SMT. PARVATHI vs STATE BY KAMAKSHIPALYA
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO. 193 OF 2025 (482(Cr.PC) /
528(BNSS)-)
C/W
CRIMINAL PETITION NO. 4924 OF 2025 (482(Cr.PC)
/ 528(BNSS)-)
IN CRL.P No. 193/2025
BETWEEN:
SMT. PARVATHI
W/O LOKESH.H
AGED ABOUT 39 YEARS,
RESIDING AT NO.115/6,
SOUGANDHA NILAYA,
TH
4 MAIN ROAD, MUNESHWARA BLOCK,
MAHALAKSHMI LAYOUT,
BANGALORE-560056.
…PETITIONER
(BY SRI. VENKATA REDDY G K., ADVOCATE)
AND:
1. STATE BY KAMAKSHIPALYA
POLICE STATION,
BANGALORE,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE-560001.
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:39, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
2. DR.SANJAY SHETTY,
S/O VISHWANATHA SHETTY,
AGED ABOUT 60 YEARS,
RESIDING AT NO. 101,
PAYAL PALACE APARTMENTS,
TH
7 MAIN ROAD, BASAVESHWARANAGARA,
BENGALURU-560079.
…RESPONDENTS
(BY SMT. RASHMI PATEL., HCGP FOR R1;
SRI. M.R. NANJUNDA GOWDA., ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.PC (FILED U/S 528 BNNS) PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.7366/2022 BEFORE THE XXIV ADDL.CHIEF
JUDICIAL MAGISTRATE AT BENGALURU, FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 323, 504, 506 R/W 34 OF IPC AND
ETC.
IN CRL.P NO. 4924/2025
BETWEEN:
1. DR SANJAY SHETTY
S/O DR.VISHWANATH SHETTY H B,
AGED ABOUT 61 YEARS,
R/AT FLAT NO.B-101,
PAYAL PALACE APARTMENT
TH
7 MAIN, KHB COLONY,
BASAVESHWARANAGAR,
BENGALURU-560079
2. DR.JYOTHI SRIRAM
W/O DR.DHANARAJ RAO
AGED ABOUT 49 YEARS,
ST
R/AT NO.20, 1 R CROSS,
LALITHA PRASANNA EXTENSION,
LAGGERE,
BENGALURU-560058
...PETITIONERS
(BY SRI. NANJUNDA GOWDA M R.,ADVOCATE)
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:39, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
AND:
1. STATE OF KARNATAKA
BY MAGADI ROAD POLICE
BENGALURU,
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS,
BENGALURU - 560 001
2. SMT. PARVATHI
W/O LOKESH.H,
AGED ABOUT 40 YEARS,
R/AT NO.115/6, SOUGANDHA NILAYA,
TH
4 MAIN, MUNESHWARA BLOCK,
MAHALAKSHMI LAYOUT,
BENGALURU-560056
...RESPONDENTS
(BY SMT. RASHMI PATEL., HCGP FOR R1;
SRI. G.K. VENKATA REDDY., ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 CR.PC (FILED
U/S 528 BNSS) PRAYING TO CALL FOR LCR IN
CC.NO.22566/2020 (IN CRIME NO.162/2020 OF
KAMAKSHIPALYA POLICE) NOW WHICH IS PENDING ON THE
FILE OF THE III ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE, BENGALURU FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 323, 324, 354, 420, 504, 506 R/W 34 OF IPC
AND ETC.
THESE CRIMINAL PETITIONS, COMING ON FOR ADMISSION,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The Petitioner in Crl.P.No.193/2025 is before this court
seeking for the following reliefs:
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:39, Bengaluru
Verified
- 4 -
HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
a) Quash the entire proceedings in
C.C.No.7366/2022 before the XXIV Addl.Chief
Judicial Magistrate at Bengaluru, for the offences
punishable under sections 323, 504, 506 r/w 34 of
IPC ;
b) Pass such other order or direction as deemed fit
to grant by this Hon’ble Court under the facts and
circumstances of the case, in the interests of
justice and equity.
2. The Petitioners in Crl.P.No.4924/2025 is before this court
seeking for the following reliefs:
a) Call for LCR in CC.NO.22566/2020 (in Crime
No.162/2020 of Kamakshipalya Police) now which
is pending on the file of the III Additional Chief
Metropolitan Magistrate, Bengaluru for the offence
punishable under sections 323, 324, 354, 420,
504, 506 r/w 34 of IPC ;
b) Quash the entire proceedings against the
petitioner in C.C.No.22566/2021 (in crime
no.162/2020 of Kamakshipalya Police) now which
is pending on the file of the III Addl. CMM
Bengaluru for the offence p/u/s/ 323, 324, 354,
420, 504, 506 r/w Sec.34 of IPC .
c) Pass any other order’s as deems fit in the facts
and circumstances of the case in the interest of
justice.
