Sachin And Anr vs The State Of Karnataka And Anr
2024 Latest Caselaw 11600 Kant

Karnataka High Court

Sachin And Anr vs The State Of Karnataka And Anr on 27 May, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                        -1-
                                               NC: 2024:KHC-K:3304
                                               CRL.A No. 200193 of 2023




                         IN THE HIGH COURT OF KARNATAKA,

                                KALABURAGI BENCH

                       DATED THIS THE 27TH DAY OF MAY, 2024

                                      BEFORE

                   THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                  CRIMINAL APPEAL NO. 200193 OF 2023 (U/S 14 (A))

             BETWEEN:

             1.    SACHIN S/O MALLAPPA
                   @ MALLESH HIREPUJARI,
                   AGE: 20 YEARS, OCC: STUDENT,
                   R/O. TAJ SULTANPUR VILLAGE,
                   TQ AND DIST: KALABURAGI-585 104.

             2.    LALITABAI W/O MALLAPPA
                   @ MALLESH HIREPUJARI,
                   AGE: 50 YEARS, OCC: HOUSEHOLD,
                   R/O. TAJ SULTANPUR VILLAGE,
                   TQ AND DIST: KALABURAGI-585 104.

                                                          ...APPELLANTS
Digitally
             (BY SRI RAJESH DODDAMANI, ADVOCATE)
signed by
SACHIN
Location:    AND:
HIGH COURT
OF
KARNATAKA
             1.    THE STATE OF KARNATAKA
                   SUB URBAN POLICE STATION,
                   KALABURAGI
                   NOW REPRESENTED BY
                   THE ADDITIONAL STATE
                   PUBLIC PROSECUTOR,
                   HIGH COURT OF KARNATAKA,
                   KALABURAGI BENCH-585 102.

             2.    SMT.PARVATI W/O GUNDAPPA KANALLI,
                   AGE: 38 YEARS, OCC: HOUSEWIFE,
                                -2-
                                      NC: 2024:KHC-K:3304
                                      CRL.A No. 200193 of 2023




    R/O. TAJ SULTANPUR VILLAGE,
    TQ AND DIST: KALABURAGI - 585 104.

                                                    ...RESPONDENTS

(BY SMT. ANITA M. ERDDY, HCGP FOR R-1, R-2 SERVED)

      THIS CRL.A IS FILED U/SEC. 14-A(2) OF SC/ST (PA) ACT,
PRAYING TO SET ASIDE THE ORDER OF TAKING COGNIZANCE
DATED 24.04.2023 PASSED BY THE II ADDITIONAL DISTRICT
AND SESSIONS COURT AT KALABURAGI IN SPL. C. SC/ST
NO.29/2023 FOR THE OFFENCES PUNISHABLE U/S 306, 323,
504, 506 R/W 34 OF INDIAN PENAL CODE AND U/S 3 (1)(r)(s),
3(2)(v) OF SC/ST (PA) ACT 1989 (ARISING FROM CRIME
NO.24/2023 OF SUB URBAN POLICE STATION, KALABURAGI,
INSOFARAS THE APPELLANTS/A-1 AND 3 ARE CONCERNED.

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

                            JUDGMENT

Learned counsel for the appellants after arguing the

matter for sometime submits that he may be permitted to

withdraw this appeal with liberty to the appellants to file

necessary application before the Trial Court under

Section 227 of Code of Criminal Procedure seeking

discharge of the appellants/accused No.1 and 3.

Submission is placed on record.

Appeal is dismissed as withdrawn with liberty as

prayed for.

NC: 2024:KHC-K:3304

All contentions urged in this appeal are left open.

Sd/-

JUDGE

SN