Sri Prashanth @ Appu vs The State Of Karnataka
2024 Latest Caselaw 19565 Kant

Karnataka High Court

Sri Prashanth @ Appu vs The State Of Karnataka on 5 August, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                              -1-
                                                         NC: 2024:KHC:30828
                                                     CRL.A No. 1419 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 5TH DAY OF AUGUST, 2024

                                           BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 1419 OF 2024
                   BETWEEN:

                   1.   SRI PRASHANTH @ APPU
                        S/O LATE RAVIKUMAR,
                        AGED ABOUT 24 YEARS,
                        R/AT NO. 26, 3RD CROSS,
                        SANJAY NAGARA SLAM,
                        NEAR MUTTUMAREMMA TEMPLE,
                        KASTURIBHA NAGARA,
                        MYSORE ROAD,
                        BENGALURU CITY,
                        KARNATAKA 560 026.

                   2.   SRI. VASANTH KUMAR
                        S/O BHASKAR,
Digitally signed        AGED ABOUT 22 YEARS,
by YAMUNA K L           R/AT NO. 125 D, 2ND CROSS,
Location: High          JANATACOLONY,
Court of                OLD GUDDADAHALLI,
Karnataka
                        J. J. NAGARA, MYSORE ROAD,
                        BENGALURU CITY,
                        KARNATAKA 560 026


                                                              ...APPELLANTS
                   (BY SRI. NARAYANASWAMY K N.,ADVOCATE)
                   AND:
                   1. THE STATE OF KARNATAKA
                      BYATARAYANAPURA POLICE STATON,
                      REP. BY STATE PUBLIC PROSECTOR,
                              -2-
                                            NC: 2024:KHC:30828
                                     CRL.A No. 1419 of 2024




     HIGH COURT OF KARNATAKA,
     HIGH COURT BUILDINGS,
     BANGALORE 560 001.
2.   SRI. SATHISH G.
     S/O GOPI,
     AGED ABOUT 26 YEARS,
     RA/T NO. 38, 3RD FLOOR,
     3RD CROSS,
     M. C. T. QUARTERS,
     NEAR SATELLITE BUS STOP,
     MYSORE ROAD,
     BANGALORE 560 026.
                                               ...RESPONDENTS
(BY SRI. RANGASWAMY. R., HCGP)

     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
2015 PRAYING TO SET ASIDE THE ORDERS DATED 28.03.2024
IN CRL.MISC.NO.2405/2024 AND ORDER DATED 20.07.2024 IN
SPL.C.NO.172/2024 AND ENLARGE THE APPELLANTS ON
REGULAR BAIL IN (CR.NO.474/2024) SPL.C.NO.172/2024 OF
BYATARAYANAPURA POLICE FOR THE OFFENCE P/US/ 120B,
143, 147, 148, 302, 201, 212 R/W 149 OF IPC AND SEC.
3(2)(V) OF SC/ST (POA) ACT, 1989, PENDING ON THE FILE OF
THE LXX ADDL. CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE AT BANGALORE (CCH-71).

    THIS APPEAL, COMING ON FOR ORDERA, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                    ORAL JUDGMENT

This appeal is preferred by accused Nos.3 and 9,

against the separate orders passed by the learned

Sessions Judge rejecting their prayer for bail.

NC: 2024:KHC:30828

2. Office has raised an objection.

3. The learned counsel for the appellant is

permitted to file separate appeals against the two separate

orders passed by the learned Sessions Judge in

Crl.Misc.No.2405/2024 dated 28.03.2024 and in

Spl.C.No.172/2024 dated 20.07.2024.

4. The Present appeal is disposed of, with the

above liberty to the appellants.

5. Registry is directed to return the necessary

copies of the documents furnished along with appeal to

the learned counsel forthwith, after retaining the

photocopies of the same.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

LDC