Full Judgment Text
- 1 -
NC: 2026:KHC:9556
CRL.P No.13551 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO.13551 OF 2025 (482(Cr.PC) /
528(BNSS))
BETWEEN:
1. SRI. VINOD KUMAR
S/O B.S. KRISHNAMURTHY
AGE ABOUT 47 YEARS
R/AT KADLURU GRAMA
K. HOSAKOTE HOBLI
AALOORU TALUK
HASSAN DISTRICT - 573213.
…PETITIONER
(BY SMT. AISHWARYA HEGDE M.V., ADVOCATE)
AND:
1. SMT. MADHURA
W/O VINOD KUMAR
AGE ABOUT 43 YEARS
R/AT KADLURU GRAMA
K. HOSAKOTE HOBLI
AALOORU TALUK
HASSAN DISTRICT - 573213.
…RESPONDENT
Digitally signed by
ARUNKUMAR M S
Location: HIGH
COURT OF
KARNATAKA
THIS CRL.P. IS FILED UNDER SECTION 528 BHARATIYA
NAGARIK SURAKSHA SANHITA - 2023 (U/S 482 CR.P.C)
PRAYING TO SET ASIDE THE ORDER DATED 12.08.2025
PASSED ON I.A.NO.II PASSED IN CRL.MISC.NO.21/2025, ON
- 2 -
NC: 2026:KHC:9556
CRL.P No.13551 of 2025
HC-KAR
THE FILE OF THE COURT OF THE PRL. JUDGE, FAMILY COURT,
HASSAN AND THIS PETITION BE ALLOWED WITH COSTS
THROUGHOUT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel for the petitioner submitted that the
petitioner seeks leave of the Court to withdraw this Criminal
Petition.
Accepting the oral submission made by the learned
counsel for the petitioner, the Criminal Petition is disposed of as
withdrawn.
Pending I.A. if any, does not survive for consideration.
SD/-
(M.NAGAPRASANNA)
JUDGE
sac
List No.: 2 Sl No.: 7
NC: 2026:KHC:9556
CRL.P No.13551 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO.13551 OF 2025 (482(Cr.PC) /
528(BNSS))
BETWEEN:
1. SRI. VINOD KUMAR
S/O B.S. KRISHNAMURTHY
AGE ABOUT 47 YEARS
R/AT KADLURU GRAMA
K. HOSAKOTE HOBLI
AALOORU TALUK
HASSAN DISTRICT - 573213.
…PETITIONER
(BY SMT. AISHWARYA HEGDE M.V., ADVOCATE)
AND:
1. SMT. MADHURA
W/O VINOD KUMAR
AGE ABOUT 43 YEARS
R/AT KADLURU GRAMA
K. HOSAKOTE HOBLI
AALOORU TALUK
HASSAN DISTRICT - 573213.
…RESPONDENT
Digitally signed by
ARUNKUMAR M S
Location: HIGH
COURT OF
KARNATAKA
THIS CRL.P. IS FILED UNDER SECTION 528 BHARATIYA
NAGARIK SURAKSHA SANHITA - 2023 (U/S 482 CR.P.C)
PRAYING TO SET ASIDE THE ORDER DATED 12.08.2025
PASSED ON I.A.NO.II PASSED IN CRL.MISC.NO.21/2025, ON
- 2 -
NC: 2026:KHC:9556
CRL.P No.13551 of 2025
HC-KAR
THE FILE OF THE COURT OF THE PRL. JUDGE, FAMILY COURT,
HASSAN AND THIS PETITION BE ALLOWED WITH COSTS
THROUGHOUT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel for the petitioner submitted that the
petitioner seeks leave of the Court to withdraw this Criminal
Petition.
Accepting the oral submission made by the learned
counsel for the petitioner, the Criminal Petition is disposed of as
withdrawn.
Pending I.A. if any, does not survive for consideration.
SD/-
(M.NAGAPRASANNA)
JUDGE
sac
List No.: 2 Sl No.: 7