Full Judgment Text
- 1 -
NC: 2026:KHC:11402
CRL.P No. 879 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 23 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 879 OF 2025 (482(Cr.PC) /
528(BNSS))
BETWEEN:
SRI BASAVARAJU B H
S/O. A.K. HANUMANTHAPPA
AGED ABOUT 44 YEARS
R/A. GUDDADA BEVINHALLI VILLAGE,
HARIHAR TALUK - 577 530
DAVANAGERE DISTRICT.
…PETITIONER
(BY SRI. V B SIDDARAMAIAH, ADVOCATE)
AND:
SRI MALLA NAIK S/O. KOTRA NAIK
AGED ABOUT 51 YEARS,
R/A. YALAVATTI VILLAGE,
HARIHAR TALUK - 577 530
DAVANAGERE DISTRICT.
…RESPONDENT
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka
(RESPONDENT IS SERVED)
THIS CRL.P. IS FILED U/S 482 CR.P.C (U/S 528 BNSS) BY
THE ADVOCATE FOR THE PETITIONER PRAYING TO QUASH THE
ENTIRE PROCEEDINGS IN CC.NO.6002/2024 REGISTERED FOR
THE OFFENCES P/U/S 138 AND 142 OF NI ACT, PENDING ON
nd
THE FILE OF 2 ADDITIONAL CIVIL JUDGE AND JMFC,
HARIHARA, REGISTERED AS PER THE COMPLAINT OF THE
RESPONDENT DTD 18.09.2024 IN PCR.NO.81/2024.
- 2 -
NC: 2026:KHC:11402
CRL.P No. 879 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner files a memo
seeking withdrawal of the petition.
In terms of memo, the petition stands disposed as
withdrawn .
Sd/-
(M.NAGAPRASANNA)
JUDGE
JS
List No.: 1 Sl No.: 162
NC: 2026:KHC:11402
CRL.P No. 879 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
RD
DATED THIS THE 23 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 879 OF 2025 (482(Cr.PC) /
528(BNSS))
BETWEEN:
SRI BASAVARAJU B H
S/O. A.K. HANUMANTHAPPA
AGED ABOUT 44 YEARS
R/A. GUDDADA BEVINHALLI VILLAGE,
HARIHAR TALUK - 577 530
DAVANAGERE DISTRICT.
…PETITIONER
(BY SRI. V B SIDDARAMAIAH, ADVOCATE)
AND:
SRI MALLA NAIK S/O. KOTRA NAIK
AGED ABOUT 51 YEARS,
R/A. YALAVATTI VILLAGE,
HARIHAR TALUK - 577 530
DAVANAGERE DISTRICT.
…RESPONDENT
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka
(RESPONDENT IS SERVED)
THIS CRL.P. IS FILED U/S 482 CR.P.C (U/S 528 BNSS) BY
THE ADVOCATE FOR THE PETITIONER PRAYING TO QUASH THE
ENTIRE PROCEEDINGS IN CC.NO.6002/2024 REGISTERED FOR
THE OFFENCES P/U/S 138 AND 142 OF NI ACT, PENDING ON
nd
THE FILE OF 2 ADDITIONAL CIVIL JUDGE AND JMFC,
HARIHARA, REGISTERED AS PER THE COMPLAINT OF THE
RESPONDENT DTD 18.09.2024 IN PCR.NO.81/2024.
- 2 -
NC: 2026:KHC:11402
CRL.P No. 879 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner files a memo
seeking withdrawal of the petition.
In terms of memo, the petition stands disposed as
withdrawn .
Sd/-
(M.NAGAPRASANNA)
JUDGE
JS
List No.: 1 Sl No.: 162