Karnataka High Court
Mr Ajith Ramamurthy vs State Of Karnataka on 15 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 17395 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 17395 OF 2025 (GM-RES)
BETWEEN:
1. MR AJITH RAMAMURTHY
AGED ABOUT 36 YEARS
SON OF KAVI RAMAMURTHY
RESIDING AT NO. 290, 1ST B CROSS
REMCO LAYOUT, VIJAYANAGAR 2ND STAGE
BENGALURU - 560 040.
2. MAJOR SHAMINDER SINGH SIDHU
AGED ABOUT 38 YEARS
SON OF RESHAM SINGH
RESIDING AT NO.23, SHEIKHU ROAD
NEAR DAV COLLEGE, MALOUT
DISTRICT SRI MUKATSAR SAHIB
Digitally
signed by PUNJAB - 152 107.
SANJEEVINI J
KARISHETTY
Location: High 3. MS. SHILPA VAID
Court of
Karnataka AGED ABOUT 48 YEARS
WIFE OF MR. GIRIDHAR REDDY
RESIDING AT C1, CHARTERED RAAGA
MCPHERSON ROAD, COOKE TOWN
BENGALURU - 560 005.
4. MR. VEGULAPARANAN KASI VISWANATHAN
AGED ABOUT 74 YEARS
SON OF MR. VEGULAPARANAN
RESIDING AT VILLA 10
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SOBHA LIFESTYLE LEGACY
IVC ROAD, OFF BELLARY ROAD
DEVANAHALLI
BENGALURU - 562 110.
...PETITIONERS
(BY SRI: SANDESH J CHOUTA, SENIOR COUNSEL FOR
SRI: RAGHURAM CADAMBI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY CUBBON PARK POLICE STATION
NO. 7, KASTURBA ROAD
CUBBON PARK, BENGALURU - 560 001
KARNATAKA.
2. STATE OF KARNATAKA
REPRESENTED BY ASHOKA NAGAR POLICE STATION
ASHOKA NAGAR, COMMISSARIAT ROAD
SHIVAJI NAGAR, BENGALURU
KARNATAKA - 560 025.
3. STATE OF KARNATAKA
THROUGH CRIMINAL INVESTIGATION DEPARTMENT
SPECIAL INVESTIGATION DIVISION
CARLTON HOUSE, PALACE ROAD, BANGALORE.
4. DIRECTOR GENERAL AND
INSPECTOR GENERAL OF POLICE
BENGALURU POLICE HEADQUARTERS
NRUPATHUNGA ROAD
NEXT TO RESERVE BANK OF INDIA
NUNEGUNDLAPALLI
AMBEDKAR VEEDHI
BENGALURU - 560 001.
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5. POLICE INSPECTOR
CUBBON PARK POLICE STATION
KASTURBA ROAD
BENGALURU - 560 001.
6. ROLAN GOMES
NO.2, SAMRUDDHI NILAYA
8TH CROSS, MOOKAMBIKA NAGARA
MILANSANDRA, KENGERI
BENGALURU - 560 059
7. C. VENU
NO.22, NAIDU BUILDING
ITI LAYOUT, VIJINAPURA
BENGALURU - 560 016
...RESPONDENTS
(BY SRI: BUBBERJUNG TRISULI VENKATESH, ADVOCATE FOR
R1 TO R5)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 528 OF
THE BNSS, 2023 PRAYING TO QUASH THE FIR IN CRIME
NO.123/2025 (ANNEXURE-A1), AND THE ENTIRE
PROCEEDINGS IN CRIME NO. 123/2025 ON THE FILE OF THE
HONBLE 41ST ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE, BENGALURU CITY, SUBSEQUENTLY
TRANSFERRED TO THE JURISDICTION OF THE CRIMINAL
INVESTIGATION DEPARTMENT, KARNATAKA (RESPONDENT
NO.3) AND ANY INVESTIGATING AUTHORITY / AGENCY
CLAIMING THROUGH OR UNDER THE RESPONDENTS, AND ALL
PROCEEDINGS PURSUANT THERETO, AS AGAINST THE
PETITIONER / ACCUSED NO.1.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
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ORAL ORDER
Heard Sri Sandesh J Chouta, learned senior advocate for Sri Raghuram Cadambi, learned counsel appearing for the petitioners and Sri Bubberjung Trisuli Venkatesh, learned Special Public Prosecutor for respondent Nos.1 to 5.
2. Learned Special Public Prosecutor representing the prosecution, would on instructions and verification of the records submits that the petitioners are dropped from the array of accused.
3. In that light, as a matter of form, the proceedings stands quashed against the petitioners in light of the said submission.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA) JUDGE BGN