Karnataka High Court
Sharad Banusahib Kalaskar @ Chotu @ ... vs The State Of Karnataka on 7 January, 2025
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2025:KHC:412
CRL.A No. 444 of 2022
C/W CRL.A No. 451 of 2022
CRL.A No. 496 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 07TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL APPEAL No.444 OF 2022
C/W CRIMINAL APPEAL No.451 OF 2022
CRIMINAL APPEAL No.496 OF 2022
IN CRL.A No.444/2022
BETWEEN:
1. PARASHURAM WAGHMORE @ BUILDER
@ PARASHURAM ASHOK WAGHMORE @
PARSHU@KHOLI
S/O ASHOK WAGMORE,
AGED 27 YEARS,
R/AT BASAVANAGAR SINDHAGI,
VIJAYAPURA DISTRICT-586128
2. GANESH MISKIN @ GANESH @ MITHUS
S/O DASHARATHA,
AGED 27 YEARS,
Digitally R/AT NO.23, CHAITANYA NAGAR,
signed by R N SHETTY ROAD,
MALATESH HUBBALLI-580009
KC
...APPELLANTS
Location:
HIGH (BY SRI DIVYA R B.,ADVOCATE)
COURT OF AND:
KARNATAKA
1. THE STATE OF KARNATAKA
BY RAJARAJESHWARINAGAR P S,
SPECIAL PUBLIC PROSECUTOR,
ASHOK N NAIK,
BENGALURU-560001
...RESPONDENT
(BY SRI NAIK ASHOK NARAYAN, SPL.PP)
-2-
NC: 2025:KHC:412
CRL.A No. 444 of 2022
C/W CRL.A No. 451 of 2022
CRL.A No. 496 of 2022
THIS CRL.A IS FILED UNDER SECTION 12 OF KARNATAKA
CONTROL OF ORGANIZED CRIME ACT R/W 482 OF CR.P.C.
PRAYING TO SET ASIDE THE ORDER DATED 20.12.2019 IN
SPL.C.C.NO.872/2018 PASSED BY THE PRINCIPAL CITY CIVIL
AND SESSIONS JUDGE / SPECIAL COURT, BENGALURU(CCH-1)
VIDE ANNEXURE-C.
IN CRL.A No.451/2022
BETWEEN:
1. AMOL KALE
S/O LATE ARVIND RAMACHANDRA
AGED 37 YEARS
R/AT FLAT NO.3, B WING,
AKSHAYA PLAZA, MANIK COLONY
CHINCHWAD, PUNE CITY
MAHARASHTRA - 410 506
2. AMIT BADDI
S/O LATE RAMACHANDRA
R/O HABEEB CHAL
JANATA BAZAR
RANI CHENAMMA CIRCLE
HUBBALLI - 580 009
3. AMIT DEGWEKAR
S/O RAMACHANDRA BIKAJI DEGWEKAR,
AGED 38 YEARS
R/AT NO.241, KALNE VILLAGE
DODA MARG TALUK
SINDHUDURG DISTRICT
MAHARASHTRA - 416510
4. BHARAT KURNE
S/O JAYAWANT
AGED 37 YEARS
348/2, DHARMAVEER SAMBHAJI GALLI
MAHADWAR ROAD
BELAGAVI DISTRICT - 590 001
-3-
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CRL.A No. 444 of 2022
C/W CRL.A No. 451 of 2022
CRL.A No. 496 of 2022
5. SURESH H L
LAKSHMANA H C
AGED ABOUT 36 YEARS
R/AT SRI NILAYA
'D' GROUP BADAVANE
K.R.s AGRAHA, KUNIGAL TOWN
TUMKUR DISTRICT
KASABA HOBLI
KUNIGAL TALUK - 572 130
6. RAJESH BANGERA
S/O LATE DERANNA
AGED ABOUT 50 YEARS
R/AT PALURU VILLAGE
NAPOKLU HOBLI
MADIKERI TALUK - 571 214
7. SUDHANVA GONDALEKAR
S/O SUDHIR SHANKAR GONDALEKAR
AGED 41 YEARS
R/AT 424, NEAR SIDDHI
VINAYAK TEMPLE
KARANJE PET, SATARA DISTRICT
MAHARASHTRA - 415 001
8. SUJITH KUMAR
S/O RANGASWAMY S B
AGED ABOUT 39 YEARS
R/A CIVIL BUS STAND
KAPPANAHALLI VILLAGE AND HOBLI
SHIKARIPURA TALUK
SHIMOGA - 577 427
9. MANOHAR DUNDEPPA YADAVE
S/O LATE DUNDAPPA
AGED 31 YEARS
RATHNAPURA VILLAGE
TAJPURA POST
TIKOTA HOBLI
VIJAYAPURA DISTRICT - 586 130
-4-
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CRL.A No. 444 of 2022
