Premsagar M vs The State Of Karnataka
2026 Latest Caselaw 2727 Kant

Karnataka High Court

Premsagar M vs The State Of Karnataka on 26 March, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                        -1-
                                                    NC: 2026:KHC:17136
                                                CRL.P No. 2916 of 2026


            HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 26TH DAY OF MARCH, 2026

                                     BEFORE
                   THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
             CRIMINAL PETITION NO. 2916 OF 2026 (482(Cr.PC) /
                                   528(BNSS))


            BETWEEN:



            1.    PREMSAGAR M
                  S/O MALLAIAH,
                  AGED ABOUT 29 YEARS,
                  R/AT NO. SAI KRUPA
                  1ST CROSS, ARALIMADAPALYA,
                  80 FEET GATE ROAD
                  SIRA-GATE TUMKURU CITY
                  TUMKURU-577101.

            2.    MALLAIAH
Digitally         S/O LATE K. M KARIYANNA
signed by
VANAMALA          AGED ABOUT 63 YEARS
N                 RETIRED OFFICER
Location:         CENTRAL GOVERNMENT
HIGH
COURT OF          R/AT SAI KRUPA
KARNATAKA         1ST CROSS, ARALIMADAPALYA,
                  80 FEET GATE ROAD
                  SIRA-GATE TUMKURU CITY
                  TUMKURU-577101.

            3.    RADHAMMA
                  W/O MALLAIAH
                  AGED ABOUT 57 YEARS
                            -2-
                                       NC: 2026:KHC:17136
                                  CRL.P No. 2916 of 2026


HC-KAR



     R/AT SAI KRUPA
     1ST CROSS, ARALIMADAPALYA,
     80 FEET GATE ROAD
     SIRA-GATE TUMKURU CITY
     TUMKURU-577101.

4.   VANDANA
     D/O MALLAIAH
     W/O BASAVARAJ A N.
     AGED ABOUT 30 YEARS
     R/AT SAI KRUPA
     1ST CROSS, ARALIMADAPALYA,
     80 FEET GATE ROAD
     SIRA-GATE TUMKURU CITY
     TUMKURU-577101.
                                           ...PETITIONERS
(BY SRI. MALLIKARJUN B RYAKHA.,ADVOCATE)


AND:

1.   THE STATE OF KARNATAKA
     BY WOMEN POLICE SATATION,
     TUMKURU DISTRICT.
     REP BY STATE PUBLIC PROSECUTOR,
     ADVOCATE GENERAL OFFICE,
     HIGH COURT BUILDING,
     BANGALORE-560001.

2.   SMT. NAVYA B A.,
     W/O PREMSAGAR
     AGED ABOUT 27 YEARS
     R/AT SAI KRUPA 1ST CROSS,
     ARALIMADAPALYA,
     80 FEET GATE ROAD
                             -3-
                                        NC: 2026:KHC:17136
                                   CRL.P No. 2916 of 2026


HC-KAR



   SIRA-GATE TUMKURU CITY
   TUMKURU-577101
   PRESENTLY RESIDING AT
   BADAVANAPALYA, N. HOSAHALLI (POST)
   GUBBI TALUK NITTURU HOBLI
   TUMKURU DISTRICT.- 575101.


                                           ...RESPONDENTS
(BY SRI.CHANNAPPA ERAPPA., HCGP)



     THIS CRL.P IS FILED U/S 482 CR.P.C (U/S 528 BNSS)

PRAYING TO QUASH THE FIR AGAINST THE PETITIONERS IN

CR.NO.2/2026   REGISTERED    BY   THE   WOMEN    P.S.,   AT

TUMAKURU,       FOR         THE     OFFENCES         P/U/S

85,115(2),54,351(2),352,3(5) OF BNSS, U/S 3 AND 4 OF D.P

ACT 1961, PENDING BEFORE 2nd ADDL. SENIOR CIVIL JUDGE

AND JMFC COURT, AT TUMAKURU.


     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
                                -4-
                                            NC: 2026:KHC:17136
                                        CRL.P No. 2916 of 2026


HC-KAR



                          ORAL ORDER

Learned counsel appearing for the petitioners seeks leave

of this Court to withdraw of the petition with liberty to

challenge charge sheet.

2. Liberty so sought is granted.

3. The petition is disposed as withdrawn.

Sd/-

(M.NAGAPRASANNA) JUDGE

AN/-