Anilkumar Hiremath vs The State And Anr
2023 Latest Caselaw 9736 Kant

Karnataka High Court

Anilkumar Hiremath vs The State And Anr on 7 December, 2023

Author: K Natarajan

Bench: K Natarajan

                                            -1-
                                                  NC: 2023:KHC-K:9066
                                                  CRL.A No. 200243 of 2023




                          IN THE HIGH COURT OF KARNATAKA

                                  KALABURAGI BENCH

                      DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                         BEFORE
                        THE HON'BLE MR JUSTICE K NATARAJAN


                   CRIMINAL APPEAL NO. 200243 OF 2023 (U/S 14 (A))
              BETWEEN:

              ANILKUMAR HIREMATH
              S/O SHRI GURU HIREMATH
              AGE: 30 YEARS, OCC: PRIVATE WORK
              R/O HOUSE NO.2-910/65/6,
              JAYANAGAR, DOCTORS COLONY, KALABURAGI
              TQ. AND DIST. KALABURAGI-585102.
                                                            ...APPELLANT
              (BY SRI. SURESH CHANDRASHEKAR TENGLI, ADVOCATE)

              AND:

              1.    THE STATE THROUGH
                    UNIVERSITY POLICE STATION, KALABURAGI
                    REPRESENTED BY LEARNED
Digitally           ADDL. STATE PUBLIC PROSECUTOR
signed by B         HIGH COURT OF KARNATAKA AT
NAGAVENI            KALABURAGI-585107.
Location:
High Court    2.    RAJU S/O GIRIMALLAPPA HUGGI
Of                  AGE: 30 YEARS, OCC: SOCIAL WORK,
Karnataka
                    I) R/O TILAK NAGAR,
                    KUSNOOR ROD, KALABURAGI
                    TQ. AND DIST. KALABURAGI-585102.

                    II) NOW AT KALABURAGI CENTRAL PRISON,
                    JEWARGI ROAD, KALABURAGI
                    TQ. AND DIST. KALABURAGI-585308.
                                                            ...RESPONDENTS
              (BY SMT.ANITA M. REDDY, HCGP FOR R1;
               NOTICE TO R2-SERVED)
                              -2-
                                   NC: 2023:KHC-K:9066
                                   CRL.A No. 200243 of 2023




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14-A OF
SC/ST (PA) ACT, PRAYING TO ALLOW THE APPEAL AND SET ASIDE
THE ORDER DATED 31.07.2023 IN CRL.MISC.NO.1277/2023
REJECTING THE PETITION FILED BY THE APPELLANT UNDER
SECTION 438 OF CR.P.C., AND ISSUE DIRECTION TO RESPONDENT
NO.1 POLICE STATION TO RELEASE THE APPELLANT IN THE EVENT
OF HIS ARREST IN CRIME NO.134/2023 OF UNIVERSITY POLICE
STATION, KALABURAGI, PENDING ON THE FILE OF II-ADDL. DIST.
AND SESSIONS JUDGE AT KALABURAGI, FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 341, 323, 504, 506 OF INDIAN
PENAL CODE AND SECTION 3(1)(R)(S) OF SC/ST PREVENTION OF
ATROCITIES ACT.

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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of the Court to withdraw the appeal.

The memo filed by the learned counsel for the

appellant is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

NB CT:SI