RANGAPPA HANAMAPPA NAKKARAGUNDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent No.1 and the learned counsel Shri Shivanand Malashetti files power for respondent No.2.

(2.) The petitioner is the husband and respondent No.2/complainant is the wife. There were differences between the husband and wife resulting in a complaint made by respondent No.2/wife and it culminated in charge sheet being filed against the petitioner in C.C. No.684/2020 on the file of the Addl. Civil Judge and JMFC, Bagalkot and the petitioner has been charged for the offences punishable under Ss. 323, 498-A, 504 and 506 of IPC. The petitioner and respondent No.2 have two daughters from the wedlock. Presently, the petitioner and respondent No.2 have compromised and settled their differences and have agreed to live together peacefully and hence, they have filed a memorandum of compromise dtd. 11/8/2022 under Sec. 320(2) read with 482 of Cr.P.C . with a prayer to quash the proceedings against the petitioner in C.C. No.684/2020.

(3.) The offences punishable under Ss. 323, 504 and 506 are compoundable. The offence alleged under Sec. 498-A of IPC under the present facts and circumstances of the case does not involve moral turpitude, is not a grave offence and quashing of the same will not have adverse impact on the Society and the said offences are entirely personal in nature and does not affect public peace or tranquility and quashing of the same under the given facts and circumstances of the case would serve the ends of justice and there is a chance that the family of the petitioner and respondent No.2 would lead happy and comfortable life.