Sri Sudeep vs The State Of Karnataka
2026 Latest Caselaw 25 Kant

Karnataka High Court

Sri Sudeep vs The State Of Karnataka on 5 January, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                              -1-
                                                             NC: 2026:KHC:123
                                                      CRL.P No. 12875 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. 12875 OF 2025
                   BETWEEN:

                   SRI SUDEEP
                   S/O VISHWANATHA
                   AGED ABOUT 21 YEARS
                   R/AT MANCHAHALLI VILLAGE
                   BANGARPET TALUK
                   K.G.F, KOLAR DISTRICT - 561 301.


                                                                ...PETITIONER
                   (BY SRI PRAKASHA M., ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
Digitally signed         STATION HOUSE OFFICER
by NAGAVENI              BANGARPET POLICE STATION
Location: HIGH           BANGARPET TALUK
COURT OF
KARNATAKA
                         REPRESENTED BY HIS
                         STATE PUBLIC PROSECUTOR
                         BENGALURU - 560 001.

                   2.    XXXXX
                         XXXXX
                                                              ...RESPONDENTS
                   (BY MISS. ASMA KAUSER, ADDL. SPP FOR R-1)
                                -2-
                                               NC: 2026:KHC:123
                                       CRL.P No. 12875 of 2025


HC-KAR



     THIS CRL.P IS FILED U/S 482 CR.P.C., (FILED U/S 528
BNSS) PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN
SPL.C (P) NO.77/2024, (IS ARISING OUT OF CR.NO.108/2024)
BY THE BANGARPET P.S FOR THE ALLEGED O/P/U/S 376(2)(n),
506, 366A OF IPC AND U/S 12,4,6 OF POCSO ACT, 2012 OF
THE FILE OF ADDL. DIST. AND SESSIONS JUDGE, FTSC-
1(POCSO) KOLAR,.

    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:123

HC-KAR

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

consequence.

Sd/-

(M.NAGAPRASANNA) JUDGE

NVJ List No.: 1 Sl No.: 119 CT:SS