Sri Parashuram S/O Mallappa Ankalgi vs The State Of Karnataka
2024 Latest Caselaw 10770 Kant

Karnataka High Court

Sri Parashuram S/O Mallappa Ankalgi vs The State Of Karnataka on 19 April, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                -1-
                                                       NC: 2024:KHC-D:6588
                                                     CRL.A No. 100068 of 2024
                                                 C/W CRL.A No. 100090 of 2024



                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 19TH DAY OF APRIL, 2024

                                              BEFORE

                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                    CRIMINAL APPEAL NO.100068 OF 2024 (U/S 14 A(2) OF SC

                                           AND ST ACT)




                   BETWEEN:

                   SRI. PARASHURAM S/O. MALLAPPA ANKALGI,
                   AGE: 26 YEARS, OCC: COOLIE,
                   RESIDENT OF H.NO.361, NAIK GALLI,
                   SANTIBASTWAD TQ & DIST: BELAGAVI,
                   AADHAAR NO.2167 9071 9876

                                                                   ...APPELLANT
                   (BY SMT. NAGARATHNA PATTAR, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA,
Digitally signed        THROUGH UDYAMBAG POLICE STATION,
by SUJATA               R/BY STATE PUBLIC PROSECUTOR,
SUBHASH                 HIGH COURT BENCH,
PAMMAR                  DHARWAD.
Location: HIGH     2.   SHRI. SANJEEV S/O. LAKKAPPA PUJARI,
COURT OF                AGE: 56 YEARS,
KARNATAKA               OCC: LABOURER,
                        R/O. HANUMANWADI,
                        UDYAMBAG,
                        TQ & DIST: BELAGAVI - 590 008.

                   3.   SHRI. AKASH S/O. SURESH PUJARI,
                        AGE: 21 YEARS, OCC: UNEMPLOYED
                        R/O: HANUMANWADI, UDYAMBAG,
                        TQ & DIST: BELAGAVI - 590 008.

                                                               ...RESPONDENTS
                                  -2-
                                         NC: 2024:KHC-D:6588
                                      CRL.A No. 100068 of 2024
                                  C/W CRL.A No. 100090 of 2024



(BY SRI. ABHISHEK MALIPATIL FOR HCGP FOR R1;
    SRI. ANAND ASHTEKAR AND
    SRI. SHEKHARGOUDA M. NAGANURI, ADVOCATES FOR R2 AND
R3.)

      THIS CRIMINAL APPEAL IS FILED U/SEC.14A(2) OF SC/ST
ACT, SEEKING THAT ALLOWING THE PETITION, THE APPELLANT MAY
BE RELEASED ON ANTICIPATORY BAIL IN UDYAMBAG POLICE
STATION IN ITS CRIME NO.73/2023 FOR THE OFFENCES P/U/SEC.
143, 147, 148, 323, 324, 504, 506, 427, 307 R/W SEC.149 OF IPC
AND SEC.3(2)(V) OF THE SC AND ST ACT BY SETTING ASIDE THE
ORDER PASSED IN CRL.MISC NO.08/2024 DATED 17.01.2024
PASSED BY III ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI.

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

                             JUDGMENT

Learned counsel for the appellant filed a memo stating that the

appellant/accused is not interested to proceed with the case. Hence,

requested to dismiss the appeal as not pressed.

2. Memo is placed on record.

3. Therefore, the appeal is dismissed as not pressed.

Sd/-

JUDGE

SRA