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Judgment
Shivashankar Amarannavar, J
The petition is filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS, 2023) praying to quash the FIR No.144 of 2025 registered by Avalahalli Police for the offences punishable under Sections 318(2), 318(4), 69, 89 of BNSS, 2023.
The application under Section 359(2) of BNSS, 2023 is filed by the learned counsel for the petitioner. It is enclosed with an affidavit of Shri.Anilkumar (father of the petitioner herein).
Shri. Parameswaraiah, learned counsel files Vakalath for Respondent No.2 and also files affidavit of Respondent No.2.
Respondent No.2 is present before the Court and submits that she has settled the matter with the petitioner. She submits that at the intervention of parents of the petitioner and for her better future, she has decided not to prosecute the petitioner and she has no objection to quash the FIR. The said terms are also stated in the affidavit of Respondent No.2.
Respondent No.2 is aged 23 years and she submits that she is a Graduate in Bachelor of Technology.
In a similar set of circumstances the Co-ordinate Bench of this Court in the case of SRI SATHISH.K. VS. STATE OF KARNATAKA in Crl.P.No. 4172 of 2022 recorded the settlement filed by way of affidavit in crime registered for the offences punishable under Sections 376, 504 and 506 of IPC and quashed the FIR.
In view of the settlement between the petitioner and Respondent No.2, FIR registered against the petitioner in Crime No.144 of 2025 of Avalahally Police Station, Bengaluru is quashed. Accordingly, petition is dispose of.