Jagadish S/O Nagappa Manegar vs The State Of Karnataka
2025 Latest Caselaw 1936 Kant

Karnataka High Court

Jagadish S/O Nagappa Manegar vs The State Of Karnataka on 1 August, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                     -1-
                                                                  NC: 2025:KHC-D:9522
                                                            CRL.A No. 100462 of 2025


                       HC-KAR



                             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                  DATED THIS THE 1ST DAY OF AUGUST, 2025
                                                  BEFORE
                                THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                      CRIMINAL APPEAL NO. 100462 OF 2025 (U/S 14 A(2) OF SC AND
                                              ST ACT)
                      BETWEEN:
                      JAGADISH S/O NAGAPPA MANEGAR,
                      AGED 30 YEARS, OCC: AGRICULTURE,
                      R/O: KARJAGI, TQ: AND DIST: HAVERI,
                      PIN CODE-581 112.
                                                                          ... APPELLANT
                      (BY SRI. V.M. BANAKAR, ADVOCATE)

                      AND:
                      1.   THE STATE OF KARNATAKA,
                           THROUGH HAVERI TOWN POLICE STATION,
                           REPRESENTED BY STATE PUBLIC PROSECUTOR,
                           ADVOCATE GENERAL OFFICE, HIGH COURT OF KARNATAKA,
                           BENCH AT DHARWAD,
                           PIN CODE-580 011.

                      2.   SURESH S/O ASHOK BENGALORE,
                           AGED 43 YEARS, OCC: SWIPPER,
                           R/O: AMBEDKAR CIRCLE, HAVERI-581 110.

RAKESH                3.   RAJU S/O YALLAPPA DODDAMANI,
S                          AGED 33 YEARS, OCC: SWIPPER,
HARIHAR                    R/O: AMBEDKAR CIRCLE,
Digitally signed by
RAKESH S HARIHAR
                           HAVERI, PIN CODE-581 110.
Location: HIGH
COURT OF
KARNATAKA
                                                                       ... RESPONDENTS
DHARWAD BENCH
DHARWAD               (BY SMT. KIRTILATA R. PATIL, HCGP FOR R1)

                            THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14 A(2) OF SC
                      ST (P.O. ACT) AMENDMENT ACT 2015, PRAYING TO SET ASIDE THE
                      ORDER DATED 18/07/2025 PASSED BY 1ST ADDL DISTRICT AND
                      SESSIONS JUDGE AND SPL. JUDGE, HAVERI, IN CRL. MISC.
                      NO.467/2025, IN HAVERI TOWN PS CRIME NO.104/2025, PENDING
                      BEFORE THE 1ST ADDL. DISTRICT AND SESSIONS JUDGE AND SPECIAL
                      JUDGE, HAVERI AND RELEASE THE APPELLANT/ACCUSED NO.6 ON
                      ANTICIPATORY BAIL, REGISTERED FOR THE OFFENCES PUNISHABLE
                      UNDER SECTIONS 189(2), 191(2), 191(3), 109, 132, 115(2), 118(1),
                      351(3) AND 352 R/W 190 OF B.N.S. 2023 AND SECTION 3(1)(R) AND
                      3(2)(VA) OF SC/ST (POA) ACT 2015, IN THE INTEREST OF JUSTICE.
                                -2-
                                              NC: 2025:KHC-D:9522
                                     CRL.A No. 100462 of 2025


HC-KAR




     THIS APPEAL, COMING ON FOR ORDERS THIS DAY, JUDGMENT IS
DELIVERED THEREIN AS UNDER:

                         ORAL ORDER

(PER: THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY)

Learned HCGP is directed to take notice for

respondent No.1.

Learned counsel for the appellant submits that

appeal may be dismissed as not pressed. He has also filed

a memo to the said effect.

Submission and memo is taken on record.

Appeal is dismissed as not pressed.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

RSH CT:BCK