Mareppa S/O Chandrakant Madiwala vs The State Of Karnataka And Ors
2021 Latest Caselaw 3455 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.200099/2021

BETWEEN:

MAREPPA S/O CHANDRAKANT MADIWALA
AGE.30 YEARS, OCC: LAUNDRY BUSINESS
R/O KUDALAGI VILLAGE
TQ. JEWARAGI
DIST. KALABURAGI-585310
                                          ... APPELLANT

(BY SRI R.S.LAGALI, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       THROUGH THE SHO.,
       FARAHATABAD PS.,
       REP. BY THE ADDL. STATE PUBLIC PROSECUTOR
       HIGH COURT OF KARNATAKA
       KALABURAGI-585 102

2.     MAHANTAPPA
       S/O GOLLALAPPA BHAVIKATTI
       AGE: 37 YEARS, OCC: CONTRACTOR
       R/O MAYUR VILLAGE
       TQ. JEWARGI
       DIST. KALABURAGI-585 310

                                        ... RESPONDENTS

(BY SRI GURURAJ V. HASILKAR, HCGP FOR R1;
 NOTICE TO R2 SERVED)
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    THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14 OF
SC/ST (PA) ACT PRAYING TO ALLOW THIS APPEAL SEEKING
ANTICIPATORY     BAIL  AND   THEREBY   ISSUE    SUITABLE
DIRECTION TO RESPONDENT POLICE AUTHORITIES TO
RELEASE THE APPELLANT ON BAIL IN THE EVENT OF HIS
ARREST IN CONNECTION WITH SPECIAL CASE (SC/ST)
NO.14/2020 (ARISING OUT OF FARAHATABAD P.S., CRIME
NO.146/2019) PENDING ON THE FILE OF II ADDITIONAL
SESSIONS COURT/SPECIAL COURT, KALABURAGI FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 143, 147, 148, 427,
120B, 109, 307, 302 READ WITH SECTION 149 IPC AND UNDER
SECTION 3(1)(R) & SECTION 3(2)(V) OF SC/ST (PA) ACT AND
UNDER SECTION 25 OF INDIAN ARMS ACT.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:

                      JUDGMENT

Learned counsel for the appellant would submit that

the appellant has already been arrested and this appeal

would become infructuous.

In view of the submission made by the learned

counsel for the appellant, the appeal is dismissed as

having become infructuous.

Sd/-

JUDGE

VNR