Sri Chethan M vs Smt Latha Rani B V
2026 Latest Caselaw 66 Kant

Karnataka High Court

Sri Chethan M vs Smt Latha Rani B V on 6 January, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                          -1-
                                                      NC: 2026:KHC:467
                                                  CRL.P No. 14 of 2023


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH DAY OF JANUARY, 2026

                                         BEFORE
                     THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                          CRIMINAL PETITION NO. 14 OF 2023
              BETWEEN:

              1.    SRI CHETHAN M.
                    S/O MAREGOWDA
                    AGED ABOUT 35 YEARS
                    R/AT THIPPUR VILLAGE,
                    HERANDAPPANAHALLI
                    KODIHALLI HOBLI,
                    KANAKAPURA TALUK
                    RAMANAGARA DISTRICT
                    PIN - 562 117
                                                       ...PETITIONER
Digitally signed
by NAGAVENI
Location: HIGH
                 (BY SRI. VIJAYA SHEKARA GOWDA V., ADVOCATE)
COURT OF
KARNATAKA
                 AND:

              1.    SMT LATHA RANI B V
                    W/O KUMAR R
                    AGED ABOUT 47 YEARS
                    R/AT NO 283,
                    3RD CROSS
                          -2-
                                        NC: 2026:KHC:467
                                    CRL.P No. 14 of 2023


HC-KAR




   NEAR SOMESHWARA TEMPLE
   OLD MADIWALA,
   BTM LAYOUT
   1ST STAGE
   BENGALURU - 560 068
                                        ...RESPONDENT
(BY SRI. SHRIDHARA K., ADVOCATE)

     THIS CRL.P IS FILED U/S.482 CR.P.C BY THE

ADVOCATE FOR THE PETITIONER PRAYING THAT THIS

HONOURABLE     COURT   MAY     BE   PLEASED    TO   SET

ASIDE/QUASHED THE IMPUGNED ORDER PASSED BY THE

XIX ACMM, BANGALORE      IN C.C.NO.13805/2020 DATED

16.05.2022 AS PER ANNEXURE-F ON APPLICATION U/S

143-A OF N.I ACT.


     THIS PETITION, COMING ON FOR ORDERS, THIS

DAY, ORDER WAS MADE THEREIN AS UNDER:
                                   -3-
                                                   NC: 2026:KHC:467
                                              CRL.P No. 14 of 2023


 HC-KAR




CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA


                           ORAL ORDER

There is no representation on behalf of the petitioner.

2. Learned counsel for the respondent-complainant

submits that the present petition is rendered infructuous as it arises

out of C.C.No.13805/2020 and the concerned Court has already

rendered its judgment finding the petitioner guilty of the offences.

3. Therefore, leaving open all the remedy available in law,

the petition stands disposed.

Sd/-

(M.NAGAPRASANNA) JUDGE

SJK List No.: 1 Sl No.: 0 CT:SG