Sri Ravi Joshi vs State Of Karnataka
2026 Latest Caselaw 2845 Kant

Karnataka High Court

Sri Ravi Joshi vs State Of Karnataka on 1 April, 2026

                                        -1-
                                                     NC: 2026:KHC:17801
                                                CRL.P No. 12004 of 2022


             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. 12004 OF 2022
             BETWEEN:

             1.    SRI. RAVI JOSHI
                   S/O. LATE KANNAIAH LAL
                   AGED ABOUT 35 YEARS
                   R/AT NO.41/1,
                   12TH CROSS
                   AGRAHARA DASARAHALLI,
                   BENGALURU - 560 079
             2.    SMT. SEETHADEVI
                   W/O LATE KANNAIA LAL
                   61 YEARS
                   R/AT NO.41/1,
                   12TH CROSS
                   AGRAHARA DASARAHALLI,
                   BENGALURU 560 079
Digitally                                                ...PETITIONERS
signed by
HEMALATHA    (BY SRI. SHIVAKUMAR D K., ADVOCATE)
J
Location:
HIGH COURT   AND:
OF
KARNATAKA
             1.    STATE OF KARNATAKA
                   MAGADI ROAD POLICE STATION
                   REPRESENTED BY SPP
                   HIGH COURT OF KARNATAKA
                   BENGALURU - 560 001
             2.    SRI. RAJGOPAL. G
                   S/O. GANGAVENKATAPPA
                   AGED ABOUT 46 YEARS
                   POLICE OFFICER, HC 7097
                   WHITEFIELD POLICE STATION
                                -2-
                                             NC: 2026:KHC:17801
                                       CRL.P No. 12004 of 2022


 HC-KAR




     BENGALURU CITY - 560 066
                                                 ...RESPONDENTS
(BY SRI.RAJATH SUBRAMANYAM, HIGH COURT GOVERNMENT
PLEADER FOR RESPONDENT NO.1;

   RESPONDENT NO.2 SERVED AND UNREPRESENTED)

     THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO QUASH
THE COMPLIANT AND FIR AND CHARGE SHEET IN
CR.NO.193/2019 DATED 23.12.2019 PENDING ON THE FILE OF
II   ADDITIONAL    CHIEF   METROPOLITAN    MAGISTRATE
BENGALURU CITY IN C.C.NO.7478/2020 FOR THE OFFENCE
P/U/S.309,353 OF IPC REGISTERED BY THE MAGADI ROAD
POLICE STATION, BENGALURU CITY.

    THIS PETITION, COMING ON FOR ORDERS, 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

seeking permission of this Court to withdraw this criminal

petition.

2. The memo is taken on record. In view of the memo,

this criminal writ petition is dismissed as withdrawn.

Sd/-

(R. NATARAJ) JUDGE HJ List No.: 1 Sl No.: 8