C H Prasad vs The State
2025 Latest Caselaw 2280 Kant

Karnataka High Court

C H Prasad vs The State on 5 August, 2025

                                               -1-
                                                           NC: 2025:KHC-K:4407
                                                     CRL.RP No. 200076 of 2025


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                            DATED THIS THE 5TH DAY OF AUGUST, 2025

                                             BEFORE
                               THE HON'BLE MRS JUSTICE M G UMA


                        CRIMINAL REVISION PETITION NO. 200076 OF 2025


                   BETWEEN:

                   C.H. PRASAD S/O C. H. BHASKER RAO,
                   AGE:44 YEARS, OCC:AGRICULTURE,
                   R/O. H.No.690 12TH CROSS 4TH MAIN ROAD,
                   J. P. NAGAR, BENGALURU-560001.
                                                                  ...PETITIONER
                   (BY SRI AVINASH A. UPLAONKAR, ADVOCATE)

                   AND:

                   1.    THE STATE THROUGH,
                         JALAHALLI POLICE STATION, DIST. RAICHUR.
Digitally signed         NOW REPRESENTED BY ADDL. SPP,
by SUMITRA               HIGH COURT OF KARNATAKA,
SHERIGAR
                         KALABURAGI BENCH-585107.
Location: HIGH
COURT OF
KARNATAKA          2.  K. RAMKRISHNA S/O K. TATARAO KANUMILLI,
                       AGE:40 YEARS, OCC:AGRICULTURE AND BUSINESS,
                       R/O. FLAT No.403, No.94 BRANDAVAN ARCHAT,
                       RAJIV NAGAR, HYDERABAD-500045.
                                                            ...RESPONDENTS
                   (BY SMT. ARATI PATIL, HCGP FOR R1)
                                     -2-
                                                 NC: 2025:KHC-K:4407
                                          CRL.RP No. 200076 of 2025


 HC-KAR




     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 438 OF BNSS, PRAYING TO, EXERCISE THE
INHERENT POWERS U/SEC. 482 CR.P.C EXAMINE THE
RECORDS IN CC.NO.154/2016 AND SET ASIDE THE JUDGMENT
PASSED BY THE LEARNED CIVIL JUDGE AND JMFC COURT AT
DEVADURGA BY ITS JUDGMENT DATED 3RD SEPTEMBER 2024
AND QUASH THE PROCEEDINGS IN C.C.NO.154/2016
(CRIME.NO.29/2015 OF JALAHALLI P.S) FOR THE OFFENCES
PUNISHABLE U/SEC.417 & 420 OF IPC, PENDING BEFORE CIVIL
JUDGE & JMFC AT DEVADURGA AGAINST THE PETITIONER.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MRS JUSTICE M G UMA


                              ORAL ORDER

(PER: HON'BLE MRS JUSTICE M G UMA)

Counsel for the petitioner filed a memo seeking

permission to withdraw the petition with liberty to

approach the jurisdictional Sessions Judge under Section

397 Cr.P.C.

Memo is accepted.

Petition is dismissed with liberty as prayed for.

Sd/-

(M G UMA) JUDGE SWK

CT:PK