Dr Surangamma Tripathi vs State Of Karnataka
2026 Latest Caselaw 3251 Kant

Karnataka High Court

Dr Surangamma Tripathi vs State Of Karnataka on 15 April, 2026

                                           -1-
                                                           NC: 2026:KHC:20372
                                                        CRL.P No. 674 of 2018


               HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 15TH DAY OF APRIL, 2026

                                        BEFORE
                         THE HON'BLE MR. JUSTICE R. NATARAJ
                         CRIMINAL PETITION NO. 674 OF 2018
              BETWEEN:

              DR SURANGAMMA TRIPATHI
              W/O MR.TRIPATHI S.B.
              AGED ABOUT 40 YEARS,
              ANESTHETIST, NO.30, 5TH 'B' CROSS,
              16TH MAIN ROAD, B.T.M LAYOUT, 2ND STAGE
              BANGALORE-560076
                                                                 ...PETITIONER
              (BY SRI. DEEPAK B.R., ADVOCATE)
              AND:

              1.    STATE OF KARNATAKA
                    BY TILAK NAGAR POLICE STATION,
                    REPRESENTED BY SPP, HIGH COURT BUILDINGS,
                    BENGALURU-560001

Digitally     2.    MR.MUDDASIR PASHA
signed by
HEMALATHA J         S/O S.R.MUNANAVAR PASHA
Location:           AGED: 32 YEARS, R/O AT NO.26,
HIGH COURT          6TH MAIN ROAD, BALAJI NAGAR,
OF
KARNATAKA           BANNERUGHATTA ROAD, BANGALORE - 560 029.
                    [AMENDED AS PER THE COURT ORDER
                    DATED 01.07.2024]

                                                                ...RESPONDENT
              (BY SRI.RAJATH SUBRAMANYAM, HCGP FOR R1;
                  SRI.SANKET M. YENAGI, ADVOCATE FOR R2)

                     THIS CRL.P IS FILED UNDER SECTION 482 OF THE THE CODE
              OF CRIMINAL PROCEDURE, 1973 BY THE ADVOCATE FOR THE
                                   -2-
                                                NC: 2026:KHC:20372
                                            CRL.P No. 674 of 2018


 HC-KAR



PETITIONER PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED
TO SET ASIDE THE IMPUGNED ORDER DATED 09.11.2017 PASSED
BY THE ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY (CCH.51) IN CRL.P.NO.414/2017 AND TO PASS AN ORDER OF
DISCHARGE,          DISCHARGING     ACCUSED      NO.2        AS   THE
RESPONDENT/COMPLAINANT HAVE FAILED TO MAKE OUT A PRIMA
FACIE CASE IN THEIR CHARGE SHEET AGAINST THE ACCUSED NO.2
FOR THE OFFENCES P/U/S 337 AND 338 OF IPC.

       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 petitioner has filed a memo dated

15.04.2026 seeking permission of this Court to withdraw this

petition.

2. The memo is taken on record.

3. In view of the memo, this petition is dismissed as

withdrawn.

4. Pending IAs, if any, shall stand dismissed.

Sd/-

(R. NATARAJ) JUDGE

BKN/List No.: 1 Sl No.: 13