Shashidhara vs The State Of Karnataka
2022 Latest Caselaw 2798 Kant

                                          CRL.A.No.1720/2021


                            1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 18TH DAY OF FEBRUARY 2022

                        BEFORE

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

         CRIMINAL APPEAL NO.1720/2021
BETWEEN:

SHASHIDHARA
AGED ABOUT 32 YEARS
S/O SHANKARAPPA
R/AT NO.147, GOLLARAHATTI
VILLAGE, CHIKKARANGAPURA
KASABA HOBLI,
TIPTUR TALUK
TUMKUR-572 101                       ... APPELLANT

(BY SRI.SARAVANA.S, ADV.)

AND

1.     THE STATE OF KARNATAKA
       REPT.BY ITS TIPTUR RURAL
       POLICE STATION
       VIDYANAGAR
       TIPTUR, TUMKUR-572 201
       REPT. BY ITS SPP
       HIGH COURT OF KARNATAKA BUILDING
       BENGALURU-560 001

2.     HARISHA.N
       S/O NAGARAJU
       AGED ABOUT 28 YEARS
       R/AT CHIKKARANGAPURA
       BHOVI COLONY, KASABA HOBLI,
       TIPTUR TALUK
       TUMKUR-572 201                ... RESPONDENTS
                                             CRL.A.No.1720/2021


                            2



(BY SMT.RASHMI JADHAV, HCGP FOR R.1
SRI.M.VINAYA KEERTHY, ADV., FOR R.2)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A)(2) OF THE SC/ST (POA) ACT PRAYING TO SET ASIDE THE
ORDER DATED 12.11.2021 PASSED IN CRL.MISC.NO.1253/2021
BY THE III ADDITIONAL DISTRICT AND SESSIONS JUDGE,
TUMAKURU, DISMISSING THE PETITION FILED UNDER SECTION
438 OF CR.P.C IN CR.NO.110/2021 FOR THE OFFENCE P/U/S
323, 504, 506 OF IPC AND UNDER SECTIONS 3(1)(r), 3(1)(s)
AND 3(2)(va) OF SC/ST (POA) AMENDMENT ACT AND ETC.

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

                        JUDGMENT

Learned HCGP submits the report of the

Investigating Officer that the appellant is arrested in

this case.

2. Since the appellant is arrested, this appeal

seeking anticipatory bail has become infructuous and

disposed of accordingly.

Sd/-

JUDGE

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