Full Judgment Text
- 1 -
NC: 2026:KHC:6602
CRL.P No. 3457 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 4 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO.3457 OF 2025
(482(Cr.PC) / 528(BNSS))
BETWEEN:
RAMAKRISHNA T. H.,
S/O LATE HOMBALEGOWDA,
AGED ABOUT 75 YEARS,
OCCUPATION: RETIRED SERVICE,
TH
R/O STAR HOUSE, 7 CROSS,
UDAYAGIRI, MANDYA-570019.
…PETITIONER
(BY SRI C.H. JADHAV, LEARNED SENIOR COUNSEL FOR
SRI CHETAN JADHAV, ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
MANDYA, WEST POLICE STATION,
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT OF BUILDING
BANGALORE-560001.
2. SHIVAREDDY .M
S/O LATE MALLAREDDY,
AGED ABOUT 49 YEARS,
OCCUPATION: BUSINESSMAN,
ST
R/O NO.59, 1 MAIN ROAD,
NEAR PALICLINIC GKVK NAGARA,
ALLALSANDRA, BANGALORE-560065.
…RESPONDENTS
(BY SRI K. NAGESHWARAPPA, LEANED HCGP FOR R-1;
SRI HARIPRASAD M.B., ADVOCATE FOR R-2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C. (FILED U/S 528 BNSS) PRAYING TO QUASHING THE ENTIRE
CRIMINAL PROCEEDINGS PENDING AGAINST THE PETITIONER IN
C.C.NO.7064/2021, PENDING ON THE FILE OF THE LEARNED
Digitally signed
by SANJEEVINI
J KARISHETTY
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:6602
CRL.P No. 3457 of 2025
HC-KAR
PRL.SENIOR CIVIL JUDGE AND CJM MANDYA, FOR THE OFFENCES
P/U/S. 201, 120B, 406, 408, 409, 417, 420 R/W 34 OF IPC 1860.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Heard the learned senior counsel Sri. C.H. Jadav and
Sri. Hariprasad M.B., learned counsel appearing for the
respondent-complainant.
2. The petitioner is accused No.1. The accused No.1
has now died. Therefore, the proceedings against the accused
No.1 stands abated.
3. Learned senior counsel submits that the
complainant wants to clear all the dues of other accused. If that
be so, it is open for him to do so in appropriate proceedings. In
view of the abatement of the proceedings, the petition would
not survive for any further consideration. The petition stands
disposed as having abated.
SD/-
(M.NAGAPRASANNA)
JUDGE
MBM
List No.: 1 Sl No.: 54
NC: 2026:KHC:6602
CRL.P No. 3457 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 4 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO.3457 OF 2025
(482(Cr.PC) / 528(BNSS))
BETWEEN:
RAMAKRISHNA T. H.,
S/O LATE HOMBALEGOWDA,
AGED ABOUT 75 YEARS,
OCCUPATION: RETIRED SERVICE,
TH
R/O STAR HOUSE, 7 CROSS,
UDAYAGIRI, MANDYA-570019.
…PETITIONER
(BY SRI C.H. JADHAV, LEARNED SENIOR COUNSEL FOR
SRI CHETAN JADHAV, ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
MANDYA, WEST POLICE STATION,
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT OF BUILDING
BANGALORE-560001.
2. SHIVAREDDY .M
S/O LATE MALLAREDDY,
AGED ABOUT 49 YEARS,
OCCUPATION: BUSINESSMAN,
ST
R/O NO.59, 1 MAIN ROAD,
NEAR PALICLINIC GKVK NAGARA,
ALLALSANDRA, BANGALORE-560065.
…RESPONDENTS
(BY SRI K. NAGESHWARAPPA, LEANED HCGP FOR R-1;
SRI HARIPRASAD M.B., ADVOCATE FOR R-2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C. (FILED U/S 528 BNSS) PRAYING TO QUASHING THE ENTIRE
CRIMINAL PROCEEDINGS PENDING AGAINST THE PETITIONER IN
C.C.NO.7064/2021, PENDING ON THE FILE OF THE LEARNED
Digitally signed
by SANJEEVINI
J KARISHETTY
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:6602
CRL.P No. 3457 of 2025
HC-KAR
PRL.SENIOR CIVIL JUDGE AND CJM MANDYA, FOR THE OFFENCES
P/U/S. 201, 120B, 406, 408, 409, 417, 420 R/W 34 OF IPC 1860.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Heard the learned senior counsel Sri. C.H. Jadav and
Sri. Hariprasad M.B., learned counsel appearing for the
respondent-complainant.
2. The petitioner is accused No.1. The accused No.1
has now died. Therefore, the proceedings against the accused
No.1 stands abated.
3. Learned senior counsel submits that the
complainant wants to clear all the dues of other accused. If that
be so, it is open for him to do so in appropriate proceedings. In
view of the abatement of the proceedings, the petition would
not survive for any further consideration. The petition stands
disposed as having abated.
SD/-
(M.NAGAPRASANNA)
JUDGE
MBM
List No.: 1 Sl No.: 54