Sri Ramachandra vs The State Of Karnataka
2023 Latest Caselaw 2132 Kant

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                                                         CRL.A No. 531 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH DAY OF APRIL, 2023

                                          BEFORE
                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                          CRIMINAL APPEAL NO. 531 OF 2023
             BETWEEN:

             1.    SRI. RAMACHANDRA
                   S/O LATE NARAYANA SHETTY,
                   AGED ABOUT 65 YEARS,
                   R/A D NO 913, 24TH MAIN,
                   11TH CROSS, NEAR JSS PUBLIC SCHOOL,
                   2ND STAGE, J P NAGAR,
                   MYSURU 570031
                                                                   ...APPELLANT
             (BY SRI. RUDRAPPA P., ADVOCATE)

             AND:

             1.    THE STATE OF KARNATAKA
                   BY ALANAHALLY POLICE STATION,
                   MYSURU 570026

                   REPRESENTED BY
Digitally          STATE PUBLIC PROSECUTOR
signed by          HIGH COURT BUILDINGS
VALLI M            HIGH COURT OF KARNATAKA,
                   BENGALURU 560001
Location:
High Court   2.    SRI N.GOVINDARAJU
of Karnataka       S/O LATE NARASAIAH
                   AGED ABOUT 58 YEARS
                   S.C.COMMUNITY, NO.4088,
                   DURGADEVI ROAD, 1ST CROSS,
                   GANDHINAGARA, MYSURU- 570 038.

                   (Amendment carried out as per order
                   Dated 21.03.2023)
                                                                ...RESPONDENTS
             (BY SRI. K. NAGESHWARAPPA.,HCGP)
                                -2-
                                          CRL.A No. 531 of 2023




      THIS CRIMINAL APPEAL IS FILED U/S.14(A) (2) OF SC/ST
(POA) ACT, 2015 PRAYING TO SET ASIDE THE ORDER DATED
23.02.2023 IN CRL.MISC. NO.286/2023 PASSED BY THE COURT OF
THE VI ADDITIONAL DISTRICT AND SPECIAL JUDGE, MYSURU AND
ALLOW THE ABOVE APPEAL, RELEASE THE APPELLANT (ACCUSED
NO.1) IN CONNECTION WITH THE CRIME NO.10/2023 REGISTERED
BY THE ALANAHALLY POLICE STATION, MYSURU CITY, IN THE EVENT
OF HIS ARREST BY THE RESPONDENT POLICE.

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

                          JUDGMENT

Learned High Court Government Pleader has filed a

memo stating that the accused/appellant has been arrested

and he is remanded to judicial custody.

2. In view of the above, this appeal filed by the accused

seeking anticipatory bail does not survive for consideration.

The appeal is therefore disposed of. The accused is at liberty to

file a petition under Section 439 of Cr.P.C. before the Special

Court.

SD/-

JUDGE

MV