Sri Nagappa S/O Mallappa Biradar ... vs The State Of Karnataka And Anr
2021 Latest Caselaw 3454 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 18TH DAY OF OCTOBER 2021

                       BEFORE

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

         CRIMINAL APPEAL No.200195/2021

BETWEEN:

1.    SRI NAGAPPA S/O MALLAPPA BIRADAR
      AGED ABOUT 45 YEARS
      OCC. AGRICULTURE

2.    SRI ANNAPPA S/O MALAPPA BIRADAR
      AGED ABOUT 52 YEARS
      OCC. AGRICULTURE

3.    SRI RAJAPPA S/O GANGAPPA BIRADAR
      AGED ABOUT 32 YEARS
      OCC. AGRICULTURE

4.    SRI SANJAPPA S/O GANGAPPA BIRADAR
      AGED ABOUT 30 YEARS
      OCC. AGRICULTURE

5.    SIDDAPPA S/O SHIVARAY BIRADAR
      AGED ABOUT 55 YEARS
      OCC. AGRICULTURE

      ALL ARE R/O TONTAPUR VILLAGE
      TQ. SINDAGI
      DIST. VIJAYAPURA.

                                          ... APPELLANTS

(BY SRI S.S.MAMADAPUR, ADVOCATE)
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AND:

1.     THE STATE OF KARNATAKA
       THROUGH BY ALMEL PS
       REP. BY ITS ADDL. STATE PUBLIC PROSECUTOR
       ADVOCATE GENERAL'S OFFICE
       HIGH COURT BUILDING
       KALABURAGI-585103

2.     DAYANAND S/O HUCCHAPPA MADAR
       AGED ABOUT 28 YEARS
       OCC. AGRICULTURE
       R/O. TONTAPUR VILLAGE
       TQ. SINDAGI
       DIST. VIJAYAPURA
                                                  ... RESPONDENTS


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION14-A OF
SC/ST (PA) ACT READ WITH SECTION 439 (1)(B) OF CR.P.C.,
PRAYING TO RELAX ORDER / CONDITION IN CRL. MISC. NO.
414/2021   PASSED    BY   THE    II   ADDL.   SESSIONS        JUDGE,
VIJAYAPURA   VIDE    ORDER      DATED    26.04.2021      ORDERING
FURNISHING    OF    TWO   LOCAL       SOLVENT      SURETIES    WITH
SOLVENCY     CERTIFICATES       ISSUED       BY    THE    REVENUE
AUTHORITY AND FURTHER EXTEND THE TIME RELATING TO
COMPLIANCE    OF    CONDITION-1       WITH    RESPECT     TO    THE
APPELLANTS APPEARING BEFORE THE JURISDICTIONAL POLICE
AND TO MOVE FOR REGULAR BAIL BEFORE THE HONOURABLE
COURT.


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

Learned counsel for the appellants has filed a memo

seeking dismissal of the appeal as not pressed.

In view of the memo and submission made by the

learned counsel for the appellants, the appeal is dismissed

as not pressed.

Sd/-

JUDGE

VNR