[Cites 1, Cited by 0]
Karnataka High Court
Siddanagouda vs The State Of Karnataka on 19 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:2666
CRL.P No. 103867 of 2023
C/W CRL.P No. 101727 of 2022
CRL.P No. 103866 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 103867 OF 2023
(482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION NO. 101727 OF 2022
CRIMINAL PETITION NO. 103866 OF 2023
IN CRL.P NO. 103867/2023
BETWEEN:
1. SRI MOULASAB S/O PEERASAB
AGED ABOUT 47 YEARS, OCCUPATION.
BUSINESSMAN
CHANDRASHEKAR 2. SRI P.G. MANJUNATHA S/O GURUSWAMY
LAXMAN AGED ABOUT 33 YEARS, OCCUPATION: DRIVER
KATTIMANI
3. SRI NAGARAJ M. S/O MARATI THIPPANNA
Digitally signed by AGED ABOUT 40 YEARS, OCCUPATION: DRIVER
CHANDRASHEKAR
LAXMAN
KATTIMANI 4. SRI PRAKASH S/O DEVAPPA
Date: 2026.02.20
16:00:17 +0530 AGED ABOUT 38 YEARS, OCCUPATION: DRIVER
5. A.P VIJAYKUMAR S/O PANDURANGA
AGED ABOUT 39 YEARS, OCCUPATION: DRIVER
6. SRI T. HIRESWAMY S/O LATE THIPPESWAMY
AGED ABOUT 35 YEARS, OCCUPATION:
BUSINESSMAN
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CRL.P No. 103867 of 2023
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CRL.P No. 103866 of 2023
HC-KAR
PETITIONERS NO. 1 TO 6 ARE
R/AT TARANAGARA VILLAGE, SANDUR TALUK,
BALLARI DISTRICT 583119.
7. SR T.G. SOMASHEKHARA S/O LINGAPPA
AGED ABOUT 43 YEARS, OCCUPATION DRIVER
RESIDING AT LINGADAHALLI VILLAGE,
SANDUR TALUK, BALLARI DISTRICT 583134.
...PETITIONERS
(BY SRI. SUNILKUMAR BANGARI AND SRI. A.D. UPADHYE,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
BY GADIGANOOR POLICE STATION,
GADIGANOOR 583223
REPRESENTED BY
SPP. HIGH COURT OF KARANTAKA,
DHARWAD 580008.
2. SRI JAYAKUMAR S/O SUBBAYYA
AGED ABOUT 43 YEARS, OCC. FACTORY WORKER,
RESIDING AT VIDYANAGARA TOWNSHIP,
SANDUR TALUK, BALLARI DISTRICT 583123.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. M.L. VANTI, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH THE ENTIRE PROCEEDINGS PENDING ON
THE FILE OF THE CIVIL JUDGE AND JMFC COURT AT SANDUR
IN CC NO.515/2021 AND CHARGE SHEET FILED IN CRIME
NO.45/2021 BY THE GADIGANOOR POLICE STATION,
GADIGANOOR DIST. BALLARI, FOR THE OFFENCES
PUNISHABLE U/S 143, 147, 341, 504 AND 506 R/W SECTION
149 OF IPC, IN SO FAR AS PETITIONERS/ACCUSED NO.1 TO 7
ARE CONCERNED, IN THE INTEREST OF JUSTICE.
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CRL.P No. 103867 of 2023
C/W CRL.P No. 101727 of 2022
CRL.P No. 103866 of 2023
HC-KAR
IN CRL.P NO. 101727/2022
BETWEEN:
1. SIDDANAGOUDA
AGE.47 YEARS, OCC. BUSINESS
R/O.BHUJANGANAGARA,
SANDUR, TQ.BALLARI, KARNATAKA-583101.
2. SANJAY HANDUR
AGE.42 YEARS, OCC.JINDAL COMPANY EMPLOYEE,
R/O.TORANGALLUR, SANDUR,
TQ.BALLARI, KARNATAKA-583101.
3. JAYA KUMAR
AGE.39 YEARS, OCC.JINDAL COMPANY EMPLOYEE,
R/O.TORANGALLUR, SANDUR,
TQ.BALLARI, KARNATAKA-583101.
4. ABOOBAKAR
AGE.37 YEARS, OCC.JINDAL COMPANY EMPLOYEE,
R/O.TORANGALLUR, SANDUR,
TQ.BALLARI, KARNATAKA-583101.
5. VAJRAMUTTI
AGE.41 YEARS, OCC.JINDAL COMPANY EMPLOYEE,
R/O.TORANGALLUR, SANDUR,
TQ.BALLARI, KARNATAKA-583101.
6. SHEKARAPPA
AGE.36 YEARS, OCC.JINDAL COMPANY EMPLOYEE,
R/O.TORANGALLUR, SANDUR,
TQ.BALLARI, KARNATAKA-583101.
