01Facts
Respondent No. 2’s complaint led Koratagere Police to register Crime No. 21/2025 against the petitioners for offences under Sections 329(4), 324(4), 308(4), 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
p. 4 · ¶ 1The petitioners sought to quash the FIR under Articles 226 and 227 of the Constitution and Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
pp. 4–5 · ¶ 1–3The parties filed joint memos recording a settlement concerning the loan account: respondent No. 2 paid ₹65,000 by demand draft, and the petitioners agreed to close the loan account and return the original documents and no-objection certificate to the co-applicant.
pp. 5–6 · ¶ 4Respondent No. 2 consented to quashing the FIR, and the petitioners’ representative confirmed receipt of the payment.
p. 7 · ¶ 5, 702Issues
i.Whether the FIR in Crime No. 21/2025 should be quashed in light of the parties’ settlement and respondent No. 2’s consent.
pp. 5–7 · ¶ 4–6ii.Whether the agreed payment and related loan-account arrangements had been carried out sufficiently to dispose of the petitions.
p. 7 · ¶ 5, 703Law Applied
The petitions invoked Articles 226 and 227 of the Constitution and Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, as the bases for seeking quashing of the FIR.
pp. 4–5 · ¶ 1The Court’s order rests on the parties’ recorded settlement, the complainant’s no-objection to quashing, and confirmation that the settlement payment had been received.
p. 7 · ¶ 5–7Provisions in the judgment · 6 · Linked ones open on LawLens
Bharatiya Nagarik Suraksha Sanhita, 2023 Section 528
Bharatiya Nyaya Sanhita, 2023 Section 329Section 324Section 308Section 352Section 351
04Reasoning
The Court accepted that the parties had amicably settled the dispute: respondent No. 2 had paid ₹65,000 toward the loan account, and the petitioners’ representative confirmed receipt of that amount as full and final settlement.
pp. 5–7 · ¶ 4–7As respondent No. 2 expressly had no objection to quashing the FIR, the Court gave effect to the settlement and quashed the proceedings.
p. 7 · ¶ 5–605Holding
The Court quashed the FIR in Crime No. 21/2025 of Koratagere Police Station in light of the settlement and respondent No. 2’s consent.
p. 7 · ¶ 6It recorded that ₹65,000 had been received in full and final settlement of the loan and that the original documents and no-objection certificate were to be returned to the surety, Maruthesh.
p. 7 · ¶ 7Both writ petitions were disposed of accordingly.
p. 8 · ¶ 8Original Court PDF
SRI. MANJUNATHvsSTATE OF KARNATAKA
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