Facts
The petitioner filed four writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash FIRs registered against her at Jayanagar Police Station for alleged offences under various provisions of the IPC
Source reference: pp. 1–6When the petitions came on for orders, the petitioner’s counsel filed a memo seeking withdrawal of the petitions as not pressed
Source reference: p. 7Issues
1. Whether the petitioner’s request to withdraw the four petitions should be accepted
Source reference: p. 7Law Applied
The order records no substantive statutory provision, precedent, or legal doctrine as the basis for decision.
Source reference: p. 7The court acted on the petitioner’s memo seeking withdrawal of the petitions as not pressed
Source reference: p. 7Reasoning
The petitioner expressly sought withdrawal, and the court placed the memo on record.
Source reference: p. 7As no request for adjudication on the merits was pursued, the court dismissed the petitions as withdrawn
Source reference: p. 7Holding
The court accepted the withdrawal memo and dismissed W.P. Nos. 7629, 7561, 7644 and 7649 of 2025 as withdrawn
The order does not determine the merits of the challenges to the FIRs.
Source reference: p. 7Acts & Sections Cited
6 provisions across 2 statutes referred to in this judgment. Each provision opens on LawLens.
Code of Criminal Procedure, 19731
Indian Penal Code, 18605
Original Court PDF
SMT.MRUDHALA JOGIvsSTATE OF KARNATAKA
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in
