SRI.D.KARTHIK vs THE STATE OF KARNATAKA

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025


CNR: KAHC010042752025




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. 800 OF 2025 (482(Cr.PC) /

528(BNSS)-)

BETWEEN:

SRI.D.KARTHIK
S/O. DHAMODHARAAN,
AGED ABOUT 36 YEARS,
RESIDING AT NO.6,
BAKTHACHALAM AVENUE,
KALLARAI POONAMALLE,
TIRUVALLUR, TAMILNADU 600056.
…PETITIONER
(BY SRI. SANDESH T B., ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
REP BY THE STATION HOUSE OFFICER,
THILAKNAGARA POLICE STATION
BENGALURU
REP BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE-560001.

2. SAVITHRI V
AGED ABOUT 35 YEARS,
RESIDING AT NO.240,
TH
30 B CROSS, BTB AREA,
THILAKNAGAR,
BENGALURU - 560041.
…RESPONDENTS
(BY SMT. RASHMI PATEL., HCGP FOR R1;
SMT. B. RAJITHA &
SMT. HEMA K.R., ADVOCATES FOR R2)












Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025



THIS CRIMINAL PETITION IS FILED U/S 482 CR.P.C (U/S 528
BNSS) PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN
SC.NO.1582/2024 ARISING OUT OF CR.NO.121/2024 OF
THILAKNAGAR P.S., FOR THE OFFENCES P/U/S 376,420,506 OF IPC,
AS AGAINST THE PETITIONER WHO IS ACCUSED VIDE ANNEXURE-E,
PENDING ON THE FILE OF HONBLE LIII ADDL. CITY CIVIL AND
SESSIONS JUDGE (CCH-54), AT BENGALURU AND ETC.

THIS CRIMINAL PETITION, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ

ORAL ORDER

1. The petitioners are before this Court seeking for the
following reliefs:
a. Quash the entire proceedings in SC.No.1582/2024
arising out of Cr.No.121/2024 of Thilaknagar P.S.,
for the offences p/u/s 376,420,506 of IPC, as
against the petitioner who is accused vide
Annexure-E, pending on the file of Honble LIII
Addl. City Civil and Sessions Judge (cch-54), at
Bengaluru;

b. To pass any such other orders as deems fit to this
Hon’ble Court in view of the facts and
circumstances of the case meet the ends of justice.


2. A complaint had been filed by respondent No.2 on
01.06.2024 on which basis an FIR in Crime No.121 of
2024 came to be registered by Thiklaknagar Police
Station for offences under Section 376, 420 and 506
of the IPC. The allegation made in the complaint was
that respondent No.2 and the petitioner met through
a Tamil Matrimony.com website, and the petitioner
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025



had projected himself as a prospective bridegroom.
Thereafter, they had several telephone
conversations, met each other, and during that time,
they also had physical intimacy. It is also alleged
that there were financial transactions between both
of them, with respondent No.2 having made payment
of certain monies to the petitioner, it is alleged that
the petitioner and respondent No.2 had physical
intimacy on the basis of the petitioner promising to
marry respondent No.2 and when the petitioner did
not marry respondent No.2 the aforesaid complaint
was lodged.

3. The matter had been taken up for a hearing and
during the course of arguments both the counsel had
submitted that they would explore the possibility of
settlement.

4. On 07.10.2016, a settlement was reported and time
was sought to file an affidavit. Today an affidavit of
respondent No.2 has been filed, which reads as
under;
AFFIDAVIT OF THE DE-FACTO COMPLAINANT
(RESPONDENT NO. 2)

SAVITHRI V
I, , D/o Vasudevan V, aged about 37 years (Date
of Birth: 18/06/1988), residing at #240, 30th B Cross,
Tilakanagar, Jayanagara, Bengaluru, Karnataka 560041, do
hereby solemnly affirm and sincerely state on oath as follows:
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025




1. I am the Respondent No. 2 / De-facto Complainant in the
above-mentioned Criminal Petition and I am well-acquainted
with the facts and circumstances of the case, hence competent
to depose to this affidavit.

