Karnataka High Court
Shri Bharamoji vs The State Of Karnataka on 23 October, 2024
Author: K.Natarajan
Bench: K.Natarajan
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NC: 2024:KHC-D:15421
CRL.A No. 100169 of 2024
C/W CRL.A No. 100059 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 23RD DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE K.NATARAJAN
CRIMINAL APPEAL NO. 100169 OF 2024
C/W
CRIMINAL APPEAL NO. 100059 OF 2024
IN CRIMINAL APPEAL NO. 100169 OF 2024
BETWEEN:
SHRI SUNIL S/O ARJUN ARBALLI
AGE. 25 YEARS,
OCC. MASON
R/O.AT.POST.KARADIGUDDI
TQ.DIST.BELAGAVI PIN. 591103
...APPELLANT
(BY SRI. S M MUCHHANDI, ADVOCATE)
Digitally signed by
VEDAVATHI A K
Location: High AND:
Court of
Karnataka
1. THE STATE OF KARNATAKA
THE POLICE INSPECTOR MARIHAL
POLICE STATON BELAGAVI PIN. 591103
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
HIGH COURT OF KARNATAKA
AT. DHARWAD BENCH PIN.580011
2. SHRI HALASIDDAPPA
S/O CHANNAPPA ANGADI
AGE. 30 YEARS
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NC: 2024:KHC-D:15421
CRL.A No. 100169 of 2024
C/W CRL.A No. 100059 of 2024
OCC. PRIVATE SERVICE
R/O. SUNAKUMBPI
TQ. BAILHONGAL
DIST. BELAGAVI- PIN. 591121
3. SHRI RAMESH BASAVARAJ CHANDARAGI
AGE. 25 YEARS
OCC. PRIVATE SERVICE
R/O. KHANAGAVI, TQ. GOKAK
DIST. BELAGAVI, PIN. 591344
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1
R2 & R3 SERVED, BUT UNREPRESENTED)
THIS CRIMINAL APPEAL IS FILED U/SEC. 14A(2) OF
SC/ST (PA) ACT 1989 SEEKING TO ALLOW THE APPEAL FILED
BY THIS APPELLANT/ACCUSED NO.3, BY SETTING ASIDE THE
ORDER PASSED BY THE III ADDL. DISTRICT AND SESSIONS
COURT BELAGAVI IN CRL.MISC.NO.1087/2022 DATED
18.08.2022 AND FURTHER BE ALLOWED THE CRL.MISC NO.
1087/2022 AND FURTHER GRANT REGULAR BAIL TO THIS
APPELLANT (ACCUSED NO.3) IN SPL. CASE NO.114/2022
(MARIHAL P.S. CRIME NO. 48/2022) AND ETC.
IN CRIMINAL APPEAL NO. 100059 OF 2024
BETWEEN
SHRI BHARAMOJI
S/O. GANGAPPA ARBALLI,
AGE. 22 YEARS, OCC. AGRICULTURE,
R/O. AT / POST. KARADIGUDDI,
TALUK AND DISTRICT. BELAGAVI, PIN-591103
... APPELLANT
(BY SRI. S M MUCHHANDI., ADVOCATE)
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NC: 2024:KHC-D:15421
CRL.A No. 100169 of 2024
C/W CRL.A No. 100059 of 2024
AND
1. THE STATE OF KARNATAKA
THE POLICE INSPECTOR MARIHAL
POLICE STATION BELAGAVI
PIN-591103
R/BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
HIGH COURT OF KARNATAKA,
AT DHARWAD BENCH- PIN-580011
2. SHRI. HALASIDDAPPA
S/O. CHANNAPPA ANGADI
AGE. 30 YEARS,
OCC. PRIVATE SERVICE,
R/O. SUNAKUMBPI, TQ. BAILHONGAL,
DIST. BELAGAVI, PIN-591121
3. SHRI. RAMESH BASAVARAJ CHANDARAGI
AGE. 25 YEARS,
OCC. PVT. SERVICE,
R/O. KHANAGAVI, TQ. GOKAK,
DIST. BELAGAVI-591344
...RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1
R2 & R3 SERVED, BUT UNREPRESENTED)
THIS CRIMINAL APPEAL IS FILED U/S 14 A(2) OF SC/ST
(PA) ACT 1989, SEEKING TO ALLOW THE APPEAL FILED BY
THIS APPELLANT/ACCUSED NO.1, BY SETTING ASIDE THE
ORDER PASSED BY THE IIIRD ADDL.DISTRICT AND SESSIONS
COURT, BELAGAVI IN CRI.MISC.NO.1087/2022 DATED
18.08.2022 AND FURTHER BE PLEASED TO ALLOW THE
CRI.MISC.NO.1087/2022 AND FURTHER GRANT REGULAR BAIL
TO THIS APPELLANT (ACCUSED NO.1) IN
SPL.CASE.NO.114/2022 (MARIHAL P.S. CRIME NO.48/2022)
AND ETC.
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NC: 2024:KHC-D:15421
CRL.A No. 100169 of 2024
C/W CRL.A No. 100059 of 2024
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
CORAM: THE HON'BLE MR. JUSTICE K.NATARAJAN
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE K.NATARAJAN)
Learned Counsel for the appellants submits that the
trial Court has already disposed of the main matter itself
from out of which the present appeals arise and therefore,
the prayer made in these appeals have become
infructuous.
2. The submission of the learned Counsel for the
appellants is placed on record.
3. Both the appeals stand dismissed as having
become infructuous.
4. Pending interlocutory applications do not survive
for consideration and are accordingly disposed of.
Sd/-
(K.NATARAJAN)
JUDGE
DL
