[Cites 2, Cited by 0]
Karnataka High Court
Lagamakka Siddappa Jangali vs The State Of Karnataka on 5 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:1698
CRL.P No. 100611 of 2021
C/W CRL.P No. 100142 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 5TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 100611 OF 2021 (482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION NO. 100142 OF 2026
IN CRL.P.NO.100611/2021
BETWEEN:
1. LAGAMAKKA SIDDAPPA JANGALI
AGE. 45 YEARS, CC. HOUSEWIFE,
R/O. ANKALAGI, Q. GOKAK,
DIST. BELAGAVI-591307.
2. LAXMIBAYI IRAPPA HOGARTI
AGE. 47 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, TQ. GOKAK,
DIST. BELAGAVI-591307.
3. PARVATI BALESH CHIKKUGOL
AGE. 55 YEARS, OCC. HOUSEWIFE,
Digitally signed by
CHANDRASHEKAR R/O. ANKALAGI, TQ. GOKAK,
LAXMAN
KATTIMANI DIST. BELAGAVI-591307.
Location: High
Court of Karnataka,
Dharwad Bench 4. LAXMI ANNAPPA CHIKKUGOL
AGE. 36 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, TQ. GOKAK,
DIST. BELAGAVI-591307.
5. SATTEVVA ANNAPPA TALAWAR
AGE. 45 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, TQ. GOKAK,
DIST. BELAGAVI-591307.
6. RAJESHWARI RAJU TALAWAR
AGE. 48 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, TQ. GOKAK,
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CRL.P No. 100611 of 2021
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DIST. BELAGAVI-591307.
7. LAXMIBAYI BASAVARAJ TALAWAR
AGE. 47 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, TQ. GOKAK,
DIST. BELAGAVI-591307.
...PETITIONERS
(BY SRI. A.P. MURARI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE POLICE SUB-INSPECTOR, ANKALAGI
REP.BY SPP HIGH COURT OF KARNATAKA,
DHARWAD BENCH-580011.
2. GEETA BALESH KUMARESHI
AGE. 42 YEARS, OCC. HOUSEWIFE,
R/O. ANKALAGI, RENUKA GALLI, TQ. GOKAK,
DIST. BELAGAVI-591307.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. G.B. NAIK AND P.G. NAIK, ADVOCATES FOR R2)
THIS CRIMINAL PETITION IS FILED U/W 482 OF CR.P.C.
SEEKING TO QUASH ANNEXURE-C CHARGE SHEET DATED 16.01.2021
IN ANKALAGI P.S. CRIME NO.29/2020 IN SO FAR AS THE
PETITIONERS ARE CONCERNED FOR THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTIONS 143, 147, 148, 323, 324, 354, 341,
504, 506 READ WITH SECTION 149 OF IPC AND NOW PENDING ON
THE FILE OF THE II ADDITIONAL CIVIL JUDGE AND JMFC, GOKAK, IN
C.C.NO. 62/2021, INSOFAR PETITIONERS/ACCUSED NOS.10 TO 16
ARE CONCERNED, IN HE INTEREST OF JUSTICE.
IN CRL.P.NO.100142/2026
BETWEEN:
1. SMT GEETA BALAPPA KUMARESHI
AGE 50 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101,
TAL GOKAK DIST BELAGAVI.
2. SMT. KAMALAVVA LAKSHMAN CHIKKUGOL
AGE 60 YEARS, OCC. HOUSEHOLD WORK,
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R/O. ANKALAGI 591101
TAL GOKAK DIST BELAGAVI.
3. SMT. ASHA BASAVANNI KUDAJOGI
AGE 53 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101
TAL GOKAK DIST BELAGAVI.
4. SMT. SHARADA SURESH KUDAJOGI
AGE 40 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101
TAL GOKAK DIST BELAGAVI.
5. SMT. RENUKA MALLESH CHIKKUGOL
AGE 41 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101
TAL GOKAK DIST. BELAGAVI.
6. SMT GAYATRI SANJU CHIKKUGOL
AGE 39 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101
TAL. GOKAK DIST. BELAGAVI.
7. SMT. SHINDHU BORAPPA CHIKKUGOL
AGE 27 YEARS, OCC AGRICULTURE,
R/O. ANKALAGI 591101
TAL GOKAK DIST BELAGAVI.
8. SMT. BASAVVA W/O RAMESH CHIKKUGOL
AGE 31 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALAGI 591101,
TAL GOKAK DIST BELAGAVI.
9. SHRI RAMESH LAKSHMAN CHIKKUGOL
AGE 39 YEARS, OCC. AGRICULTURE,
R/O. ANKALAGI 591101
TAL GOKAK DIST BELAGAVI.
10. SHRI SANJU ANNUGURUJI CHIKKUGOL
AGE 42 YEARS, OCC. AGRICULTURE,
R/O. ANKALAGI 591101,
TAL GOKAK DIST BELAGAVI.
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11. SHRI BORAPPA ANNUGURUJI CHIKKUGOL
AGE 36 YEARS, OCC. AGRICULTURE,
R/O. ANKALAGI 591101,
TAL. GOKAK DIST. BELAGAVI.
12. SHRI MAHANTESH LAKSHMAN CHIKKUGOL
AGE 27 YEARS, OCC. HOUSEHOLD WORK,
R/O. ANKALGI 591101,
TQ GOKAK DIST BELAGAVI.
...PETITIONERS
(BY SRI. P.G. NAIK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THROUGH ANKALAGI POLICE STATION,
BELAGAVI DISTRICT,
REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
DHARWAD BENCH DHARWAD.
2. SMT LAGAMAVVA SIDDAPPA JANGOLI
AGE 45 YEARS, OCC HOUSEHOLD WORK,
R/O ANKALAGI 591101, TQ. GOKAK DIST. BELAGAVI.
...RESPONDENTS
(BY SRI. A.P. MURARI, ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C. (U/S.
528 OF BNSS, 2023) SEEKING TO QUASH THE FIR REGISTERED IN
CRIME NO. 30/2020 OF ANKALAGI POLICE STATION AND QUASH THE
CHARGE SHEET DATED 27.11.2020 AND ALL FURTHER PROCEEDINGS
PENDING AS C.C.NO. 2828/2020 ON THE FILE OF II ADDL. CIVIL
JUDGE AND JMFC, GOKAK, IN SO FAR AS THE PETITIONER/A1-8 ARE
CONCERNED FOR THE OFFENCE P/U/SEC. 143, 147, 148, 323, 324,
504, 506 R/W 149 OF IPC, IN THE INTEREST OF JUSTICE.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Heard Sri.A.P.Murari, learned counsel appearing for
petitioners, Smt.Kirtilata R. Patil, learned High Court Government
Pleader, appearing for respondent No.1 and and Smt.P.G.Naik,
appearing for respondent No.2.
2. At the outset, Sri.A.P.Murari, learned counsel
appearing for petitioners and Sri.P.G.Naik, appearing for
respondent No.2 would submit that parties are willing to settle
the dispute before the trial Court by process known to law.
3. Therefore, there is no interference is sought in the
pending proceedings, as the matters involved in these two cases
are case and counter-case.
4. Moreover, in such matters, the trial Judge is required
to adhere to the guidelines laid down by this Court in the case of
State of Karnataka v. Hoskeri Ningappa and Others
reported in ILR 2012 KAR 509.
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HC-KAR
5. Accordingly, permitting the parties to bring the lis to
the logical end before the trial Court, these two petitions stands
disposed of.
Sd/-
(V.SRISHANANDA)
JUDGE
RHR/-Ct-cmu
LIST NO.: 1 SL NO.: 29
