Quashing petitions withdrawn with liberty to challenge subsequent criminal proceedings.

The petitioners sought to quash proceedings arising from three police cases: Vidyanagar P.S. Crime No. 108/2025, Bendigeri P.S. Crime No. 106/2025, and Keshwapur P.S. Crime No. 126/2025.

The petitions invoked Section 482 of the Code of Criminal Procedure, 1973, corresponding to Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

While the petitions were pending, charge sheets were filed in all three cases and further court proceedings were initiated.

The petitioners then filed memos seeking permission to withdraw the petitions, with liberty to file fresh petitions challenging the further criminal proceedings.

1. Whether the petitioners should be permitted to withdraw the criminal petitions after charge sheets had been filed and further proceedings initiated.

2. Whether the petitions should be dismissed with liberty to file fresh petitions challenging the further criminal proceedings.

The petitions were brought under Section 482 CrPC, stated in the order as corresponding to Section 528 BNSS, which provides the procedural basis invoked for seeking quashing of criminal proceedings.

The order does not formulate or apply any substantive legal test, cite precedents, or determine the scope of either provision; it disposes of the petitions on the petitioners’ withdrawal requests.

The petitioners informed the Court that charge sheets had been filed and that proceedings had advanced in each case, making the pending petitions infructuous in their view.

They sought withdrawal with liberty to challenge the further proceedings by fresh petitions.

The Court accepted the withdrawal memos and supporting submissions; it did not examine the allegations, the merits of the charge sheets, or the grounds for quashing.

No finding was made on the merits of the underlying cases.