Full Judgment Text
- 1 -
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1192 OF 2026
BETWEEN:
1. SRI GANESH S
S/O SUBBEGOWDA,
AGED ABOUT 25 YEARS,
NO. 290, BEHIND OM SHAKTHI TEMPLE,
PRIYANKA NAGAR, VIRGONAGAR,
BENGALURU NORTH - 560 049.
2. SRI. SANJAY K
S/O KRISHNAMURTHY,
AGED ABOUT 28 YEARS,
R/O NO. 123, SEEGEHALLI,
PRIYANKA NAGAR, VIRGONAGAR,
BENGALURU NORTH - 560 049
Digitally signed
by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka
…PETITIONERS
(BY SRI. MAHAMED GUFRAN N., ADVOCATE)
AND:
1. STATE BY K.R. PURAM P.S.,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
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NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
2. VINAY G
S/O GOPAL K
AGED ABOUT 21 YEARS,
NOW R/AT OLD POST OFFICE ROAD,
K R PURA, BENGALURU CITY
PERMANENT RESIDENT AT
TATTANAKUNTE VILLAGE,
DEVARAYASAMUDRA POST,
MULABAGAL TALUK,
KOLAR DISTRICT- 563 127.
3. N CHANDU
S/O NARAYAN SWAMY
AGED ABOUT 21 YEARS,
R/O NO 628/A,
LAKSHMI NARASIMHA NILAYA,
1ST MAIN, 3RD CROSS,
V.B. LAYOUT, KRISHNARAJAPURAM,
BANGALORE NORTH - 560 036.
…RESPONDENTS
(BY SRI. K. NAGESHWARAPPA, HCGP FOR R1;
SRI. M. MANJUNATHA, ADVOCATE FOR R2 AND R3)
THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528
BNSS) PRAYING TO QUASH THE FIR REGISTERED AGAINST
THE PETITIONERS/ACCUSED NO.1 AND 2 IN K.R.PURAM
POLICE STATION CRIME NO.8/2026 FOR THE OFFENCES P/U/S
115(2), 118(1), 351(3) R/W 3(5), 352, 351(2) OF BNS 2023
ON THE FILE OF THE HONBLE 29TH ADDL.CMM COURT, MAYO
HALL BANGALORE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court calling in question
the registration of a crime in Crime No.8/2026 for offences
punishable under Sections 115(2), 118(1), 351(2), 351(3) R/W
3(5) and 352 of the BNS, 2023.
2. Heard Sri. Mahamed Gufran N., learned counsel
appearing for the petitioners, Sri. K. Nageshwarappa, learned
HCGP appearing for respondent No.1, Sri. M. Manjunatha,
learned counsel appearing for respondent Nos.2 and 3 and
have perused the material on record.
3. During the pendency of these proceedings,
lis
it transpires that the parties to the have entered into
a settlement and have placed on record such settlement along
with the joint affidavit. The joint affidavit so filed reads as
follows:
" JOINT AFFIDAVIT
We, 1) Ganesh S , S/o Subbegowda, aged about
25 years, #290, Behind Om Shakthi Temple, Priyanka
Nagar, Virgonagar, Bengaluru North 560 049, 2) Sanjay
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NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
K , S/o Krishnamurthy, aged about 28 years, R/o #123,
Seegehalli, Priyanka Nagar, Virgonagar, Bengaluru North
560 049, 3) Vinay G S/o Gopal K, aged about 21 years,
Now R/at Old Post Office Road, K R Pura, Bengaluru City,
Permanent Resident at Tattanakunte village,
Devarayasamudra post, Mulabagal taluk, Kolar District-
563127, 4) N Chandu , S/o Narayan Swamy, aged about
21 years, R/o # 628/A, Lakshmi Narasimha Nilaya, 1st
Main 3rd Cross, V B Layout, Krishnarajapuram,
Bangalore North-560 036, do hereby solemnly make
oath and affirm on state as follows;
1) We submit that, the petitioners have preferred this
petition to quash the First Information Report registered
against petitioners-accused No.1 and 2 in K.R.Puram
Police Station Crime No.8/2026 for the offences
punishable under Section 115 (2), 118 (1), 351 (3), r/w
3(5), 352, 351 (2) of BNS 2023 on the file of Hon'ble
29th Addl. CMM Court, Mayo hall, Bangalore.
