Sri.D.Lokesh vs State Of Karnataka
2022 Latest Caselaw 1897 Kant

                                         CRL.A.No.1447/2021


                             1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 7TH DAY OF FEBRUARY 2022

                        BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

         CRIMINAL APPEAL NO.1447/2021
BETWEEN:

SRI.D.LOKESH
S/O OF LATE DHANASHEKAR
AGED ABOUT 26 YEARS
R/AT NO.11/11
C/O BASAVARAJ 7TH CROSS, NEAR
BALAJI MEDICALS
NEAR HONGASANDRA BUS STAND
BEGURU MAIN ROAD
BENGALURU - 560 068                   ... APPELLANT


(BY SRI.R.V.RAJASHEKARA, ADVOCATE (ABSENT))

AND:

1.     STATE OF KARNATAKA
       BY ITS STATION HOUSE OFFICER
       VARTHURU POLICE
       BENGALURU CITY 560 037

       REPRESENTED BY SPP
       HIGH COURT BUILDING
       BENGALURU - 560 001

2.     SMT.RADHA R
       W/O KAVERAPPA
       AGED ABOUT 40 YEARS

       R/AT NO.07, AMBEDKAR NAGAR
                                            CRL.A.No.1447/2021


                           2


     MULLOR COLONY,
     SARJAPURA MAIN ROAD
     KARMALRAM POST,
     BENGALURU - 560 037

                                         ... RESPONDENTS

(BY SRI.SHANKAR H.S., HCGP FOR R1)


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14A
(2)  OF SC/ST (POA) ACT,      PRAYING TO ENLARGE THE
APPELLANT ON BAIL IN CRIME NO.198/2021 OF VARTHURU
POLICE STATION, BENGALURU CITY FOR THE         OFFENCES
PUNISHABLE UNDER SECTIONS 144, 323, 324, 354, 506,
212,214 R/W 149 OF IPC AND SECTION 3(1)(R) (S), 3(2) (VA)
OF SC & ST ACT, PENDING ON THE FILE OF II ADDITIONAL
DISTRICT AND SESSIONS JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU.

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


                       JUDGMENT

None appears for the appellant.

2. Perused the ordersheet. On the last two

hearing dates, appellant's counsel has not appeared.

3. Learned HCGP submits that the trial Court

has granted bail to the appellant.

CRL.A.No.1447/2021

4. This petition does not survive consideration

and dismissed.

Sd/-

JUDGE

*tsn