G Vijaya Kumar vs The State Of Karnataka
2024 Latest Caselaw 6799 Kant

Karnataka High Court

G Vijaya Kumar vs The State Of Karnataka on 7 March, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                        -1-
                                                    NC: 2024:KHC:9597
                                               CRL.A No. 1280 of 2021




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 7TH DAY OF MARCH, 2024

                                     BEFORE

                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ

                        CRIMINAL APPEAL NO.1280 OF 2021

             BETWEEN:

             G.VIJAYA KUMAR
             S/O GUMMA NAIK
             AGED ABOUT 49 YEARS,
             DIVISIONAL CONTROLLER,
             CHITRADURGA DIVISION,
             K.S.R.T.C, CHITRADURGA TOWN,
             CHITRADURGA - 577 501
             KARNATAKA.
                                                          ...APPELLANT

             (BY SRI SATYANARAYANA CHALKE S., ADV., FOR
                  SRI. H.C. SHIVRAM, ADV.,)

Digitally    AND:
signed by
LAKSHMI      1.    THE STATE OF KARNATAKA
T                  BY CHITRADURGA KOTE POLICE STATION
Location:          REPRESENTED BY THE
High Court         STATE PUBLIC PROSECUTOR,
of                 HIGH COURT BUILDING,
Karnataka          HIGH COURT OF KARNATAKA,
                   BANGALORE - 560 001.

             2.    HANUMANTHAPPA DURGA
                   S/O NOT KNOWN TO THE APPELLANT
                   AGED ABOUT 56 YEARS,
                   CHITRADURGA JILLA
                   DLITHA SANGATANAEGALA OKKUTA,
                   VAIBHAVA COMPUTERS,
                                    -2-
                                                     NC: 2024:KHC:9597
                                              CRL.A No. 1280 of 2021




     IN FRONT OF DISTRICT TREASURY,
     CHITRADURGA TOWN,
     CHITRADURGA, KARNATAKA
     (FIRST INFORMANT)
                                                       ...RESPONDENTS

(BY SRI. VINAY MAHADEVAIAH, HCGP FOR R1;
     R2- SERVED)

     THIS CRL.A IS FILED U/S.14A(2) OF SC/ST (POA) ACT
CR.P.C PRAYING TO ENLARGE HIM ON ANTICIPATORY BAIL IN
THE EVENT OF HIS ARREST IN CR.NO.128/2021 OF
CHITRADURGA     KOTE    POLICE   STATION,  BENGALURU,
REGISTERED FOR THE OFFENCE P/U/S 295-A, 505(2) OF IPC
AND U/S.3(1)(T),3(1)(U) AND 3(1)(v) OF SC/ST (POA) ACT
UPON SET ASIDE THE ORDER PASSED BY THE LEARNED 2nd
ADDITIONAL DISTRICT AND SESSIONS JUDGE, CHITRADURGA
IN CRL.MISC.NO.769/2021 DATED 18.08.2021.

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




                              JUDGMENT

This appeal is preferred against the order dated

18.08.2021 passed by the Court of Special, 2ND Additional

District and Sessions Judge, Chitradurga, in

Crl.Misc.No.769/2021, wherein the learned Sessions Judge has

refused to grant anticipatory bail to the appellant-accused

No.2.

NC: 2024:KHC:9597

2. This Court was pleased to grant interim anticipatory

bail vide order dated 27.08.2021, while allowing I.A.No.1/2021.

3. The learned counsel for the appellant submits that

by virtue of the interim anticipatory bail granted by this Court,

the appellant appeared before the Investigating Officer and co-

operated with the investigation and complied other conditions.

He submits that after investigation, 'B' report has been filed in

so far as the appellant is concerned.

4. In the light of the above submission, the appeal is

disposed of as having become infractuous.

Sd/-

JUDGE

PB