli Police,
Bengaluru.
6. The offences alleged are under Sections 115(2),
126(2), 3(5), 351(2), 352 and 85 of the BNS.
7. The complainants in both the cases who are
respondent no.2 are present before this Court. The petitioners
in all the cases are present.
Digitally Signed by ANANT
RAMNATH HEGDE
- 7 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
8. The joint application is filed seeking leave of the
Court to compound the offences and to quash the proceedings.
The application is signed by the parties and is also supported
by the affidavit.
9. Applications filed in both the cases are taken on
record.
10. It is noticed that the dispute is a matrimonial
dispute between the petitioner no.1 Mohammed Arfaz Khan and
his wife Ulfath Ameena. The family members of the husband
and wife are present before the Court.
11. It is submitted that the dispute is amicably settled
and the husband and wife are contemplating the dissolution of
their marriage.
12. The Court after having gone through the contents of
the joint application and also the affidavit filed by the parties in
both the cases, is of the view that the further trial does not
serve any purpose as the husband and wife have decided to go
for dissolution of marriage and live separately.
Digitally Signed by ANANT
RAMNATH HEGDE
- 8 -
HC-KAR
NC: 2026:KHC:61040
CRL.P No. 15392 of 2026
C/W CRL.P No. 2625 of 2026
CNR: KAHC010688102026
13. Considering the grounds urged in both the cases
and also considering the charge sheet materials in both the
cases, the Court is of the view that applications are to be
allowed and applications are allowed.
14. Hence, the following:-
ORDER
(i) Petitions are allowed .
(ii) Proceedings in C.C. No.50640/2026 pending before
X Additional Chief Metropolitan Magistrate, Mayo
Hall, Bengaluru and also proceedings in C.C.
No.74008/2025 are quashed.
Digitally Signed by ANANT
RAMNATH HEGDE
(ANANT RAMANATH HEGDE)
JUDGE
CHS
List No.: 2 Sl No.: 48