Raj K Chandaria vs The State Of Karnataka
2026 Latest Caselaw 2831 Kant

Karnataka High Court

Raj K Chandaria vs The State Of Karnataka on 1 April, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                               -1-
                                                           NC: 2026:KHC:17890
                                                      CRL.P No. 14291 of 2025


                    HC-KAR




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF APRIL, 2026

                                            BEFORE
                           THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                             CRIMINAL PETITION NO. 14291 OF 2025


                   BETWEEN:

                   RAJ K CHANDARIA,
                   CHAIRMAN AND
                   MANAGING DIRECTOR,
                   AEGIS LOGISTICS LIMITED,
                   CORPORATE OFFICE: UNIT NO. 1202,
                   TOWER B,
                   PENINSULA BUSINESS PARK,
                   G K MARG,
                   LOWER PAREL (WEST),
                   MUMBAI-400 013.
                   AGED ABOUT 64 YEARS,
                                                                ...PETITIONER
                   (BY SRI. JASWIN JOY., ADVOCATE)

                   AND:
Digitally signed by
SANJEEVINI J
KARISHETTY          1.    THE STATE OF KARNATAKA,
Location: High            BY BEGURU POLICE STATION,
Court of Karnataka        BENGALURU CITY-560 068,
                          REP. BY LEARNED
                          THE STATE PUBLIC PROSECUTOR,
                          HIGH COURT OF KARNATAKA,
                          HIGH COURT BUILDING,
                          BENGALURU-560 001.

                   2.     MRS. JAHNAVI. N,
                          D/O S. NARAYANA,
                          AGED ABOUT 19 YEARS,
                          R/AT NO. 915,
                          BEHIND GANESH TEMPLE,
                                 -2-
                                               NC: 2026:KHC:17890
                                        CRL.P No. 14291 of 2025


HC-KAR




    KACHERI STREET, BEGURU,
    BENGALURU CITY,
    KARNATAKA-560 068.
                                                  ...RESPONDENTS

(BY SRI.B.N.JAGADEESHA, ADDL.SPP FOR R1)

     THIS CRL.P IS FILED UNDER SECTION 482 (FILED
U/S.528 BNSS) CR.P.C PRAYING TO A. QUASH THE FIR AND
COMPLAINT PRODUCED AT ANNEXURE-A AND B AND FURTHER
INVESTIGATION OUT OF FIR IN CRIME NO.21/2025 DATED
01.02.2025 REGISTERED BY BEGUR POLICE STATION FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 324(2), 287, 125(a)
OF BNS PENDING BEFORE THE HON'BLE IXtH ACJM,
BENGALURU.

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


CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

                         ORAL ORDER

The petitioner has filed a memo seeking to withdraw the

petition. The memo reads as follows:

"The Petitioner most respectfully submits that:

1. That the above Petition was filed seeking quashing of the entire proceedings pending on the file of the Learned IX Addl. Chief Metropolitan Magistrate, Bengaluru, arising out of FIR in Crime No. 21/2025 and the notices dated 21.04.2025, 28.04.2025 and 27.05.2025 issued under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita by Begur Police Station.

2. It has now come to the knowledge of the Petitioner that a 'B' Report has been filed on 06.01.2026 by Respondent No.1 (Begur Police Station) before the

NC: 2026:KHC:17890

HC-KAR

Learned Magistrate. In view of the filing of the said 'B' Report, the present Petition has become infructuous

WHEREFORE, the Petitioner may be permitted to withdraw the present petition in the interest of Justice and equity."

2. The petitioner has not sought any liberty to

approach this Court in the event, any order would be passed in

the protest petition.

3. Therefore, the petition stands disposed reserving

liberty to the petitioner to knock at the doors of this Court in

the event, any order would be passed on the protest petition.

Sd/-

(M.NAGAPRASANNA) JUDGE

CBC List No.: 2 Sl No.: 13