Nirupadi Konad S/O Ambadeppa vs The State Of Karnataka And Anr
2022 Latest Caselaw 2099 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

         DATED THIS THE 9TH FEBRUARY, 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

        CRIMINAL APPEAL NO.200015/2022


BETWEEN:

NIRUPADI KONAD S/O AMBADEPPA
AGE: 28 YEARS, OCCU. AGRI AND BUSINESS,
R/O HIRELINGEWARA COLONY,
SINDHANUR, TQ. SINDHANUR,
DIST RAICHUR 584 128.          ... APPELLANT

(BY SRI ARUNKUMAR AMARGUNDAPPA, ADVOCATE)


AND:

1 . THE STATE OF KARNATAKA
   THROUGH THE SHO,
   SINDHANUR TOWN P.S
   REP BY THE ADDL, STATE PUBLIC PROSECUTOR,
   HIGH COURT OF KARNATAKA
   KALABURAGI-585103.

2. BHEEMAPPA S/O EARAPPA KAVITALA
   AGE. 32 YEARS, OCCU. SOCIAL WORKER,
   R/O WARD NO. 26, AMBEDKAR NAGAR,
   SUKALAPET, SINDHANUR,
   TQ. SINDHANUR, DIST. RAICHUR-584 128.
                                    ... RESPONDENTS

(BY SRI GURURAJ V. HASILKAR, HCGP FOR R1)
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      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A) SC/ST (PREVENTION OF ATROCITIES) 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 FIR (A) NO. 127/2021
(ARISING OUT OF SINDHANUR TOWN PS. CRIME NO.
139/2022) PENDING ON THE FILE OF THE ADDL. DIST.
AND SESSIONS COURT / SPECIAL COURT, AT RAICHUR
FOR THE OFFENCES PUNISHABLE U/SEC. 143, 147, 148,
323, 324, 504, 506 R/W SEC. 149 OF IPC AND U/SEC.
3(1)(R), 3(1)(S), 3(2)(VA) OF SC/ST (POA) ACT.

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

                         JUDGMENT

Learned counsel for the appellant has filed a Memo

seeking permission to withdraw the appeal as not pressed:

Memo is placed on record which reads as under:

"That the above appeal is filed being aggrieved by the order rejecting bail application filed by the petitioner U/sec.438 of Cr.P.C.

In pursuant to the notice issued on the victim, the victim has informed that present dispute is amicably settled between the

complainant /victim and accused. As such the petitioner do not want to press the present petition in view of settlement and he may be permitted to filed regular bail before the Jurisdictional Court U/sec. 439 of Cr.P.C. in which event trail court may be directed to consider the same on same day by hearing the victim /complainant. Hence this memo."

2. In view of the memo filed and the submission

made, the Criminal Appeal is dismissed as not pressed.

Certified copies if any is ordered to be returned.

SD/-

JUDGE

PL*