Sri K Prathap Reddy vs The State Of Karnataka
2023 Latest Caselaw 66 Kant

                                            -1-
                                                    CRL.A No. 1423 of 2021




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF JANUARY, 2023

                                         BEFORE
                  THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                             CRIMINAL APPEAL NO. 1423 OF 2021
                  BETWEEN:

                       SRI K. PRATHAP REDDY
                       S/O SRI NARASIMHA REDDY
                       AGED 50 YEARS,
                       RESIDING AT NO.278, 5TH CROSS,
                       RAMAIAH CITY LAYOUT
Digitally signed by    J P NAGAR 7TH PHASE
SANDHYA S              BENGALURU-78
Location: High
Court of Karnataka     ALSO RESIDING AT DOOR NO.407
                       "MARVEL" APARTMENT,
                       THIPPASANDRA VILLAGE
                       UTTARAHALLI SOUTH TALUK
                       BENGALURU.

                                                            ...APPELLANT

                  (BY SRI. K RAVISHANKAR.,ADVOCATE)

                  AND:

                  1.   THE STATE OF KARNATAKA
                       REPRESENTED BY SHO
                       TALAGHATTAPURA POLICE STATION,
                          -2-
                                 CRL.A No. 1423 of 2021




     SUBRAMANYAPURA SUB-DIVISION,
     BENGALURU SOUTH, BENGALURU-560019.

2.   SRI P. RAMASWAMY
     S/O LATE PILLAPPA
     AGED ABOUT 67 YEARS,
     RESIDING AT ADOOR VILLAGE,
     INDALWADI POST, KASABA HOBLI
     ANEKAL TALUK, BENGALURU

     AND ALSO
     R/AT NO.3
     SAI SIDDHI ENCLAVE APARTMENT
     1ST CROSS, J P NAGAR 1ST PHASE
     BENGALURU SOUTH-560078

     AND ALSO AT -
     NO.FF-407, NO.423, THIPPASANDRA VILLAGE,
     ANJANAPURA, 2ND BLOCK
     J.P. NAGAR 9TH PHASE,
     BENGALURU - 560064

                                      ...RESPONDENTS

(BY SMT. RASHMI JADHAV - HCGP FOR R-1;
    SRI. T. K. RAJAGOPALA - ADVOCATE FOR R-2)


    THIS CRL.A FILED U/S.14-A OF SC/ST (POA)
AMENDMENT ACT BY THE ADVOCATE FOR THE
APPELLANT PRAYING THAT THIS HONBLE COURT MAY BE
PLEASED TO SET ASIDE THE ORDER DATED 13.01.2021
PASSED      IN     CRL.MISC.NO.1697/2020     AND
CONSEQUENTLY DIRECT THE RESPONDENT NO.1 TO
RELEASE THE APPELLANT ON BAIL IN THE EVENT OF HIS
ARREST IN RELATION TO CR.NO.230/2020 REGISTERED
                               -3-
                                       CRL.A No. 1423 of 2021




BY THE RESPONDENT FOR THE OFFENCE P/U/S 18A,
13(1)((g) OF SC AND ST (POA) AMENDMENT ACT, 2015 AND
SEC.3(1)(r), 3(1)(s) AND 3(1)(z) OF SC AND ST POA ACT,
1989 AND SECTIONS 323, 341, 448 AND 506 OF IPC,
PENDING ON THE FILE OF THE II-ADDL. DISTRICT AND
SESSIONS JUDGE AND SPL.JUDGE BENGALURU RURAL
DISTRICT, BENGALURU.

    THIS CRIMINAL APPEAL, COMING ON FOR
ADMISSION, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
                         JUDGMENT

Learned counsel for the appellant submits that he has

filed Crl.P.No.4360/2021 where under he has sought for

quashing of FIR in Crime No.230/2020 and submits that it

is pending consideration before this Court. In the present

appeal the appellant has challenged the order dated

13.01.2021 passed in Crl.Mis.No.1697/2020 where under

his petition seeking anticipatory bail came to be rejected.

Learned counsel further submits that this appeal may be

dismissed as not pressed, at present, subject to revival of

this appeal, if his petition in Crl.P.No.4360/2021 is rejected.

The said submission is placed on record.

CRL.A No. 1423 of 2021

In view of the said submission, the appeal is dismissed

with a liberty to the appellant / accused to revive this

appeal, subject to the result of Crl.P.No.4360/2021.

Sd/-

JUDGE

DKB