3. Petitioner had filed a complaint on 16.10.2020, on
which basis, FIR No. 163/2020 was registered by
the Magadi Road Police Station for offences under
Section 323, 504, 506, 384, 379 read with 34 of the
IPC. During the pendency of the above matter, the
dispute between the parties have been settled. A
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:39, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
joint affidavit has been filed in Criminal Petition
No.193/2025 which reads as under:
JOINT AFFIDAVIT
We, (1) Parvathi, W/o Lokesh H., D/o Venkateshappa
aged about 41 years, residing at No.38, Anugondanahalli
Hobli, Near maramma temple, Devanagodi, Devanagondi,
Bangalore Rural, Karnataka-560067, and (2) Dr. Sanjay
Shetty, S/o Dr. Vishwanath Shetty, aged about 62 years,
residing at Flat No. B-101, Payal Palace Apartment, 7th
Main, 560079, do hereby KHB Colony,
Basaveshwaranagar, Bengaluru solemnly affirm and state
on oath as follows:
1. We submit that we are Petitioner and Respondent
No.2, respectively, in the accompanying criminal petition
and are well acquainted with the facts and circumstances
of the case.
2. We submit that the above proceedings arise out of
Crime No.163/2020 of Magadi Road Police Station,
Bengaluru, and the case is pending in C.C. No.7366/2022
on the file of the learned 24th Additional Chief
Metropolitan Magistrate, Bengaluru, for the offences
alleged under Sections 323, 504, 506 r/w 34 IPC against
the petitioner.
3. We submit that the dispute between us arose out of
certain personal ferences and misunderstandings. During
the pendency of the proceedings, with the intervention of
friends and well-wishers, we have amicably settled our
disputes and differences and intent to with draw the
complaints lodged against each other. The
Petitioner/Deponent No.1 has lodged a complaint as
against Respondent No.2/Deponent No.2 in crime
No.162/2020 before Magadi Police, now pending in C.C
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
No.22566/2021 on the file of 24th Additional Chief
Metropolitan Magistrate, Bengaluru,
4. We further submit that, pursuant to the settlement, we
have resolved our differences amicably and have decided
to maintain peace and harmony and we do not wish to
continue the dispute between us.
5. We submit that the settlement has been arrived at
voluntarily, out of our own free will and accord, without
any force, threat, coercion, undue influence or pressure
from any person.
6. I, Deponent No.2/Respondent No.2 does not wish to
prosecute the case any further and prays this Hon'ble
Court for compounding of the offences and for quashing
of the FIR and all further proceedings in C.C
No.7366/2022 arising out of Crime No.163/2020 pending
against the Petitioner/ Deponent No.1.
7. We submit that, in view of the amicable settlement,
continuation of the criminal proceedings would serve no
purpose and would only result in abuse of the process of
law.
8. We the deponents jointly pray that this Hon'ble Court
may be pleased to record the settlement, compound the
offences, and quash entire proceedings in C.C
No.7366/2022 arising out of Crime No.163/2020, of
Magadi Road Police Station for the offences punishable
under Sections 323, 504, 506 r/w 34 of IPC, in the
interest of justice.
WHEREFORE, we pray that this Hon'ble court be pleased
to allow the accompanying application in the interest of
justice. that the
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
We, the above-named deponents, do hereby verify
contents of paragraphs 1 to 8 above are true and correct
to the best of our knowledge, information and belief.
4. A joint affidavit has been filed in Criminal Petition
No.4924/2025 which reads as under:
JOINT AFFIDAVIT
We, (1) Dr. Sanjay Shetty, S/o Dr. Vishwanath
Shetty, aged about 62 years, residing at Flat No. B-
101, Payal Palace Apartment, 7th Main, KHB Colony,
Basaveshwaranagar, Bengaluru 560079; (2) Dr.
Jyothi Sriram, W/o Dr. Dhanaraj, aged about 50
years, residing at No.20, Vrishab, 1st 'R 'Cross,
Lalitha Prasanna Extension, Bengaluru - 560058; and
(3) (1) Parvathi, W/o Lokesh H., D/o Venkateshappa
aged about 41 years, residing at No.38,
Anugondanahalli Hobli, Near maramma temple,
Devanagodi, Devanagondi, Bangalore Rural,
Karnataka-560067, do hereby solemnly affirm and
state on oath as follows:
1. We submit that we are Petitioner Nos.1 and 2 and
Respondent No.2, respectively, in the accompanying
criminal petition and are well acquainted with the
facts and circumstances of the case.
2. We submit that the above proceedings arise out of
Crime No.162/2020 of Magadi Road Police Station,
Bengaluru, and the case is pending in C.C.
