Gnanavel vs State By Suryanagar P S
2026 Latest Caselaw 2058 Kant

Karnataka High Court

Gnanavel vs State By Suryanagar P S on 9 March, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                              -1-
                                                            NC: 2026:KHC:14136
                                                       CRL.P No. 8369 of 2024


                   HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF MARCH, 2026

                                           BEFORE
                        THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                   CRIMINAL PETITION NO. 8369 OF 2024 (482(Cr.PC)
                                       / 528(BNSS)-)
                   BETWEEN:

                   1.   GNANAVEL,S/O MADHU,
                        AGED ABOUT 37 YEARS,
                        R/AT NO.1/54, CHINNA KAMALAPATTI,
                        K CETTY HALLI POST,
                        SETTIHALLI, DHARMAPURI,
                        TAMILNADU - 636809
                                                                 ...PETITIONER
                   (BY SRI. AMEENULLA N K.,ADVOCATE)
                   AND:

                   1.   STATE BY SURYANAGAR P S
                        REP BY STATE PUBLIC PROSECUTOR,
Digitally signed        HIGH COURT BUILDING,
by SANJEEVINI
J KARISHETTY            BANGALORE - 560 001
Location: High                                                  ...RESPONDENT
Court of
Karnataka          (BY SRI.CHANNAPPA ERAPPA HCGP)

                         CRL.P FILED U/S 482 CR.PC (FILED U/S 528 BNNS) BY
                   THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
                   HONOURABLE COURT MAY BE PLEASED TO QUASH THE FIR
                   AND COMPLAINT IN CR.NO.442/2023 FOR THE OFFENCE P/U/S
                   285,336 OF IPC AND SEC.9B OF EXPLOSIVE ACT AND
                   SEC.74,83,127 OF IPC IN SURYANAGAR P.S. PENDING ON THE
                   FILE OF THE IV ADDL.CIVIL JUDGE AND J.M.F.C, ANEKAL.

                       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                               -2-
                                            NC: 2026:KHC:14136
                                       CRL.P No. 8369 of 2024


HC-KAR




CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA


                       ORAL ORDER

Despite grant of sufficient time, office objections have not

been complied with. Writ petition is dismissed for non-

prosecution.

Sd/-

(M.NAGAPRASANNA) JUDGE

HR