DR PRAMOD S/O PRAHLADRAO MIRJI vs MR. JAGADISH BHAJANTRI

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HC-KAR
NC: 2026:KHC-D:18306
WP No. 109205 of 2026


CNR: KAHC020207252026



IN THE HIGH COURT OF KARNATAKA
AT DHARWAD

TH
DATED THIS THE 6 DAY OF NOVEMBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL

WRIT PETITION NO.109205 OF 2026 (GM-CPC)

BETWEEN:

1. DR. PRAMOD
S/O PRAHLADRAO MIRJI
AGE 50 YEARS,
OCC. MEDICAL PRACTITIONER
R/O SECTOR 32, NAVANAGAR,
TQ. AND DIST. BAGALKOT 587101.














2. MIRJI HOSPITAL, LAPAROSCOPY
AND ENDOSCOPY CENTRE
SITUATED AT GODI LAYOUT,
NEAR ROTARY CIRCLE,
BAGALKOT 587101,
REPRESENTED BY ITS
OWNER DR. PRAMOD MIRJI
…PETITIONERS




Digitally
signed by
SAROJA
HANGARAKI
Location: high
court of
karnataka,
dharwad
bench
(BY SRI. RAVICHANDRAGOUDA R. PATIL, ADVOCATE)

AND:

1. MR. JAGADISH BHAJANTRI
AGE MAJOR,
R/O AT POST RAMPUR,
TQ. AND DIST. BAGALKOT 587207,
PHONE NO. 7406013099

2. “PREETAM NUDI”,
THROUGH ITS OWNER/OPERATOR OF THE
FACEBOOK ACCOUNT
SHRI ANIL GANIGER
R/O SHOP NO.04, PLOT NO.37,

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NEAR GOVT ITI COLLEGE, NAVANAGAR,
TQ. BAGALKOT, DIST. BAGALKOT 587103,
PHONE NO. 8123055470
EMAIL ID: [email protected]

3. “JANATADHWANI”
THROUGH ITS OWNER/OPERATOR OF
THE FACEBOOK ACCOUNT
SHRI UDAYKUMAR VADDI
R/O OPPOSITE KSRTC BUS STAND ILKAL
TQ. ILKAL, DIST. BAGALKOT 587125
PHONE NO. 7019254442
EMAIL ID: [email protected]

4. “MAHADEVI HULLAPPA
METI ABHIMANIGALA BALAGA”
THROUGH ITS OPERATOR OF THE FACEBOOK AND
INSTAGRAM ACCOUNT DR. ANKITA YARAGAL
AGE MAJOR, OCC. DOCTOR,
R/O PLOT NO.90,
SECTOR NO.61, NAVANAGAR,
BAGALKOT 587103.
PHONE NO. 9901485459

5. “NAMM DOOT”
THROUGH ITS OWNER/OPERATOR
OF THE YOUTUBE ACCOUNT
RAVIKUMAR BHIMASEN KASHE
PLOT NO.46, SECTOR NO.26,
NAVANAGAR, BAGALKOT 587103,
DIST. BAGALKOT, KARNATAKA STATE.
PHONE NO. 7947142993
EMAIL ID: [email protected]

6. “KT TV KANNADA”
THROUGH ITS OWNER/OPERATOR
OF THE YOUTUBE ACCOUNT PRAVEEN HADAPAD,
R/O SHIRUR, TQ. AND DIST. BAGALKOT 587120,
PHONE NO. 9448465643
EMAIL ID [email protected]

7. “JOURNALIST HANAMANT AIHOLE”
THROUGH ITS OPERATOR/OWNER
OF YOUTUBE ACCOUNT

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HANAMANT AIHOLE
AGE MAJOR,
R/O WARD-5, VILLAGE-HONNAKATTI,
TQ AND DIST. BAGALKOT 587111.

8. THE YOUTUBE
R/BY ITS RESIDENT GRIEVANCE OFFICER
GOOGLE LLC-INDIA LIASON OFFICE,
UNIT NO.26, THE EXECUTIVE CENTER,
LEVEL 8, DLF CENTER, SANSAD MARG,
CONNAUGHT PLACE, NEW DELHI 110001.

9. FACEBOOK INDIA ONLINE SERVICES PRIVATE LIMITED,
R/BY ITS AUTHORIZED OFFICER,
UNIT NO. 1203 AND 1204, LEVEL 12,
BUILDING NO. 20, RAHEJ MINDSPACE,
CYBERA BAD, MADHAPUR, HITECH CITY HYDERABAD,
HYEDERABAD TG- 500081 IN.

