Bandigisab vs The State Of Karnataka And Anr
2023 Latest Caselaw 7060 Kant

                                            -1-
                                                   NC: 2023:KHC-K:7971
                                                   CRL.A No. 200296 of 2023




                              IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                          DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                          BEFORE

                        THE HON'BLE MR. JUSTICE VENKATESH NAIK T.

                              CRIMINAL APPEAL NO.200296/2023

                   BETWEEN:

                        BANDAGISAB @ BANDENAWAZ
                        S/O. KASIMSAB TAMBAD
                        AGE: 53 YEARS, OCC: AGRICULTURE
                        R/O. SAALADHALLI,
                        TQ. DEVAR HIPPARAGI,
                        DIST. VIJAYAPURA-586115.
                                                              ...APPELLANT

                   (BY SRI KADLOOR SATYANARAYANACHARYA &
Digitally signed    SRI N.G. DEVANAGAON, ADVOCATES)
by SHILPA R
TENIHALLI          AND:
Location: HIGH
COURT OF           1.   THE STATE OF KARNATAKA
KARNATAKA
                        THROUGH KALAKERI P.S.,
                        DIST. VIJAYAPURA,
                        REPRESENTED BY
                        ADDL. STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
                        KALABURAGI BENCH-585107.

                   2.   MALLAMMA
                        W/O. MADIWALAPPA BADIGER @ MADAR
                             -2-
                                  NC: 2023:KHC-K:7971
                                  CRL.A No. 200296 of 2023




    AGE: 40 YEARS, OCC: HOUSEHOLD,
    R/O. SAALADAHALLI,
    TQ. DEVAR HIPPARAGI,
    DIST. VIJAYAPURA-586115.
                                           ...RESPONDENTS
(BY SMT. ANITA M. REDDY, HCGP)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14-A
OF SC/ST (PA) ACT, PRAYING TO ALLOW THE CRIMINAL
APPEAL AND RELEASE THE APPELLANT ON BAIL IN SPL. CASE
(SC/ST) NO.42/2021 FOR THE OFFENCES UNDER SECTIONS
143, 147, 323, 324, 341, 342, 355, 302, 109, 504, 506 R/W
149 OF IPC AND SECTIONS 3(1)(R)(S) AND 3(2)(V) SC/ST PA
NEW ACT, 2015, PENDING ON THE FILE OF II ADDL. DIST. AND
SESSIONS JUDGE, VIJAYAPURA.

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


                        JUDGMENT

Learned counsel for petitioner has filed a memo

praying to dismiss the petition as not pressed.

The memo is placed on record.

The petition is dismissed as not pressed.

Sd/-

JUDGE

SBS