Ganesha M vs State Of Karnataka By Aldur
2022 Latest Caselaw 12423 Kant

                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF OCTOBER, 2022

                        BEFORE

            THE HON'BLE MS.JUSTICE J.M.KHAZI

          CRIMINAL APPEAL NO.1167 OF 2021

BETWEEN:

GANESHA M
S/O MURUGESH
25 YEARS, COOLIE
R/AT VAGAR ROAD,
MALLURAMMA KATTE
ALDUR TOWN
CHIKKAMAGALURU TALUK
PIN - 577 111
                                          ... APPELLANT
(BY SRI. K.S.GANESHA, ADVOCATE)

AND:

1.     STATE OF KARNATAKA BY ALDUR
       POLICE STATION,
       CHIKKAMAGALURU TALUK
       REPRESENTED BY SPP
       HIGH COURT OF KARNATAKA
       BENGALURU - 560 001

2.     SMT PUSHHPAVATHI RA BIRADARA
       W/O SRI.VIJAYA MAHANTHESH MASKI
       SENIOR WARDEN
       CDPO CHIKKAMAGALURU - 577 101

                                       ...RESPONDENTS
(BY SRI. KRISHNA KUMAR K K, HCGP FOR R1)

     THIS APPEAL IS FILED UNDER SECTION 439 OF CR.P.C.
PRAYING TO ALLOW THE PETITION AND ENLARGE HIM ON
BAIL IN CRIME NO.0050-2021 OF ALDUR POLICE,
CHIKKAMAGALURU TALUK PENDING ON THE FILE OF THE
ADDL.   DISTRICT    AND    SESSIONS  JUDGE,   FTSC-1,
                                     2


CHIKKAMAGALURU FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 366(A), 376(N) OF IPC, SECTION 9 OF CHILD
MARRIAGE RESTRAINT ACT, SECTIONS 4 AD 6 OF POCSO
ACT AND SECTIONS 3(1)(r), 3(1)(s), 3(2)(V), 3(1)(w)(i)(ii),
3(2)(v-a) OF SC AND SC ACT ON SUCH TERMS AND
CONDITIONS AS DEEMED FIT IN THE INTEREST OF JUSTICE
AND EQUITY.

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


                           JUDGMENT

There is no representation for appellant.

2. Learned High Court Government Pleader

representing respondent No.1 is present.

3. This appeal is filed by accused under Section

14A(1) of SC & ST (Prevention of Atrocities) Act, 1989,

seeking bail. However, learned HCGP submits that

already accused is released on bail on 30.10.2021 and

produced daily status report in respect of

Spl.C(pcsoa).No.63/2021 (Cr.No.50/2021 of Aladur P.S),

Chikkamagalur Taluk pending on the file of Addl.District

and Sessions Judge - FTSC-I. According to the daily

status report, on 30.10.2021 appellant/accused is

released on bail.

4. In view of the same, this appeal does not

survive for consideration and accordingly it is dismissed

as having become infructuous.

Sd/-

JUDGE

RR