Karnataka High Court
Parashuram S/O Yallappa Chilzari vs The State Of Karnataka on 14 June, 2022
Bench: K.Natarajan
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 14th DAY OF JUNE 2022
BEFORE
THE HON'BLE MR.JUSTICE K. NATARAJAN
CRIMINAL PETITION NO.101677/2022
BETWEEN:
1 . PARASHURAM S/O YALLAPPA CHILZARI
AGE.33 YEARS, OCC.AGRICULTURE
R/O.KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
2 . SHIVAPPA S/O MALLAPPA CHILZARI
AGE. 29 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
3 . PRASHANT S/O MALLAPPA CHILZARI
AGE. 26 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
4 . SUNIL S/O MALLAPPA CHILZARI
AGE. 24 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
5 . KALAKAPPA S/O YALLAPPA CHILZARI
AGE. 38 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
2
TQ.GAJENDRAGAD,
DIST.GADAG-582114
6 . SHARANAPPA S/O YALLAPPA CHILZARI
AGE. 31 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
7 . YALLAPPA S/O KALAKAPPA CHILZARI
AGE. 70 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
8 . MALLAPPA S/O KALAKAPPA CHILZARI
AGE. 65 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
9 . NEELAPPA S/O KALAKAPPA CHILZARI
AGE. 48 YEARS, OCC.AGRICULTURE,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
10 . NEELAVVA W/O NEELAPPA CHILZARI
AGE. 45 YEARS, OCC.HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
11 . NINGAVVA W/O YALLAPPA CHILZARI
AGE. 46 YEARS, OCC. HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
12 . KALPANA W/O SHARANAPPA CHILZARI
AGE. 25 YEARS, OCC. HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
3
DIST.GADAG-582114
13 . KAVERI W/O PARASAPPA CHILZARI
AGE. 26 YEARS, OCC. HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
14 . SUDHA W/O SHIVANANAD CHILZARI
AGE. 22 YEARS, OCC. HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
15 . JAYASHREE W/O NEELAPPA CHILZARI
AGE. 22 YEARS, OCC. HOUSEHOLD WORK,
R/O KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
.. PETITIONERs
(BY SRI. J.S. SHETTY, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS GAJENDRAGAD POLICE STATION AUTHORITIES
REP BY
THE STATE BY PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA, DHARWAD-580011
2 . SMT.KAMALAVVA SOMAPPA RATHOD
AGE. 60 YEARS,
R/O.KALAKALESHWAR,
TQ.GAJENDRAGAD,
DIST.GADAG-582114
.. RESPONDENTS
(BY SMT. GIRIJA S. HIREMATH, HCGP FOR RESPONDENT NO.1)
THIS CRIMINAL PETITION IS FILED U/SEC. 438 OF CR.P.C.
SEEKING THAT THE PETITIONERS MAY BE RELEASED ON ANTICIPATORY
4
BAIL, IN THE EVENT OF THEIR ARREST IN GAJENDRAGAD P.S. CRIME NO.
73/2022, REGISTERED FOR THE OFFENCE PUNISHABLE UNDER SECTION
143, 147, 148, 109, 307, 323, 324, 354, 354(a), 354(b), 355, 504, 506,
149 OF IPC AND 3(1)(r), 3(1)(s) 3(2) (v/a) SCHEDULED CASTES AND
THE SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT 1989, BY
ALLOWING THIS CRIMINAL PETITION.
THIS PETITION COMING ON FOR ORDERS THROUGH PHYSICAL
HEARING/VIDEO CONFERENCING HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:
ORDER
Learned High Court Government Pleader accepts notice for
respondent No.1/State.
The office has raised objection regarding maintainability of
the petition as the offence alleged against the petitioners is
punishable under the provisions of the Scheduled Caste and the
Scheduled Tribes (Prevention of Atrocities), Act.
In view of the judgment of the Division Bench of this Court
and as per Section 14A(2) of the SC and ST Act, the petition is not
maintainable. At this stage, the petitioners' counsel seeks
permission to withdraw the petition with liberty to file an appeal.
The submission is placed on record.
The criminal petition is dismissed as withdrawn. Liberty as
prayed is granted.
The Registry is directed to return the certified copy of the
documents to the counsel for the petitioners.
Sd/-
JUDGE
kmv
