Sri.Shravith K .L vs State Of Karnataka
2026 Latest Caselaw 20 Kant

Citation : 2026 Latest Caselaw 20 Kant
Judgement Date : 5 January, 2026

[Cites 3, Cited by 0]

Karnataka High Court

Sri.Shravith K .L vs State Of Karnataka on 5 January, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                            NC: 2026:KHC:122
                                                     CRL.P No. 12748 of 2025


                 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. 12748 OF 2025
                 BETWEEN:

                 1.    SRI SHRAVITH K. L.,
                       S/O LAKSHMIPATHI K. N.,
                       AGED ABOUT 31 YEARS
                       R/AT K.RAMPURA, KADABA HOBLI
                       GUBBI TALUK, TUMKUR DISTRICT - 572 219.

                 2.    LAKSHMIPATHI
                       S/O NARAYANA SHETTY
                       AGED ABOUT 61 YEARS
                       R/AT KADABA VILLAGE
                       K.RAMAPURA, GUBBI TALUK
                       TUMKURU DISTRICT - 572 219.

Digitally signed 3.    UMADEVI S.,
by NAGAVENI            W/O LAKSHMIPATHI
Location: HIGH
COURT OF               AGED ABOUT 51 YEARS
KARNATAKA              R/AT KADABA VILLAGE
                       K.RAMAPURA, GUBBI TALUK
                       TUMKURU DISTRICT - 572 219.

                 4.    GIRISH
                       S/O CHANNASWAMY
                       AGED ABOUT 40 YEARS
                       R/AT KADABA VILLAGE
                       K.RAMAPURA, GUBBI TALUK
                       TUMKURU DISTRICT - 572 219.
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                                              NC: 2026:KHC:122
                                   CRL.P No. 12748 of 2025


HC-KAR




5.   BHAVANA
     C/O GIRISH K. C.,
     AGED ABOUT 33 YEARS
     R/AT KADABA VILLAGE
     K.RAMAPURA, GUBBI TALUK
     TUMKURU DISTRICT - 572 219.
     ADDRESS AS PER AADAR CARD.
                                                ...PETITIONERS
(BY SRI C.S.MADHU, ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     BY CHANNAGIRI P.S,
     (REPRESENTED BY THE SPP)
     HIGH COURT OF KARNATAKA
     BENGALURU - 560 001.

2.   SMT. KAVYA M. R.,
     W/O SHRAVITH K. L.,
     D/O RAVI M.,
     AGED ABOUT 27 YEARS
     R/AT CHANNESHPURA
     (MADAL) VILLAGE
     CHANNAGIRI TALUK
     DAVANAGERE DISTRICT - 577 213.
                                              ...RESPONDENTS
(BY SRI B.N.JAGADEESHA, ADDL. SPP FOR R-1)

       THIS CRL.P IS FILED U/S 482 CR.P.C., (FILED U/S 528
BNSS)    PRAYING   TO   QUASH     THE   FIR    AGAINST    THE
PETITIONERS IN CR.NO.508/2022 BEFORE THE CHANNAGIRI
P.S, FOR THE O/P/U/S 323, 504, 506, 498A, 149 OF IPC AND
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                                                  NC: 2026:KHC:122
                                         CRL.P No. 12748 of 2025


 HC-KAR



SEC. 3 AND 4 OF D.P ACT IN PRL.CIVIL JUDGE AND JMFC
COURT CHANNAGIRI.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:



CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA


                          ORAL ORDER

Learned Additional State Public Prosecutor on instructions

and verification would submit that the charges are already

framed by the trial Court, the matter is at the stage of trial in

C.C.No.3166/2025 and the petition would not be entertainable

at this juncture.

2. In the light of the aforesaid submission, the

entertainment of the petition under Section 482 of the Cr.P.C.,

at this juncture, will run foul of the judgment of the Apex Court

in the case of MINAKSHI BALA V. SUDHIR KUMAR reported

in (1994) 4 SCC 142. Therefore, reserving liberty to the

petitioners to challenge the charge sheet so filed, the petition

stands disposed.