[Cites 8, Cited by 0]

Karnataka High Court

Prabhukant vs The State Of Karnataka on 26 March, 2026

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                                                            NC: 2026:KHC-K:2730
                                                       CRL.P No. 201917 of 2025


                      HC-KAR



                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 26TH DAY OF MARCH, 2026

                                              BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                               CRIMINAL PETITION NO. 201917 OF 2025
                                       (482(Cr.PC)/528(BNSS))
                      BETWEEN:

                      PRABHUKANT
                      S/O HUSANAPPA DHANNA
                      AGE: 46 YEARS, OCC: TEACHER
                      R/O BHANKUR, SHAHABAD
                      NOW RESIDING AT HEERA NAGAR
                      HIRAPUR, KALABURAGI-585103
                                                                  ...PETITIONER
                      (BY SRI. SANTOSH PATIL, ADVOCATE)
                      AND:

                      1.   THE STATE OF KARNATAKA
Digitally signed by        THROUGH KALABURAGI CITY
SHIVALEELA
DATTATRAYA UDAGI           WOMAN POLICE STATION
Location: HIGH             DIST KALABURAGI-585102
COURT OF
KARNATAKA                  REPRESENTED BY ADDL. SPP
                           HIGH COURT OF KARNATAKA
                           KALABURAGI BENCH-585107

                      2.   RESHMA W/O PRABHUKANT DHANNA
                           AGE: 30 YEARS, OCC: HOUSEWIFE
                           R/O HEERA NAGAR, HIRAPUR
                           KALABURAGI-585102
                                                              ...RESPONDENTS
                      (BY SRI.GOPALKRISHNA B. YADAV, HCGP FOR R1;
                      SRI. K. H. RATHOD, ADV., FOR R2)
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                                         NC: 2026:KHC-K:2730
                                   CRL.P No. 201917 of 2025


HC-KAR



     THIS CRL.P IS FILED U/S 528 OF BNSS (NEW), U/S.482
OF CR.P.C.(OLD), PRAYING TO A) QUASH THE ENTIRE
PROCEEDINGS IN C.C NO.11733/2025 PENDING ON THE FILE
OF I ADDL. CJ(JD) AND JMFC KALABURAGI, ARISING OUT OF
CRIME NO.56/2025 OF KALABURAGI CITY WOMAN PS,
DISTRICT KALABARUGI, REGISTERED FOR THE OFFENCES
PUNISHABLE U/SEC.85, 115(2), 351, 352 OF BNS-2023 AND
U/SEC.3 AND 4 OF D.P. ACT, 1961.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE G BASAVARAJA


                       ORAL ORDER

The petitioner has filed this petition under Section

528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for

short, 'BNSS, 2023') seeking following relief:

a) Quash the entire proceedings in C.C No.11733/2025 pending on the file of I-ADDL.

CJ(JD) & JMFC kalaburagi, arising out of Crime No.56/2025 of Kalaburagi City Woman PS, District Kalabarugi, registered for the offences punishable u/sec.85, 115(2), 351, 352 of BNS- 2023 and u/sec.3 and 4 of D.P. Act, 1961;

b) Pass any other appropriate order or directions as deemed fit by this Hon'ble Court under the facts and circumstances of the case, in the interest of justice and equity.

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2. On the basis of complaint filed by one Reshma,

respondent No.1-Kalaburagi City Women Police have

registered a case in Crime No.56/2025 against the

petitioner-accused for the offences punishable under

Sections 85, 115(2), 351, 352 of Bharatiya Nyaya Sanhita,

2023 (for short, 'BNS, 2023') and Sections 3 and 4 of

Dowry Prohibition Act, 1961 (for short, 'the D.P.Act').

Hence, the petitioner has filed this petition to quash the

proceedings against him.

3. The learned counsel appearing on behalf of the

petitioner would submit that the allegation levelled against

the petitioner is false and baseless. The petitioner being

innocent is falsely implicated in the case by the

complainant only to harass and humiliate him. There is a

delay in lodging the complaint and the same is not

properly explained. Earlier, the petitioner lodged a

complaint against the complainant-Reshma and others in

Crime No.75/2025 before Ashok Nagar Police Station,

Kalaburagi on 02.05.2025 for the offences punishable

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under Sections 189(2), 191(2) 191(3), 329(4), 127(2),

115(2), 118(1), 118(2), 352, 351(2), 351(3), 190 of BNS,

2023. The petitioner is a school teacher and is a respected

person in the society. The complainant, in order to harass

and humiliate the petitioner, has framed the petitioner in

the instant case only to disrepute and cause annoyance. It

is the complainant who has assaulted the petitioner to

which the petitioner was admitted in the hospital and there

are documents to prove the same. Hence, the

complainant, by misusing the provisions of BNS-2023, has

implicated the petitioner only to see that the petitioner

faces difficulties in his job. The complainant has made

general, vague and odd allegations against the petitioner.

