Bhuvaneshwari vs Smt Preethi
2026 Latest Caselaw 2844 Kant

Karnataka High Court

Bhuvaneshwari vs Smt Preethi on 1 April, 2026

                                           -1-
                                                        NC: 2026:KHC:17739
                                                  CRL.P No. 2097 of 2019


              HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 1ST DAY OF APRIL, 2026
                                       BEFORE
                        THE HON'BLE MR. JUSTICE R. NATARAJ
                       CRIMINAL PETITION NO. 2097 OF 2019
             BETWEEN:

             1.    BHUVANESHWARI
                   W/O CHANDRASHEKAR,
                   AGED ABOUT 55 YEARS,
                   R/AT SARASWATHIPURAM,
                   6TH MAIN, 9TH CROSS,
                   MYSORE - 67.

             2.    SRI. ANOOP
                   S./O K.M.RAMU,
                   AGED ABOUT 36 YEARS,
                   NOW AT NO.98, KADAGAHALLI VILLAGE,
                   T.NARASIPURA (TQ),
                   MYSORE DISTRICT.

             3.    SWETHA
Digitally          W/O ANOOP,
signed by
HEMALATHA          AGED ABOUT 32 YEARS,
J
                   NOW AT NO.98, KADAGAHALLI VILLAGE,
Location:
HIGH COURT         T.NARASIPURA (TQ)
OF                 MYSORE DISTRICT.
KARNATAKA

                                                             ...PETITIONERS
             (BY SRI. VENKTRAMANA HONNAPPAYYA NAYAK,
                  ADVOCATE FOR SRI. PRATHEEP K.C., ADVOCATE)

             AND:

             1.    SMT. PREETHI
                   W/O. CHANDRA GIRISHA,
                   AGED ABOUT 30 YEARS,
                                 -2-
                                                  NC: 2026:KHC:17739
                                            CRL.P No. 2097 of 2019


 HC-KAR



     R/AT: GAVENAHALLI VILLAGE,
     KASABA HOBLI,
     HASSAN TALUK,
     HASSAN DISTRICT - 34.

2.   THE STATE OF KARNATAKA
     HASSAN WOMEN POLICE STATION,
     HASSAN DISTRICT - 34
     REPRESENTED BY S.P.P.
     HIGH COURT OF KARNATAKA,
     HIGH COURT BUILDING,
     BENGALURU - 560 001.
                                                      ...RESPONDENTS
(BY SRI. B.C.SHIVANNE GOWDA, ADVOCATE FOR R1;
    SRI. RAJATH SUBRAMANYAM, HCGP FOR R2)

      THIS CRL.P IS FILED UNDER SECTION 482 OF THE CODE OF
CRIMINAL PROCEDURE, 1973 PRAYING TO QUASH THE ENTIRE
CRIMINAL    PROCEEDINGS    IN   SO    FAR    AS    PETITIONERS   ARE
CONCERNED IN C.C.NO.556/2019 PENDING ON THE FILE OF THE
PRINCIPAL CIVIL JUDGE AND JMFC, HASSAN AND ETC.,

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

CORAM: HON'BLE MR. JUSTICE R. NATARAJ

                          ORAL ORDER

Learned counsel for the petitioners has filed a memo

dated 01.04.2026 seeking permission of this Court to withdraw

this petition.

2. The memo is taken on record.

NC: 2026:KHC:17739

HC-KAR

3. Accordingly, the petition is dismissed as not

pressed.

Sd/-

(R. NATARAJ) JUDGE

BKN List No.: 1 Sl No.: 27