RANGANATH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in S.C.No.2076/2022 (Crime No.312/2022) for the offences punishable under Ss. 324 , 307 , 498A , 504 , 506 of IPC and Ss. 3 and 4 of the D.P. Act, pending on the file of XLV Additional City Civil and Sessions Judge, Bengaluru (CCH-46).

(2.) During pendency of the petition, both petitioner and respondent No.2 filed joint compromise application on I.A.No.1/2023 under Sec. 482 read with Sec. 320 of Cr.P.C. seeking permission of this Court to compound the offence. The petitioner also filed an affidavit sworn before the Assistant Superintendent, Central Prison, Bengaluru. This Court vide order dtd. 28/2/2023 has directed the Jail Authorities to produce the petitioner-accused through Video Conferencing as the petitioner is in judicial custody. Accordingly, Sri. Shivabasappa, Jailer produced the petitioner accused through Video Conferencing.

(3.) Learned counsel for the petitioner submits that the petitioner and respondent No.2 are husband and wife and they are willing to join together to lead happy marital life. The injuries said to be alleged by the petitioner are simple in nature. The dispute between the petitioner and respondent NO.2 is a matrimonial dispute and due to the sudden anger and quarreled, the petitioner is said to be assaulted respondent No.2 and it is stated that there is no intention to attempt to commit murder but during the quarrel between them, the injury has been sustained by respondent No.2. However, the injuries are simple in nature and the wound certificate reveals that on the same day she has taken treatment, admitted and discharged from the hospital.