Chandan vs State Of Karnataka
2021 Latest Caselaw 2008 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 27TH DAY OF MAY, 2021

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

              CRIMINAL PETITION NO.2455/2021

BETWEEN:

CHANDAN
S/O LATE GANGADARAPPA
AGED ABOUT 22 YEARS
OCC: BARBER
R/O ELECTRONIC CITY
BENGALURU-560 100.
                                               ... PETITIONER
              (BY SRI B.S.PRASAD, ADVOCATE)
AND:
1.     STATE OF KARNATAKA
       BY ATTIBELE P.S.,
       REPRESENTED BY SPP
       HIGH COURT BUILDING
       BENGALURU-560 001.
2.     KUM. MONICA
       D/O M. MURUGESH,
       AGED ABOUT 17 YEARS,
       REP. BY NATURAL GUARDIAN
       M.MURUGESH
       R/O MARANAYAKANAHALLI VILLAGE
       KASABA HOBLI, ANEKAL TALUK
       BENGALURU-562 102.
                                         ... RESPONDENTS
           (BY SRI MAHESH SHETTY, HCGP FOR R1;
              NOTICE NOT ORDERED IN R/O R2)
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     THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
OF CR.P.C PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR.NO.264/2019 (SPL.C.NO.180/2020) OF ATTIBELE POLICE
STATION, BENGALURU CITY, FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 363, 342, 376(I)(D), 114, 506 OF IPC AND
SECTION 4 OF POCSO ACT AND SECTION 3(1)(W)(I)(II) OF
SC/ST ACT.

     THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel appearing for the petitioner orally prays

this Court to permit him to convert this criminal petition to

criminal appeal, in view of the judgment of the Division Bench of

this Court holding that the appeal is maintainable.

The submission of the learned counsel for the petitioner is

placed on record.

The Registry is directed to permit the learned counsel for

the petitioner to convert this criminal petition to criminal appeal.

For the statistical purpose, the criminal petition stands

disposed of.

Sd/-

JUDGE

ST