Sri. Rajashekar @ Swamy vs State Of Karnataka
2024 Latest Caselaw 15178 Kant

Karnataka High Court

Sri. Rajashekar @ Swamy vs State Of Karnataka on 1 July, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                                 -1-
                                                             NC: 2024:KHC:24467
                                                         CRL.P No. 2073 of 2024




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                               DATED THIS THE 1ST DAY OF JULY 2024
                                              BEFORE
                             THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                                 CRIMINAL PETITION NO.2073 OF 2024


                      BETWEEN:

                      SRI. RAJASHEKAR @ SWAMY
                      SON OF SARAVANAN,
                      AGED ABOUT 38 YEARS,
                      RESIDING AT PULAMEDU,
                      CUDDALORE, TAMIL NADU - 606 205.
                                                                   ...PETITIONER
                      (BY SRI.SRINIVASAN T., ADVOCATE (ABSENT))


                      AND:

                      STATE OF KARNATAKA
                      BY ROBERSONPET POLICE STATION,
                      KGF-563122, REPRESENTED BY SPP,
                      HIGH COURT BENGALURU.
                                                                  ...RESPONDENT
                      (BY SRI. K.NAGESHWARAPPA, HCGP)
Digitally signed by
BHARATHI H M
Location: HIGH
COURT OF
KARNATAKA
                            THIS CRIMINAL PETITION IS FILED U/S.439 CR.P.C.,
DHARWAD
BENCH                 PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
Date: 2024.07.03
12:20:39 +0530        CR.NO.90/2021 (S.C.NO.144/2022) U/S 143,144,147,148,307,
                      302, 212,201 R/W 149 OF IPC, FILED BY THE RESPONDENT-
                      ROBERTSONPET POLICE, PENDING CONSIDERATION ON THE FILE
                      OF THE III ADDL.DISTRICT AND SESSIONS JUDGE AT KOLAR
                      (SITTING AT KGF) BY IMPOSING ANY CONDITION AS THE
                      HON'BLE COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
                      LAW.

                          THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT THROUGH VIDEO CONFERENCE AT DHARWAD BENCH
                      MADE THE FOLLOWING:
                                  -2-
                                             NC: 2024:KHC:24467
                                         CRL.P No. 2073 of 2024




                                ORDER

Learned counsel for the petitioner is not present.

2. This petition is filed under Section 439 of the

Code of Criminal Procedure to enlarge the petitioner on

bail.

3. Learned High Court Government Pleader

appearing for the State, submits that trial has been

concluded and the petitioner/accused No.4 has been

acquitted by the Court of III Additional District and

Sessions Judge, Kolar (sitting at KGF) in S.C. No.144/2022

vide judgment dated 02.04.2024.

4. Above submission is placed on record.

5. In view of acquittal of the petitioner by the trial

Court, the present petition is dismissed as having become

infructuous.

Sd/-

JUDGE Kmv ct:vh