Mrs.A. Bhavani vs The State Of Karnataka
2026 Latest Caselaw 28 Kant

Karnataka High Court

Mrs.A. Bhavani vs The State Of Karnataka on 5 January, 2026

                                           -1-
                                                     NC: 2026:KHC:252-DB
                                                     WA No. 695 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 5TH DAY OF JANUARY, 2026

                                        PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                          AND
                         THE HON'BLE MR. JUSTICE C.M. POONACHA
                         WRIT APPEAL NO. 695 OF 2025 (GM-POLICE)
               BETWEEN:
               1.   MRS. A. BHAVANI
                    W/O. LATE K.L. SUBRAMANYA
                    AGED ABOUT 68 YEARS
                    RESIDING AT NO. 1/20, COURT ROAD
                    NEAR SRIRANGANATHA SWAMY TEMPLE
                    SRIRANGAPATANA, MANDYA - 571 438
                                                             ...APPELLANT
               (BY MS. ANUSHA B. REDDY, ADVOCATE)

               AND:
               1.   THE STATE OF KARNATAKA
                    DEPARTMENT OF HOME, VIDHANA SOUDHA,
Digitally           BENGALURU - 560 001
signed by           REPRESENTED BY ITS
SRIDEVI S
                    ADDITIONAL SECRETARY
Location:
High Court     2.   THE SUPERINTENDENT OF POLICE
of Karnataka        OFFICE OF THE SUPERINTENDENT OF POLICE
                    DC OFFICE ROAD, MANDYA CITY
                    MANDYA - 571 401
               3.   THE INSPECTOR OF POLICE
                    SRIRANGAPATNA POLICE STATION
                    SRIRANGAPATANA
                    MANDYA - 571 438.
                                                       ...RESPONDENTS
               (BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)
                                -2-
                                              NC: 2026:KHC:252-DB
                                              WA No. 695 of 2025


 HC-KAR




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 24.01.2025 PASSED BY THE
LEARNED SINGLE JUDGE IN W.P. No. 1090/2025 (GM-POLICE)
AND CONSEQUENTLY ALLOW THE WRIT PETITION No.
1090/2025.

     THIS APPEAL, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                        ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant seeks to

withdraw the present appeal.

2. The appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD List No.: 1 Sl No.: 6