No.22566/2021 on the file of the learned 24th
Additional Chief Metropolitan Magistrate, Bengaluru,
for the offences alleged under Sections 323, 324,
354, 420, 504, 506 r/w 34 IPC against the
petitioners.
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
3. We submit that the dispute between us arose out
of certain personal differences and
misunderstandings. During the pendency of the
proceedings, with the intervention of friends and
well-wishers, we have amicably settled our disputes
and differences and intent to with draw the
complaints lodged against each other. The Petitioner
No.1/Deponent No.1 has lodged a complaint as
against Respondent No.2/Deponent No.3 in crime
No.163/2020 before Magadi Police, now pending in
C.C No.7366/2022 on the file of 24th Additional Chief
Metropolitan Magistrate, Bengaluru,
4. We further submit that, pursuant to the
settlement, we have resolved our differences
amicably and have decided to maintain peace and
harmony and we do not wish to continue the dispute
between us.
5. We submit that the settlement has been arrived at
voluntarily, out of our own free will and accord,
without any force, threat, coercion, undue influence
or pressure from any person.
6. I. Deponent No.3/Respondent No.2 does not wish
to prosecute the case any further and prays this
Hon'ble Court for compounding of the offences and
for quashing of the FIR and all further proceedings in
C.C No.22566/2020 arising out of Crime Not/2020
pending against the Petitioners/Deponent No.1 & 2
7. We submit that, in view of the amicable
settlement, continuation of the criminal proceedings
would serve no purpose and would only result in
abuse of the process of law.
8. We the deponents jointly pray that this Hon'ble
Court may be pleased to record the settlement,
compound the offences, and quash entire
proceedings in C.C No.22566/2021 arising out of
Crime No.162/2020, of Magadi Road Police Station
for the offences punishable under Sections 323, 324,
354, 420, 504, 506 r/w 34 of IPC, in the interest of
justice and equity.
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
WHEREFORE, we pray that this Hon'ble court be
pleased to allow the accompanying application in the
interest of justice.
We, the above-named deponents, do hereby verify
that the contents of paragraphs 1 to 8 above are
true and correct to the best of our knowledge,
information and belief.
5. Smt. Parvathi, Dr. Sanjay Shetty and Dr. Jyothi
Sriram are personally present before this Court and
have been identified by their respective learned
counsel.
6. Upon enquiry, all three submit that the disputes
between them have been amicably settled and that
they do not wish to pursue the complaints lodged
against each other. They further submit that the
settlement has been arrived at voluntarily, without
any force, threat, coercion or undue influence.
7. They also submit that, in view of the settlement,
they have no objection to the present petitions being
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
allowed and the respective criminal proceedings
pending against the other parties being quashed.
8. Having considered the joint affidavits filed in both the
petitions and the submissions made by the parties, it
is evident that the criminal proceedings arise out of
disputes between the parties which have now been
amicably resolved.
9. The parties have voluntarily appeared before this
Court and have expressed their intention not to
pursue the respective complaints. They have also
stated that they wish to maintain cordial relations
and put an end to the disputes.
10. In the circumstances, this Court is of the considered
opinion that the settlement arrived at between the
parties deserves to be considered in accordance with
the principles governing the exercise of inherent
jurisdiction of this Court.
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
11. The proceedings in both the cases arise out of
disputes between the parties, and the parties have
now resolved their differences. Having regard to the
nature of the allegations, the voluntary settlement
arrived at between the parties and their statements
before this Court, continuation of the proceedings
would serve no useful purpose, provided the offences
alleged and the circumstances of the cases permit
exercise of the inherent powers of this Court.
12. Accordingly, this Court is of the opinion that the
present petitions deserve to be considered for
quashing of the criminal proceedings in order to
secure the ends of justice and prevent abuse of the
process of law.
13. In that view of the matter, this court passes the
following:
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
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HC-KAR
NC: 2026:KHC:59311
CRL.P No. 193 of 2025
C/W CRL.P No. 4924 of 2025
CNR: KAHC010741112024
ORDER
i. Criminal petitions are allowed.
ii. In Crl.P. No.193/2025, the proceedings
against the petitioner in C.C.No.7366/2022
pending before the XXIV Addl.Chief Judicial
Magistrate at Bengaluru, is quashed.
iii. In Crl.P. No.4924/2025, the proceedings
against the petitioners in C.C.No.22566/2021
pending on the file of the III Addl. CMM
Bengaluru, is quashed.
iv. In view of the disposal of the petitions, the
pending applications stand dismissed.
Digitally Signed By:
SURAJ GOVINDA RAJ
29/10/2026, 13:40, Bengaluru
Verified
(SURAJ GOVINDARAJ)
JUDGE
LN
List No.: 3 Sl No.: 8