...PETITIONERS
(BY SRI. M.L. VANTI, ADVOCATE FOR SRI. V.M.
SHEELAVANT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA, SANDUR P.S.,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD-580001.
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CRL.P No. 103866 of 2023
HC-KAR
2. BABU S/O JAGYA NAIK
AGE.42 YEARS, OCC. BUSINESS,
R/O.SUSHILNAGAR,
SANDUR TALUK, BALLARI-583101.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/SEC. 482 OF
CR.P.C. SEEKING TO QUASH THE COMPLAINT AND FIR
AGAINST THE PETITIONERS/ACCUSED NO.1 TO 6
REGISTERED IN SANDUR POLICE STATION CRIME
NO.64/2022 FOR THE OFFENCES PUNISHABLE UNDER
SECTION. 143, 147, 323, 504, 506 R/W 149 OF IPC AND
SECTION 3(1)(R) AND 3(1)(S) OF SC AND ST
(PREVENTION OF ATROCITIES) ACT 1989, PENDING ON
THE FILE OF I ADDL. DISTRICT AND SESSIONS JUDGE,
BALLARI, IN THE INTEREST OF JUSTICE.
IN CRL.P NO. 103866/2023
BETWEEN:
1. SRI J. BABUNAIK S/O JAGGU NAIK
AGE 38 YEARS, OCC. BUSINESSMAN,
RESIDING AT SANDUR, SANDUR TALUK,
BALLARI DISTRICT-583119.
2. MOULA SAB S/O PEERASAB
AGED ABOUT 55 YEARS, OCC. BUSINESSMAN,
3. P.G. MANJUNATHA S/O GURUSWAMY
AGED ABOUT 29 YEARS, OCC. DRIVER,
4. NAGARAJA M. S/O MARATI THIPPANNA
AGED ABOUT 40 YEARS, OCC. DRIVER,
5. SHIVAMURTHY M. S/O MALLIKARJUNA
AGED ABOUT 48 YEARS, OCC. DRIVER,
6. PRAKASH S/O DEVAPPA
AGED ABOUT 38 YEARS, OCC. DRIVER,
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CRL.P No. 103866 of 2023
HC-KAR
7. B. JEELAN S/O MOHAMMED ALI
AGED ABOUT 40 YEARS, OCC.DRIVER,
PETITIONERS NO.2 TO 7 ARE
RESIDING AT TARANAGARA VILLAGE, SANDUR TALUK,
BALLARI DISTRICT-583119.
8. T.G. SOMASHEKHARA S/O LINGAPPA
AGED 42 YEARS, OCC. BUSINESSMAN,
RESIDING AT.LINGADAHALLI VILLAGE, SANDUR
TALUK,
BALLARI DISTRICT-583134.
...PETITIONERS
(BY SRI. SUNILKUMAR BANGARI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY GADIGANOOR PS
GADIGANOOR-583223
REP BY SPP. HIGH COURT OF KARNATAKA
DHARWAD 580008.
2. SRI. JAYAKUMAR S/O SUBBAYYA
AGED ABOUT 43 YEARS, OCC. FACTORY WORKER,
RESIDING AT. VIDYANAGARA TOWNSHIP,
SANDUR TALUK, BALLARI DISTRICT-583123.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. M.L. VANTI, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF
CR.P.C., SEEKING TO QUASH THE ENTIRE PROCEEDINGS
PENDING ON THE FILE OF THE CIVIL JUDGE AND JMFC
COURT AT SANDUR IN CC NO.517/2021 AND CHARGE
SHEET FILED IN CRIME NO.44/2021 BY THE GADIGANOOR
POLICE STATION, GADIGANOOR FOR THE OFFENCE
PUNISHABLE U/S 149, 147, 143, 504, 341 AND 506 OF
IPC, IN SO FAR AS PETITIONERS/ACCUSED NO.1, 2 AND 4
TO 9 ARE CONCERNED, IN THE INTEREST OF JUSTICE.
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CRL.P No. 103867 of 2023
C/W CRL.P No. 101727 of 2022
CRL.P No. 103866 of 2023
HC-KAR
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Learned counsel for the petitioners has filed a
memo for withdrawal. The memo reads as under:
"MEMO FOR WITHDRAWAL
Under signed counsel appearing for petitioner
most respectfully prays before this Hon'ble Court.
That, kindly be pleased to permit this petition to
withdraw above petition with liberty to file discharge
application before the trial court in interest of justice."
2. Placing the memo on record, petitions are
dismissed as withdrawn with a liberty as prayed for.
Sd/-
(V.SRISHANANDA)
JUDGE
AC
LIST NO.: 1 SL NO.: 45
