[Cites 2, Cited by 0]
Karnataka High Court
Gavisiddanagouda vs The State Of Karnataka on 31 January, 2026
Author: V.Srishananda
Bench: V.Srishananda
-1-
NC: 2026:KHC-D:1302
CRL.P No. 103458 of 2022
C/W CRL.P No. 102232 of 2022
CRL.P No. 101158 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 31ST DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 103458 OF 2022
(482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION NO. 102232 OF 2022
CRIMINAL PETITION NO. 101158 OF 2025
IN CRL.P.NO.103458/2022
BETWEEN:
1. GAVISIDDANAGOUDA
S/O GANGADHARAGOUDA PATIL
AGE. 36 YEARS, OCC. GOVT. EMPLOYEE,
19TH WARD, TEACHERS COLONY,
KINNAL ROAD, BHAGYNAGAR, KOPPAL,
TQ AND DIST KOPPAL-583231.
2. ARUNKUMAR S/O GANGADHARAGOUDA PATIL
AGE. 36 YEARS, OCC. STUDENT,
19TH WARD, TEACHERS COLONY,
KINNAL ROAD, BHAGYNAGAR,
KOPPAL, TQ. AND DIST. KOPPAL-583231.
CHANDRASHEKAR
LAXMAN 3. ARUNDHATI D/O GANGADHARAGOUDA PATIL
KATTIMANI
AGE. 36 YEARS, OCC. STUDENT ,
19TH WARD, TEACHER COLONY,KINNAL ROAD,
BHAGYNAGAR, KOPPAL,
TQ. AND DIST. KOPPAL-583231.
Digitally signed by
CHANDRASHEKAR
...PETITIONERS
LAXMAN
KATTIMANI
(BY SRI. A.B. PATIL MADAPUR, ADVOCATE)
Date: 2026.02.03
15:28:47 +0530
AND:
1. THE STATE OF KARNATAKA,
WOMEN POLICE STATION KOPPAL,
REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA, DHARWAD.
2. SWETHA W/O GAVISIDDANAGOUDA PATIL AND
D/O SHETTEPPA ,
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NC: 2026:KHC-D:1302
CRL.P No. 103458 of 2022
C/W CRL.P No. 102232 of 2022
CRL.P No. 101158 of 2025
HC-KAR
AGE. 32 YEARS, OCC. SERVICE,
RESIDING AT HOUSE NO. 823/1,
HARAPANAHALLI, TQ. HARAPANAHALLI,
DIST. DAVANAGERE-583131.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. KUSHAL V. BOLMAL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE COMPLIANT, FIR AND CHARGE
SHEET IN C.C. NO. 3053/2022 (KOPPAL WOMEN P.S. CRIME NO.
42/2022) FOR THE OFFENCES PUNISHABLE U/S 498 (A), 323 AND
504 R/W SEC. 34 OF IPC., PENDING ON THE FILE OF PRL. CIVIL
JUDGE (JR DN)AND JMFC COURT, AT. KOPPAL, IN THE INTEREST OF
JUSTICE.
IN CRL.P.NO.102232/2022:
BETWEEN:
1. SHWETA GAVISIDDANAGOUDA PATIL
AGE. 32 YEARS, OCC. SERVICE,
R/O.NO.823/1, HARAPANAHALLI,
TQ. HARAPANAHALLI, DAVANAGERE-583131.
2. SHETTAPPA SHANKAR SHETTE
AGE. 68 YEARS, OCC. RETIRED,
R/O.NO.823/1, 5TH WARD,
TEACHERS COLONY, HARAPANAHALLI,
TQ. HARAPANAHALLI, DAVANAGERE-583131.
3. S. DAKASHAYANAMMA
AGE. 64 YEARS, OCC. HOUSEWIFE,
R/O.NO.823/1, 5TH WARD, TEACHERS COLONY,
HARAPANAHALLI, TQ. HARAPANAHALLI
DAVANAGERE-583131.
4. KAVITHA W/O KARIBASAPPA
AGE. 40 YEARS, OCC. SERVICE,
R/O.NO.170, 5TH WARD, TEACHERS COLONY,
TALAVARA ON, ULAVATTHI, BALLARI-583212.
