Full Judgment Text
- 1 -
NC: 2026:KHC:11790
CRL.P No. 5813 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. 5813 OF 2023 (482(Cr.PC) /
528(BNSS))
BETWEEN:
SRI.VIJAY S
S/O SELVARAJ
AGED 34 YEARS
R/AT NO 181
NAGALAMMA TEMPLE STREET
SRIRAMAGNARA OOR
ROBERTSONPET, K G F
KOLAR 563113
(CURRENTLY SERVING LIFE SENTENCE IN CENTRAL
PRISON BENGALURU)
…PETITIONER
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location:
High Court of
Karnataka
(BY SRI. MONESH KUMAR K B., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ROBERTSONPET
POLICE STATION
ROBERTSONPET
KGF- 563113
(SERVED AND REPRESENED THROUGH SPP
HIGH COURT OF KARNATAKA
BENGALURU- 560001
ATTACHED TO THIS HONBLE COURT)
- 2 -
NC: 2026:KHC:11790
CRL.P No. 5813 of 2023
HC-KAR
2. PREM KUMAR
S/O LATE RAJA
CONSTRUCTION WORKER
DOOR NO 3, AMAVASE LANE
DODDANNA NAGAR,
MADI MASJID ROAD, D J HALLI
BENGALRU- 560005
…RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP FOR R1)
THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HONOURABLE
COURT MAY BE PLEASED TO QUASH THE (a) CHARGE SHEET,
(b) ORDER TAKING COGNIZANCE IN DATED 12.12.2022, (c)
ISSUANCE OF SUMMONS AND (d) ALL FURTHER ACTION THERE
UNTO AS AGAINST THE PETITIONER IN C.C.NO.1242/2022 FOR
THE OFFENCE P/U/S 323, 324, 504 R/W 34 OF IPC PENDING
ON THE FILE OF SENIOR CIVIL JUDGE AND PRINCIPAL
J.M.F.C., KGF PREFERRED BY THE ROBERTSON PET POLICE
STATION, KGF IN CR.NO.103/2021.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
- 3 -
NC: 2026:KHC:11790
CRL.P No. 5813 of 2023
HC-KAR
ORAL ORDER
The learned Addl. SPP would submit the petitioner has
been acquitted of the offences. In the light of the acquittal, the
infructuous
petition is rendered .
2. Accordingly, the petition is disposed as having
infructuous
become .
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.: 248
NC: 2026:KHC:11790
CRL.P No. 5813 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. 5813 OF 2023 (482(Cr.PC) /
528(BNSS))
BETWEEN:
SRI.VIJAY S
S/O SELVARAJ
AGED 34 YEARS
R/AT NO 181
NAGALAMMA TEMPLE STREET
SRIRAMAGNARA OOR
ROBERTSONPET, K G F
KOLAR 563113
(CURRENTLY SERVING LIFE SENTENCE IN CENTRAL
PRISON BENGALURU)
…PETITIONER
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location:
High Court of
Karnataka
(BY SRI. MONESH KUMAR K B., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ROBERTSONPET
POLICE STATION
ROBERTSONPET
KGF- 563113
(SERVED AND REPRESENED THROUGH SPP
HIGH COURT OF KARNATAKA
BENGALURU- 560001
ATTACHED TO THIS HONBLE COURT)
- 2 -
NC: 2026:KHC:11790
CRL.P No. 5813 of 2023
HC-KAR
2. PREM KUMAR
S/O LATE RAJA
CONSTRUCTION WORKER
DOOR NO 3, AMAVASE LANE
DODDANNA NAGAR,
MADI MASJID ROAD, D J HALLI
BENGALRU- 560005
…RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP FOR R1)
THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HONOURABLE
COURT MAY BE PLEASED TO QUASH THE (a) CHARGE SHEET,
(b) ORDER TAKING COGNIZANCE IN DATED 12.12.2022, (c)
ISSUANCE OF SUMMONS AND (d) ALL FURTHER ACTION THERE
UNTO AS AGAINST THE PETITIONER IN C.C.NO.1242/2022 FOR
THE OFFENCE P/U/S 323, 324, 504 R/W 34 OF IPC PENDING
ON THE FILE OF SENIOR CIVIL JUDGE AND PRINCIPAL
J.M.F.C., KGF PREFERRED BY THE ROBERTSON PET POLICE
STATION, KGF IN CR.NO.103/2021.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
- 3 -
NC: 2026:KHC:11790
CRL.P No. 5813 of 2023
HC-KAR
ORAL ORDER
The learned Addl. SPP would submit the petitioner has
been acquitted of the offences. In the light of the acquittal, the
infructuous
petition is rendered .
2. Accordingly, the petition is disposed as having
infructuous
become .
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.: 248