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Sri Manish B Kotari vs State By Manchenahalli Police Station
2026 Latest Caselaw 13 Kant

Citation : 2026 Latest Caselaw 13 Kant
Judgement Date : 5 January, 2026

[Cites 2, Cited by 0]

Karnataka High Court

Sri Manish B Kotari vs State By Manchenahalli Police Station on 5 January, 2026

Author: M.Nagaprasanna
Bench: M.Nagaprasanna
                                               -1-
                                                              NC: 2026:KHC:17
                                                       CRL.P No. 5984 of 2024


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF JANUARY, 2026

                                            BEFORE
                          THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                              CRIMINAL PETITION NO. 5984 OF 2024
                   BETWEEN:

                   1.    SRI MANISH B KOTARI
                         S/O. BUDAMALA KOTARI G.M.,
                         AGED ABOUT 47 YEARS,
                         R/AT NO. 26/1,
                         GROUND FLOOR
                         BASAPPA ROAD,
                         OPP. PALLAVI APARTMENT
                         SHANTHI NAGAR,
                         WILSON GARDEN POST,
                         BENGALURU - 560 027.

                   2.    SRI. VINOD B. KOTARI
                         S/O. BUDAMALA KOTARI G. M.,
Digitally signed         AGED ABOUT 49 YEARS,
by NAGAVENI
                         R/AT NO. 325, 1ST CROSS,
Location: HIGH
COURT OF                 BEHIND HOTEL HARIPRIYA,
KARNATAKA
                         BANDIGOWDA EXTENSION,
                         MANDYA TALUK-571 401.

                         ALSO R/AT NO. 7/5, 2ND FLOOR,
                         2ND MAIN ROAD,
                         BEHIND KIA SHOWROOM,
                         CHAKRAVARTHY LAYOUT,
                         BENGALURU NORTH TALUK - 560 020.
                            -2-
                                           NC: 2026:KHC:17
                                    CRL.P No. 5984 of 2024


HC-KAR




3.   SRI. RAJESH B KOTARI
     S/O. BUDAMALA KOTHARI. G. M.
     AGED ABOUT 52 YEARS,
     R/AT NO. 15, 1ST CROSS,
     CSI COMPOUND,
     LALBAGH CROSS ROAD,
     WILSON GARDEN SOUTH,
     BENGALURU SOUTH - 560 027.

4.   SRI. PADAM S JAIN
     S/O. SHANTILAL P.,
     AGED ABOUT 44 YEARS,
     R/AT ANHANT KRUPA
     LUNAWAT BHAWAN, NO.9/4, LAXMI ROAD,
     YELLAMMA GARDEN, SHANTINAGAR,
     WILSON GARDEN POST,
     BENGALURU - 560 027.
                                            ...PETITIONERS
(BY SRI. CHETAN JADHAV, ADVOCATE)

AND:

1.   STATE BY MANCHENAHALLI POLICE STATION
     BY PUBLIC PROSECUTOR,
     HIGH COURT OF KARNATAKA BUILDING,
     BANGALORE - 560 001.

2.   SHANKAR REDDY K.V.
     S/O. K. VENKATARAMANAREDDY,
     AGED ABOUT 77 YEARS,
     NO. 232, 7TH MAIN,
     MEI LAYOUT, BAGALAGUNTE,
     BENGALURU CITY - 560 073.
                                           ...RESPONDENTS
(BY SRI. B.N. JAGADEESHA ADDL. SPP)
                                   -3-
                                                  NC: 2026:KHC:17
                                           CRL.P No. 5984 of 2024


    HC-KAR



         THIS CRL.P IS FILED U/S 482 OF CR.PC PRAYING TO
QUASH         THE   ENTIRE   PROCEEDINGS    IN   FIR   REGISTERED
AGAINST THE PETITIONERS, ARRAINGING THEM AS ACCUSED
NO.1-4 IN CR.NO.28/2024 FOR OFFENCE P/U/S 419, 420, 465,
467, 468 AND 34 OF IPC, PENDING ON THE FILE OF THE
MANCHENAHALLI P.S.

         THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA


                             ORAL ORDER

Learned Addl.SPP on instructions would submit that the

charges have been framed and the petition would not be

entertainable at this juncture.

2. In the light of the charges being framed, the

entertainment of the petition will run foul of the judgment of

the Apex Court in the case of MINAKSHI BALA V. SUDHIR

KUMAR1.

(1994) 4 SCC 142

NC: 2026:KHC:17

HC-KAR

3. Reserving liberty to the petitioners to avail of such

remedy, as is available in law, the petition stands disposed.

All contentions are left open to be urged before the

concerned Court.

SD/-

(M.NAGAPRASANNA) JUDGE

SJK List No.: 1 Sl No.: 19 CT:BHK

 
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