MS. CHAITHRA KUNDAPURA vs. THE STATE BY

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NC: 2026:KHC:11561
CRL.P No. 8300 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. 8300 OF 2023 (482(Cr.PC) /

528(BNSS))

BETWEEN:

MS. CHAITHRA KUNDAPURA
AGED ABOUT 25 YEARS,
D/O BALAKRISHNA KUNDAPURA
RESIDING AT NEAR
MOGAVEERA BHAVAN,
CHIKKAN SAL ROAD, KUNDAPURA TALUK,
UDUPI DISTRICT, KARNATAKA - 576 201.
…PETITIONER







(BY SRI. RAMA RAMACHANDRA IYER, ADVOCATE)

AND:

1.
THE STATE BY
SUBRAMANYA POLICE STATION,
SULLIA
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU 560 001.

2. MR. GURUPRASAD D
AGED ABOUT 31 YEARS,
S/O CHINNAPPA GOWDA
RESIDING AT
SHANTHI SADANA HOUSE,
AIVATHOKKLU VILLAGE,
SULLIA TALUK, DAKSHINA KANNADA,
KARNATAKA.
…RESPONDENTS



Digitally signed
by
MARKONAHALLI
RAMU PRIYA
Location: HIGH
COURT OF
KARNATAKA

(BY SRI. B.N. JAGADEESH, ADDL. SPP FOR R1;


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NC: 2026:KHC:11561
CRL.P No. 8300 of 2023

HC-KAR


R2 - SERVED AND UNREPRESENTED)

THIS CRL.P IS FILED U/S 482 OF CR.PC PRAYING TO QUASH
THE PROCEEDINGS AGAINST THE PETITIONER IN C.C.NO.1099/2019
AFTER FILING THE CHARGE SHEET PENDING BEFORE THE HON'BLE
COURT OF CIVIL JUDGE (JR.DN.) AND JMFC COURT, SULLIA,
DAKSHINA KANNADA DIST., IN EQUITY DIST SULLIA, FOR THE
OFFENCES P/U/S 143, 147, 148, 149, 324, 448, 504, 506(2) IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

ORAL ORDER

The subject petition is preferred in the year 2023. The
charges are framed in the year 2019 and the trial is in progress
for the last seven years. Therefore, at this stage, the petition
would not be entertainable. It is open for the petitioner to urge
all the contentions before the concerned Court at the
appropriate stage.
2. With the aforesaid observations, the petition stands
disposed.


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NC: 2026:KHC:11561
CRL.P No. 8300 of 2023

HC-KAR


3. In view of disposal of the petition, pending I.As., if
any, do not survive for consideration and the same stand
disposed.

Sd/-
(M.NAGAPRASANNA)
JUDGE







PMR
List No.: 1 Sl No.: 279