Full Judgment Text
- 1 -
NC: 2026:KHC:5889
CRL.P No. 621 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ND
DATED THIS THE 2 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 621 OF 2023
BETWEEN:
PRASANNA @ M. PRASANNA KUMAR
AGED ABOUT 40 YEARS,
S/O C. MUNIREDDY
PROFESSION ADVOCATE
R/AT KARAHALLI VILLAGE,
KASABA HOBLI, BANGARPET TALUK,
KOLAR DISTRICT.
AND ALSO
OFFICE AT NIHARIKA LAW CHAMBERS
MUNICIPAL COMPLEX, GANDHINAGAR
Digitally signed
by SANJEEVINI
J KARISHETTY
Location: High
Court of
Karnataka
BANGARPET TOWN AND TALUK.
…PETITIONER
(BY SRI. HARISHA A.S, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
HOSAKOTE POLICE STATION
REPRESENTED BY
STATE PUBLIC PROSECUTOR
- 2 -
NC: 2026:KHC:5889
CRL.P No. 621 of 2023
HC-KAR
HIGH COURT BUILDING,
BENGALURU - 560 001.
2. BATAPPA G
AGED ABOUT 33 YEARS,
S/O LATE GANGAPPA
R/AT VARADAPUA, SANTHE GATE
HOSAKOTE TOWN,
BENGALURU RURAL DISTRICT.
…RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1;
R2 SERVED AND UNREPRESENTED)
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
QUASH THE FIR IN CR.NO.432/2022 PENDING ON THE FILE OF
THE 2nD ADDITIONAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT, REGISTERED BY THE
HOSAKOTE POLICE STATION, FOR THE OFFENCE P/U/S.3(1)(r),
3(1)(s) OF SC/ST (POA) ACT 1989 AND SEC.506, 504, 323,
324 OF IPC AGAINST THE PETITIONER HEREIN.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:5889
CRL.P No. 621 of 2023
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner files a memo
seeking withdrawal of the petition. The memo so filed reads as
follows:
" MEMO FOR WITHDRAWAL
The undersigned counsel for the petitioner humbly
submits that the complaint police have filed the charge
sheet. Hence allow the petitioner to withdraw as not
pressed, with liberty to challenge the charge-sheet."
In terms of memo, the petition is disposed as
withdrawn .
Sd/-
(M.NAGAPRASANNA)
JUDGE
JY
List No.: 1 Sl No.: 154