Ambayya @ Limbya vs The State Of Karnataka
2026 Latest Caselaw 3479 Kant

Karnataka High Court

Ambayya @ Limbya vs The State Of Karnataka on 5 May, 2026

                                                    -1-
                                                                NC: 2026:KHC-K:3834
                                                           CRL.P No. 200636 of 2026


                       HC-KAR



                                   IN THE HIGH COURT OF KARNATAKA

                                           KALABURAGI BENCH

                                  DATED THIS THE 5TH DAY OF MAY, 2026

                                                 BEFORE
                                   THE HON'BLE MR. JUSTICE T.M.NADAF
                                 CRIMINAL PETITION NO. 200636 OF 2026
                                        (439(Cr.PC)/483(BNSS)

                      BETWEEN:

                      1.   AMBAYYA @ LIMBYA
                           S/O GANGARAM CHAVAN,
                           AGE : 50 YEARS, OCC : COOLIE,

                      2.   BENYA @ MADHU
                           S/O RATNU PAWAR,
                           AGE : 55 YEARS, OCC : COOLIE,
                           BOTH R/O: KUMNOOR NAYAK THANDA,
                           TQ : ALAND DIST: KALABURAGI.
                                                                      ...PETITIONERS

                      (BY SRI GANESH NAIK, ADVOCATE)

                      AND:

Digitally signed by        THE STATE OF KARNATAKA,
SACHIN
Location: HIGH
COURT OF
                           THROUGH PS HUMNABAD
KARNATAKA                  DIST: BIDAR
                           ITS REPRESENTED BY ADDL. SPP
                           HIGH COURT OF KARNATAKA
                           AT KALABURAGI BENCH - 585103.
                                                                      ...RESPONDENT

                      (BY SRI JAMADAR SHAHABUDDIN, HCGP)

                             THIS CRL.P. IS FILED UNDER SECTION 439 OF CR.P.C (OLD)
                      U/S 483 OF BNSS, 2023 (NEW) PRAYING TO RELEASE THE
                      ACCUSED/PETITIONERS ON BAIL IN SC NO.5069/2025 PENDING ON
                      THE FILE OF II ADDL. DISTRICT AND SESSIONS JUDGE AT BIDAR
                                 -2-
                                                 NC: 2026:KHC-K:3834
                                      CRL.P No. 200636 of 2026


HC-KAR



SITTING AT BASAVAKALYAN, FOR OFFENCES P/U/SEC. 399, 402 OF
IPC   (CRIME   NO.562/2002   REGISTRAR      BY    HUMNABAD    POLICE
STATION) IN THE INTEREST OF JUSTICE.


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


CORAM: HON'BLE MR. JUSTICE T.M.NADAF

                          ORAL ORDER

Learned counsel for the petitioners seeks leave of the

Court to withdraw the petition and file petition seeking for

quashing of the proceedings, as the other accused on whose

voluntary statement, the present petitioner is arrested, were

acquitted on full-fledged trial. Since there are no other

allegations except the voluntary statement of accused who

were already acquitted on full-fledged trial, the split up charge

sheet filed against the petitioner if tried again would result in

waste of public as well as judicial time.

2. Considering the submission, petitioner is permitted to

withdraw the petition with liberty to file petition under Section

482 of Cr.P.C./528 of BNSS, 2023.

NC: 2026:KHC-K:3834

HC-KAR

3. Accordingly, the petition is dismissed as withdrawn

with liberty as sought for.

Sd/-

(T.M.NADAF) JUDGE

SWK List No.: 2 Sl No.: 10