Babu V vs The State Of Karnataka
2021 Latest Caselaw 2717 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF JULY 2021

                     BEFORE

    THE HON'BLE MR. JUSTICE K.SOMASHEKAR


       CRIMINAL APPEAL NO.963 OF 2021


BETWEEN:

BABU V
S/O VENKATASHAMI
AGED ABOUT 28 YEARS
POLICE CONSTABLE
SIDLAGHATTA RURAL
POLICE STATION
SIDLAGATTA
CHIKKABALLAPURA DISTRICT
AND R/O HOOGERE VILLAGE
HARLAHALLI POST
KOLAR TALUK.

                                  ...APPELLANT
(BY SMT. SRIDEVI GERALI, ADV. FOR
SRI. SHIVPRASD SHANTHANGOUDER, ADV.)

AND:

THE STATE OF KARNATAKA
REPRESENTED BY
SIDLAGATTA TOWN
POLICE STATION
SIDLAGATTA
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CHIKKABALLAPURA DISTRICT
                                      ...RESPONDENT
(BY SRI.RAHUL RAI, HCGP.)

     THIS CRIMINAL APPEAL IS FILED UNDER
SECTION 14(A)(2) OF SC/ST (POA) ACT CR.P.C.
PRAYING TO THIS HON'BLE COURT MAY BE PLEASED
TO ENALARGE OR RELEASE THE APPELLANT ON BAIL
IN CR.NO.51/2021 OF SIDDLAGATTA TOWN POLICE
STATION, CHIKKABALLAPURA FOR THE OFFENCE
P/U/S 376(N), 493 OF IPC AND SEC. 3(1)(W) AND
3(2)(VA) OF SC/ST (POA) ACT PENDING ON THE FILE
OF THE I ADDITIONAL DISTRICT AND SESSIONS
COURT, CHIKKABALLAPURA.

    THIS CRIMINAL APPEAL COMING ON                 FOR
ORDERS THIS DAY, THE COURT DELIVERED               THE
FOLLOWING:
                JUDGMENT

Ms.Srividhya Zirali, learned counsel representing

Mr.Shivaprasad Shantanagoudar, learned counsel for

the appellant appeared through video conference.

Learned HCGP for respondent-State is present

before the Court physically.

2. The appellant has challenged the impugned

order dated 9.6.2021 passed by the I Addl. District &

Sessions Judge, Chikkaballapura in Crl.Misc.584/2021

for the offences punishable under Section 376(n) and

493 of IPC and so also Section 3(1)(w) and 3(2)(va)

of SC/ST (POA) Amendment Act of 2015.

3. The learned counsel for the appellant has

submitted that during the pendency of this appeal, the

appellant has been apprehended by the respondent-

police in Crime No.51/2021 and therefore, this petition

has become infructuous.

4. The memo filed by the learned counsel for

the appellant through email to that effect is placed on

record.

5. In view of the submission made by the

learned counsel for the appellant, the appeal is

dismissed as having become infructuous.

Sd/-

JUDGE DM