2. I state that the dispute between me and the Petitioner arose
primarily out of certain financial transactions and
misunderstandings, which led to the registration of the initial
complaint/FIR at the Thilak Nagar Police Station.

3. I state that during the pendency of the proceedings, well-
wishers and elders intervened, and all outstanding financial
disputes and transactions between myself and the Petitioner
have now been fully, amicably, and finally settled.

4. I explicitly declare that I have received full and final
settlement of all my financial claims towards the satisfaction of
all my grievances against the Petitioner.

5. In view of the complete settlement of financial transactions
and resolution of all disputes, I have no surviving grievances,
disputes, or claims against the Petitioner. Consequently, I have
no objection to the quashing of the proceedings and there is
no further utility in prosecuting the case against the Petitioner.

6. I state that I am swearing to this affidavit voluntarily, out of
my own free will, and without any coercion, undue influence,
or pressure from any quarter whatsoever, request this Hon'ble
Court to quash the criminal proceedings pending against the
Petitioner.

Sd/-
IDENTIFIED BY ME Sd/-
ADVOCATE Deponent

(Savithri V)
De-Facto Complainant

VERIFICATION

Verified at Bengaluru on this 8TH day of October, 2026, that
the contents of paragraphs 1 to 6 of the above affidavit are
true and correct to the best of my personal knowledge and
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025



belief, and no part of it is false, nor has anything material been
concealed therefrom.

Sd/-
IDENTIFIED BY ME Sd/-
ADVOCATE Deponent
(Savithri V)



5. Learned counsel for respondent No.2 submits that
the said affidavit has been signed by respondent
No.2 and has been identified by the counsel. The
Aadhar card of respondent No.2 is also enclosed
therewith. He submits that respondent No.2 has now
gone to Tamil Nadu and is unable to attend the
Court. He, however, submits that the settlement has
arrived at and the amounts which have been paid by
respondent No.2 to the petitioner have been
returned by the petitioner to respondent No.2
through RTGS and GPay, along with further amounts
in terms of the further financial settlement that has
been arrived at between the petitioner and
respondent No.2.

6. Petitioner is present in person before this Court
today, identified by counsel. Considering that the
complaint had been filed not only as regards the
physical intimacy between the petitioner and
respondent No.2, but also on account of financial
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025



transaction which had been entered into between
them, which is also one of the reasons for filing the
complaint.

7. Now that the disputes have been settled between the
parties, the complainant has no surviving grievance,
dispute or claim against the petitioner, and she has
categorically stated that she has no objection to
quashing all the proceedings; this Court would
respect the wishes of both the parties.

8. Even though the allegations which have been made
are serious in nature, considering that the same
arose on account of the possibility of marriage
between the petitioner and respondent No.2, but
however, the marriage did not take place due to
various reasons. The physical intimacy between the
petitioner and respondent No.2 was consensual at
that point of time, the complaint was filed much
subsequently on the ground that it was on account of
a false promise to marry that physical intimacy was
resorted to and payments have been made.

9. Now that that settlement has been arrived at in
respect thereto, the continuation of the criminal
proceedings would cause injustice to both the parties
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru
Verified

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HC-KAR
NC: 2026:KHC:58752
CRL.P No. 800 of 2025

CNR: KAHC010042752025



who have expressed that they would want to go on
with their respective lives.

10. In that view of the matter, exercising inherent
jurisdiction vested with this Court to render justice to
the parties, this Court passes the following
ORDER

i. Criminal petition is allowed .

ii. The proceedings in SC.No.1582/2024 arising
out of Cr.No.121/2024 of Thilaknagar P.S., as
against the petitioner who is accused at
Annexure-E, pending on the file of LIII Addl.
City Civil and Sessions Judge (CCH-54), at
Bengaluru, is quashed.

iii. In view of disposal of the main petition,
pending IA's does not survive for consideration.
Hence, IA stands disposed of.
Digitally Signed By:
SURAJ GOVINDA RAJ
28/10/2026, 12:04, Bengaluru

Verified
(SURAJ GOVINDARAJ)
JUDGE

SR
List No.: 1 Sl No.: 8