MANSOOR M. K. vs. STATE BY MADIKERI TOWN P.S.

Case Type: N/A

Date of Judgment: 07-01-2026

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Full Judgment Text

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NC: 2026:KHC:871
CRL.P No. 9402 of 2022

HC-KAR




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 7 DAY OF JANUARY, 2026

BEFORE

THE HON'BLE MRS. JUSTICE M G UMA

CRIMINAL PETITION NO. 9402 OF 2022

BETWEEN:

1. MANSOOR M. K.
S/O LATE KADAR,
AGED ABOUT 43 YEARS
AZAD NAGAR,
MADIKERI TOWN - 571 201

2. ABUBAKAR T.H.
S/O HASANABBA,
AGED ABOUT 52 YEARS,
NEAR MUTHAPPA TEMPLE,
MADIKERI TOWN - 571 201

3. THAISEER M.H.
S/O HANEEF M.E.,
AGED ABOUT 31 YEARS,
NEAR MUTHAPPA TEMPLE
MADIKERI TOWN - 571 201

4. MUSTHAFA M.A.,
S/O LATE ABUBAKAR M.A.,
AGED ABOUT 38 YEARS
AZAD NAGAR, MADIKERI TOWN-571201
…PETITIONERS
(BY SRI. SADDAM R. MULLA, ADVOCATE FOR











Digitally signed
by PRASHANTH
N V
Location: High
Court of
Karnataka

SRI. MOHAMMED TAHIR, ADVOCATE)
AND:
1. STATE BY MADIKERI TOWN P.S.
REP BY STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX BUILDING,
VIDHANA SOUDHA
BENGALURU - 560 001


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NC: 2026:KHC:871
CRL.P No. 9402 of 2022

HC-KAR



2. DINESH K.K.,
S/O K KUSHALAPPA
AGED ABOUT 52 YEARS
POLICE OFFICER HC54
MADIKERI TOWN P S
MADIKERI - 571 201
…RESPONDENTS
(BY SMT. SOWMYA .R., HCGP FOR R1
R2 - SD/-)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
CHARGE SHEET DATED 31.03.2021 AT ANNEXURE-C I.E FINAL
REPORT FILED BY THE RESPONDENT POLICE WHICH IS REGISTERED
AS C.C.NO.784/2021 IN CONNECTION IN CR.NO.41/2020 MADIKERI
TOWN P.S., FOR THE OFFENCE P/U/S 153 R/W 34 OF IPC AND SAME
IS PENDING IN THE FILE OF PRL.CIVIL JUDGE AND J.M.F.C.,
MADIKERI WHEREIN ARRAYED PETITIONERS ARE ARRAYED AS
ACCUSED NO.1,2,3 AND 5.
THIS CRL.P, COMING ON FOR ADMISSION, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE M G UMA

ORAL ORDER
Learned counsel for the petitioners has filed a memo
seeking permission of the Court to withdraw the petition.
Memo is placed on record.
dismissed
Hence, the petition is as withdrawn.

Sd/-
(M G UMA)
JUDGE
BH
CT:VS
List No.: 1 Sl No.: 35