Karnataka High Court
Ankush Raghunath Gundesha S/O ... vs State Of Karnataka on 25 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
-1-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION No.101606 OF 2022
(482(CR.PC)/528(BNSS))
C/W
CRIMINAL PETITION No.101605 OF 2022
CRIMINAL PETITION No.101607 OF 2022
CRIMINAL PETITION No.101608 OF 2022
IN CRL.P NO. 101606/2022
BETWEEN:
1. DINESH KUMAR R. GUNDESHA S/O RAGHUNATH
SINGH,
CHANDRASHEKAR
AGED ABOUT 26 YEARS,
LAXMAN
KATTIMANI
2. RAGHUNATH SINGH GUNDESHA
AGED ABOUT 51 YEARS,
Digitally signed by
CHANDRASHEKAR 3. SHANTHI DEVI W/O RAGHUNATH SINGH GUNDESHA
LAXMAN
KATTIMANI AGED ABOUT 48 YEARS,
Date: 2026.02.27
13:05:43 +0530 PETITIONER NO. 1 TO 3 ARE
R/AT. NO.7 EDGE. 07, GIRLS SCHOOL STREET,
KUMARA PARK WEST,
SHESHADRIPURAM, BENGALURU - 560020.
...PETITIONERS
(BY SRI. HARSHA D. JOSHI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
-2-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
DHARWAD BENCH. DHARWAD.
2. SMT. ANCHAL W/O DINESH GUNDESHA
AGED ABOUT 27 YEARS,
R/AT JPR ENCLAVE
OPP. CONVENT SCHOOL. KESHAVAPURA
HUBLI - 580023.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. L.S. SULLAD, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH THE ORDER DATED 15.03.2022 PASSED
BY THE II ADDITIONAL JMFC, HUBLI IN ISSUING THE NOTICE
TO THE PETITIONERS AND CONSEQUENTLY QUASH
CRL.MISC.NO.17/2022 AS AN ANNEXURE-B BY WHICH ON A
COMPLAINT LODGED BY THE 2ND RESPONDENT BEFORE THE
PROTECTION OFFICER, THE II ADDITIONAL JMFC, HUBLI HAS
REGISTERED ABOVE CASE VIDE ORDERS DATED 15.03.2022
INVOKING SECTION 5(1) (2), 17(3) OF PROTECTION OF
WOMEN FROM DOMESTIC VIOLENCE ACT, IN SO FAR AS
PETITIONERS CONCERNED.
IN CRL.P NO. 101605/2022
BETWEEN:
1. MANISHA NILESH RAJPUROHIT
W/O NILESH FATESINGH RAJPUROHIT
26 AGED ABOUT 31 YEARS,
R/AT. NO. 46 DEVKUTIR BUNGLOWS,
AMBALI BOPAL ROAD,
AMBALI DASAKROI AHMEDABAD, GUJARAT - 380058.
2. NILESH FATESINGH RAJPUROHIT S/O FATESINGH
PUROHIT
AGED ABOUT 32 YEARS,
R/AT. NO. 46 DEVKUTIR BUNGLOWS,
AMBALI BOPAL ROAD,
AMBALI DASAKROI AHMEDABAD, GUJARAT - 380058.
-3-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
...PETITIONERS
(BY SRI. HARSHA D. JOSHI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
2. SMT. ANCHAL W/O DINESH GUNDESHA
AGED ABOUT 27 YEARS,
R/AT: JPR ENCLAVE,
OPP. CONVENT SCHOOL KESHAVAPURA,
HUBLI - 580023.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. L.S. SULLAD, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF
CR.P.C., SEEKING TO QUASH THE ORDER DATED
15.03.2022 PASSED BY THE II ADDITIONAL JMFC, HUBLI
IN ISSUING THE NOTICE TO THE PETITIONERS AND
CONSEQUENTLY QUASH CRL.MISC.NO.17/2022 AS AN
ANNEXURE-B BY WHICH ON A COMPLAINT LODGED BY THE
2ND RESPONDENT BEFORE THE PROTECTION OFFICER,
THE II ADDITIONAL JMFC, HUBLI HAS REGISTERED ABOVE
CASE VIDE ORDERS DATED 15.03.2022 INVOKING
SECTION 5(1) (2), 17(3) OF PROTECTION OF WOMEN
FROM DOMESTIC VIOLENCE ACT, IN SO FAR AS
PETITIONERS CONCERNED.
