[Cites 2, Cited by 0]
Karnataka High Court
Firdous Khan vs State By D J Halli P S on 16 February, 2026
Author: H.P.Sandesh
Bench: H.P.Sandesh
-1-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
WRIT PETITION NO.14883 OF 2021 (GM-RES)
CONNECTED WITH
CRIMINAL PETITION NO.5853 OF 2020,
CRIMINAL PETITION NO.6984 OF 2020,
WRIT PETITION NO.12320 OF 2021 (GM-RES)
AND
WRIT PETITION NO.12341 OF 2021 (GM-RES)
IN W.P. NO.14883/2021:
BETWEEN:
SYED ABBAS
AGED ABOUT 38 YEARS
S/O SYED IMTIYAS
SINCE THE PETITIONER IS IN CUSTODY,
REPRESENTED BY HIS WIFE, SHAIK ASMA
AGED ABOUT 28 YEARS
Digitally signed by
MOUNESHWARAPPA RESIDING AT NO.845/A, 17TH CROSS
NAGARATHNA
Location: High Court GOVINDPUR
of Karnataka
BENGALURU - 560 045.
...PETITIONER
(BY SRI MOHAMMED TAHIR., ADVOCATE)
AND:
NATIONAL INVESTIGATING AGENCY
REPRESENTATION BY STANDING COUNSEL
OFFICE AT HIGH COURT COMPLEX
OPP. TO VIDHANA SOUDHA
BENGALURU - 560 001.
...RESPONDENT
(BY SRI P. PRASANNA KUMAR, SPL.P.P.)
-2-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF THE
CR.P.C. PRAYING TO SET ASIDE THE ORDER DATED 07-07-2021 BY
THE 49TH ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL COURT OF NIA CASES, BENGALURU, CCH-50, PASSED IN
CONNECTION OF SPL.C.C. NO.141 OF 2021 PRODUCED AT
ANNEXURE-A AND CONSEQUENTLY, SET ASIDE THE INVESTIGATION
DONE BY THE RESPONDENT-NIA DURING THE FOUR DAY POLICE
CUSTODY BETWEEN 06-07-2021 TO 09-07-2021 OF THE
PETITIONER/ACCUSED.
IN CRL.P. NO.5853/2020:
BETWEEN:
KALEEM PASHA
S/O MOHAMMED ISMAIL
AGED ABOUT 47 YEARS
RESIDING AT NO.177, 2ND MAIN
2ND CROSS, H R B R LAYOUT
BDA 1ST STAGE, 1ST BLOCK
KALYAN NAGAR
BENGALURU-560 043.
...PETITIONER
(BY SRI MOHAMMED TAHIR, ADVOCATE, FOR
SRI ANEES ALI KHAN)
AND:
NATIONAL INVESTIGATION AGENCY
BY SPECIAL PROSECUTOR
MR. P. PRASANNA KUMAR.
...RESPONDENT
(BY SRI P. PRASANNA KUMAR, SPL.P.P.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF THE CR.P.C. PRAYING TO QUASH THE ORDER OF GRANTING
POLICE CUSTODY ON 03-10-2020 FROM 05-10-2020 UNTIL
09-10-2020 AND AGAIN FROM 09-10-2020 TILL 12-10-2020
GRANTED BY THE HON'BLE LI ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU, C/C OF XLIX ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU, IN R.C. NO.35 OF
2020 IN CRIME NO.229 OF 2020.
-3-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
IN CRL.P. NO.6984/2020:
BETWEEN:
MOHAMMED SIDDIQ
S/O MOHAMMED MUKHTIYAR
AGED ABOUT 24 YEARS
OCC: PRIVATE SERVICE, SELLS BREAKFAST
RESIDING AT NO.144, 1ST CROSS
RAJAPPA BLOCK, D. J. HALLI
BENGALURU - 560045.
...PETITIONER
(BY SRI MOHAMMED TAHIR, ADVOCATE, FOR
SRI ANEES ALI KHAN)
AND:
NATIONAL INVESTIGATION AGENCY
BY SPECIAL PROSECUTOR
MR. P PRASANNA KUMAR
T-5, 3RD FLOOR, KRISHNA TOWERS
NO.21/22, 3RD MAIN ROAD
GANDHI NAGAR
BENGALURU - 560 009.
