Shashi vs The State Of Karnataka
2024 Latest Caselaw 4829 Kant

Karnataka High Court

Shashi vs The State Of Karnataka on 16 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                               NC: 2024:KHC:6648
                                                          CRL.A No. 318 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 16TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 318 OF 2024


                      BETWEEN:

                          SHASHI @ SHASHI B N
                          S/O. NAGARAJU
                          AGED ABOUT 33 YEARS
                          R/AT No. 515, SRIRAMPURA STREET
                          WARD No. 9, T. NARASIPURA TOWN
                          MYSURU DISTRIT - 571 124.
                                                                  ...APPELLANT
Digitally signed by
LAKSHMINARAYANA       (BY SRI LETHIF B, ADVOCATE)
MURTHY RAJASHRI
Location: HIGH
COURT OF              AND:
KARNATAKA

                          THE STATE OF KARNATAKA
                          BY T. NARASIPURA POLICE STATION
                          MYSURU DISTRICT
                          REP. BY SPP, HIGH COURT BUILDING
                          BANGALORE - 560 001.
                                                                ...RESPONDENT

                      (BY SMT. N ANITHA GIRISH, HCGP)

                           THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
                      PRAYING TO SET ASIDE THE ORDER DATED 23.11.2023 IN
                      SPL.C.No.647/2023 (CR.No.173/2023) OF T.NARASIPURA
                      POLICE STATION, MYSURU DISTRICT FOR THE OFFENCE P/U/S
                      143, 147, 148, 504, 506, 323, 120B, 307, 341, 302, 201 R/W
                      149 OF IPC AND SEC. 3(2)(v) OF SC/ST (POA) AND
                      AMENDMENT ACT AND ETC.,
                                   -2-
                                                     NC: 2024:KHC:6648
                                              CRL.A No. 318 of 2024




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

                              JUDGMENT

1. Appellant had filed Crl.P. No. 293/2024 under

Section 439 of Cr.P.C. Appellant had moved a memo on

25.01.2024 seeking conversion of that petition into

criminal appeal. Accepting the said memo, the Court

ordered conversion of petition into criminal appeal by

order dated 25.01.2024. The appellant did not make any

efforts to comply with the said order dated 25.01.2024,

instead he has filed Crl.A. No. 318/2024 under Section

14(A)(2) of the SCST (POA) Act, 1989.

2. When there is an order for conversion, the

appeal filed subsequently registered in Crl.A. No.

318/2024 is not maintainable. Hence, Crl.A. No. 318/2024

is dismissed as not maintainable.

Sd/-

JUDGE

LRS