State Of Karnataka vs Mahesh S S
2021 Latest Caselaw 3095 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 02ND DAY OF AUGUST, 2021

                           BEFORE

            THE HON'BLE MRS.JUSTICE M.G.UMA

             CRIMINAL PETITION NO.537/2021

BETWEEN :
State of Karnataka
By Kuvempunagar Police Station,
Rep. by State Public Prosecutor,
High Court Building,
Bengaluru-560 001.
                                                   ...Petitioner
(By Sri. H.R Showri, Advocate)
AND :
Mahesh S.S.,
S/o. Sanna Puttegowda,
Aged about 51 years,
R/o. No.1426, 11th Cross,
Sahukar Channaiah Road,
Janathanagara, Mysuru-570 001.
                                                ... Respondent
(By Sri. Rohith swamy, Advocate)

       This Criminal Petition is filed under Section 439(2) of
Cr.P.C praying this Court to cancel the order dated 03.09.2019
passed in Crl. Misc. No.1484/2019 on the file of VI Additional
District and Special Judge, Mysuru granting bail to the accused
no.6; Respondent in CR.No.44/2019 of Kuvempunagar Police
Station registered for the offence P/U/S 342, 366-A, 370(4),
376(2)(i) of IPC and Section 4 and 6 of POCSO Act and cancel
the said order of bail and direct that the accused/ respondent
be arrested and committed to custody.

      This Criminal Petition coming on for Orders this day, the
Court made the following:-
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                        ORDER

Learned counsel for the respondent submits that the

respondent/accused is already acquitted by the learned

Additional District and Sessions Judge/FTC-I, Mysuru,

that is the Special Court in Special Case No.309/2019 vide

judgment dated 5.11.2020.

2. Learned High Court Government Pleader do not

opposed this submission. In view of the same, the petition

is dismissed as the same renders infructuous.

Sd/-

JUDGE HB/-