[Cites 1, Cited by 0]
Karnataka High Court
Ranghanath S/O. Hanumanthappa ... vs The State Of Karnataka on 31 January, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:1321
CRL.P No. 101851 of 2021
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. 101851 OF 2021
(482(CR.PC)/528(BNSS))
BETWEEN:
1. RANGHANATH S/O. HANUMANTHAPPA KARATAGI
AGE. 41 YEARS, OCC. GOVERNMENT EMPLOYEE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
2. SHARANAPPA S/O. HANUMANTAPPA
AGE. 43 YEARS, OCC. AGRICULTURE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
3. K. VEERANNA S/O. HANUMANTAPPA
CHANDRASHEKAR
LAXMAN
AGE. 58 YEARS, OCC. KANKAGERI ROAD,
KATTIMANI
AGRICULTURE RESEARCH STATION
GANGAVATHI, GANGAVATHI, DIST. KOPPAL,
Digitally signed by
CHANDRASHEKAR
LAXMAN
KATTIMANI
Date: 2026.02.04
WRONGLY SHOWN IN FIR AS
12:57:39 +0530
VEERUPANNA S/O. HANUMANTAPPA
AGE. 58 YEARS, OCC. AGRICULTURE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
4. SHARADA W/O. RANGHANATH
AGE. 24 YEARS, OCC. HOUSEWIFE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
5. NAGARTHNA @ ANUSAYYA W/O. VEERANNA
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NC: 2026:KHC-D:1321
CRL.P No. 101851 of 2021
HC-KAR
AGE. 42 YEARS, OCC. KANKAGERI ROAD,
AGRICULTURE RESEARCH STATION, GANGAVATHI
GANGAVATHI, DIST.KOPPAL.
WRONGLY SHOWN IN THE FIR
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
OCC: HOUSEWIFE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
6. SHANKUNTALA W/O. VEERESH
AGE. 24 YEARS, OCC. HOUSEWIFE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
7. VEENA W/O. NAGARAJ
AGE. 24 YEARS, OCC. HOUSEWIFE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
8. RENUKA W/O. HANUMANTHAPPA
AGE. 19 YEARS, OCC. HOUSEWIFE
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
9. LAKSHMI W/O. SHARANAPPA
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
10. MOUNESH S/O. KARIYAPPA
AGE. 35 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
11. BASAVARAJ S/O. KARIYAPPA
AGE. 25 YEARS, OCC. EMPLOYEE,
R/O.HULKIHAL VILLAGE-583282
-3-
NC: 2026:KHC-D:1321
CRL.P No. 101851 of 2021
HC-KAR
TQ. KARATAGI, DIST. KOPPAL.
12. MUDIYAPPA S/O. KARIYAPPA
AGE. 22 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
13. HANUMESH S/O. RANGAPPA
AGE. 31 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL
14. PAMPAPATHI S/O. RANGAPPA
AGE. 32 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
15. VEERESH S/O. RANGAPPA
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
16. VASANTH @ VASANTHKUMAR S/O.SHARANAPPA
AGE. 18 YEARS, OCC. STUDENT,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
17. HANUMESH S/O. TIPPANNA
AGE. 26 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
18. VENKATESH S/O. VEERANNA
AGE. 19 YEARS, OCC. STUDENT,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
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NC: 2026:KHC-D:1321
CRL.P No. 101851 of 2021
HC-KAR
19. HANUMESH S/O. VEERANNA
AGE. 22 YEARS, OCC. STUDENT,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
...PETITIONERS
(BY SRI. RAJASHEKAR R. GUNJALLI AND SRI. VIJAYA S.
CHINIWAR, ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA BENCH,
AT. DHARWAD,
BY ITS KARATAGI POLICE STATION
GANGAVATHI RURAL CIRCLE, DIST KOPPAL.
2. HANUMANTAPPA S/O.HANUMANTAPPA KARATAGI
AGE. 48 YEARS, OCC. AGRICULTURE,
R/O.HULKIHAL VILLAGE-583282
TQ. KARATAGI, DIST. KOPPAL.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. AMRUTH V. JOIS AND SRI. S.A. BIRANAGI,
ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH THE COMPLAINT AND FIR IN CRIME
NO.187/2021 PENDING ON THE FILE OF ADDL. CIVIL JUDGE
(JR.DN) AND JMFC, GANGAVATHI, KOPPAL DISTRICT,
REGISTERED FOR THE OFFENCES U/S 506, 504, 143, 147, 149,
447, 323, 324, 326 OF IPC, IN THE INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:1321
CRL.P No. 101851 of 2021
HC-KAR
ORAL ORDE
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Heard Sri. Vijay S. Chiniwar, learned counsel for
the petitioners and Smt. Kirtilata R. Patil, learned High
Court Government Pleader for respondent No.1-state.
2. None appears for respondent No.2.
3. According to the petitioners, a counter case has
also been filed by respondent No.2, but they have not
approached this Court seeking quashing of the pending
proceedings.
4. Under such circumstances, following the
principles of law enunciated in the Full Bench judgment of
this Court in the case of State of Karnataka by Circle
Inspector of Police Vs. Hosakeri Ningappa and
another1, petition relief cannot be granted.
5. Accordingly, the following:
ORDER
(i) Petition is dismissed.
ILR 2012 KAR 509
NC: 2026:KHC-D:1321
HC-KAR
(ii) The Investigation Officer is directed
to investigate the matter in crime
Nos.187/2021 and 188/2021 strictly
in accordance with the guidelines
issued in the case of the Hosakeri
Ningappa (supra) and file
appropriate report in accordance with
law.
(iii) However, if there are any
discrepancies in filing the charge
sheet, petitioners are at liberty to
approach this Court after the charge
sheet is filed.
Sd/-
(V.SRISHANANDA)
JUDGE
SMM / Ct-cmu
LIST NO.: 3 SL NO.: 40