The police have charge-sheeted the petitioner. Although,

there is no prima facie evidence against the petitioner to

connect with the alleged offence except the cyclostyled

statements of two witnesses, the initiation of criminal

proceedings would be abuse of process of Court and the

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same are liable to be quashed. On all these grounds,

sought for allowing of the petition.

4. On the basis of the complaint filed by Reshma,

the Women Police Station, Kalaburagi City have registered

the case in Crime No.56/2025 against the petitioner for

the commission of offence under Sections 85, 115(2), 351,

352 of BNS, 2023 and Sections 3 and 4 of D.P.Act, 1961.

After registration of the case, the Investigating Officer has

conducted the spot panchanama and recorded the

statement of witnesses and on thorough investigation, the

Investigating Officer has submitted the charge sheet

against the accused for the aforesaid offences. In column

No.17, it is alleged against the present petitioner as

under:

" ಾನ ಾ ಾಲಯದ ಾ ೆ ಒಳಪಡುವ ಕಲಬುರ ನಗರದ ಮ ಾ ೕಸ #ಾ$ೆ ºÀ%&ಯ ಆ (ೈ* ಕಲಬುರ ನಗರದ ೕ+ಾನಗಳ ೕ+ಾಪ,ರ

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=ಾಗೂ ಲಗ>ದ ಖಚುA ೆಚBವನು> ರೂ.2 ಲC ರೂ.ಗಳನು> ಖಚುA ಾ7 ಮದು ೆ ಾ74ೊDEರುFಾ +ೆ.

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% ಾಂಕ:23.04.2025 ರಂದು +ಾQ3 9 ಗಂWೆ ೆ ೕ+ಾಪ,ರದ ೕ+ಾನಗರದ 6 ಈ 0ೋ.ಪತ3ದ -4ಾಲಂ ನಂ:14 ರ 6 ನಮೂದು ಾ7ದ 8ಾ9 ನಂ:01 ೆದ&ವರು ಗಂಡನ ಮ ೆಯ 60ಾ&ಗ ಆ+ೋ ತನು -ನ> ತವರು ಮ ೆMಂದ ಹಣ, ಬಂ ಾರ ತಂದು 4ೊಡು ಅಂFಾ 4ೇJ0ಾಗ ನನ> ತವರು ಮ ೆಯವರು ಬಡವG0ಾ&+ೆ ಎ 6ಂದ ತರುವLದು ಅಂFಾ 8ಾ9 ನಂ:01 ೆದ&ವರು ಆ+ೋ ತ- ೆ ಅಂ0ಾಗ K ರಂ7 ನನ ೆ ಅ ೆ;ಾ6 =ೇಳKೇಡ ನನ ೆ Xದಲು ಹಣ ಮತು ಬಂ ಾರ ತಂದು 4ೊಡು ಇಲ6%ದ&+ೆ -ನ ೆ ZಡುFೆ ೆ ಅಂFಾ =ೆದG4ೆ =ಾ* [ಾ* ನಂ:01 ೆದ&ವG ೆ ತನ> 4ೈMಂದ =ೊ\ೆಬ\ೆ ಾ7ರುFಾ ೆ.

4ಾರಣ ತ-]ೆ ಮತು 8ಾPÁëöå^ಾರಗJಂದ ಆ+ೋ ತರ ಅಪ+ಾಧ 8ಾZೕFಾ ದ&Gಂದ ಸದG ಆ+ೋ ತರ Rರುದ` ಕಲಂ: 85, 115(2), 351,352 Zಎaಎb =ಾಗೂ 3&4 7 ಎPïÖ ಪ34ಾರ ಈ 0ೋcಾ+ೋಪ$ಾ ಪತ3 ಸ 6ಸ;ಾ 0ೆ."

5. The alleged incident took place on 23.04.2025

at 09.00 p.m. in Heera Nagar, Hirapur, Kalaburagi. On

perusal of FIR pertaining to Crime No.75/2025 filed by the

present petitioner Prabhukant against the accused Nos.1

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to 9, which accused No.5 Reshma is one of the accused.

This crime number is pertaining to the crime took place on

25.04.2024. After lapse of 7 days, the complainant has

lodged a complaint to the police on 02.05.2025 against the

accused for the commission of offences under Sections

189(2), 191(2), 191(3), 329(4), 127(2), 115(2), 118(1),