Karnataka High Court
Raghavendra Sa S/O Topana Sa Mangaji vs The State Of Karnataka on 11 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:2125
CRL.P No. 104368 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 11TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 104368 OF 2025
(482(CR.PC)/528(BNSS))
BETWEEN:
RAGHAVENDRA SA S/O TOPANA SA MANGAJI
AGE. 42 YEARS, OCC. STUDENT,
R/O WARD NO. 2, BAGYANAGAR,
NEAR BHAVANI TEMPLE, KOPPAL.
...PETITIONER
(BY SRI. MAHESH WODEYAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
THROUGH KUDLIGI POLICE STATION
KUDLIGI, REPTD, BY ADDL SPP,
HIGH CORUT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
2. FRANCIS PAUL S/O SUSAINATHAN
AGE. 40 YEARS, OCC. MANAGING OPERATIONS,
(INVESTIGATIN AND RESEARCH SERVICE)
Digitally signed by R/O EIPR, NO.13,
CHANDRASHEKAR
LAXMAN
3RD FLOOR, 6TH BLOCK, 60FT ROAD,
KATTIMANI KORAMANGALA, BENGALURU 560095.
Location: HIGH
COURT OF ...RESPONDENTS
KARNATKA
DHARWAD BENCH
Date: 2026.02.12 (BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
16:10:51 +0530 NOTICE SERVED TO R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. (U/S. 528 OF BNSS, 2023) PRAYING TO ALLOW THIS CRIMINAL
PETITION AND QUASH THE CHARGE-SHEET DATED 17-03-2025 IN
CR.NO.0039/2024 KUDLIGI POLICE STATION BEARING CHARGE-SHEET
NO.36/2025 FOR THE OFFENCES PUNISHABLE UNDER SECTION 51(B), 63
OF THE COPYRIGHT ACT 1957 AND CONSEQUENTLY QUASH THE ENTIRE
CRIMINAL PROCEEDINGS IN CC NO. 180/2025 PENDING ON THE FILE OF
CIVIL JUDGE & JMFC COURT. KUDLIGI FOR THE OFFENCES P/U/SEC.
51(B), 63 OF THE COPYRIGHT ACT 1957. SO FAR AS PETITIONER/A1 IS
CONCERNED IN THE INTEREST OF JUSTICE.
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NC: 2026:KHC-D:2125
CRL.P No. 104368 of 2025
HC-KAR
THIS CRIMINAL PETITION COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. Learned counsel for the petitioner has filed a memo for withdrawal. The memo reads as under:
"MEMO Petitioner respectfully submits as under it is respectfully prayed that this Hon'ble court may kindly be pleased to permit the petitioner to withdraw the above criminal petition with liberty to urge all contentions before the trial court and further craves leave of this Hon'ble court to approach this Hon'ble court if need arises in the interest of justice and equity.
2. Placing the memo on record, petition is dismissed as withdrawn with a liberty as prayed for.
Sd/-
(V.SRISHANANDA) JUDGE AC, CT:CMU LIST NO.: 1 SL NO.: 78