Sri. S. Pratapa vs The State Of Karnataka
2025 Latest Caselaw 6323 Kant

Karnataka High Court

Sri. S. Pratapa vs The State Of Karnataka on 17 June, 2025

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                                                             NC: 2025:KHC:20776
                                                          CRL.A No. 247 of 2025


                   HC-KAR



                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 17TH DAY OF JUNE, 2025

                                              BEFORE
                                THE HON'BLE MRS JUSTICE M G UMA

                            CRIMINAL APPEAL NO. 247 OF 2025 (KPIDFE)

                   BETWEEN:
                   SRI. S. PRATAPA
                   S/O. LATE T.S. SIDDAGANGAIAH,
                   AGED ABOUT 45 YEARS,
                   R/AT: NO.172, HALENIJAGAL
                   BADAVANE, DEVARAHOSAHALLI
                   POST, SOMPURA HOBLI,
                   NELAMANGALA TALUK
                   BENGALURU RURAL DISTRICT
                   BENGALURU - 562 111.
                                                                     ...APPELLANT
                   (BY SMT. SHRIDEVI BHOSALE, ADVOCATE)
                   AND:
                   THE STATE OF KARNATAKA
                   BY HANUMANTHANAGARA
                   POLICE STATION, REPRESENTED
                   BY SPP, HIGH COURT OF KARNATAKA
                   BENGALURU - 560 001.
Digitally signed                                                   ...RESPONDENT
by SWAPNA V        (BY SMT. RASHMI JADHAV, ADDL. SPP)
Location: High
Court of                  THIS CRL.A IS FILED U/S 16 OF KPIDFE ACT PRAYING TO A)
Karnataka          SET ASIDE THE ORDER DTD 16.01.2025 PASSED BY THE HONBLE
                   COURT OF PRINCIPAL CITY CIVIL AND SESSIONS JUDGE, AT
                   BENGALURU, THEREBY REJECTING THE BAIL PETITION FILED BY THE
                   APPELLANT IN CRL.MISC.NO.11306/2024, U/S 438 OF CR.P.C., VIDE
                   ANNEXURE-A. B) DIRECT THE RESPONDENT HANUMANTHANAGARA
                   P.S., TO RELEASE THE APPELLANT ON BAIL IN THE EVENT OF HIS
                   ARREST IN CR.NO.288/2022, PENDING ON THE FILE OF THE HONBLE
                   PRINCIPAL CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU (CCH-
                   1), FOR THE OFFENCES P/U/S 409, 415, 417, 419, 420, 465, 468,
                   471, 477(A), 149 OF THE IPC, U/S 9 OF KPIDFE ACT, 2004, U/S 21
                   OF THE BANNING OF UNREGULATED DEPOSIT SCHEMES
                   ORDINANCE, 2019, WHEREIN THIS APPELLANT IS ARRAYED AS
                   ACCUSED NO.21.
                                        -2-
                                                      NC: 2025:KHC:20776
                                                 CRL.A No. 247 of 2025


 HC-KAR



     THIS CRL.A, COMING ON FOR ADMISSION, THIS                         DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:        HON'BLE MRS JUSTICE M G UMA


                               ORAL JUDGMENT

Learned counsel for the appellant submits that even

though the appellant is seeking grant of anticipatory bail in a

petition filed under Section 438 of Cr.PC, the Co-ordinate Bench

of this Court has passed the interim order directing the

prosecution not to precipitate the matter. In view of the same,

the appellant is not pressing the appeal for the present.

Learned counsel for the appellant has filed a memo to

that effect.

Submission and memo are placed on record.

In view of the above, appeal is dismissed as

withdrawn.

Sd/-

(M G UMA) JUDGE

SPV