Iranna And Anr vs The State And Anr
2024 Latest Caselaw 3549 Kant

Karnataka High Court

Iranna And Anr vs The State And Anr on 6 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                              -1-
                                                    NC: 2024:KHC-K:1296
                                                    CRL.A No. 200313 of 2023




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                        DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                           BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                   CRIMINAL APPEAL NO.200313 OF 2023 (U/S 14 (A))
                   BETWEEN:

                   1.   IRANNA S/O CHANDRASHEKHAR HADAPAD,
                        AGE: 35 YEARS, OCC: SOCIAL WORKER,

                   2.   RAMESH S/O NAGENDRAPPA HADAPAD,
                        AGE: 30 YEARS, OCC: AGRICULTURE,

                        BOTH R/O SANNUR VILLAGE,
                        TQ. AND DIST. KALABURAGI-585102.
                                                                 ...APPELLANTS

                   (BY SRI SURESH CHANDRASHEKAR TENGLI, ADVOCATE)
Digitally signed
by SHILPA R
TENIHALLI          AND:
Location: HIGH
COURT OF
KARNATAKA          1.   THE STATE THROUGH
                        UNIVERSITY POLICE STATION, KALABURAGI,
                        (REPRESENTED BY LEARNED,
                        ADDL. STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
                        AT KALABURAGI-585105).

                   2.   BHAGAVANT
                        S/O SHARANAPPA,
                        AGE: 42 YEARS, OCC: LABOURER,
                        R/O SANNUR VILLAGE,
                        TQ. AND DIST. KALABURAGI-585102.
                             -2-
                                  NC: 2024:KHC-K:1296
                                  CRL.A No. 200313 of 2023




                                           ...RESPONDENTS

(BY SRI JAMADAR SHAHABUDDIN, HCGP)

     THIS CRL.A IS FILED U/SEC. 14A(2) OF ATROCITY ACT,
PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE ORDER
DATED 23.09.2023 IN CRL.MISC NO.1444/2023 REJECTING
THE BAIL PETITION FILED BY THE APPELLANTS U/SEC.438 OF
CR.P.C AND ISSUING DIRECTING TO THE RESPONDENT POLICE
TO RELEASE THE APPELLANTS ON BAIL IN THE EVENT OF
THEIR ARREST IN CRIME NO.178/2023 OF UNIVERSITY POLICE
STATION, KALABURAGI, PENDING ON THE FILE OF II
ADDITIONAL     DISTRICT     AND  SESSIONS   JUDGE    AT
KALABURAGI, FOR THE OFFENCES PUNISHABLE U/SEC.323,
324, 504, 506 R/W SEC. 34 OF IPC AND SECTION 3(1)(R)(S)
OF S.C/S.T (P.A) ACT, 1989.

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

                        JUDGMENT

Learned counsel for the appellants has filed a

memo for withdrawal of the appeal on the ground that the

appeal has become infructuous.

2. The said memo is placed on record.

3. In view of the memo, this appeal stands

dismissed as not pressed.

Sd/-

JUDGE NJ