Criminal petitions dismissed as withdrawn following settlement before the Commercial Court.

The petitioner, Indian Khadi Export Development Association (R), filed six criminal petitions under Section 482 of the Code of Criminal Procedure, 1973 / Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash proceedings arising from complaints under Section 138 of the Negotiable Instruments Act, 1881, pending before the XXIII Additional Chief Judicial Magistrate, Bengaluru.

The petitioner subsequently filed a memo stating that the dispute had been settled before the Commercial Court through mediation in O.S. No. 1378/2025 and sought withdrawal of the petitions.

Whether the criminal petitions seeking to quash the pending proceedings should be dismissed as withdrawn following the petitioner’s memo reporting settlement.

The petitions invoked the High Court’s inherent jurisdiction under Section 482 Cr.P.C. / Section 528 BNSS to seek quashing of criminal proceedings.

The Court did not state or apply any substantive rule concerning the merits of the Section 138 proceedings; it acted on the petitioner’s request to withdraw after settlement.

The petitioner informed the Court that the parties had settled the dispute through mediation before the Commercial Court and expressly requested withdrawal of the connected petitions.

Accepting the memo and counsel’s submission, the Court disposed of the matters without examining the grounds for quashing or deciding the merits of the underlying complaints.

The order does not determine the merits of the quashing requests or the underlying proceedings.