Sri. Chikka Arasaiah @ L K Arasu vs State Of Karnataka
2026 Latest Caselaw 24 Kant

Karnataka High Court

Sri. Chikka Arasaiah @ L K Arasu vs State Of Karnataka on 5 January, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                               -1-
                                                            NC: 2026:KHC:124
                                                     CRL.P No. 12795 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. 12795 OF 2025
                 BETWEEN:

                 SRI CHIKKA ARASAIAH @ L.K.ARASU
                 S/O LATE KADIRAIAH
                 AGED ABOUT 75 YEARS
                 R/AT NO.4, 80 FEET ROAD
                 ASHWATH NAGAR
                 VTC BANGALORE NOTH
                 PO: RMV EXTENSION II STAGE
                 DISTRICT: BENGALURU
                 STATE: KARNATAKA - 560 094.
                                                               ...PETITIONER
                 (BY SRI S.BALAKRISHNAN, ADVOCATE)

                 AND:

Digitally signed 1.    STATE OF KARNATAKA
by NAGAVENI
                       BY THYAMAGONDLU P.S,
Location: HIGH
COURT OF               REPRESENTED BY S.P.P.
KARNATAKA              HIGH COURT BUILDING
                       BENGALURU - 560 001.

                 2.    HEMALATHA
                       W/O LAKSHMANA
                       AGED ABOUT 34 YEARS
                       LAKKENAHALLI VILLAGE
                       THYAMAGONDLU HOBLI
                       NELAMANGALA TALUK
                                -2-
                                               NC: 2026:KHC:124
                                       CRL.P No. 12795 of 2025


HC-KAR



    BENGALURU DISTRICT
    KARNATAKA - 562 132.
                                                ...RESPONDENTS
(BY MISS. ASMA KAUSER, ADDL. SPP FOR R-1)

     THIS CRL.P IS FILED U/S 482 CR.P.C., (FILED U/S 528
BNSS) PRAYING TO SET ASIDE THE ORDER OF COGNIZANCE
DTD 29.05.2024 TAKEN BY ADDL. CIVIL JUDGE AND JMFC, AT
NELAMANGALA IN C.C.NO.5080/2024, FOR THE OFFENCES
P/U/S 143, 147, 323, 324, 354, 504, 506 R/W 149 OF IPC.

    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 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

petitioner to avail of such remedy, as is available in law, the

petition stands disposed.

NC: 2026:KHC:124

HC-KAR

All contentions are kept open to be urged before the

concerned Court.

Ordered accordingly.

Pending application I.A.No.1/2025 is also disposed, as a

consequence.

Sd/-

(M.NAGAPRASANNA) JUDGE

NVJ List No.: 1 Sl No.: 117 CT:SS