Citation : 2026 Latest Caselaw 3499 Kant
Judgement Date : 5 May, 2026
-1-
NC: 2026:KHC:24612
CRL.P No. 6864 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF MAY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CRIMINAL PETITION NO. 6864 OF 2026 (482(Cr.PC) /
528(BNSS))
BETWEEN:
1. BHAVYA NARANG
D/O KIRTI KUMAR NARANG
AGED ABOUT 26 YEARS,
AS PER PCR:
BUSINESS DEVELOPMENT MANAGER,
PRIMENUMBERS TECHNOLOGIES PRIVATE LIMITED
271, 6TH MAIN ROAD, HAL 2ND STAGE,
MOTAPPAPALYA, INDIRANAGAR
KARNATAKA-560008
AS PER AADHAR:
NO.133/78, M BLOCK, KIDWAI NAGAR,
KANPUR-208011, UTTAR PRADESH.
Digitally 2. RUPALI SACHAN
signed by
D/O RAJENDRA KUMAR SACHAN
MALATESH
AGED ABOUT 29 YEARS,
KC
Location: AS PER PCR:
HIGH BUSINESS DEVELOPMENT MANAGER,
COURT OF PRIMENUMBERS TECHNOLOGIES PRIVATE LIMITED
KARNATAKA 271, 6TH MAIN ROAD,
HAL 2ND STAGE, MOTAPPAPALYA,
INDIRANAGAR
KARNATAKA-560008
AS PER AADHAR:
NO.H-1704, KANPUR - 208017,
UTTAR PRADESH.
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NC: 2026:KHC:24612
CRL.P No. 6864 of 2026
HC-KAR
3. GAURAV BHATI
S/O SUSHIL BHATI
AGED ABOUT 44 YEARS,
AS PER PCR:
CEO,
PRIMENUMBERS TECHNOLOGIES PRIVATE LIMITED
271, 6TH MAIN ROAD, HAL 2ND STAGE,
MOTAPPAPALYA, INDIRANAGAR
KARNATAKA-560008.
AS PER AADHAR:
NO.253, BLOCK 2,
JAL VAYU TOWERS,
NGEF LAYOUT, SADANAND NAGAR,
BENGALURU-560038.
...PETITIONERS
(BY SMT. URMILA PULLAT, ADVOCATE)
AND:
EZEKIEL MATHIAS
S/O ROHAN MATHIAS,
AGED ABOUT 28 YEARS
R/AT NO. 687, GROUND FLOOR,
7TH MAIN, 8TH CROSS, HAL 2ND STAGE,
INDIRANAGAR,
BENGALURU-560008.
...RESPONDENT
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO QUASH THE COMPLAINT IN PCR
NO.61583/2025 (ANNEXURE-A) REGISTERED AGAINST THE
PETITIONERS BY THE RESPONDENT FOR THE OFFECES P/U/S
61, 62, 124, 125, 351, 352 AND 356 OF THE BNS 2023 (BNS
2023) PRESENTLY PENDING ON THE FILE OF LD.
10TH ADDITIONAL CHIEF JUDICIAL MAGISTRATE, BANGALORE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:24612
CRL.P No. 6864 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
1. A memo is filed by learned counsel for the petitioners
seeking withdrawal of the petition. The memo reads as
under;
"The counsel for the petitioners humbly submits that the petitioners have been issued notice to appear before the learned Magistrate Court. Therefore, in light of the same, the petitioners may be permitted to withdraw the present petition, with liberty to approach this Hon'ble Court after appearing before the learned Magistrate and in the event of any subsequent orders being passed by the learned Magistrate, including but not limited to issuance of summons. Wherefore, it is humbly prayed that this memo may be taken on record in the interest of justice & equity. "
2. Placing the memo on record, the petition is
dismissed as withdrawn, with liberty as prayed for.
Sd/-
(V SRISHANANDA) JUDGE GH List No.: 1 Sl No.: 27
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