Full Judgment Text
- 1 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 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. 4841 OF 2023 (482(Cr.PC) /
528(BNSS))
C/W
CRIMINAL PETITION NO. 5427 OF 2023
IN CRL.P No. 4841/2023
BETWEEN:
MRS KOKILA
W/O MOHAN D. AMIN,
AGED ABOUT 43 YEARS,
R/A BACHOTTU HOUSE,
KUNTALA NAGARA,
MOODUBELE VILLAGE,
UDUPI DISTRICT- 576 120.
…PETITIONER
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location:
High Court of
Karnataka
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
THE STATION
HOUSE OFFICER,
SHIRVA POLICE STATION,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
- 2 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
AMBEDKAR VEEDHI,
BANGALORE-560001.
2. KITTY POOJARTHY,
W/O LATE POOVAYYA POOJARY,
AGED ABOUT 89 YEARS,
R/A BACHOTTU HOUSE,
KUNTHALA NAGAR,
MOODUBELLE VILLAGE,
UDUPI DISTRICT- 576 120.
…RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP)
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 COMPLAINT AND FIR
IN CR.NO.3/2018, PERTAINING TO THE SHIRVA P.S., NOW
PENDING ON THE FILE OF HONBLE COURT OF III ADDL.CIVIL
JUDGE AND J.M.F.C UDUPI FOR THE OFFENCE P/U/S
504,323,324 OF IPC., AND ETC.
IN CRL.P NO. 5427/2023
BETWEEN:
1. SUNANDA
W/O RAGHUNATH,
AGE ABOUT 49 YEARS,
R/O KUNTHALANAGARA,
- 3 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
MANIPURA POST,
BELLE VILLAGE,
UDUPI DISTRICT- 576102
2. KITTI POOJARTHI
W/O LATE SOMAYYA POOJARY
AGE ABOUT 89 YEARS,
R/O KUNTHALANAGARA,
MANIPURA POST,
BELLE VILLAGE,
UDUPI DISTRICT - 576102
3. CHNADRA SHEKARA
S/O L SHEENA POOJARY
AGED ABOUT 52 YEARS,
R/O BALAIPADE,
KUTHPADI POST,
KUTHPADI VILLAGE,
UDUPI DISTRICT- 576102
...PETITIONERS
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
THE STATION HOUSE OFFICER,
SHIRVA POLICE STATION,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
AMBEDKAR VEEDHI,
BANGALORE - 560001
- 4 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
2. MRS. KOKILA,
W/O MOHAN D. AMIN,
AGED ABOUT 38 YEARS,
R/A BACHOTTU HOUSE,
KUNTHALA NAGARA,
MOODUBELLE VILLAGE,
UDUPI DISTRICT - 576120
...RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP)
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
COMPLAINT AND FIR IN CR.NO.3/2018 PERTAINING TO
THE SHIRVA POLICE STATION NOW PENDING ON THE FILE
OF III ADDITIONAL CIVIL JUDGE AND J.M.F.C., UDUPI FOR
THE OFFENCE P/U/S 109, 506, 34, 504, 323, 324 OF IPC.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
- 5 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
ORAL ORDER
The learned Addl. SPP for respondent No.1 - State on
instructions and verifications of the records submits that the
charges have been framed in the case at hand and trial is in
progress. The charges are framed long before filing of the
present petitions.
2. In that light, the petition is disposed of, reserving
liberty to the petitioner to urge all contentions raised before
this Court and before the concerned Court at the appropriate
time.
3. With the aforesaid observations, the petitions stand
disposed.
4. In view of disposal of the petitions, pending
applications, if any do not survive for consideration.
Accordingly, the same are disposed of.
Sd/-
(M.NAGAPRASANNA)
JUDGE
JS, List No.: 1 Sl No.: 228
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 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. 4841 OF 2023 (482(Cr.PC) /
528(BNSS))
C/W
CRIMINAL PETITION NO. 5427 OF 2023
IN CRL.P No. 4841/2023
BETWEEN:
MRS KOKILA
W/O MOHAN D. AMIN,
AGED ABOUT 43 YEARS,
R/A BACHOTTU HOUSE,
KUNTALA NAGARA,
MOODUBELE VILLAGE,
UDUPI DISTRICT- 576 120.
…PETITIONER
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location:
High Court of
Karnataka
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
THE STATION
HOUSE OFFICER,
SHIRVA POLICE STATION,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
- 2 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
AMBEDKAR VEEDHI,
BANGALORE-560001.
2. KITTY POOJARTHY,
W/O LATE POOVAYYA POOJARY,
AGED ABOUT 89 YEARS,
R/A BACHOTTU HOUSE,
KUNTHALA NAGAR,
MOODUBELLE VILLAGE,
UDUPI DISTRICT- 576 120.
…RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP)
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 COMPLAINT AND FIR
IN CR.NO.3/2018, PERTAINING TO THE SHIRVA P.S., NOW
PENDING ON THE FILE OF HONBLE COURT OF III ADDL.CIVIL
JUDGE AND J.M.F.C UDUPI FOR THE OFFENCE P/U/S
504,323,324 OF IPC., AND ETC.
IN CRL.P NO. 5427/2023
BETWEEN:
1. SUNANDA
W/O RAGHUNATH,
AGE ABOUT 49 YEARS,
R/O KUNTHALANAGARA,
- 3 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
MANIPURA POST,
BELLE VILLAGE,
UDUPI DISTRICT- 576102
2. KITTI POOJARTHI
W/O LATE SOMAYYA POOJARY
AGE ABOUT 89 YEARS,
R/O KUNTHALANAGARA,
MANIPURA POST,
BELLE VILLAGE,
UDUPI DISTRICT - 576102
3. CHNADRA SHEKARA
S/O L SHEENA POOJARY
AGED ABOUT 52 YEARS,
R/O BALAIPADE,
KUTHPADI POST,
KUTHPADI VILLAGE,
UDUPI DISTRICT- 576102
...PETITIONERS
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
THE STATION HOUSE OFFICER,
SHIRVA POLICE STATION,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
AMBEDKAR VEEDHI,
BANGALORE - 560001
- 4 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
2. MRS. KOKILA,
W/O MOHAN D. AMIN,
AGED ABOUT 38 YEARS,
R/A BACHOTTU HOUSE,
KUNTHALA NAGARA,
MOODUBELLE VILLAGE,
UDUPI DISTRICT - 576120
...RESPONDENTS
(BY SRI. B.N.JAGADEESH, ADDL.SPP)
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
COMPLAINT AND FIR IN CR.NO.3/2018 PERTAINING TO
THE SHIRVA POLICE STATION NOW PENDING ON THE FILE
OF III ADDITIONAL CIVIL JUDGE AND J.M.F.C., UDUPI FOR
THE OFFENCE P/U/S 109, 506, 34, 504, 323, 324 OF IPC.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
- 5 -
NC: 2026:KHC:11807
CRL.P No. 4841 of 2023
C/W CRL.P No. 5427 of 2023
HC-KAR
ORAL ORDER
The learned Addl. SPP for respondent No.1 - State on
instructions and verifications of the records submits that the
charges have been framed in the case at hand and trial is in
progress. The charges are framed long before filing of the
present petitions.
2. In that light, the petition is disposed of, reserving
liberty to the petitioner to urge all contentions raised before
this Court and before the concerned Court at the appropriate
time.
3. With the aforesaid observations, the petitions stand
disposed.
4. In view of disposal of the petitions, pending
applications, if any do not survive for consideration.
Accordingly, the same are disposed of.
Sd/-
(M.NAGAPRASANNA)
JUDGE
JS, List No.: 1 Sl No.: 228