Peerappa vs The State Of Karnataka
2025 Latest Caselaw 8414 Kant

Karnataka High Court

Peerappa vs The State Of Karnataka on 15 September, 2025

                                                 -1-
                                                             NC: 2025:KHC-K:5434
                                                        CRL.P No. 200236 of 2025


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                           DATED THIS THE 15TH DAY OF SEPTEMBER, 2025

                                              BEFORE
                                 THE HON'BLE MRS JUSTICE M G UMA


                               CRIMINAL PETITION NO. 200236 OF 2025
                                     (482(Cr.PC)/528(BNSS))

                      BETWEEN:

                      PEERAPPA S/O BASAPPA YATNOOR,
                      AGE:46 YEARS,
                      OCC: ADVOCATE AND SOCIAL WORK,
                      R/O. YATNOOR VILLAGE, TQ. JEWARGI,
                      DIST. KALABURAGI-585 310.

                                                                   ...PETITIONER

                      (BY SRI CHAITANYAKUMAR CHANDRIKI, ADVOCATE)

                      AND:
Digitally signed by
SUMITRA
SHERIGAR
Location: HIGH
                      1.   THE STATE OF KARNATAKA,
COURT OF
KARNATAKA
                           THROUGH NELOGI PS,
                           REPRESENTED BY ADDL. SPP,
                           HIGH COURT OF KARNATAKA,
                           KALABURAGI BENCH-585 107.

                      2.   CHIEF MINISTERIAL OFFICER,
                           DIST. COURT KALABURAGI,
                           AT KALABURAGI-585 102.

                                                                 ...RESPONDENTS
                      (BY GOPALKRISHNA B. YADAV, HCGP FOR R1;
                       SRI KRUPA SAGAR PATIL, ADVOCATE FOR R2)
                               -2-
                                          NC: 2025:KHC-K:5434
                                    CRL.P No. 200236 of 2025


 HC-KAR




     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. (OLD), U/SEC. 528 OF BNSS (NEW), PRAYING TO
SET ASIDE THE JUDGMENT DATED 28.3.2024 PASSED BY II
ADDL. AND SESSIONS AND SPECIAL JUDGE AT KALABURAGI
IN SPECIAL CASE (SC/ST) NO.38/2020 DATED 28.03.2024 TO
THE EXTENT TO DIRECTION TO REGISTER CRIMINAL
MISCELLANEOUS CASE UNDER SECTION 344 OF CR.P.C.
AGAINST THE PETITIONER. CONSEQUENTLY TO QUASH ENTIRE
PROCEEDINGS PENDING ON THE FILE OF PRINCIPAL DISTRICT
AND   SESSIONS     COURT    KALABURAGI   IN   CRIMINAL
MISCELLANEOUS NO.581/2024.

     THIS PETITION, COMING ON FOR FINAL HEARING, 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)

Learned counsel for the petitioner, after addressing

the arguments at length, seeks permission to withdraw the

petition.

Submission is placed on record.

Petition is dismissed as withdrawn.

Sd/-

(M G UMA) JUDGE SWK

CT:PK