SMT ROOPA LAKSHMI vs. STATE OF KARNATAKA

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NC: 2026:KHC:14637
WP No. 36460 of 2025

HC-KAR

IN THE HIGH COURT OF KARNATAKA AT BENGALURU


TH
DATED THIS THE 11 DAY OF MARCH, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

WRIT PETITION NO. 36460 OF 2025 (GM-RES)

BETWEEN:

1. SMT. ROOPA LAKSHMI,
W/O B.C NAGABHOOSHAN,
AGED ABOUT 47 YEARS,
OCCUPATION: PRINCIPAL AT
SRI SRI ACADEMY SCHOOL
NO.47/*/5, HONNENAHALLI,
YELAHANKA HOBLI, SINGANAYAKANAHALLI,
BENGALURU DISTRICT 560 119.

2. SMT. PREETHI GAUR,
C/O SUDHEER BAIRAGI,
AGED ABOUT 39 YEARS,
OCCUPATION:TEACHER AT
SRI SRI ACADEMY SCHOOL,
NO.47/*/5, HONNENAHALLI,
YELAHANKA HOBLI, SINGANAYAKANAHALLI,
BENGALURU DISTRICT - 560 119.

3. SMT. ROOPA DARSHINI,
C/O HARIPRASAD R,
AGED ABOUT 40 YEARS,
OCCUPATION: TEACHER AT
SRI SRI ACADEMY SCHOOL,
NO.47/*/5, HONNENAHALLI,
YELAHANKA HOBLI, SINGANAYAKANAHALLI,
BENGALURU DISTRICT - 560 119.

4. SMT. PAVITHRA H,
W/O HANUMANTHARAYAPPA,
AGED ABOUT 34 YEARS,
SRI SRI ACADEMY SCHOOL
NO.47/*/5, HONNENAHALLI, YELAHANKA HOBLI,
SINGANAYAKANAHALLI,
BENGALURU DISTRICT - 560 119.













Digitally signed by
SANJEEVINI J
KARISHETTY
Location: High
Court of Karnataka


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NC: 2026:KHC:14637
WP No. 36460 of 2025

HC-KAR

5. SMT. PALLAVI M S
W/O RAVITEJA M S,
AGED ABOUT 34 YEARS,
SRI SRI ACADEMY SCHOOL,
NO.47/*/5, HONNENAHALLI,
YELAHANKA HOBLI,
SINGANAYAKANAHALLI,
BENGALURU DISTRICT - 560 119.
…PETITIONERS
(BY SRI. DHEERAJ S J, ADVOCATE)

AND:

1. STATE OF KARNATAKA,
BY RAJANUKUNTE POLICE STATION,
DODDABALLAPURA SUB-DIVISION,
BENGALURU DISTRICT 560 119.
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560 001.

2. DR. PUSHPA JAYARAM NARASIMHAMURTHY
CHINTHALA CHERUVU
AGED ABOUT 42 YEARS,
OCCUPATION: DOCTOR,
R/AT K-103, GODREJ AVENUES,
SINGANAYAKANAHALLI,
YELAHANKA TALUK & HOBLI,
BENGALURU DISTRICT 560 119.
…RESPONDENTS
(BY SRI.CHANNAPPA EARAPPA, HCGP FOR R1)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, 1950 R/W SECTION 528 OF THE
BNSS, 2023 PRAYING TO QUASHING THE FIRST INFORMATION
REPORT IN CRIME NO. 311 OF 2025 DATED 03.11.2025
REGISTERED BY THE RESPONDENT NO.1-RAJANUKUNTE
POLICE STATION, FOR THE ALLEGED OFFENCES UNDER
SECTIONS 49, 115(2) READ WITH SECTION 3(5) OF THE
BHARATIYA NYAYA SANHITA, 2023 AND SECTION 75 OF THE
JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN)
ACT, 2015, IN SO FAR AS THE PETITIONERS ARE CONCERNED
VIDE ANNEXURE B AND ETC.,

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NC: 2026:KHC:14637
WP No. 36460 of 2025

HC-KAR



THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

ORAL ORDER


Learned counsel appearing for the petitioners files a
memo seeking withdrawal of the Writ Petition. The memo so
filed reads as follows:
"The learned counsel for the Petitioners
respectfully submits that Respondent No. 1 has filed a
charge sheet in Crime No. 311 of 2025 before the Court
of the II Additional Chief Judicial Magistrate, Bengaluru
Rural. In view of the same, the Petitioners seek leave of
this Hon'ble Court to withdraw the present Writ Petition
with liberty to file a fresh petition.
Hence, it is prayed that this Hon'ble Court may be
pleased to take this memo on record in the interest of
justice and equity."

In terms of memo, the Writ Petition is disposed as
withdrawn.


Sd/-
(M.NAGAPRASANNA)
JUDGE

CBC
List No.: 1 Sl No.: 73