Lokesh @ Lokesh Ys vs State Of Karnataka
2023 Latest Caselaw 2846 Kant

                                           -1-
                                                     CRL.A No. 354/2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 2ND DAY OF JUNE, 2023

                                         BEFORE

                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

                             CRIMINAL APPEAL NO. 354/2023

                BETWEEN:

                LOKESH @ LOKESH Y S
                S/O SAMANDIGOWDA
                AGED ABOUT 33 YEARS
                R/AT YALAVALLI VILLAGE
                SATHANUR
                KANAKAPURA TALUK
                RAMANAGARA - 562 125                    ...APPELLANT

                (BY SRI. ESHWAR H H, ADVOCATE)
                AND:

                1.     STATE OF KARNATAKA
                       STATE BY SATHANUR P S
                       REPTD. BY HIGH COURT GOVT. PLEADER
Digitally
signed by K S          HIGH COURT OF KARNATAKA
RENUKAMBA
Location:
                       BANGALORE - 560 001
High Court of
Karnataka
                2.     SHIVAPPA MALLAPURA
                       S/O DYAMAPPA
                       AGED ABOUT 65 YEARS
                       R/AT HONKANA VILLAGE
                       HANAGAL TALUK
                       HAVERI - 581 110              ...RESPONDENTS

                (BY SRI.SHANKAR H.S., HCGP FOR R1)

                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 439
                OF CR.PC A/W SECTION 14(A)(2) OF SC/ST (POA) ACT
                PRAYING TO SET ASIDE THE IMPUGNED ORDER PASSED BY
                             -2-
                                     CRL.A No. 354/2023




THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE,
RAMANAGARA IN CRL.MISC.NO.03/2023 DATED 24.01.2023
AND ENLARGE THE APPELLANT ON BAIL IN CR.NO.104/2021
(NOW IN SPL.C.NO.81/2021) FOR THE OFFENCE P/U/S 302
AND 201 OF IPC AND SECTION 3(2)(V) OF SC/ST (POA) ACT,
PENDING BEFORE THE I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, RAMANAGARA.


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

                        JUDGMENT

The peremptory order dated 13.04.2023 is not

complied. Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

AKC