Karnataka High Court
Ramachandraiah C K vs The State Of Karnataka on 5 February, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:6682
CRL.P No. 8222 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 8222 OF 2025 (482(Cr.PC) /
528(BNSS))
BETWEEN:
RAMACHANDRAIAH C K.,
S/O KRISHNAIAH,
AGED ABOUT 41 YEARS,
R/AT NO. CHANNAMALLIPURA,
MADDUR,
GUNDLUPETE TALUK,
CHAMARAJANAGAR -571111.
...PETITIONER
Digitally (BY SRI. SAMPATH KUMAR A V., ADVOCATE)
signed by
SANJEEVINI J
KARISHETTY AND:
Location:
High Court of
Karnataka 1. THE STATE OF KARNATAKA
REP. BY BEGUR POLICE STATION
CHAMARAJANAGAR DISTRICT,
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA,
BANGALORE-01.
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NC: 2026:KHC:6682
CRL.P No. 8222 of 2025
HC-KAR
2. KIRAN B.R
S/O RAMU,
AGED ABOUT 28 YEARS,
ASSISTANT LINEMAN,
BEGUR SUB DIVISION,
BANCHAHALLIHUNDI VILLAGE,
NANJANGUD TALUK,
MYSORE -571301.
...RESPONDENTS
(BY SRI.K.NAGESHWARAPPA, HCGP FOR R-1,
R-2 - SERVED)
THIS CRIMINAL PETITON IS FILED UNDER SECTION 482
CR.PC (FILED U/S 528 BNSS), PRAYING TO QUASH THE FIR IN
CRIME NO.18/2025 FOR THE OFFENCES P/U/S 125(a) OF BNS
REGISTERED BY BEGUR POLICE, PENDING ON THE FILE OF
THE ADDL.CIVIL JUDGE (JR.DN) AND JMFC, GUNDLUPET,
CHAMARAJANAGAR IN SO FAR AS THE PETITIONER.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:6682
CRL.P No. 8222 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The learned counsel for the petitioner submits that the proceedings against the co-accused have been quashed by the Co-ordinate Bench of this Court. The Co-ordinate Bench has passed the following order:
"In this petition, the petitioner has sought for the following relief:
"WHEREFORE the petitioner in the above petition most humbly prays that this Hon'ble Court may be pleased to quash the FIR in crime No.18/2025 for the offence punishable U/S 125(a) of BNS registered by Begur police, pending on the file of Addl civil judge (Jr dn) and JMFC, Gundlupet, Chamarajanagar in so far as the petitioner, in the interest of justice and equity."
2. Heard the learned counsel for the petitioner and learned HCGP for respondent No.1 and perused the material on record. Respondent No.2 having been served with notice of this petition has chosen to remain unrepresented and has not contested the petition.
3. A perusal of the material on record will indicate that respondent No.2/defacto-complainant is the Assistant Lineman of BESCOM, Begur Sub-Division, Banchahallihundi Village, Nanjangud Taluk, Mysore, where accused No.1-Ramachandra is also an employee working as an overseer who works under the Junior Engineer of -4- NC: 2026:KHC:6682 CRL.P No. 8222 of 2025 HC-KAR BESCOM. On 23.02.2025, respondent No.2-lineman filed a complaint against accused No.1, also employed in BESCOM as well as petitioner/accused No.2 for the alleged offences punishable under Sections 125(a) of the Bharatiya Nayaya Sanhita, 2023 i.e. causing hurt and endangering life by an act of negligence on the part of the petitioner/accused No.2 and accused No.1. In this context, it is relevant to state that the complaint given by respondent No.2 will indicate that insofar as the petitioner, who is undisputedly not an employee or an official of BESCOM is concerned, necessary ingredients constituting offences under Section 125(a) of the BNS, 2023 are conspicuously absent and consequently, in the light of the vague and omnibus allegations made against the petitioner in the complaint which are primarily directed only against accused No.1 who was also an official of BESCOM, I am of the considered opinion that the impugned FIR and complaint do not disclose commission of offence by petitioner/accused No.2 and consequently impugned proceedings deserve to be quashed. In the result, the following:
ORDER
(i) Petition is hereby allowed.
(ii) The impugned proceedings in FIR in Crime No.18/2025 of Begur Police Station, Chamarajanagara, pending on the file of Addl. Civil Judge (Jr.Dn.) and JMFC, Gundlupet, Chamarajanagar District, qua the petitioner, is hereby quashed."-5-
NC: 2026:KHC:6682 CRL.P No. 8222 of 2025 HC-KAR In the light of the co-accused getting the benefit at the hands of Co-ordinate Bench and the offence being similar, I deem it appropriate to allow the petition. Accordingly, the following :
ORDER
(i) The Criminal Petition is allowed.
(ii) The impugned proceedings in FIR in Crime No.18/2025 of Begur Police Station, Chamarajanagara, pending on the file of Addl.Civil Judge (Jr.Dn.) and JMFC, Gundlupet, Chamarajanagar, qua the petitioner, is hereby quashed.
SD/-
(M.NAGAPRASANNA) JUDGE BK List No.: 1 Sl No.: 21