Maheboob Alias Mahiboobsab S/O Rajasab vs The State Of Karnataka
2024 Latest Caselaw 28006 Kant

Karnataka High Court

Maheboob Alias Mahiboobsab S/O Rajasab vs The State Of Karnataka on 22 November, 2024

                                                  -1-
                                                             NC: 2024:KHC-D:17021
                                                         CRL.A No. 100566 of 2024




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 22ND DAY OF NOVEMBER, 2024
                                                BEFORE
                                  THE HON'BLE MS. JUSTICE J.M.KHAZI
                                 CRIMINAL APPEAL NO.100566 OF 2024
                                     (U/S 14 A(2) of SC and ST ACT)
                      BETWEEN:

                      1.   MAHEBOOB @ MAHIBOOBSAB S/O. RAJASAB,
                           AGE. 43 YEARS, OCC. AGRICULTURE AND COOLI,
                           R/O. KARADONA VILLAGE, TQ. KANAKAGIRI,
                           DIST. KOPPAL-583283.

                      2.   SOMANNA @ SOMAPPA
                           S/O. YAMANAPPA @ YANKAPPA KALAKERI,
                           AGE. 43 YEARS, OCC. AGRICULTURE AND COOLI,
                           R/O. KARADONA VILLAGE, TQ. KANAKAGIRI,
                           DIST. KOPPAL-583283.

                      3.   DYAMANAGOUDA
                           S/O. LAXMANAGOUDA @ LACHAMANAGOUDA,
                           AGE. 35 YEARS, OCC. AGRICULTURE AND COOLI,
                           R/O. KARADONA VILLAGE, TQ. KANAKAGIRI,
                           DIST. KOPPAL-583283.

                      4.   KAREGOUDA S/O. HANUMAGOUDA KURBAR,
Digitally signed by        AGE. 46 YEARS, OCC. AGRICULTURE AND COOLI,
MOHANKUMAR B
SHELAR                     R/O. KARADONA VILLAGE,
Location: HIGH             TQ. KANAKAGIRI, DIST. KOPPAL-583283.
COURT OF
KARNATAKA
                      5.   SHANKRAPPA S/O. KUNTEPPA DASAR,
                           AGE. 46 YEARS, OCC. AGRICULTURE AND COOLI,
                           R/O. KARADONA VILLAGE, TQ. KANAKAGIRI,
                           DIST. KOPPAL-583283.

                      6.   NAGARAJ S/O. YAMANAPPA IDALAPUR,
                           AGE. 46 YEARS, OCC. AGRICULTURE AND COOLI,
                           R/O. KARADONA VILLAGE, TQ. KANAKAGIRI,
                           DIST. KOPPAL-583283.

                                                                        ...APPELLANTS

                      (BY SRI MAHANTESH S.HIREMATH, ADVOCATE)
                                -2-
                                         NC: 2024:KHC-D:17021
                                     CRL.A No. 100566 of 2024




AND:

1.   THE STATE OF KARNATAKA,
     THROUGH KANAKAGIRI POLICE STATION,
     REP. BY STATE PUBLIC PROSECUTOR,
     HIGH COURT OF KARNATAKA DHARWAD,
     BENCH AT DHARWAD-580001.

2.   TIPPAMMA D/O. HUDACHAPPA HARIJAN,
     AGE. 48 YEARS, OCC. AGRICULTURE,
     R/O. 4TH WARD NAVALI, KANAKAGIRI,
     DISTRICT. KOPPAL-583 283.

                                               ...RESPONDENTS

(BY SRI ABHISHEK MALIPATIL, HCGP FOR R1)

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14 A(2) OF
SC/ST (POA) ACT, PRAYING TO ALLOW CRIMINAL APPEAL AND MAY
BE ENLARGE ON THE BAIL BY SETTING ASIDE THE ORDER PASSED
BY THE PRINCIPAL DISTRICT AND SESSIONS JUDGE AT KOPPAL IN
CRIMINAL    MISC.NO.478/2024    DATED   10.10.2024   IN   CRIME
NO.125/2024, REGISTERED BEFORE KANAKAGIRI POLICE STATION,
FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 189(2), 191(2),
191(3), 115(2), 118(1), 352, 74, 351, R/W SECTION 190 OF THE
BNS 2023, AND UNDER SECTIONS 3(1)(R), 3(1)(S), 3(1)(W),
3(2)(V-A) OF SC AND ST (PREVENTION OF ATROCITIES) ACT
AGAINST    APPELLANTS/ACCUSED NO.1 TO 6 IN THE INTEREST OF
JUSTICE.


       THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                               -3-
                                         NC: 2024:KHC-D:17021
                                    CRL.A No. 100566 of 2024




CORAM:     THE HON'BLE MS. JUSTICE J.M.KHAZI

                        ORAL JUDGMENT

(PER: THE HON'BLE MS. JUSTICE J.M.KHAZI)

Learned counsel for appellant files a memo seeking

permission of the Court to withdraw the appeal on the

ground that 'B' report is filed.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

(J.M.KHAZI) JUDGE

VMB, CT: UMD