C/W CRL.A No. 451 of 2022
CRL.A No. 496 of 2022
10. SRIKANTH JAGANATH PANGARKAR
S/O JAGANNATH ROA
AGED ABOUT 42 YEARS
R/AT FLAT NO. 19
DHYANESHWARI NAGAR
GHARKEDA AREA
AURANGABA
MAHARASHTRA - 431001
...APPELLANTS
(BY SRI UMASHANKAR F. MEGUNDI, FOR SMT.DIVYA.R.S,
ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
BY RAJARAJESHWARINAGAR P.S
SPECIAL PUBLIC PROSECUTOR
ASHOK N NAIK
BENGALURU - 560 001
...RESPONDENT
(BY SRI NAIK ASHOK NARAYAN, SPL.PP)
THIS CRL.A IS FILED UNDER SECTION 12 OF
KARNATAKA CONTROL OF ORGANIZED CRIME ACT R/W 482
OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.12.2019 IN SPL.C.C.NO.872/2018 PASSED BY THE PRL.
CITY CIVIL AND SESSIONS JUDGE/SPECIAL COURT,
BANGALORE (CCH-1) VIDE ANNEXURE-C.
IN CRL.A No.496/2022
BETWEEN:
1. SHARAD BANUSAHIB KALASKAR @ CHOTU
@ SHARAVAN @ VITTHAL @ SANDIP PATIL @
VISHNU @ SATPAL
S/O BAHUSAHEB KALASKAR
AGED ABOUT 27 YEARS
R/A ELLORA A/203, CHEDA ROAD
SHANI MANDIR, NALASOPARA
DAULATABAD TALUK
AURANGABAD DISTRICT
-5-
NC: 2025:KHC:412
CRL.A No. 444 of 2022
C/W CRL.A No. 451 of 2022
CRL.A No. 496 of 2022
MAHARASHTRA - 431002
2. VASUDEV BHAGWAN SURYAVANASHI @ VASU
@ MECHANIC
S/O LATE BHAGWAN
AGED ABOUT 31 YEARS
R/A SAKALI VILLAGE
YAVAL TALUK, JALGOAN DISTRICT
MAHARASHTRA - 425302
...APPELLANTS
(BY SRI UMASHANKAR F. MEGUNDI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY RAJRAJESHWARINAGAR POLICE STATION (SIT)
SPECIAL PUBLIC PROSECUTOR
SRI ASHOK N NAIK
BENGALURU - 560001
...RESPONDENT
(BY SRI. NAIK ASHOK NARAYAN, ADVOCATE)
THIS CRL.A. IS FILED UNDER SECTION 12 OF THE
KARNATAKA CONTROL OF ORGANIZED CRIMES ACT, 2000
CRPC PRAYING TO SET ASIDE THE ORDER DATED
20.12.2019 IN SPL.C.C.NO.872/2018 PASSED BY THE
HONBLE PRINCIPAL CITY CIVIL AND SESSIONS
JUDGE/SPECIAL COURT, BENGALURU (CCH-1) VIDE
ANNEXURE-C.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL JUDGMENT
Memo filed which reads as under:
"The undersigned counsel for the appellant
does herewith submits that the said appeal was
NC: 2025:KHC:412
filed challenging the order passed by the KCOCA
Special Court, Bengaluru, on the discharge
application in Spl.CC No.872/2018. This Hon'ble
Court has observed that the same is not
maintainable, and has to be file to revision
petition.
Therefore, it is prayed before this Hon'ble
Court that the above Criminal Appeal may be
dismissed as not pressed and liberty may be given
to file Criminal Revision Petition in the interest of
justice."
2. Placing the memo on record, these Criminal Appeals are
dismissed as not pressed with liberty as prayed for.
3. Time spent in these appeals shall be excluded while
computing the period of limitation under Section 14 of the
Limitation Act.
4. Office to return the certified copies of the documents
after retaining the photocopies of the same.
Sd/-
(V SRISHANANDA)
JUDGE
kcm