2) We submit that, at the instance of elders of family and
well-wishers the us -petitioners and respondent No.2 & 3
have amicably settled all their claims, differences,
litigations and disputes against each other and are in
peace between ourselves. Respondent No.2 is student.
3) We submit that, in view of mutual settlement between
the petitioners and respondent No.2 and 3, the
respondent No.2 and 3 voluntarily and of his own free
will, without any force and coercion, has no objection to
quash the F.I.R registered against the petitioners in
Chitradurga Rural Police Station Crime No.418/2023 for
the alleged offences punishable under Section 284, 337
of IPC and Section 75 of Juvenile Justice (Care and
Protection of Children) Act, 2015.
WHEREFORE, we the petitioners and the respondent No.2
and 3 most respectfully pray that this Hon'ble Court may
kindly be pleased to quash the FIR registered against the
petitioners/accused No.1 and 2 in K.R.Puram Police
Station Crime No.8/2026 for the offences punishable
under Section 115 (2), 118 (1), 351(3), r/w 3(5), 352,
351 (2) of BNS 2023 on the file of Hon'ble 29th Addl.
CMM Court, Mayo hall, Bangalore, in the interest of
justice and equity.
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NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
We do hereby declare that what is stated in this affidavit
is true and correct to the best of our knowledge, belief
and information and to that effect we have signed this
affidavit."
4. In the light of application for compounding being
filed along with the joint affidavit and offences not being
against the State, I deem it appropriate to accept the
compounding application and terminate the proceedings against
these petitioners in the subject petition.
5. For the aforesaid reasons, the following:
ORDER
i. Criminal Petition stands disposed.
ii. Proceedings pending in Crime No.8/2026 pending
th
before the 29 Additional CMM Court, Mayo Hall,
Bangalore, against these petitioners stand quashed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 1 Sl No.: 64
CT:BHK
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1192 OF 2026
BETWEEN:
1. SRI GANESH S
S/O SUBBEGOWDA,
AGED ABOUT 25 YEARS,
NO. 290, BEHIND OM SHAKTHI TEMPLE,
PRIYANKA NAGAR, VIRGONAGAR,
BENGALURU NORTH - 560 049.
2. SRI. SANJAY K
S/O KRISHNAMURTHY,
AGED ABOUT 28 YEARS,
R/O NO. 123, SEEGEHALLI,
PRIYANKA NAGAR, VIRGONAGAR,
BENGALURU NORTH - 560 049
Digitally signed
by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka
…PETITIONERS
(BY SRI. MAHAMED GUFRAN N., ADVOCATE)
AND:
1. STATE BY K.R. PURAM P.S.,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
- 2 -
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
2. VINAY G
S/O GOPAL K
AGED ABOUT 21 YEARS,
NOW R/AT OLD POST OFFICE ROAD,
K R PURA, BENGALURU CITY
PERMANENT RESIDENT AT
TATTANAKUNTE VILLAGE,
DEVARAYASAMUDRA POST,
MULABAGAL TALUK,
KOLAR DISTRICT- 563 127.
3. N CHANDU
S/O NARAYAN SWAMY
AGED ABOUT 21 YEARS,
R/O NO 628/A,
LAKSHMI NARASIMHA NILAYA,
1ST MAIN, 3RD CROSS,
V.B. LAYOUT, KRISHNARAJAPURAM,
BANGALORE NORTH - 560 036.
…RESPONDENTS
(BY SRI. K. NAGESHWARAPPA, HCGP FOR R1;
SRI. M. MANJUNATHA, ADVOCATE FOR R2 AND R3)
THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528
BNSS) PRAYING TO QUASH THE FIR REGISTERED AGAINST
THE PETITIONERS/ACCUSED NO.1 AND 2 IN K.R.PURAM
POLICE STATION CRIME NO.8/2026 FOR THE OFFENCES P/U/S
115(2), 118(1), 351(3) R/W 3(5), 352, 351(2) OF BNS 2023
ON THE FILE OF THE HONBLE 29TH ADDL.CMM COURT, MAYO
HALL BANGALORE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners are before this Court calling in question
the registration of a crime in Crime No.8/2026 for offences
punishable under Sections 115(2), 118(1), 351(2), 351(3) R/W
3(5) and 352 of the BNS, 2023.
