Pandit vs The State Ashok Nagar P.S
2024 Latest Caselaw 25740 Kant

Karnataka High Court

Pandit vs The State Ashok Nagar P.S on 29 October, 2024

Author: K Natarajan

Bench: K Natarajan

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                                                             NC: 2024:KHC-K:8013
                                                        CRL.A No. 200239 of 2024




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                             DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                             BEFORE
                               THE HON'BLE MR. JUSTICE K NATARAJAN
                               CRIMINAL APPEAL NO. 200239 OF 2024
                      BETWEEN:

                      PANDIT,
                      S/O HULEPPA KHEDAGI @ KHEDAGIKAR,
                      AGE: 35 YEARS, OCCUPATION: GOVT. SERVANT,
                      R/O SHIVOOR VILLAGE, TQ: AFZLPUR,
                      DISTRICT: KALABURGI - 585 217.

                                                                    ...APPELLANT

                      (BY SRI. SHIVALING N. PADSHETTY, ADVOCATE AND
                          SRI. S.M. PATIL, ADVOCATE)

                      AND:

                      THE STATE THROUGH ASHOK NAGAR P.S.,
Digitally signed by
                      REPRESENTED BY ADDL. S.P.P.,
VEDAVATHI A K         HIGH COURT OF KARNATAKA,
Location: High
Court of Karnataka    KALABURAGI BENCH - 585 105.

                                                                  ...RESPONDENT

                      (BY SMT. ANITHA M. REDDY, HCGP)

                            THIS CRIMINAL APPEAL IS FILED U/SEC. 12 OF THE
                      KARNATAKA CONTROL OF ORGANIZED CRIMES ACT, 2000
                      PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
                      09/07/2024 PASSED IN CRI.MISC. NO. 973/2024, BY HON'BLE
                      Prl. DIST. & SESSIONS JUDGE KALABURAGI BY ALLOWING
                      THIS APPEAL CONSEQUENTIALLY GRANT ANTICIPATORY BAIL
                      WITH A DIRECTION TO THE RESPONDENT POLICE TO RELEASE
                      THE APPELLANT ON BAIL IN THE EVENT OF HIS ARREST IN
                      CRIME NO 160/2023 OF ASHOK NAGAR POLICE STATION AND
                                -2-
                                             NC: 2024:KHC-K:8013
                                       CRL.A No. 200239 of 2024




PENDING BEFORE PRL. DIST. & SESSIONS JUDGE KALABURAGI
VIDE IN THEIR FILE SPL. CASE KCOCA NO. 1/2024, FOR THE
OFFENSES PUNISHABLE OFFENCE U/ SEC 409, 420, 120B, 201,
109, 114 36, 37.34 OF IPC & U/SEC. 3(1)(ii)(2)(3)(4) KCOCA,
IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE K NATARAJAN


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE K NATARAJAN)

Learned High Court Government Pleader takes notice for

respondent/State.

2. Learned counsel for appellants filed a memo

seeking permission of the Court to withdraw the appeal for the

purpose to file fresh petition as in accordance with proper

provisions of law and procedural compliance.

3. The said memo is placed on record.

4. Appeal is dismissed as withdrawn with the liberty

granted as prayed for.

Sd/-

(K NATARAJAN) JUDGE

LDC/-List No.: 19 Sl No.: 3/-CT: BHK