Shri Ranganaik S/O Ramanjaneyalu ... vs The State Of Karnataka
2026 Latest Caselaw 3185 Kant

Karnataka High Court

Shri Ranganaik S/O Ramanjaneyalu ... vs The State Of Karnataka on 10 April, 2026

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                      -1-
                                                                   NC: 2026:KHC-D:5461
                                                            CRL.RP No. 100420 of 2022


                       HC-KAR




                      IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                          DATED THIS THE 10TH DAY OF APRIL, 2026

                                              BEFORE

                           THE HON'BLE MR. JUSTICE H.P.SANDESH

                      CRIMINAL REVISION PETITION NO.100420 OF 2022
                                 (397(CR.PC)/438(BNSS))

                       BETWEEN:
                       SHRI RANGANAIK S/O.RAMANJANEYALU TAPPELA,
                       AGE:44 YEARS, OCC. AGRICULTURE,
                       R/O. MANTUR ROAD, AMBEDKAR COLONY,
                       HUBBALLI, TQ. HUBBALLI, DIST. DHARWAD,
                       PIN CODE-580020.
                                                                             ...PETITIONER
                       (BY SRI. H.L. HAVARAGI, ADVOCATE)

                       AND:

                       THE STATE OF KARNATAKA,
                       TOWN POLICE STATION, HUBBALLI,
                       REPTD. BY STATE PUBLIC PROSECUTOR,
                       HIGH COURT OF KARNATAKA,
MOHANKUMAR             DHARWAD BENCH, PIN. 580001.
B SHELAR
                                                                           ...RESPONDENT
                       (BY SRI. M.B. GUNDAWADE, ADDITIONAL S.P.P)
Digitally signed by
MOHANKUMAR B
SHELAR
                             THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
Date: 2026.04.15
10:04:13 +0530         397 R/W. 401 OF CR.P.C., SEEKING TO CALL FOR RECORDS AND SET-
                       ASIDE AN ORDER DATED 17.09.2022 ON PROTEST APPLICATION ON B
                       SUMMARY REPORT PASSED BY THE II ADDITIONAL DISTRICT AND
                       SESSIONS SPL. JUDGE, DHARWAD IN SUMMARY NO.2/2017, ARISING
                       OUT OF HUBBALLI TOWN P.S. CR.NO.72/2017 FOR OFFENCE
                       PUNISHABLE UNDER SECTIONS 3(1)(iv), 3(1)(v), 3(1)(xv), 3(2)(vii), 4
                       OF THE SC/ST (POA) ACT, 1989 AND UNDER SECTIONS 166, 167,
                       200, 321, 403, 503, 504 OF IPC IN THE INTEREST OF JUSTICE.

                            THIS PETITION, COMING ON FOR ADMISSION THIS DAY, ORDER
                       WAS MADE THEREIN AS UNDER:
                                 -2-
                                              NC: 2026:KHC-D:5461
                                       CRL.RP No. 100420 of 2022


 HC-KAR



CORAM:       THE HON'BLE MR. JUSTICE H.P.SANDESH

                           ORAL ORDER

This matter is listed for admission. The matter was called twice in the morning session as well as in the afternoon, but no representation by the counsel for the petitioner.

This revision petition is filed challenging the acceptance of 'B' report filed by the Investigating Officer, vide order dated 17.09.2022. Already four years are lapsed, but the petitioner's counsel is not pursuing the matter diligently. Even on the previous dates of hearing also i.e., on 09.10.2023, 26.06.2024, 07.08.2024, 31.08.2024, 15.01.2025 and 13.10.2025, there was no representation on behalf of the petitioner. Hence, it is evident that the petitioner is not interested in pursuing the matter diligently. Hence, no ground to adjourn the matter.

The revision petition stands dismissed.

SD/-

(H.P.SANDESH) JUDGE

JTR CT:PA LIST NO.: 1 SL NO.: 3