[Cites 2, Cited by 0]
Karnataka High Court
Parasappa S/O Durgappa vs The State Of Karnataka on 4 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:1640
CRL.P No. 103529 of 2024
C/W WP No. 103258 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 4TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 103529 OF 2024 (482(CR.PC)/528(BNSS))
C/W
WRIT PETITION NO. 103258 OF 2025
IN CRL.P.NO.103529/2024
BETWEEN:
1. SANNA KALAKAPPA S/O DURGAPPA
AGE 54 YEARS, OCC. AGRICULTURE,
R/O. RAJEEVGANDHI NAGAR, KARATAGI,
TQ. KARATAGI, DIST. KOPPAL 583229.
2. DYAVAMMA W/O KALAKAPPA
AGE 48 YEARS, OCC. AGRICULTURE
R/O. RAJEEV GANDHI NAGAR, KARATAGI
TQ. KARATAGI, DIST. KOPPAL 583229.
3. SAROJAMMA W/O KALAKAPPA
AGE 44 YEARS, OCC. AGRICULTURE
Digitally signed by
CHANDRASHEKAR
LAXMAN
R/O. RAJEEV GANDHI NAGAR, KARATAGI,
KATTIMANI TQ KARATAGI, DIST KOPPAL 583229.
Location: High
Court of Karnataka,
Dharwad Bench.
4. YAMANAPPA S/O KALAKAPPA
AGE 28 YEARS, OCC. AGRICULTURE
R/O. RAJEEV GANDHI NAGAR, KARATAGI
TQ. KARATAGI, DIST. KOPPAL 583229.
5. NINGAMMA W/O YAMANOORAPPA
AGE 25 YEARS, OCC. AGRICULTURE
R/O. RAJEEV GANDHI NAGAR, KARATAGI,
TQ KARATAGI, DIST KOPPAL 583229.
6. MALLESHAPPA S/O KALAKAPPA
AGE 24 YEARS, OCC. AGRICULTURE
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NC: 2026:KHC-D:1640
CRL.P No. 103529 of 2024
C/W WP No. 103258 of 2025
HC-KAR
R/O. RAJEEV GANDHI NAGAR, KARATAGI
TQ KARATAGI, DIST KOPPAL 583229.
7. GANGAMMA W/O MALLESHAPPA
AGE 24 YEARS, OCC. AGRICULTURE
R/O. RAJEEV GANDHI NAGAR, KARATAGI
TQ KARATAGI, DIST. KOPPAL 583229.
...PETITIONERS
(BY SRI. GIRISH V. BHAT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY KARATAGI P.S,
REP. BY THE STATE PUBLIC,
PROSECUTOR, HIGH COURT OF KARNATAKA
DHARWAD BENCH.
2. NAGAMMA W/O PARASAPPA
AGE 60 YEARS, OCC. AGRICULTURE
R/O. RAJEEV GANDHI NAGAR
KARATAGI, TQ. KARATAGI,
DIST KOPPAL 583229.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. SADIQ N. GOODWALA, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C. (528 OF
BNSS), PRAYING TO ADMIT THE PETITION, CALL FOR RECORDS AND
QUASH THE IMPUGNED COMPLAINT AND FIR VIDE ANNEXURE-A AND
B FOR THE ALLEGED OFFENCES U/S 189(2), 191(2), 191(3), 115(2),
118(1), 74, 352, 351(2), 190 OF BNS, 2023 IN KARATAGI P.S. CRIME
NO.212/2024, DATED 24.08.2024, IN SO FAR IT RELATES TO THE
PRESENT PETITIONERS, IN THE INTEREST OF JUSTICE.
IN WP.NO.103258/2025
BETWEEN:
1. PARASAPPA S/O DURGAPPA
AGE 60 YEARS, OCC. AGRICULTURE
2. ANJANEYA S/O PARASAPPA
AGE 40 YEARS, OCC. AGRICULTURE
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CRL.P No. 103529 of 2024
C/W WP No. 103258 of 2025
HC-KAR
3. YALLAPPA S/O PARASAPPA
AGE 38 YEARS OCC. BUSINESS
4. MALLIKARJUN S/O PARASAPPA
AGE 36 YEARS OCC. AGRICULTURE
5. DURGAPPA S/O PARASAPPA
AGE 34 YEARS OCC. AGRICULTURE
6. NAGARATNA W/O YALLAPPA
AGE 32 YEARS OCC. HOUSEWIFE
7. SHARANAMMA W/O ANJANEYA
AGE 35 YEARS OCC. HOUSEWIFE
8. MALLAMMA W/O DURGAPPA
AGE 40 YEARS OCC. AGRICULTURE
ALL ARE R/O KARATAGI,
TQ KARATAGI DIST KOPPAL 583322.
...PETITIONERS
(BY SRI. SADIQ N. GOODWALA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
R/BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA BENCH
AT DHARWAD THROUGH KARATAGI
POLICE STATION DIST BELAGAVI 580011.
2. SMT NINGAMMA W/O MALLESH
AGE 26 YEARS OCC. AGRICULTURE
R/O. KARATAGI DIST KOPPAL 583322.
...RESPONDENTS
(BY SMT KIRTILATA R. PATIL, HCGP FOR R1)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, R/W. 482 OF CR.P.C., PRAYING TO, WRIT
IN A NATURE OF CERTIORARI QUASHING THE FIR IN 210/2024
REGISTERED FOR THE OFFENCES PUNISHABLE UNDER 189(2) 191(2),
191(3), 115(2), 109, 74, 352, 351, 190 OF BNS 2023 AT P.S. IN
CRIME NO.210/2024 AT KARATAGI POLICE STATION VIDE ANNEXURE-
A.
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CRL.P No. 103529 of 2024
C/W WP No. 103258 of 2025
HC-KAR
THIS CRIMINAL PETITION AND WRIT PETITION, COMING ON
FOR ADMISSION, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Parties present before this court.
2. On enquiry with the parties and taking note of
the injuries sustained on either side, it is observed that
there is no possibility of an amicable settlement.
3. Since the petitions are sought to be quashed in
respect of case and counter case, the matter needs to be
adjudicated before the trial Court in accordance with la
strictly as per the guidelines issued by the Hon'ble Full
Bench of this Court in State of Karnataka by Circle
Inspector of Police Vs. Hosakeri Ningappa and
another1 (Hosakeri Ningappa).
4. Accordingly, the following order is passed:
ORDER
i. The petitions are dismissed.
ILR 2012 KAR 509
NC: 2026:KHC-D:1640
HC-KAR
ii. The parties are at liberty to place their
respective material evidence on record strictly in
accordance with the directions and guidelines
issued in Hosakeri Ningappa.
Sd/-
(V.SRISHANANDA)
JUDGE
AC
CT-CMU
LIST NO.: 3 SL NO.: 73
