Smt Sridevi Madar vs The State Of Karnataka
2026 Latest Caselaw 2429 Kant

Karnataka High Court

Smt Sridevi Madar vs The State Of Karnataka on 17 March, 2026

                                             -1-
                                                       NC: 2026:KHC:15610
                                                   CRL.P No. 2147 of 2026


                 HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 17TH DAY OF MARCH, 2026

                                          BEFORE
                          THE HON'BLE MR. JUSTICE S RACHAIAH
                 CRIMINAL PETITION NO. 2147 OF 2026 (438(Cr.PC)
                                       /482(BNSS))


                 BETWEEN:

                 1.   SMT SRIDEVI MADAR
                      W/O BARAMAPPA,
                      AGED ABOUT 40 YEARS,
                      RESIDING AT CHAMALAPUR,
                      KAMBLIHAL, HUNGUND,
                      BAGALKOT-587 125

Digitally
signed by
SREEDHARAN                                                   ...PETITIONER
BANGALORE        (BY SRI. LOKESHA Y.,ADVOCATE)
SUSHMA
LAKSHMI
Location: High   AND:
Court of
Karnataka
                 1.   THE STATE OF KARNATAKA
                      HULIMAVU POLICE STATION,
                      BENGALURU
                      REPRESENTED BY ITS PUBLIC PROSECUTOR
                               -2-
                                             NC: 2026:KHC:15610
                                       CRL.P No. 2147 of 2026


HC-KAR




     HIGH COURT COMPLEX,
     BANGALORE


                                                ...RESPONDENT
(BY SMT. ANITHA GIRISH N., HCGP)

      THIS CRL.P FILED U/S.438 (FILED U/S.482 BNSS)

CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING

THAT THIS HONOURABLE COURT MAY BE PLEASED TO

GRAN AN ORDER OF ANTICIPATORY BAIL IN THE EVENT

OF   PETITIONER/ACCUSED         NO.1    ARREST       FOR    THE

ALLEGED    OFFENCE     P/US     /306    OF     BNS   ACT,    IN

CRL.MISC.NO.192/2026       (CRIME        NO.430/2024)       OF

HULIMAVU POLICE STATION WHICH IS PENDING ON THE

FILE OF THE IX ADDL. CJM AT BENGALURU, IN THE

INTEREST OF JUSTICE.


      THIS PETITION, COMING ON FOR FINAL HEARING,

THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH
                            -3-
                                        NC: 2026:KHC:15610
                                    CRL.P No. 2147 of 2026


HC-KAR




                     ORAL ORDER

1. Learned counsel for the petitioner has filed a

memo dated 10.03.2026 seeking permission of this Court

to withdraw the petition. The memo is accepted.

2. Accordingly, this Criminal Petition is dismissed

as withdrawn.

Sd/-

(S RACHAIAH) JUDGE

NM