A comprehensive matrimonial settlement can justify quashing criminal proceedings under Section 528 BNSS.

Facts

The petitioners, including the husband and his family members, sought to quash criminal proceedings arising from a matrimonial dispute.

Source reference: para. 1, p. 3

The proceedings, initially registered as C.C. No. 152/2025, were pending as S.C. No. 129/2026 and involved alleged offences under Sections 85, 75(1)(i), 75(1)(iv), 351(2), 352 and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3 and 4 of the Dowry Prohibition Act,

Acts & Sections Cited

11 provisions across 5 statutes referred to in this judgment. Each provision opens on LawLens.

Code of Criminal Procedure, 19731

Section 482

Bharatiya Nagarik Suraksha Sanhita, 20231

Section 528

Bharatiya Nyaya Sanhita, 20235

Section 85 Section 75 Section 351 Section 352 Section 3

Dowry Prohibition Act, 19612

Section 3 Section 4

Mediation Act, 20232

Section 24 Section 25

LawLens.Karnataka High Court

Original Court PDF

SRI MANOHAR N MvsSTATE OF KARNATAKA

Karnataka High Court · October 06, 2026

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Original judgment, available to read, download and summarize on LawLens.in

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Facts

Acts & Sections Cited

SRI MANOHAR N MvsSTATE OF KARNATAKA

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