Sallauddin vs State By Nanjangud Town
2021 Latest Caselaw 6030 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU


      DATED THIS THE 13TH DAY OF DECEMBER, 2021

                       BEFORE:

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL NO.1252 OF 2021


BETWEEN
SALLAUDDIN
S/O LATE PASHA @ JAKRIYA SHARIF
AGED ABOUT 26 YEARS
# 2489, WARD NO.13
SARASWATHI COLONY
NANJANGUD TOWN
MYSURU DISTRICT - 571 301.            .... APPELLANT

[BY SRI.K.R.LINGARAJU, ADVOCATE]

AND

1.    STATE BY NANJANGUD TOWN
      POLICE STATION,
      REPRESENTED BY ITS SPP,
      HIGH COURT OF KARNATAKA
      BENGALURU - 560 001.

2.    MALLIKA
      AGED ABOUT 30 YEARS
      SARAGURU VILLAGE
      NANJANGUD TALUK
      MYSORE DISTRICT - 571 301.        ....RESPONDENTS

[BY SRI.SHANKAR.H.S., HCGP FOR R-1]

                         ***

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 439
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON BAIL
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IN CR.NO.73/2021 OF NANJANAGUDU TOWN POLICE
STATION, MYSURU DISTRICT FOR THE OFFENCE PUNISHABLE
UNDER SECTION 417, 420, 376, 506 OF IPC AND SECTION
3(1)(w)(1) OF SC/ST (POA) AMENDMENT ACT 2015.

       THIS CRIMINAL APPEAL COMING ON FOR JUDGMENT
THROUGH PHYSICAL HEARING, THIS DAY, THE COURT
DELIVERED THE FOLLOWING:


                           JUDGMENT

Learned counsel for the appellant submits that the

appeal does not survive for consideration as it has become

infructuous.

2. Learned counsel's submission is placed on record.

Appeal is dismissed as having become infructuous.

Sd/-

JUDGE

GVP