Karnataka High Court
Bheemanna vs The State Of Karnataka on 11 July, 2025
Author: V Srishananda
Bench: V Srishananda
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NC: 2025:KHC-K:3825
CRL.P No. 200519 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CRIMINAL PETITION NO. 200519 OF 2025
(482(Cr.PC)/528(BNSS))
BETWEEN:
BHEEMANNA S/O VENKAPPA KONDA ((PATIL),
AGE:40 YEARS, OCC: ASST. TEACHER AT
KUMARASWAMY PRIVATE SCHOOL,
R/O. MUDBIWADI VILLAGE, TQ. BASAVAKALYAN,
DIST. BIDAR - 585 437.
...PETITIONER
(BY SRI. R. S. LAGALI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
Digitally signed THROUGH THE SHO., MUDBI PS., BIDAR,
by RENUKA
REP. BY THE ADDL. STATE PUBLIC PROSECUTOR,
Location: HIGH
COURT OF HIGH COURT OF KARNATAKA,
KARNATAKA KALABURAGI BENCH - 585 102.
2. B. GURUPRASAD
AGE: MAJOR, OCC: SECRETARY,
KARNATAKA BORDER AREA DEVELOPMENT AUTHORITY,
ROOM NO. 107, IN BETWEEN
M. S. BUILDING, AND VIKAS SOUDHA,
BEHIND M. S. BUILDING CANTEEN,
DR. AMBEDKAR VEEDHI, BANGALORE - 560 001.
...RESPONDENTS
(BY SRI. VEERANAGOUDA MALIPATIL, HCGP FOR R1)
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NC: 2025:KHC-K:3825
CRL.P No. 200519 of 2025
HC-KAR
THIS CRL.P IS FILED U/S.482 OF CR.P.C. (OLD), U/SEC.
528 OF BNSS (NEW), PRAYING TO ALLOW THIS CRIMINAL
PETITION AND QUASH THE ORDER OF TAKING DT. 12.10.2021
AND ORDER OF ISSUE OF PROCESS DT. 16.10.2021 PASSED BY
HON'BLE ADDL. CIVIL JUDGE AND JMFC COURT BASAVAKALYAN
IN CRIMINAL CASE NO. 1396/2021 (ARISING OUT OF MUDBI PS
CRIME NO.111/2016) FOR THE OFFENCES PUNISHABLE U/S 109,
120B, 201, 406, 409, 463, 464, 465, 468, 471, 473, 483, 484,
420 R/W SEC. 149 IPC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
(PER: HON'BLE MR. JUSTICE V SRISHANANDA)
1. Heard Sri. R.S.Lagali, learned counsel for the petitioner.
2. Though the matter is listed for orders regarding compliance of office objections and counsel submission, Sri. R.S.Lagali, learned counsel for the petitioner would submit that, in respect of co-accused, this Court has already dismissed the petition filed by co-accused in Criminal Petition No.201099/2017 by considering the order dated 21.02.2022.
3. Perused the order dated 21.02.2022 passed in Criminal Petition No.201099/2017. -3-
NC: 2025:KHC-K:3825 CRL.P No. 200519 of 2025 HC-KAR
4. The present petition also stands on the same footing that of the petitioner in the aforesaid criminal petition.
5. Taking note of the same, the present petition is also dismissed.
Sd/-
(V SRISHANANDA) JUDGE SVH List No.: 1 Sl No.: 11 CT:PK