Jaganath vs The State Of Karnataka And Anr
2023 Latest Caselaw 11445 Kant

Karnataka High Court

Jaganath vs The State Of Karnataka And Anr on 21 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                    NC: 2023:KHC-K:9386
                                                    CRL.P No. 201564 of 2023




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                        DATED THIS THE 21ST DAY OF DECEMBER, 2023

                                           BEFORE
                          THE HON'BLE MR. JUSTICE V SRISHANANDA
                           CRIMINAL PETITION No.201564 OF 2023
                   BETWEEN:

                   JAGANATH
                   S/O SHIVRAY KARANI
                   AGE : 30 YEARS, OCCUPATION: DRIVER
                   R/O MUGANUR VILLAGE,
                   TALUK :SEDAM
                   DISTRICT KALABURAGI-585312.

                                                                ...PETITIONER
                   (BY SRI MAHANTESH H DESAI, ADVOCATE)
                   AND:
                   1.   THE STATE OF KARNATAKA
                        THROUGH SEDAM POLICE STATION
                        TALUK : SEDAM, DISTRICT :KALABURAGI
                        REPRESENTED BY ADDITIONAL S.P.P
Digitally signed
by B NAGAVENI           HIGH COURT OF KARNATAKA
Location: High          KALABURAGI BENCH -585104.
Court Of
Karnataka          2.   NAGAPPA @ NAGENDRAPPA
                        S/O BHEMSHA HALLI
                        AGE 45 YEARS,
                        OCCUPATION:COOLIE WORK
                        R/O MUGANUR VILLAGE,
                        TALUK :SEDAM
                        DISTRICT: KALABURAGI-585312.

                                                              ...RESPONDENTS
                   (BY SMT.ANITHA REDDY, HCGP FOR R1;
                   R2-SERVED)
                                   -2-
                                        NC: 2023:KHC-K:9386
                                        CRL.P No. 201564 of 2023




     THIS CRIMINAL PETITION IS FILED U/S. 439 OF CR.P.C
PRAYING TO ALLOW THE BAIL PETITION AND RELEASE THE
PETITIONER ON BAIL IN CRIME NO.103/2021 OF SEDAM P.S.
PUNISHABLE U/S. 376(2)(N), 376(3) IPC AND U/S 6 AND 8 OF
POCSO ACT, 2012, SPL. CASE POCSO NO.46/2021 PENDING
BEFORE THE COURT OF ADDL. DISTRICT AND SESSIONS
JUDGE, FTSC-I (POCSO) AT KALABURAGI, IN THE INTEREST OF
JUSTICE.

     THIS CRIMINAL PETITION, COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                ORDER

The matter pertains to Kalaburagi Bench and is taken up

at Bengaluru through video conferencing.

2. Sri Mahantesh H.Desai, counsel for petitioner submits

that the main matter itself is disposed of by considered

judgment and therefore, present petitioner for bail under

Section 439 of the Code of Criminal Procedure has rendered

infructuous.

3. Placing the said submission on record, petition is

dismissed as withdrawn as it has rendered infructuous.

Sd/-

JUDGE

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