Smt Karemma vs The State Of Karnataka
2025 Latest Caselaw 11686 Kant

Karnataka High Court

Smt Karemma vs The State Of Karnataka on 30 December, 2025

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                                                     NC: 2025:KHC:54863
                                                CRL.P No. 17620 of 2025


              HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 30TH DAY OF DECEMBER, 2025

                                      BEFORE
               THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                       CRIMINAL PETITION NO. 17620 OF 2025
              BETWEEN:

              SMT KAREMMA,
              W/O GOPAL KRISHAN,
              AGED ABOUT 53 YEARS,
              PRESENTLY MEMBER OF LEGISLATIVE ASSEMBLY
              DEVADURGA CONSTITUENCY,
              RAICHUR DISTRICT.
              R/AT VTC CHINTLAKUNTA,
              PO: MOSARKAL, DEVADURGA TALUK,
              RAICHUR DISTRICT-584126.
              AS PER AADHAAR CARD.
                                                          ...PETITIONER
              (BY SRI ARAVIND H, ADVOCATE)
              AND:
Digitally
signed by C   THE STATE OF KARNATAKA,
HONNUR        DEVADURGA POLICE STATION,
SAB           REPRESENTED ASSISTANT SUB-INSPECTOR,
Location:     DEVADURGA TALUK,
HIGH          RAICHUR DISTRICT,
COURT OF      REP. BY ITS SPP,
KARNATAKA     HIGH COURT OF KARNATAKA,
              BENGALURU BENCH.
                                                         ...RESPONDENT
              (BY SRI VINAY MAHADEVAIAH, HCGP)

                   THIS CRL.P IS FILED U/S 482 CR.P.C (U/S 528 BNSS) BY
              THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
              HONOURABLE COURT MAY BE PLEASED TO QUASH THE
              CHARGE SHEET AND ENTIRE PROCEEDINGS PENDING ON THE
              FILE OF THE LEARNED CIVIL JUDGE (JR.DN) AND JMFC, AT
              DEVADURGA IN CC.NO.39/2021, FOR THE OFFENCES P/U/S
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                                          NC: 2025:KHC:54863
                                     CRL.P No. 17620 of 2025


HC-KAR




143,147,341,269,270 R/W 149 OF IPC, IN SO FAR AS
PETITIONER IS CONCERNED.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                       ORAL ORDER

This petition is filed to quash the charge sheet and

entire proceedings pending before the learned Judicial

Magistrate, First Class at Devadurga in C.C. No.39/2021 for

the offences punishable under Sections 143, 147, 341, 269,

270 read with Section 149 of Indian Penal Code.

2. Learned counsel for the petitioner would submit

that the issue raised in the present petition is covered in

terms of the judgment of the Co-ordinate Bench in Crl. P.

No.102902/2023 C/w Crl.P. No.102904/2023.

3. Learned High Court Government Pleader would

fairly submit that the issue raised in the present petition is

covered in terms of the aforementioned judgment.

NC: 2025:KHC:54863

HC-KAR

4. This Court has perused the contents of the

complaint. It is noticed that the case is filed against the

petitioner on the premise that the petitioner has not followed

the protocol during the Covid-19 pandemic.

5. Considering the aforementioned complaint and

the aforementioned judgment, the Court is of the view that

the issue raised in the present petition is squarely covered in

terms of the judgment in Crl.P. No.102902/2023 C/w Crl.P.

No.102904/2023. Hence, the following:

ORDER

(i) Petition is allowed.

(ii) The proceeding before the learned Judicial

Magistrate, First Class at Devadurga in C.C. No.39/2021 for

the offences punishable under Sections 143, 147, 341, 269,

270 read with Section 149 of Indian Penal Code is

quashed.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

CHS List No.: 1 Sl No.: 32