2. Heard Sri. Mahamed Gufran N., learned counsel
appearing for the petitioners, Sri. K. Nageshwarappa, learned
HCGP appearing for respondent No.1, Sri. M. Manjunatha,
learned counsel appearing for respondent Nos.2 and 3 and
have perused the material on record.
3. During the pendency of these proceedings,
lis
it transpires that the parties to the have entered into
a settlement and have placed on record such settlement along
with the joint affidavit. The joint affidavit so filed reads as
follows:
" JOINT AFFIDAVIT
We, 1) Ganesh S , S/o Subbegowda, aged about
25 years, #290, Behind Om Shakthi Temple, Priyanka
Nagar, Virgonagar, Bengaluru North 560 049, 2) Sanjay
- 4 -
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
K , S/o Krishnamurthy, aged about 28 years, R/o #123,
Seegehalli, Priyanka Nagar, Virgonagar, Bengaluru North
560 049, 3) Vinay G S/o Gopal K, aged about 21 years,
Now R/at Old Post Office Road, K R Pura, Bengaluru City,
Permanent Resident at Tattanakunte village,
Devarayasamudra post, Mulabagal taluk, Kolar District-
563127, 4) N Chandu , S/o Narayan Swamy, aged about
21 years, R/o # 628/A, Lakshmi Narasimha Nilaya, 1st
Main 3rd Cross, V B Layout, Krishnarajapuram,
Bangalore North-560 036, do hereby solemnly make
oath and affirm on state as follows;
1) We submit that, the petitioners have preferred this
petition to quash the First Information Report registered
against petitioners-accused No.1 and 2 in K.R.Puram
Police Station Crime No.8/2026 for the offences
punishable under Section 115 (2), 118 (1), 351 (3), r/w
3(5), 352, 351 (2) of BNS 2023 on the file of Hon'ble
29th Addl. CMM Court, Mayo hall, Bangalore.
2) We submit that, at the instance of elders of family and
well-wishers the us -petitioners and respondent No.2 & 3
have amicably settled all their claims, differences,
litigations and disputes against each other and are in
peace between ourselves. Respondent No.2 is student.
3) We submit that, in view of mutual settlement between
the petitioners and respondent No.2 and 3, the
respondent No.2 and 3 voluntarily and of his own free
will, without any force and coercion, has no objection to
quash the F.I.R registered against the petitioners in
Chitradurga Rural Police Station Crime No.418/2023 for
the alleged offences punishable under Section 284, 337
of IPC and Section 75 of Juvenile Justice (Care and
Protection of Children) Act, 2015.
WHEREFORE, we the petitioners and the respondent No.2
and 3 most respectfully pray that this Hon'ble Court may
kindly be pleased to quash the FIR registered against the
petitioners/accused No.1 and 2 in K.R.Puram Police
Station Crime No.8/2026 for the offences punishable
under Section 115 (2), 118 (1), 351(3), r/w 3(5), 352,
351 (2) of BNS 2023 on the file of Hon'ble 29th Addl.
CMM Court, Mayo hall, Bangalore, in the interest of
justice and equity.
- 5 -
NC: 2026:KHC:5185
CRL.P No. 1192 of 2026
HC-KAR
We do hereby declare that what is stated in this affidavit
is true and correct to the best of our knowledge, belief
and information and to that effect we have signed this
affidavit."
4. In the light of application for compounding being
filed along with the joint affidavit and offences not being
against the State, I deem it appropriate to accept the
compounding application and terminate the proceedings against
these petitioners in the subject petition.
5. For the aforesaid reasons, the following:
ORDER
i. Criminal Petition stands disposed.
ii. Proceedings pending in Crime No.8/2026 pending
th
before the 29 Additional CMM Court, Mayo Hall,
Bangalore, against these petitioners stand quashed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 1 Sl No.: 64
CT:BHK