Prasad Suresh Badiger vs The State Of Karnataka
2022 Latest Caselaw 833 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH
       DATED THIS THE 18TH DAY OF JANUARY, 2022
                       BEFORE
   THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL No.100198/2021

BETWEEN:

1 . PRASAD SURESH BADIGER
    AGE 22 YEARS,
    OCC. STUDENT,
    R/O. VIVEKANAND NAGAR,
    GOKAK, TQ. GOKAK,
    DIST . BELAGAVI

2 . VINAYAK @ VINAYAKGOUDA
     MARIGOUDA MUDIGOUDAR
    AGE 33 YEARS,
    OCC. BUSINESS,
    R/O. VIVEKANAND NAGAR,
    GOKAK, TQ. GOKAK,
    DIST . BELAGAVI

3 . SAINATH @ PADDU ISHWAR PAWADI
    AGE 22 YEARS,
    OCC. PVT. WORK,
    R/O. BASAV NAGAR
    GOKAK, TQ. GOKAK,
    DIST . BELAGAVI
                                   ...APPELLANTS
(BY SHRI RAJAVARDHAN REDDY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA
    BY GOKAK TOWN POLICE STATION
    R/BY THE STATE PUBLIC PROSECUTOR,
    HIGH COURT OF KARNATAKA,
                              2




    DHARWAD BENCH, DHARWAD.

2 . DEEPAK S/O SRIKANT INGALAGI
    AGE 22 YEARS,
    OCC. LABOUR,
    R/O. AADIJAMBAV NAGAR GOKAK
    TQ. GOKAK
    DIST BELAGAVI
                                  ...RESPONDENTS
(BY SHRI RAMESH B.CHIGARI, HCGP FOR R1,
    SHRI AVINASH ANGADI, ADVOCATE FOR R2)

      THIS CRIMINAL APPEAL IS FILED U/S 12 OF KCOCA ACT
AND U/S 14(A)(2) OF SC AND ST (POA) ACT, 1989, SEEKING
TO ENLARGE THE APPELLANTS / ACCUSED NO.12, 13 AND 15
ON BAIL IN SPECIAL CASE NO.202/2020 PENDING ON THE FILE
OF COURT PRL. SESSIONS JUDGE (KCOCA SPL. JUDGE),
BELAGAVI (CRIME NO.72/2020 REGISTERED FOR OFFENCES
WHICH ARE MADE PENAL U/SEC.143, 144, 147, 148, 150, 341,
302, 120B, 212, 201, 109, 115, 504, 506 R/W SEC.34, 35, 37
AND 149 OF IPC AND SEC.3(1)(r), 3(1)(s), 3(2)(v), 3(2)(v,a),
8(1)A OF SC/ST (POA AMENDMENT ACT, 2016, SEC.25(1)(A) OF
ARMS ACT, 1959 SECTION 25(1(B)(VI)(6) AND (7) OF ARMS
(AMENDMENT) ACT, 2019 AND SECTION 3(1)(i), 3(2), 3(3),
3(4), 3(5) AND 4 OF KCOCA ACT, 2020, BY THE GOKAK TOWN
POLICE).

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

                        JUDGMENT

Shri Rajavardhan Reddy, learned counsel for

appellants appearing virtually submits that he is

not pressing the appeal, as the appellants intend

to file a fresh bail petition before the Sessions

Court.

Accordingly, appeal is dismissed as not

pressed.

IA-1/2021 is disposed of.

(Sd/-) JUDGE

Jm/-