Sri H V Gautam vs The State Of Karnataka
2022 Latest Caselaw 10860 Kant

                           1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 15TH DAY OF JULY 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.759 OF 2022
                         C/W
            CRIMINAL APPEAL NO.769 OF 2022


IN CRL.A NO.759/2022

BETWEEN:
1.     SRI. H.V. GAUTAM
       S/O SRI. D.VENKATESH
       AGED ABOUT 36 YEARS.

2.     SRI. H.V.KIRAN KUMAR
       S/O SRI. D.VENKATESH
       AGED ABOUT 38 YEARS.

       BOTH ARE R/AT NO.667,
       NAL WIND TUNNEL ROAD,
       MURUGESHAPALYA, H.A.L POST,
       BENGALURU -560017.
                                         ... APPELLANTS
(BY SRI. GOVINDE GOWDA K.T, ADVOCATE)

AND:
THE STATE OF KARNATAKA
BY JEEVAN BHEEMANAGAR
POLICE STATION,
JEEVAN BHEEMANAGAR
MAIN ROAD, HAL 3rd STAGE,
SECTOR 12, BENGALURU -560075
REPRESENTED BY
ADDITIONAL PUBLIC PROSECUTOR
                                        ... RESPONDENT

(SRI. KRISHNA KUMAR K.K, HCGP FOR R-1/STATE)
                              2



      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
CRL.A FILED U/S 14(A)(2) BY THE ADVOCATE FOR THE
APPELLANT PRAYING THAT THIS HONOURABLE COURT MAY
BE PLEASED TO DIRECT THE RESPONDENT POLICE TO
RELEASE THESE APPELLANTS ON BAIL IN THE EVENT OF
THEIR ARREST IN CR.NO.42/2022 IN CONNECTION WITH
OFFENCE P/U/S 506, 504, 143, 149 OF IPC R/W SEC.3(1) (r),
(S) OF SC/ST (POA) ACT IN FIR DATED 06.03.2022 AND ETC.,


IN CRL.A NO.769/2022

BETWEEN:
1.     SMT. SUSHEELA RAMAKRISHNA
       W/O LATE SRI. D.RAMAKRISHNA,
       AGED ABOUT 57 YEARS.

2.     SMT. DEEPTHI RAMAKRISHNA
       D/O LATE SRI. D.RAMAKRISHNA,
       AGED ABOUT 37 YEARS,

3.     SRI. RAJEEV RAMAKRISHNA
       S/O LATE SRI. D.RAMAKRISHNA,
       AGED ABOUT 34 YEARS.

       ALL ARE RESIDING AT NO 667,
       HAL, WIND TUNNEL ROAD,
       MURUGESHPALYA, H.A.L POST,
       BENGALURU- 560017.
                                          ... APPELLANTS
(BY SRI. GOVINDE GOWDA K.T, ADVOCATE)

AND:
1.     THE STATE OF KARNATAKA
       BY JEEVAN BHEEMANAGAR POLICE STAION,
       JEEVAN BHEEMANAGAR,
       MAIN ROAD, HAL 3RD STAGE,
       SECTOR 12, BENGALURU-560075.
       REPRESENTED BY ADDITIONAL PUBLIC PROSECUTOR,

2.     PRABHU @ NARASIMHA
       AGED ABOUT 27 YEARS
                              3

     RESIDING AT NO.271, 3RD CROSS
     NEAR MARIYAMMA TEMPLE
     POTTERY TOWN, BENSON TOWN,
     BENGALURU- 560 001
                                        ... RESPONDENTS

(SRI. KRISHNA KUMAR K.K, HCGP FOR R-1/STATE)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
CRL.A FILED U/S.14(A)(2) BY THE ADVOCATE FOR THE
APPELLANT PRAYING THAT THIS HONOURABLE COURT MAY
BE PLEASED TO (A) SET ASIDE THE DISMISSAL ORDER
DATED 11.04.2022 PASSED IN CRL.MISC.NO.2783/2022 BY
THE HONBLE LXX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AT BENGALURU (CCH-71) AND ETC.,


      THESE APPEALS ARE COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING;

                       JUDGMENT

The learned High Court Government Pleader has

submitted that after completion of investigation, the

police have submitted a 'B' report in this case.

In the light of the above submission, these appeals

preferred by the accused does not survive for

consideration. Accordingly the same are disposed of.

Sd/-

JUDGE VS