KALANDER vs. STATE OF KARNATAKA

Case Type: N/A

Date of Judgment: 23-02-2026

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Full Judgment Text


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NC: 2026:KHC:11812
CRL.P No. 5539 of 2023

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. 5539 OF 2023 (482(Cr.PC) /

528(BNSS))

BETWEEN:

KALANDER
S/O MOHAMMED
AGED 40 YEARS
CHOKKABETTU
IDDYA VILLAGE
SURATKAL
MANGALURU D.K. - 575014

ALSO R/AT NO.6-114/1
NEAR OVER HEAD TANK,
BESIDES KRISHNAPURA,
PRIMARY SCHOOL,
KRISHNAPURA,
KAATIPALLA, IVILLAGE,
SURTHKAL,
MANGALURU-575014.
…PETITIONER
(BY SRI. ABISHEK MARLA M J., ADVOCATE)











Digitally signed
by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka


AND:

1. STATE OF KARNATAKA
BY POLICE INSPECTOR,
SURATKAL POLICE STATION
MANGALORE D.K

REP BY
STATE PUBLIC PROSECUTOR,

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NC: 2026:KHC:11812
CRL.P No. 5539 of 2023

HC-KAR


HIGH COURT OF KARNATAKA
BANGALORE - 560001

2. SMT. ARFAZ FOUZIYA
AGED 34 YEARS
R/AT PEEYES HOMES 2E,
2ND FLOOR,
STURRACK ROAD,
FALNIR
MANGALURU - 575001
…RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP;
R2 IS SERVED)

THIS CRL.P IS FILED U/S 482 CR.PC BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HONOURABLE
COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AGAINST THE PETITIONER (ACCUSED NO.1)
PENDING BEFORE THE COURT OF J.M.F.C (II COURT)
MANGALORE IN C.C.NO.2519/2023 FOR THE OFFENCE P/U/S
341,504,506,323 OF IPC VIDE ANNEXURE-A.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

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NC: 2026:KHC:11812
CRL.P No. 5539 of 2023

HC-KAR


ORAL ORDER

Learned counsel appearing for the petitioner submits that
C.C.No.1035/2016 pending on the file of JMFC II Court,
Mangalore has ended in compromise between the parties on
07.04.2025. Therefore, the present petition does not survive
for consideration. He has filed a memo to that effect.

2. In view of the memo, the petition is dismissed as
withdrawn.

3. In view of disposal of the petition, pending
application does not survive for consideration. Accordingly, the
same is disposed of.

Sd/-
(M.NAGAPRASANNA)
JUDGE




JS, List No.: 1 Sl No.: 242