Full Judgment Text
- 1 -
NC: 2026:KHC:8644
CRL.P No. 5496 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 5496 OF 2025 (439(Cr.PC)
/ 483(BNSS))
BETWEEN:
1. CHETAN N @ CHETAN KUMAR
S/O NARAYANASWAMY,
AGED ABOUT 32 YEARS,
R/AT 119 A, KANAKANAGARA,
V V LAYOUT HOSKOTE,
BENGALURU RURAL 562114
…PETITIONER
(BY SRI.RAM SINGH K,ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY BENGALURU DIST
WOMEN POLICE STATION,
DODDABALLAPURA,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU 560001
…RESPONDENT
(BY SRI. M R PATIL, HCGP)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
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NC: 2026:KHC:8644
CRL.P No. 5496 of 2025
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
U/S 483 BNNS) PRAYING TO ENLARGE THE PETITIONER ON
ANTICIPATORY BAIL IN CR.NO.47/2025 REGISTERED BY
BENGALURU DISTRICT WOMEN POLICE (DODDABALLAPURA)
FOR THE COMMISSION OF THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTION 351(2) AND 64 OF THE BNS
2023, PENDING ON THE FILE OF THE ADDITIONAL CIVIL
JUDGE (JRDN) AND JUDICIAL MAGISTRATE FIRST CLASS,
DODDABALLAPURA, BANGALORE RURAL DISTRICT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
The learned counsel for petitioner files a memo
seeking withdrawal of the petition. Memo reads thus:
"The petitioner above named respectfully submits
that, the proceedings against above petitioner was
quashed in Crl.pet.No.5574/2025. Therefore the
above petition may be dismissed as withdrawn.
Hence, this memo."
In view of the memo, the petition is dismissed as
having become infructuous.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
BKM
List No.: 5 Sl No.: 4
NC: 2026:KHC:8644
CRL.P No. 5496 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 5496 OF 2025 (439(Cr.PC)
/ 483(BNSS))
BETWEEN:
1. CHETAN N @ CHETAN KUMAR
S/O NARAYANASWAMY,
AGED ABOUT 32 YEARS,
R/AT 119 A, KANAKANAGARA,
V V LAYOUT HOSKOTE,
BENGALURU RURAL 562114
…PETITIONER
(BY SRI.RAM SINGH K,ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY BENGALURU DIST
WOMEN POLICE STATION,
DODDABALLAPURA,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU 560001
…RESPONDENT
(BY SRI. M R PATIL, HCGP)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:8644
CRL.P No. 5496 of 2025
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
U/S 483 BNNS) PRAYING TO ENLARGE THE PETITIONER ON
ANTICIPATORY BAIL IN CR.NO.47/2025 REGISTERED BY
BENGALURU DISTRICT WOMEN POLICE (DODDABALLAPURA)
FOR THE COMMISSION OF THE ALLEGED OFFENCES
PUNISHABLE UNDER SECTION 351(2) AND 64 OF THE BNS
2023, PENDING ON THE FILE OF THE ADDITIONAL CIVIL
JUDGE (JRDN) AND JUDICIAL MAGISTRATE FIRST CLASS,
DODDABALLAPURA, BANGALORE RURAL DISTRICT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
The learned counsel for petitioner files a memo
seeking withdrawal of the petition. Memo reads thus:
"The petitioner above named respectfully submits
that, the proceedings against above petitioner was
quashed in Crl.pet.No.5574/2025. Therefore the
above petition may be dismissed as withdrawn.
Hence, this memo."
In view of the memo, the petition is dismissed as
having become infructuous.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
BKM
List No.: 5 Sl No.: 4