Karnataka High Court
Sri. Suresh Kumar Bafna vs State Of Karnataka By on 21 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:23379
CRL.P No. 2295 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 2295 OF 2024
BETWEEN:
1. SRI. SURESH KUMAR BAFNA
S/O LATE ASKARAN BAFNA,
AGED ABOUT 51 YEARS,
RA/AT, A 104, MANTRI GREENS APARTMENT,
NO. 1, SAMPIGE ROAD, MALLESHWARAM,
BENGALURU - 560 003.
2. SRI MAHAVEER CHAND BAFNA
S/OS RI LATE ASKARAN BAFNA,
AGED 54 YEARS,
RAINBOW VILLA, NO.7,
BARNABY ROAD, KILPAUK,
CHENNAI - 600 084.
Digitally signed
by SANJEEVINI J
KARISHETTY 3. SMT NARAYANI PRATHAP
Location: High W/O SRI PRATHAP ASKARAN BAFNA,
Court of AGED 56 YEARS,
Karnataka
D/O RAMESH BABU .A
MAC SUNNYSIDE APARTMENT, FIRST FLOOR,
NO. 5, ALGAPPA ROAD, PURASAIWALKAM,
CHENNAI - 600 084.
...PETITIONERS
(BY SRI. M.M. ASHOKA, ADVOCATE)
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NC: 2026:KHC:23379
CRL.P No. 2295 of 2024
HC-KAR
AND:
1. STATE OF KARNATAKA BY
SADASHIVANAGAR POLICE STATION
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
2. SRI N JAYAKUMAR
S/O LATE M NEMICHAND JAIN,
AGED ABOUT MAJOR,
NO. 156, TRUNK ROAD,
POONAMALLEE,
TIRUVALLUR DISTRICT,
CHENNAI - 600 056.
3. MS. RAJAKUMARI
W/O SRI JAYAKUMAR,
AGED ABOUT MAJOR
NO. 156, TRUNK ROAD,
POONAMALLEE,
TIRUVALLUR DISTRICT,
CHENNAI - 600 056.
4. MR SACHIN
S/O SRI RAJKUMARI AND JAYAKUMAR,
AGED ABOUT MAJOR,
POONAMALLEE,
TIRUVALLUR DISTRICT,
CHENNAI - 600 056.
...RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1)
THIS CRL.P IS FILED U/S. 482 OF CR.P.C PRAYING TO
QUASH THE FIR FILED IN CR.NO.71/2022 FOR AN OFFENCE
P/U/S.468, 406, 420 R/W SECTION 34 OF IPC OF
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NC: 2026:KHC:23379
CRL.P No. 2295 of 2024
HC-KAR
SADASHIVANAGAR POLICE STATION, BENGALURU PENDING
PRESENTLY BEFORE THE III ACMM, BENGALURU.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioners submit that during the pendency of the petition, the Police after investigation have filed the final report-charge sheet.
2. In the light of filing of the charge sheet, learned counsel appearing for the petitioners seeks leave of this Court to withdraw the petition and raise a challenge to the charge sheet.
3. Liberty so sought is granted.
4. The petition is disposed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE BVK; List No.: 2 Sl No.: 176