...RESPONDENT
(BY SRI P. PRASANNA KUMAR, SPL.P.P.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF THE CR.P.C. PRAYING TO QUASH THE ORDER DATED
05-10-2020 GRANTING POLICE CUSTODY FROM 08-10-2020
UNTIL 12-10-2020 GRANTED BY THE HON'BLE LI ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU, C/C XLIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU, IN
R.C. NO.34 OF 2020, EARLIER CRIME NO.195 OF 2020.
-4-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
IN W.P. NO.12320/2021:
BETWEEN:
FIRDOUS KHAN
S/O ILIYAS KHAN
AGED ABOUT 41 YEARS
RESIDING AT NEAR MEDISCOPE HOSPITAL
K.G.HALLI, BENGALURU-560 045.
...PETITIONER
(BY SRI MOHAMMED TAHIR, ADVOCATE, FOR
SRI ANEES ALI KHAN)
AND:
STATE BY D. J. HALLI P. S
BY NATIONAL INVESTIGATING AGENCY
BY ITS SPECIAL PUBLIC PROSECUTOR
MR. PRASANNA KUMAR
T-5, 3RD FLOOR
KRISHNA TOWERS
NO.21/22, 3RD MAIN ROAD
OPP. SAPNA BOOK HOUSE
GANDHI NAGARA
BENGALURU-560 009.
...RESPONDENT
(BY SRI P. PRASANNA KUMAR, SPL.P.P.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 482
OF THE CR.P.C. PRAYING TO QUASH THE SANCTION ORDER
DATED 4-2-2021 PASSED IN R.C. NO.34/2020/NIA/DLI VIDE
ANNEXURE-A PENDING ON THE FILE OF THE HON'BLE COURT OF
XLIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, SPECIAL
COURT FOR NIA CASES, AT BENGALURU, IN R.C. NO.34 OF
2020, NOW SPL.C. NO.152 OF 2021.
-5-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
IN W.P. NO.12341/2021:
BETWEEN:
IMRAN KHAN
S/O HAMEED KHAN
AGED ABOUT 33 YEARS
RESIDING AT NO.309
4TH CROSS, SAHUKAR LANE
KUSHALNAGAR, K.G.HALLI
BENGALURU-560 045.
...PETITIONER
(BY SRI MOHAMMED TAHIR, ADVOCATE, FOR
SRI ANEES ALI KHAN)
AND:
STATE BY K. G. HALLI P. S.
BY NATIONAL INVESTIGATING AGENCY
BY ITS SPECIAL PUBLIC PROSECUTOR
MR. PRASANNA KUMAR
T-5, 3RD FLOOR
KRISHNA TOWERS
NO.21/22, 3RD MAIN ROAD
OPP. SAPNA BOOK HOUSE
GANDHI NAGARA
BENGALURU-560 009.
...RESPONDENT
(BY SRI P. PRASANNA KUMAR, SPL.P.P.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 482
OF THE CR.P.C. PRAYING TO QUASH THE SANCTION ORDER
DATED 4-2-2021 VIDE NO.11011/62/2020/NIA PASSED IN R.C.
NO:35/2020/NIA/DLI VIDE ANNEXURE-A, PENDING ON THE FILE
OF THE HON'BLE COURT OF XLIX ADDITONAL CITY CIVIL AND
SESSIONS JUDGE, SPECIAL COURT FOR NIA CASES, AT
BENGALURU, IN R.C. NO.35 OF 2020, NOW SPL.C. NO.141 OF
2021.
THESE WRIT PETITIONS ARE COMING ON FOR ORDERS,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
-6-
NC: 2026:KHC:9429-DB
WP No. 14883 of 2021
C/W CRL.P No. 5853 of 2020
CRL.P No. 6984 of 2020
HC-KAR AND 2 OTHERS
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
and
HON'BLE MR. JUSTICE VENKATESH NAIK T
ORAL ORDER
(PER: HON'BLE MR. JUSTICE H.P.SANDESH)
Sri Mohammed Tahir, learned counsel for the petitioners,
and Sri P. Prasanna Kumar, learned special counsel for the
respondent-National Investigating Agency, submit that these
petitions have become infructuous.
2. Submissions of both counsel are taken on record.
3. In view of the submissions, these petitions are
dismissed as having become infructuous.
In view of the dismissal of the main petitions,
interlocutory applications, if any, stand dismissed.
Sd/-
(H.P.SANDESH)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
KVK
List No.: 2, Sl No.1
