Sri Manjunatha vs State Of Karnataka
2022 Latest Caselaw 7546 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 26TH DAY OF MAY, 2022

                         BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.445 OF 2022

BETWEEN

SRI. MANJUNATHA,
S/O. CHIKKABASAPPA,
AGED ABOUT 43 YEARS,
R/O. BEECHAGONDAHALLY VILLAGE,
VEMGAL HOBLI,
KOLAR TALUK - 563 102.                      ... APPELLANT

[BY SRI. KUMARA L.G., ADVOCATE]

AND

1.    STATE OF KARNATAKA
      BY VEMGAL P.S.,
      REP. BY S.P.P.,
      HIGH COURT BUILDING,
      BANGALORE - 560 001.

2.    SMT. RATHNAMMA,
      W/O. MUNIRAJU,
      AGED ABOUT 38 YEARS,
      R/O. BEECHAGONDAHALLI VILLAGE,
      VEMAGAL HOBLI,
      KOLAR - 563 102..                       ... RESPONDENTS

[BY SRI. KRISHNAKUMAR K.K., HCGP FOR R.1;
R-2 IS SERVED ]
                           ***
      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14(A)(2)
OF SC/ST (POA) ACT, PRAYING TO SET ASIDE THE ORDER DATED
11.03.2022 IN CRL.MISC.NO.151/2022 ON THE FILE OF II
ADDITIONAL DISTRICT AND SESSIONS JUDGE, KOLAR AND
DIRECT THE RESPONDENT POLICE TO ENLARGE THE APPELLANT
ON BAIL IN THE EVENT OF ARREST IN CR.NO.37/2022 ON THE
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FILE OF II ADDITIONAL DISTRICT AND SESSIONS JUDGE, KOLAR
FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 323, 324, 354,
504, 506 OF IPC AND SECTION 3(1)(r)(s), 3(1)(w)(i) OF SC/ST
(POA) AMENDMENT ORDINANCE ACT.

     THIS CRIMINAL APPEAL COMING ON FOR ADMISSION,
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant submits that in

view of filing of charge sheet, the accused may be

permitted to approach the Sessions Court and file a

fresh petition.

2. Submission is placed on record.

3. Appeal is dismissed as withdrawn reserving

liberty as sought for.

All the contentions are kept open.

Sd/-

JUDGE

HB/-