Sri Pratap vs State Of Karnataka
2023 Latest Caselaw 7695 Kant

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                                                        NC: 2023:KHC:40736
                                                    CRL.A No. 751 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 15TH DAY OF NOVEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                           CRIMINAL APPEAL NO. 751 OF 2021
                BETWEEN:

                1.    SRI PRATAP S/O MUNISHAMAPPA
                      AGED ABOUT 26 YEARS
                      R/A. THAMMENAHALLI VILLAGE
                      ROBERTSONPET HOBLI,
                      BANGARPET TALUK
                      KOLAWR DISTRICT.
                                                              ...APPELLANT
                (BY SRI. D PRABHAKAR., ADVOCATE-ABSENT)

                AND:

                1.    STATE OF KARNATAKA
                      BY MASTHI POLICE STATION
                      MASTHI, MALUR TALUK
Digitally             KOLAR DISTRICT
signed by             REPRESETED BY PUBLIC PROSECUTOR
SUMITHRA R            HIGH COURT BUILDING
Location:             HIGH COURT OF KARNATAKA
High Court of         BENGALURU-560001.
Karnataka                                                   ...RESPONDENT
                (BY SMT. SOWMYA R., HCGP)
                     THIS CRL.A IS FILED U/S.14(A) OF SC/ST (POA) ACT
                PRAYING TO ENLARGE THE APPELLANT ON BAIL IN
                CR.NO.37/2021 OF MASTHI POLICE STATION, KOLAR FOR THE
                OFFENCE P/U/S 376(2)(O),506 OF IPC AND SECTION 6 OF
                POCSO ACT AND SECTION 3(1)(r)(s) AND 3(2)(v) OF SC/ST
                (POA) ACT AND SET ASIDE THE ORDER OF REJECTION OF BAIL
                PETITION DATED 31.03.2021 BY THE LEARNED ADDITIONAL
                DISTRICT AND SESSIONS JUDGE, FTSC-1, (POCSO), KOLAR
                VIDE DOCUMENT NO.3.
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                                                         NC: 2023:KHC:40736
                                                   CRL.A No. 751 of 2021




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

In this appeal, the appellant is seeking bail in

Cr.No.37/2021 registered at Masti Police Station, for the

offence punishable under Sections 376(2)(O) and 506 of IPC,

Section 6 of POCSO Act, 2012 and Section 3(1)(r)(s) and Sub-

clause (2)(5) of SC/ST (PoA) Amendment Ordinance Act, 2014.

2. There is no representation for the appellant though

the case was called twice. This appeal is preferred on

14.06.2021. The learned counsel for the appellant has

remained absent continuously. The office objection is also not

complied. There is no purpose in keeping the appeal pending.

Accordingly, the appeal is dismissed for non-prosecution,

reserving liberty to the appellant to file a fresh appeal, if he is

so advised.

3. In view dismissal of the appeal, pending

I.A. stands disposed of.

Sd/-

JUDGE TL