MR P S JAFAR SHAREEF vs. THE STATE OF KARNATAKA

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NC: 2026:KHC:17437
CRL.P No. 3428 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 25 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 3428 OF 2026
BETWEEN:
1. MR P S JAFAR SHAREEF
S/O. P.S. USMAN,
R/AT SARLI KATTE,
MADANI NAGARA,
AGED ABOUT 39 YEARS,
TEKKARU POST, BARYA VILLAGE,
BELTHANGADY TALUK,
DAKSHINA KANNADA,
KARNATAKA-574326.
2. SRI. P.S. USMAN,
S/O. P.S. ABUBAKKAR,
AGED ABOUT 65 YEARS,
R/AT. NO.2-129 SARALIKATTE HOUSE,
TEKKARU POST, BARYA VILLAGE,
BELTHANGADY TALUK,
DAKSHINA KANNADA,
KARNATAKA-574326.
…PETITIONERS
(BY SRI. RAJARAMA S., ADVOCATE)
Digitally signed by
SANJEEVINI J
KARISHETTY
Location: High Court
of Karnataka
AND:
1. THE STATE OF KARNATAKA
UPPINANGADI POLICE,
REPRESENTED BY SPP,
BANGALORE- 560 001
2. MR. HAMEED
S/O. IBRAHIM
AGED ABOUT 70 YEARS

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NC: 2026:KHC:17437
CRL.P No. 3428 of 2026
HC-KAR
SARALIKATTE HOUSE,
BARYA VILLAGE,
BELTHANGADY TQ,
DAKSHINA KANNADA -574326
…RESPONDENTS
(BY SRI.RAHUL RAI K., HCGP FOR R1)
THIS CRL.P IS FILED UNDER SECTION 482 CR.PC (FILED
U/S 528 BNNS) PRAYING TO QUASH THE PROCEEDINGS OF
FIR IN CRIME NO.92/2025 FOR THE OFFENCES P/U/S 126(2),
118(1), 352, 351(2), 3(5) OF BNS REGISTERED BY THE
UPPINANGADI POLICE STATION.
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 for the petitioners has moved a memo
seeking permission to withdraw the petition.
2. In terms of the memo, the criminal petition is disposed
as withdrawn.
I.A.No.1/2026 also stands disposed, as a consequence.
Sd/-
(M.NAGAPRASANNA)
JUDGE
NVJ
List No.: 4 Sl No.: 7