IN CRL.P NO. 101607/2022
BETWEEN:
1. ANKUSH RAGHUNATH GUNDESHA
S/O RAGHUNATH GUNDESHA
AGED ABOUT 20 YEARS,
R/AT. INFRONT BADASANG, KALYAN MANTAP,
NEAR SHESHADRIPURAM,
KUMAR PARK WEST. BENGALURU.
-4-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
2. PAPIDEVI GUNDESHA W/O RATILAL GUNDESHA
AGED ABOUT 80 YEARS,
R/AT. INFRONT BADASANG KALYAN MANTAP,
NEAR SHESHADRIPURAM,
KUMAR PARK WEST. BENGALURU
...PETITIONERS
(BY SRI. HARSHA D. JOSHI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
DHARWAD BENCH, DHARWAD.
2. SMT. ANCHAL W/O DINESH GUNDESHA
AGED ABOUT 27 YEARS,
R/AT. JPR ENCLAVE, OPP. CONVENT SCHOOL,
KESHAVAPURA, HUBLI - 580023.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. L.S. SULLAD, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF
CR.P.C., SEEKING TO QUASH THE ORDER DATED
15.03.2022 PASSED BY THE II ADDITIONAL JMFC, HUBLI
IN ISSUING THE NOTICE TO THE PETITIONER AND
CONSEQUENTLY QUASH CRL.MISC.NO.17/2022 AS AN
ANNEXURE-B BY WHICH ON A COMPLAINT LODGED BY THE
2ND RESPONDENT BEFORE THE PROTECTION OFFICER,
THE II ADDITIONAL JMFC, HUBLI HAS REGISTERED ABOVE
CASE VIDE ORDERS DATED 15.03.2022 INVOKING
SECTION 5(1) (2), 17(3) OF PROTECTION OF WOMEN
FROM DOMESTIC VIOLENCE ACT, IN SO FAR AS
PETITIONERS CONCERNED.
IN CRL.P NO. 101608/2022
BETWEEN:
-5-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
FATEHSINGH VARDISINGH PUROHIT
S/O VARDHISINGH PUROHIT,
AGEDA BOUT 64 YEARS,
R/AT. NO.46, DEVKUTIR BUNGLOWS,
AMBALI BOPAL ROAD,
AMBALI, DASAKROI AHMEDBAD, GUJARAT - 380058
...PETITIONER
(BY SRI. HARSHA D. JOSHI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
2. SMT. ANCHAL W/O DINESH GUNDESHA
AGED ABOUT 27 YEARS,
R/AT. JPR ENCLAVE,
OPP. CONVENT SCHOOL, KESHAVAPURA
HUBLI - 580023.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
SRI. L.S. SULLAD, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF
CR.P.C., SEEKING TO QUASH THE ORDER DATED
15.03.2022 PASSED BY THE II ADDITIONAL JMFC, HUBLI
IN ISSUING THE NOTICE TO THE PETITIONER AND
CONSEQUENTLY QUASH CRL.MISC.NO.17/2022 AS AN
ANNEXURE-B BY WHICH ON A COMPLAINT LODGED BY THE
2ND RESPONDENT BEFORE THE PROTECTION OFFICER, THE
II ADDITIONAL JMFC, HUBLI HAS REGISTERED ABOVE
CASE VIDE ORDERS DATED 15.03.2022 INVOKING
SECTION 5(1) (2), 17(3) OF PROTECTION OF WOMEN
FROM DOMESTIC VIOLENCE ACT, IN SO FAR AS
PETITIONER CONCERNED.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-6-
NC: 2026:KHC-D:3038
CRL.P No. 101606 of 2022
C/W CRL.P No. 101605 of 2022
CRL.P No. 101607 of 2022
HC-KAR AND 1 OTHER
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA) Office, after verifying National Judicial Data Grid, noticed that the present petitions have rendered infructuous, in view of the disposal of the main matter before the Trial Court.
2. Accordingly, petitions are dismissed as they have rendered infructuous.
Sd/-
(V.SRISHANANDA) JUDGE kcm CT-CMU LIST NO.: 2 SL NO.: 13