Karnataka High Court
Sri Subhash S/O Vemanna Chavadi vs Sri Kirankumar S/O Subhash Chavadi on 16 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:2351
CRL.P No. 101220 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 16TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 101220 OF 2023
(482(CR.PC)/528(BNSS))
BETWEEN:
SRI. SUBHASH S/O VEMANNA CHAVADI
AGE 56 YEARS, OCC. NIL,
R/O. SAVADI, TQ. RON, DIST. GADAG.
...PETITIONER
(BY SRI. GANAPATI M. BHAT, ADVOCATE)
AND:
SRI KIRANKUMAR S/O SUBHASH CHAVADI
AGE. 32 YEARS, OCC. ELECTRICAL ENGINEER,
R/O. SAVADI, TQ. RON, NOW RESIDING AT
XSYSLYS TECHNOLOGIES, PRIVATE LTD.,
92/19 BODDATAGERI, ELECTRONIC CITY BENGALURU 560
CHANDRASHEKAR
LAXMAN 100.
KATTIMANI
...RESPONDENT
Digitally signed by
CHANDRASHEKAR
LAXMAN THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
KATTIMANI
Date: 2026.02.17 CR.P.C. PRAYING TO QUASH ORDER DATED 05.04.2022 IN CRL.MISC
16:59:16 +0530
NO. 104/2019 PASSED BY THE COURT OF ADDL. CIVIL JDUGE AND
J.M.F.C. RON AND ORDER DATED 01.12.2022 IN CRL.R.P. NO.
32/2022 PASSED BY THE COURT OF I ADDL. PRL. JUDGE, FAMILY
COURT, AT GADAG AND FURTHER ALLOW CRL.MISC NO. 104/2019
WHICH FILED U/SEC. 125 OF CODE OF CRIMINAL PROCEDURE
AGAINST THE RESPONDENT HEREIN BY GRANTING RS. 20,000/- P.M.,
IN THE INTEREST OF JUSTICE.
THIS CRIMINAL PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:2351
CRL.P No. 101220 of 2023
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
1. None appears for the petitioner.
2. Office objections are not complied as per the Order dated 03.02.2026.
3. The petition is of the year 2023 and till date, the office objections are not complied.
4. Accordingly, the petition is dismissed for non- prosecution.
Sd/-
(V.SRISHANANDA) JUDGE SMM / CT:CMU LIST NO.: 1 SL NO.: 95