Full Judgment Text
- 1 -
NC: 2026:KHC:22606
WP No. 9505 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 9505 OF 2026 (GM-RES)
BETWEEN:
1. SUBASH B K
S/O. LATE. B.S.R.KRISHNA
AGED 50 YEARS,
NO.176, SBM COLONY,
BANASHANKARI I STAGE,
BENGALURU 560 050.
…PETITIONER-IN-PERSON
AND:
1.
STATE OF KARNATAKA
THROUGH BASAVANAGUDI
WOMEN POLICE STATION,
THYGARAJANAGAR,
BENGALURU-560070
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560001
Digitally signed by
SANJEEVINI J
KARISHETTY
Location: HIGH
COURT OF
KARNATAKA
…RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF
- 2 -
NC: 2026:KHC:22606
WP No. 9505 of 2026
HC-KAR
CR.P.C., PRAYING TO I. ISSUE A WRIT OF MANDAMUS OR ANY
OTHER APPROPRIATE WRIT, ORDER OR DIRECTION,
DIRECTING THE 37TH ADDITIONAL CHIEF JUDICIAL
MAGISTRATE TO EXPEDITE THE PROCEEDINGS IN CC NO.
22598 OF 2015 ON FILE AND RECORD OF 37TH ACJM IN
ACCORDANCE WITH LAW AND WITHIN A SPECIFIC TIME
FRAME IN THE INTEREST OF JUSTICE AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner appears in person is before the Court
seeking a direction to the concerned Court for a speedy
disposal of the proceedings.
2. In the light of the proceedings being of the year
2009 and the criminal case pending since 2015 after filing of
the charge sheet, the prayer that is made by the petitioner is
innocuous and is necessary to be granted.
3. In that light, the concerned Court shall endeavour
to conclude the proceedings in accordance with law within an
- 3 -
NC: 2026:KHC:22606
WP No. 9505 of 2026
HC-KAR
outer limit of three (3) months from the date of receipt of the
copy of this order.
With the aforesaid observations, the petition stands
disposed.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 1 Sl No.: 47