Sri.Prashant Kumar Sharma vs State Of Karnataka
2025 Latest Caselaw 5846 Kant

Karnataka High Court

Sri.Prashant Kumar Sharma vs State Of Karnataka on 20 August, 2025

                                        -1-
                                                   NC: 2025:KHC:32264
                                               CRL.P No. 6225 of 2021


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 20TH DAY OF AUGUST, 2025

                                      BEFORE
                         THE HON'BLE MS. JUSTICE J.M.KHAZI
                        CRIMINAL PETITION NO. 6225 OF 2021
                             (482(Cr.PC) / 528(BNSS))
             BETWEEN:

             1.    SRI.PRASHANT KUMAR SHARMA
                   S/O RAM NARESH SHARMA,
                   AGED ABOUT 38 YEARS,
                   R/AT NO.1105, ARVIND SCORCIA APARTMENT,
                   RACHENAHALLI, BANGALORE-560045

                   PERMANENT RESIDENT OF C-302,
                   PARSVANATH PRESTIGE,
                   SECTOR-93A, GOUTHAM BUDDHA NAGAR,
                   NOIDA, UTTAR PRADESH-201301


Digitally    2.    SMT ANKITA KUMARI
signed by          W/O PRASHANT KUMAR,
REKHA R
                   AGED ABOUT 31 YEARS,
Location:
High Court         R/AT NO.1105, ARVIND SCORCIA APARTMENT,
of                 RACHENAHALLI, BANGALORE-560045
Karnataka
                   R/AT NO.004, SAI KRUPA REGENCY,
                   NEAR CV RAMAN NAGAR BUS STOP,
                   C V RAMAN NAGAR,
                   BANGALORE NORTH, BANGALORE-560093
                                                        ...PETITIONERS
             (BY SMT. SOFIYA, ADVOCATE)
                              -2-
                                           NC: 2025:KHC:32264
                                     CRL.P No. 6225 of 2021


HC-KAR



AND:

1.   STATE OF KARNATAKA
     BY MARATHALLI POLICE STATION,
     REPRESENTED BY STATE PUBLIC PROSECUTOR,
     HIGH COURT BUILDING,
     BANGALORE-560001

2.   SMT SRIDEVI NANNAPPANAENI
     W/O SHIVAJI CHEMMARI,
     AGED ABOUT 29 YEARS,
     NO.112/A2, 2ND FLOOR,
     SARANYA SOHOME APARTMENT,
     GREEN GARDEN LAYOUT,
     MUNNEKOLLALA, BANGALORE-560066
                                              ...RESPONDENTS
(BY SRI.B.LAKSHMAN, HCGP FOR R1)

     THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING TO 1.QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.54879/2020 PENDING ON THE FILE
OF THE 29TH A.C.M.M. MAYO HALL, AT BENGALURU FOR THE
OFFENCE P/U/S 448,323,324,504,506 R/W 34 OF IPC
(ANNEXURE-A) AND ETC.,

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MS. JUSTICE J.M.KHAZI


                       ORAL ORDER

Learned counsel for the petitioners has filed a memo

seeking permission of this Court to withdraw the petition

NC: 2025:KHC:32264

HC-KAR

on the ground that trial has concluded, judgment has been

passed, and the present petition become infructuous.

2. The aforesaid memo is placed on record.

3. In the light of the above, the petition is

dismissed as withdrawn having become infructuous.

4. In view of disposal of petition, pending

application/s, if any, stands disposed off, as no separate

order is required.

Sd/-

(J.M.KHAZI) JUDGE

ASN