Full Judgment Text
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NC: 2026:KHC:6284
CRL.P No. 13430 of 2025
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. 13430 OF 2025
BETWEEN:
M.G. DEVASAHAYAM (RTD IAS)
AGED ABOUT 60 YEARS
SAKAMMA LAYOUT, ST THOMAS TOWN,
LINGARAJAPURAM, BENGALURU-560 084
…PETITIONER
(BY SRI. SIDDIQ HUSSAIN KHAN, ADVOCATE)
AND:
1. STATE OF KARNATAKA
THROUGH PRINCIPAL SECRETARY,
LAW, JUSTICE AND HUMAN RIGHTS DEPARTMENT,
GOVERNMENT OF KARNATAKA
Digitally signed
by PANKAJA S
Location: HIGH
COURT OF
KARNATAKA
2. STATE OF KARNATAKA
THROUGH THE COMMISSIONER OF POLICE,
BENGALURU CITY
…RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP)
THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528
BNNS) PRAYING TO ALLOW THE PRESENT PETITION AND
DIRECT THE COURT OF THE LD DISTRICT AND SESSIONS
JUDGE BENGALURU CITY TO ACCEPT AND NUMBER THE
COMPLAINT/APPLICATION PRESENTED BY THE PETITIONER
BEING ANNEXURE A TO THE PRESENT PETITION AND EITHER
ADJUDICATE IT THEMSELVES OR MARK IT TO THE CONCERNED
JURISDICTIONAL COURT FOR ADJUDICATION.
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NC: 2026:KHC:6284
CRL.P No. 13430 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
This petition is preferred under Article 227 of the
Constitution of India, which is admittedly not entertainable
before this Court. As such, reserving liberty to the petitioner to
avail of such remedy as available in law, the petition stands
disposed.
SD/-
(M.NAGAPRASANNA)
JUDGE
PKS
List No.: 1 Sl No.: 215