Sri.Sathyanarayana Bhat vs The State Of Karnataka
2023 Latest Caselaw 3911 Kant

                                              -1-
                                                        NC: 2023:KHC:22750
                                                        CRL.A No. 1057 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF JULY, 2023

                                            BEFORE
                          THE HON'BLE MR JUSTICE K.NATARAJAN
                             CRIMINAL APPEAL NO. 1057/2022

                   BETWEEN:

                   SRI.SATHYANARAYANA BHAT
                   AGED 56 YEARS,
                   S/O D KRISHNA BHAT,
                   R/AT SRIMATHA,
                   SRI BHATATHINAGARA,
                   KUTHKUNJA VILLAGE,
                   SULLIA TALUK, KUTHKUNJA,
                   DAKSHINA KANNADA DISTRICT-574232.
                                                                  ...APPELLANT
                   (BY SRI PRAJWAL B. PATIL, ADV. FOR
                    SRI GANAPATHI BHAT, ADV.)

                   AND:

                   1.   THE STATE OF KARNATAKA
Digitally signed        THROUGH THE BELLARE POLICE STATION,
by
MARIGANGAIAH            SULLIA TALUK, D K DISTRICT,
PREMAKUMARI
Location: HIGH          REP. BY THE STATE PUBLIC PROSECUTOR,
COURT OF
KARNATAKA               HIGH COURT OF KARNATAKA,
                        BENGALURU-560001.

                   2.   MR. SHESHAPPA PARAVA B
                        AGED ABOUT 50 YEARS,
                        S/O LATE BABU PARAVA,
                        R/AT BALILA HOUSE,
                        BALILA VILLAGE, SULLIA TALUK,
                        D K DISTRICT-574212.
                                                               ...RESPONDENTS
                   (BY SRI S VISHNU MURTHY, HCGP FOR R1)
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                                      NC: 2023:KHC:22750
                                      CRL.A No. 1057 of 2022




      CRL.A. FILED U/S.14(A)(2) OF SC/ST (POA) ACT, 2015
BY THE ADVOCATE FOR THE APPELLANT/S PRAYING THAT THIS
COURT MAY BE PLEASED TO A. SET ASIDE THE IMPUGNED
ORDER DATED 01.06.2022 PASSED BY THE V ADDL. DISTRICT
AND SESSIONS JUDGE, D.K., MANGALORE SITTING AT PUTTUR
D.K., IN CRL.MISC.NO.5103/2022 AND CONSEQUENTLY.            B.
ALLOW THIS APPEAL BY GRANTING ANTICIPATORY BAIL TO
THE   APPELLANT   HEREINB,   DIRECTING    THE   RESPONDENT
NO.1-POLICE TO RELEASE THE APPELLANT-ACCUSED NO.1
FORTHWITH ON BAIL IN THE EVENT OF HIS ARREST IN
CONNECTION WITH CR.NO.40/2022 OF BELLARE P.S., FOR THE
OFFENCE P/U/S 3(1)(ZA)(C) AND 3(1)(ZC) OF SC/ST (POA)
AMENDMENT ACT, PENDING ON THE FILE OF THE V ADDL.
DISTRICT AND SESSIONS JUDGE, D.K., MANGALORE SITTING
AT PUTTUR D.K.


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


                        JUDGMENT

1. Learned HCGP takes notice for respondent No.1.

2. Learned counsel for the appellant files a memo

seeking to withdraw the appeal with liberty to file fresh

appeal.

3. Memo is placed on record.

NC: 2023:KHC:22750 CRL.A No. 1057 of 2022

4. The appeal is dismissed as withdrawn with liberty

as prayed for.

Sd/-

JUDGE

MPK CT:bms