Jeelani S/O Munnasab Mujawar vs The State Of Karnataka
2021 Latest Caselaw 3399 Kant

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             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

        DATED THIS THE 24TH DAY OF SEPTEMBER, 2021

                         BEFORE:

        THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ


           CRIMINAL PETITION NO.201262 OF 2021

BETWEEN:

JEELANI,
S/O. MUNNASAB MUJAWAR,
AGE: 36 YEARS, OCC: COOLIE,
R/O. VENKAT BENNUR,
TQ: AND DIST: KALABURAGI.                   ...   PETITIONER

[BY SRI. JADHAV BABURA AMBARAO, ADVOCATE]


AND:

THE STATE OF KARNATAKA,
THROUGH UNIVERSITY P.S.,
REPRESENTED BY ADDL. STATE PUBLIC PROSECUTOR,
HIGH COURT BENCH,
KALABURAGI BENCH.                        ... RESPONDENT


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    THIS CRIMINAL PETITION IS FILED UNDER SECTION 439 OF
CR.P.C., PRAYING TO ALLOW THE PETITION AND RELEASE THE
PETITIONER ON BAIL IN CR. NO.158/2019 OF UNIVERSITY P.S.,
KALABURAGI, PENDING BEFORE II ADDL. DIST. & SESSIONS
JUDGE AT KALABURAGI IN SPL. CASE [SC/ST] NO.75/2019.


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

In view of the Judgment of the Division Bench of this

Court passed in Crl.A. No.1078/2020 [Lokesh Vs. The State

of Karnataka] decided on 30.03.2021, this petition filed

under Section 439 of Cr.P.C. is not maintainable. Hence,

petition is dismissed as not maintainable.

The petitioner is at liberty to file necessary appeal.

Sd/-

JUDGE

Ksm*