Full Judgment Text
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NC: 2026:KHC:12623
CRL.P No. 9019 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ND
DATED THIS THE 2 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 9019 OF 2023
BETWEEN:
1. MRS. V. PRABHA
W/O MR RAVI KUMAR,
AGED 57 YEARS,
RESIDENT OF NO 42,
ST TH
1 MAIN, 6 PHASE,
ST
1 STAGE, WEST OF CHORD ROAD,
MAHAGANAPATHI NAGARA,
RAJAJINAGAR,
BENGALURU 560 010.
2. MR H NARASIMHA SETTY
S/O LATE MR B HANUMANTHAIAH,
AGED 80 YEARS,
R/O 'ANJANADRI',
TH
NO 24, 11 'A' MAIN,
OPP. ADARSH SCHOOL,
HONGASANDRA,
BENGALURU 560 068.
3. MR NARASIDEVARU
S/O MR HAMUNTHA SHETTY,
AGED 80 YEARS,
RESIDENT OF NO 11/1,
TH
K T G COLLEGE ROAD, 5 CROSS,
HEGGANAHALLI CROSS,
BENGALURU 560 091.
4. MR R MANJUNATH
S/O MR RANGA SETTY,
AGED 51 YEARS,
RESIDENT OF RAMADEVA NILAYA,
NO 41, 4TH C CROSS,
NEAR GARUDA APARTMENTS,
Digitally signed by
GEETHAKUMARI
PARLATTAYA S
Location: High
Court of Karnataka
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CRL.P No. 9019 of 2023
HC-KAR
VRUSHABHAVATHI NAGARA,
BENGALURU 560 079.
5. MR B S RAMESH
S/O MR D SHANKARAPPA,
AGED 58 YEARS,
RESIDENT OF NO 22,
2ND CROSS, G B LANE,
COTTONPET,
BENGALURU 560 053.
6. MR H S RANGASWAMY
S/O MR H V SUBBA SHETTY,
AGED 76 YEARS,
RESIDENT OF NO 61,
1ST CROSS, KUVEMPU NAGAR,
JALAHALLI EAST,
BENGALURU 560 014.
7. MR S SRIKANTA
S/O MR SUBBAIAH SETTY,
AGED ABOUT 58 YEARS
RESIDENT OF NO 86/16,
5TH CROSS, D R C POST,
VENKATESHWARA LAYOUT,
TAVAREKERE,
BENGALURU 560 029.
…PETITIONERS
(BY SRI I.S PRAMOD CHANDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY KEMPE GOWDA NAGAR POLICE,
BENGALURU,
THROUGH THE STATE
PUBLIC PROSECUTORS,
HIGH COURT BUILDING,
DR AMBEDKAR VEEDHI,
BENGALURU 560 001.
2. MR R MADAN
S/O K V RANGANATHAN,
AGED ABOUT 52 YEARS,
RESIDENT OF 545,
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CRL.P No. 9019 of 2023
HC-KAR
RD TH
3 MAIN, 6 BLOCK,
RD
3 STAGE, BANASHANKARI,
BENGALURU 560 018.
…RESPONDENTS
(BY SRI B.N.JAGADEESHA ADDL. SPP FOR R1;
SRI NARAYANA REDDY M., ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S 482 CR.PC PRAYING TO QUASH
THE FIR IN CR.NO.122/2022 REGISTERED WITH RESPONDENT
NO.1 KEMPE GOWDA NAGAR POLICE STATION FOR THE
OFFENCE P/U/S.120-B,420,417,406,506 OF IPC AND U/S.22 OF
THE BANNING OF UNREGULATED DEPOSIT SCHEMES ACT 2019
AND U/S.9 OF THE KARNATAKA PROTECTION OF INTEREST OF
DEPOSITORS IN FINANCIAL ESTABLISHMENT ACT 2004 AND
ALL FURTHER PROCEEDINGS PURSUANT TO REGISTRATION OF
THE ABOVE CASE, NOW PENDING ON THE FILE OF THE
LEARNED PRINCIPAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CITY (CCH-1) AT BENGALURU IN SO FAR AS THE
PETITIONER ARE CONCERNED.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
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CRL.P No. 9019 of 2023
HC-KAR
ORAL ORDER
Learned counsel appearing for the petitioners submits
that during the pendency of the petition, the Police after
investigation have filed the final report-charge sheet.
2. In the light of filing of the charge sheet, learned
counsel appearing for the petitioners seeks leave of this Court
to withdraw the petition and raise a challenge to the charge
sheet.
3. Liberty so sought is granted.
The petition is disposed as withdrawn.
Sd/-
(M.NAGAPRASANNA)
JUDGE
AV
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