Karnataka High Court
Prathap Simha M R vs The State Of Karnataka on 8 September, 2025
-1-
NC: 2025:KHC:35219
CRL.P No. 10588 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MS. JUSTICE J.M.KHAZI
CRIMINAL PETITION NO. 10588 OF 2023
(482(Cr.PC) / 528(BNSS))
BETWEEN:
PRATHAP SIMHA M R
S/O M V RAMA RAO,
AGED ABOUT 44 YEARS,
R/AT NO.113/A, 5TH C CROSS,
3RD MAIN ROAD, GIRINAGARA,
BENGALURU-560085.
...PETITIONER
(BY SRI. GAJENDRA C, ADVOCATE-ABSENT)
Digitally
signed by
REKHA R AND:
Location:
High Court 1. THE STATE OF KARNATAKA
of THROUGH VARTHUR POLICE STATION,
Karnataka
REPRESENTED BY THE STATE PUBLIC
PROSECUTOR, HIGH COURT COMPLEX,
BANGALORE-560001.
2. K.V ARJUN
S/O VENKATARAMANAPPA,
AGED ABOUT 30 YEARS,
SECURITY GUARD,
-2-
NC: 2025:KHC:35219
CRL.P No. 10588 of 2023
HC-KAR
NO.128, I BLOCK, RAILWAY PARRALLAL ROAD,
KUMARA PARK WEST, BENGALURU CITY
KARNATAKA-560020
...RESPONDENTS
(BY SMT.N.ANITHA GIRISH, HCGP)
THIS CRL.P IS FILED U/S 482 CR.PC BY THE
ADVOCATE FOR THE PETITIONER PRAYING TO QUASH THE
FIR IN CR.NO.232/2022, P/U/S 506, 504, 420 OF IPC AT
VARTHUR POLICE STATION AND PENDING BEFORE THE
COURT OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE,
BENGALURU RURAL DISTRICT AT BENGALURU.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MS. JUSTICE J.M.KHAZI
ORAL ORDER
No representation for petitioner. No representation for petitioner even in the afternoon session.
Vide order dated 23.08.2025, two weeks time was granted to take steps, with a condition that in the event of failure to take steps, post the matter today for dismissal of the petition. However, steps are not taken. -3-
NC: 2025:KHC:35219 CRL.P No. 10588 of 2023 HC-KAR It appears petitioner is not interested in prosecuting the petition.
Hence, petition is dismissed for default.
Sd/-
(J.M.KHAZI) JUDGE RR List No.: 1 Sl No.: 3