Tulajappa S/O Mallappa vs The State Of Karnataka And Anr
2022 Latest Caselaw 3166 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 23RD DAY OF FEBRUARY, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

         CRIMINAL APPEAL NO.200010/2022


BETWEEN:

TULAJAPPA
S/O. MALLAPPA
AGE: 49 YEARS, OCC: AGRICULTURE
R/O. KANAMESHWAR
TQ: JEWARGI DIST: KALABURAGI
                                      ... APPELLANT
(BY SRI GANESH NAIK, ADVOCATE)


AND:

1.     THE STATE OF KARNATAKA
       THROUGH JEWARGI POLICE STATION
       DIST: KALABURAGI, REPRESENTED BY
       ADDL. STATE PUBLIC PROSECUTOR
       HIGH COURT BUILDING, KALABURAGI

2.     SMT. SHANTABAI MAHILA PSI, DECRE
       UNIT KALABURAGI - 585 107
                                    ... RESPONDENTS

(BY SRI GURURAL V. HASILKAR, HCGP)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A)(2) OF SC/ST (PA) AMENDMENT ACT-2015 PRAYING
TO SET ASIDE THE IMPUGED BAIL REJECTION ORDER
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DATED 17-12-2021 PASSED BY THE COURT OF II ADDL.
DISTRICT AND SESSIONS JUDGE AT KALABURAGI IN
CRL.MISC.NO.2261/2021, BY ALLOWING THIS APPEAL
AND    CONSEQUENTLY,     THERE    BY   ENLARGE    THE
APPELLANT, ON BAIL IN CRIME NO.201/2017, (PENDING
ON THE FILE OF II ADDL. DISTRICT AND SESSION JUDGE,
KALABURAGI IN SPL. CASE. NO.(SC/ST):13/2019)
REGISTERED BY THE JEWARGI POLICE STATION, FOR THE
OFENCES PUNISHABLE U/SEC. 198, 420, 201 OF IPC AND
SEC. 3(1)(9) OF SC/ST (PA) ACT, 1989, IN THE INTEREST
OF JUSTICE.

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

                       JUDGMENT

Sri Ganesh Naik, learned counsel for the petitioner

submits that the appeal has become infructuous inasmuch

as, the appellant has been arrested on 18.02.2022 and

appeal is under Section 14(A)(2) of SC/ST (Prevention of

Atrocities) Amendment Act, 2015.

Accordingly, placing his submission on record, the

appeal is dismissed as having become infructuous.

Sd/-

JUDGE

KA*