Karnataka High Court
Sri. Dhananjaya K J vs State Of Karnataka on 26 March, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:12484
CRL.P No. 1125 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1125 OF 2026 (482(Cr.PC) /
528(BNSS))
BETWEEN:
SRI. DHANANJAYA K J,
C/O JAYARAM,
AGED ABOUT 53 YEARS,
R/O NO. 44, 19TH A CROSS,
NEAR YADIYUR LAKE,
JAYANAGAR 6TH BLOCK,
BENGALURU- 560 011
...PETITIONER
(BY SRI. ANAND K., ADVOCATE)
AND:
Digitally signed by
SANJEEVINI J
KARISHETTY 1. STATE OF KARNATAKA
Location: High REPRESENTED BY
Court of Karnataka
SHO THILAKNAGAR POLICE STATION,
BENGALURU DISTRICT - 560041.
AND ALSO REPRESENTED BY
OFFICE OF THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
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NC: 2026:KHC:12484
CRL.P No. 1125 of 2026
HC-KAR
2. SRI. S.SURESH
S/O J. SELVARAJ,
AGED AROUND 40 YEARS,
R/A NO.26/A, 1ST MAIN SRK GARDEN,
JAYANAGAR BANNERGHATTA EXTN.,
BENGALURU-560 041.
...RESPONDENTS
(BY SRI. CHANNAPPA EARAPPA, HCGP FOR R1)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNSS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO A. SET
ASIDE THE ORDER DATED 25.07.2025 PASSED IN CC
NO.9612/2025 (ARISING OUT OF SPLIT UP IN CC
NO.14629/2016 AND CRIME NO.9/2014) BY THE LD CJM
BENGALURU IN SO FAR AS IT RELATES TO ISSUANCE OF
PROCLAMATION AGAINST THE PETITIONER FOR THE
OFFENCES P/U/S 420, 465, 468, 471 R/W SECTION 34 OF IPC.,
AND ETC.
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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NC: 2026:KHC:12484
CRL.P No. 1125 of 2026
HC-KAR
ORAL ORDER
The petition challenges an order of proclamation against the petitioner. This Court on 02.03.2026 had passed the following order:
"The petitioner/accused No.1 is before this Court calling in question the order dated 25.07.2025 passed in C.C.No.9612/2025, as it relates to issuance of proclamation against the petitioner for the offence punishable under Sections 420, 465, 468, 471 read with Section 34 of the Indian Penal Code, 1860 ('the IPC' for short).
2. Heard Sri. Anand K. learned counsel appearing for the petitioner and Sri. Anoop Kumar, learned High Court Government Pleader appearing for respondent No.1.
3. There shall be an interim order of stay subject to the condition that the petitioner would appear before the concerned Court on 18.03.2026, the next date of listing. In the event, the petitioner would not appear, the proclamation would spring back.
List this matter on 26.03.2026, in 'Fresh Matters List'." The learned counsel for the petitioner submits that the petitioner has appeared before the concerned court and sought for a regular bail now. In the light of the appearance of the petitioner, the order of proclamation shall stand obliterated. Most of the light of the fact that it is contrary to Section 82 of the Cr.PC.
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NC: 2026:KHC:12484 CRL.P No. 1125 of 2026 HC-KAR
5. In view of the above, I pass the following:
ORDER i. Criminal Petition is disposed.
ii. Impugned proceedings in C.C.No.9612/2025( arising out split up in C.C.No.14629/2016 and Crime No.9/2014) on the file of the learned Chief Judicial Magistrate Court, Bengaluru, insofar it relates to the petitioner -accused No.1, herein, stands quashed.
SD/-
(M.NAGAPRASANNA) JUDGE HR List No.: 2 Sl No.: 20