10. THE INSTAGRAM
META PLATFORMS, INC UNIT 28 AND 29
THE EXECUTIVE CENTRE, LEVEL 18, DLF CYBER CITY,
BUILDING NO.5, TOWER A, PHASE III GURGAON 122002,
EMAIL ID: [email protected]

11. ASHOK KUMAR (JOHN DOE)
…RESPONDENTS
(NOTICE TO RESPONDENTS DISPENSED WITH)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI OR OTHER APPROPRIATE WRIT, ORDER OR DIRECTION,
SETTING ASIDE THE ORDER DATED 29.10.2026 PASSED BY THE
LEARNED PRINCIPAL CIVIL JUDGE & JMFC, BAGALKOT, IN O.S.
NO.952/2026, HEREIN PRODUCED AT ANNEXURE J, INSOFAR AS IT
DECLINES TO GRANT THE EX PARTE TEMPORARY INJUNCTION
SOUGHT IN I.A. NOS.II AND III AND ETC.

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

CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL

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ORAL ORDER



1. Petitioner No.1 is the doctor and also the proprietor of
Petitioner No.2-Hospital.

2. Petitioner is practicing as a Senior Surgical Expert. That
on 31.08.2026, a patient by name Shilpa Jagadish
Bhajantri was admitted to Petitioner No.2-Hospital with
a cyst in chest region. After clinical examination, she
was advised blood transfusion, which was apparently
carried on. During blood transfusion, the patient
developed complication, resulting in immediate stoppage
of the same and administering required treatment.

3. On 03.09.2026, relatives of the patients shifted her to
another hospital after obtaining discharge from
petitioner No.2-Hospital. However, on 06.09.2026, the
said patient stated to have passed away.

4. This incident, according to the petitioner, has been
twisted, distorted, attributing negligence on the part of
the petitioner and several video clips at the instance of
defendant No.1, husband of the deceased have been

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created, uploaded and circulated by Visual Media Houses
who are arrayed as respondent Nos.2 to 10.

5. Learned counsel for the petitioners further submits that
a complaint has been registered against the petitioners
before the District Health Officer, same is under
investigation.

6. That due to these video clips without any substance and
the version of the petitioners have been widely
circulated causing irreversible damage, reputation and
the prospects of the petitioner. Petitioner has no say in
the matter and is rendered helpless and remediless.
Therefore petitioners had approached the Trial Court by
filing a suit in O.S.No.952/2026 and had sought for an
interim order. The Trial Court has merely issued
emergent notice to the respondents and has directed the
matter is to be listed before the Trial Court on
16.11.2026.

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7. In view of the urgency and the fact circumstances,
notice to the respondents in this matter is dispensed
with.

8. Heard and perused the records.

9. Issue raised for the purpose of consideration is with
regard to urgency of interim order restraining
respondent Nos.1 to 7 from uploading and circulating
any video clips concerning the aforesaid incident, till the
Trial Court dispose of the application on merits.

10. As submitted by learned counsel for the petitioner that
the enquiry against the petitioner is pending
consideration before the District Health Officer. In that
view of the matter a media trial of the matter of this
nature, as rightly pointed out by learned counsel for the
petitioner would not only adversely affect the due
process of law but also would cause irreversible hardship
to the petitioner. Besides, the petitioner also has
approached the Trial Court and the matter is sub-judice .

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HC-KAR
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WP No. 109205 of 2026


CNR: KAHC020207252026



11. In view of the aforesaid facts and circumstances, this
Court deems it appropriate to grant ad-interim ex-parte
order of injunction restraining respondent Nos.1 to 7
from uploading and circulating any video clips
concerning the aforesaid incident, till the Trial Court
disposes of the application on merits.

12. Since Trial Court has issued notice to the respondents
returnable by 16.11.2026, this order shall in force till
disposal of the application.

13. The Trial Court shall hear the parties and pass
appropriate orders on the application.

14. Respondents are at liberty to seek modification or
vacating the order before the Trial Court itself.

15. Accordingly, the writ petition is disposed of.

Sd/-
(M.G.S. KAMAL)
JUDGE


EM, CT:VP
LIST NO.: 1 SL NO.: 9