Karnataka High Court
Hucchappa Chandrappa Kudagi vs The State Of Karnataka on 17 September, 2025
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NC: 2025:KHC-K:5547
CRL.P No. 200906 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 17TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MRS JUSTICE M G UMA
CRIMINAL PETITION NO.200906 OF 2025
(482(Cr.PC)/528(BNSS))
BETWEEN:
1. HUCCHAPPA CHANDRAPPA KUDAGI,
AGE: 36 YEARS, OCC: HESCOM EMPLOYEE,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
2. CHANDRAPPA YALLAPPA KUDAGI,
AGE: 65 YEARS, OCC: LABOUR,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
3. DYAMAVVA CHANDRAPPA KUDAGI,
Digitally signed AGE: 57 YEARS, OCC: HOUSE HOLD,
by R/O HOLEMASUTI, NIDAGUNDI TALUK,
LUCYGRACE
DIST. VIJAYAPUR-586 213.
Location: HIGH
COURT OF
KARNATAKA 4. INDRABAYI ASHOK PUJARI,
AGE: 23 YEARS, OCC: HOUSE HOLD,
R/O IVANAGI, BASAVANA BAGEWADI TALUK,
DIST. VIJAYAPUR-586 203.
5. ASHOK EGAPPA PUJARI,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O IVANAGI, BASAVANA BAGEWADI TALUK,
DIST. VIJAYAPUR-586 203.
6. LAGAMAVVA ASHOK PUJARI
AGE: 48 YEARS, OCC: HOUSE HOLD,
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HC-KAR
R/O IVANAGI, BASAVANA BAGEWADI TALUK,
DIST. VIJAYAPUR-586 203.
7. YALAGURADAPPA YALLAPPA LUDAGI,
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
8. GURUBAYI YALAGURADAPPA KUDAGI,
AGE: 42 YEARS, OCC: HOUSE HOLD,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
9. MALLAPPA YALAGURADAPPA KUDAGI,
AGE: 30 YEARS, OCC: HESCOM EMPLOYEE,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
10. MALLAMMA MALLAPPA KUDAGI,
AGE: 21 YEARS, OCC: HOUSE HOLD,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
11. VITTAL MALLAPPA PATIL,
AGE: 40 YEARS, OCC: GOVT. TEACHER,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
12. YALLAMMA VITTAL PATIL,
AGE:30 YEARS, OCC: HOUSE HOLD,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
13. RAMESH MALLAPPA PATIL,
AGE: 35 YEARS, OCC: HESCOM EMPLOYEE,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
14. UMA RAMESH PATIL,
AGE: 30 YEARS, OCC HOUSE HOLD,
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CRL.P No. 200906 of 2025
HC-KAR
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
15. DEVAPPA BASAPPA KUDAGI,
AGE: 35 YEARS, OCC: AGRICULTURE,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
16. RUKMAVVA MALLAPPA PATIL,
AGE: 62 YEARS, OCC: HOUSE HOLD,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
17. KAMALAVVA KOTREPPA HARANAL,
AGE: 62 YEARS, OCC: HOUSE HOLD,
R/O HOLEMASUTI, NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
...PETITIONERS
(BY SRI SANTOSH KUMAR B. BIRADAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY MUDDEBIHAL POLICE STATION,
MUDDEBIHAL CIRCLE, MUDDEBIHAL,
DIST. VIJAYAPUR-586 214,
REP. BY ADDL. S.P.P,
HIGH COURT KALABURAGI -585 107.
2. JAHNAVI URF SOORAMMA HUCCHAPPA KUDAGI,
AGE: 23 YEARS, OCC: HOUSE HOLD,
R/O HOLE MASUTI P/A BALAWATA,
NIDAGUNDI TALUK,
DIST. VIJAYAPUR-586 213.
...RESPONDENTS
(BY SRI JAMADAR SHAHABUDDIN, HCGP FOR R1;
SRI SANJAY KULKARNI, ADVOCATE FOR R2)
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CRL.P No. 200906 of 2025
HC-KAR
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C. (OLD), SECTION 528 OF BNSS (NEW), PRAYING TO
QUASH THE FIR REGISTERED BY THE RESPONDENT NO.1 IN
CRIME NO.80/2025 FOR THE OFFENCES PUNISHABLE UNDER
SECTION 82(1), 352, 351(2) AND 190 OF THE BNS, 2023 ON
THE FILE OF PRL. SENIOR CIVIL JUDGE AND JMFC,
MUDDEBIHAL, DIST. VIJAYAPUR AND CONSEQUENTLY, QUASH
THE COMPLAINT DATED 18.03.2025 FILED BY THE
RESPONDENT NO.2 IN CRIME NO.80/2025 REGISTERED BY
THE RESPONDENT NO.1 AGAINST THE PETITIONERS.
THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE M G UMA
ORAL ORDER
(PER: HON'BLE MRS JUSTICE M G UMA) Learned counsel for the petitioners and respondent No.2 filed a joint memo stating that, respondent No.2 filed the police complaint alleging commission of the offences punishable under Sections 82(1), 352, 351(2) and 190 of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS'), instead of filing the private complaint as required under law. Therefore, respondent No.2 has no objection to allow the petition and to quash the criminal proceedings with liberty in favour of respondent No.2 to initiate necessary -5- NC: 2025:KHC-K:5547 CRL.P No. 200906 of 2025 HC-KAR legal action by filing a private complaint as required under law.
2. Memo is placed on record.
3. The petition is allowed.
4. Pending criminal proceedings initiated against the petitioners/accused Nos.1 to 17 in Crime No.80/2025 of Muddebihal Police Station, on the file of Principal Senior Civil Judge and JMFC, Muddebihal, District Vijayapur, for the offences punishable under Sections 82(1), 352, 351(2) and 190 of the BNS, is hereby quashed.
5. Liberty, as prayed for is granted.
Sd/-
(M G UMA) JUDGE LG List No.: 1 Sl No.: 35