Shri. Vittal S/O Maruti ... vs The State Of Karnataka
2022 Latest Caselaw 2272 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
       DATED THIS THE 11TH DAY OF FEBRUARY, 2022
                        BEFORE
     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL No.100345/2021
BETWEEN:
SHRI. VITTAL S/O. MARUTI BASAVANBAGEWADI
AGE:25 YEARS, OCC:AGRICULTURIST,
R/O.BAWACHI,
TAL:RAIBAG, DIST:BELAGAVI-590 001.
                                      ...APPELLANT
(BY SHRI. , ADVOCATE)
AND:
1.     THE STATE OF KARNATAKA
       THROUGH PSI, RAIBAG POLICE STATION
       REPRESENTED BY ITS ADDL STATE PUBLIC PROSECUTOR
       SPP OFFICE, HIGH COURT OF KARNATAKA, DHARWAD.
2.    SMT. MEGHA W/O. HANAMANT KARABANNAVAR,
      AGE:30 YEARS, OCC: HOUSE HOLD WORK,
      R/O: BAWACHI, TAL:RAIBAG,
      DIST:BELAGAVI-590 001.
                                     ...RESPONDENTS
(BY SHRI V.S.KALASURMATH, HCGP)
      THIS CRIMINAL APPEAL IS FILED U/S 14A(2) OF SC AND
ST (POA) ACT 1989 R/W 439 OF CR.P.C., SEEKING TO SET
ASIDE THE ORDER DATED 23.11.2021 PASSED BY THE COURT
OF THE III ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI
IN CRL. MISC. NO.1204/2021 AND CONSEQUENTLY ALLOW THE
PRESENT CRIMINAL APPEAL BY ENLARGING THE APPELLANT/
ACCUSED NO.1 ON REGULAR BAIL ON SUCH TERMS AND
CONDITIONS AS DEEMED FIT IN RAIBAG P.S. CRIME
NO.259/2021 FOR THE OFFENCES PUNISHABLE U/S 451, 376,
354(A), 504, 506 OF IPC AND SECTION 3(1)(r), 3(1)(s),
3(1)(w), 3(2)(v) OF THE SCHEDULED CASTES AND THE
SCHEDULED      TRIBES   (PREVENTION    OF    ATROCITIES)
AMENDMENT ACT, 2015.
                              2




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

                        JUDGMENT

Learned counsel for petitioner submits that the

petitioner may be permitted to approach the Sessions

Court if the charge sheet is filed and with that liberty he

may be permitted to withdraw the petition.

Liberty sought by the petitioner to approach the

Sessions Court once the charge sheet is filed, is granted.

Petition is dismissed as withdrawn.

Sd/-

JUDGE

PJ