5. UMESH S/O. SHETTAPPA ACHARI
AGE. 42 YEARS, OCC. SERVICE,
R/O.C/O. 301, B2, LIG3,
ANEKAL ROAD, SURYA CITY, CHANDANPURA,
-3-
NC: 2026:KHC-D:1302
CRL.P No. 103458 of 2022
C/W CRL.P No. 102232 of 2022
CRL.P No. 101158 of 2025
HC-KAR
BENGALURU-560099.
...PETITIONERS
(BY SRI. SANTHOSH B. MALLIGAWAD, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA,
THROUGH KOPPAL TOWN P.S.
2. ARUNDHATI GANGADHARGOUDA PATIL
AGE 28 YEARS, OCC. SERVICE,
R/O. TEACHERS COLONY, KOPPAL CITY,
KOPPAL, KARNATAKA 583231.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. A.B. PATIL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE PROCEEDINGS IN THE KOPPAL
TOWN P.S. CRIME NO.72/2022 PENDING ON THE FILE OF PRINCIPAL
CIVIL JUDGE AND JMFC, KOPPAL WITH RESPECT TO THE OFFENCES
PUNISHABLE U/S 506, 143, 147, 149, 447 AND 323 OF THE IPC, IN
SO FAR PETITIONERS/ACCUSED NO.1 TO 5 ARE CONCERNED.
IN CRL.P.NO.101158/2025:
BETWEEN:
1. SWETHA GAVISIDDANAGOUDA PATIL D/O. SHETTAPPA
AGE. 32 YEARS, OCC. SERVICE,
RESIDING AT NO.823/1 HARAPANAHALLI,
HARAPANAHALLI TQ, DAVANAGERE 583131.
2. SHETTEPPA BASAVARAJAPPA
AGE. 68 YEARS, OCCC. RETIRED,
RESIDING AT NO. 823/1,
5TH WARD TEACHERS COLONY,
HARAPANAHALLI, HARAPANAHALLI TQ,
DAVANAGERE 583131.
3. DAKASHAYANAMMA W/O. SHETTAPPA S.S.
AGE. 64 YEARS, OCC. HOUSEWIFE,
RESIDING AT NO. 823/1, 5TH WARD,
TEACHERS COLONY HARAPANAHALLI,
-4-
NC: 2026:KHC-D:1302
CRL.P No. 103458 of 2022
C/W CRL.P No. 102232 of 2022
CRL.P No. 101158 of 2025
HC-KAR
HARAPANAHALLI TQ, DAVANAGERE 583131.
4. KAVITHA W/O. KARIBASAPPA
AGE. 40 YEARS, OCC. SERVICE
RESIDING AT NO. 170, 5TH WARD
TEACHERS COLONY, TALAVARA ONI,
ULAVATHI BALLARI 583212.
5. UMESH S/O. SHETTEPPA
AGE. 42 YEARS, OCC. SERVICE,
RESIDING AT C/O,301,B2,LIG 3,
ANEKAL ROAD SURYACITY CHANDANPURA
BENGALURU 560099.
...PETITIONERS
(BY SRI. KUSHAL V. BOLMAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REP. BY THE STATE,
PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA,
BY KOPPAL TOWN PS 580001.
2. ARUNDHATI GANGADHARGOUD PATIL
AGE. 28 YEARS, OCC. SERVICE,
R/O.TEACHERS COLONY, KOPPAL CITY,
KOPPAL, KARNATAKA-583231.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. A.B. PATIL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. (U/S.528 OF BNSS, 2023) PRAYING TO CALL FOR THE
RECORDS, ALLOW THIS PETITION QUASHING THE PROCEEDINGS IN
C.C. NO.796/2022 PENDING ON THE FILE OF SENIOR CIVIL JUDGE
AND CJM KOPPAL WITH RESPECT TO THE OFFENCES P/U/S 506, 143,
147, 149, 118 AND 323 OF IPC PERTAINING TO THE KOPPAL TOWN PS
CRIME NO.72/2022 AT DOCUMENT NO.1.
THESE CRIMINAL PETITIONS COMING ON FOR ADMISSION,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:1302
CRL.P No. 103458 of 2022
C/W CRL.P No. 102232 of 2022
CRL.P No. 101158 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. None appears for the revision petitioners.
2. It is stated that the petitioners have taken back
the file and have not engaged any other counsel. However,
the Memo of retirement is filed without acknowledgment.
Hence, the same cannot be accepted.
3. Accordingly, the petitions are dismissed for non-
prosecution.
Sd/-
(V.SRISHANANDA)
JUDGE
AC CT:CMU
LIST NO.: 1 SL NO.: 41
