Shri. Rafiq S/Olalsab Bepari vs The State Of Karnataka
2025 Latest Caselaw 7945 Kant

Karnataka High Court

Shri. Rafiq S/Olalsab Bepari vs The State Of Karnataka on 2 September, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                           -1-
                                                                        NC: 2025:KHC-D:11150
                                                                    CRL.A No. 100516 of 2025


                              HC-KAR



                                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                                         DATED THIS THE 2ND DAY OF SEPTEMBER, 2025
                                                          BEFORE
                                        THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                                        CRIMINAL APPEAL NO. 100516 OF 2025
                                            (U/S 14 A(2) OF SC AND ST ACT)
                                   BETWEEN:
                                   SHRI. RAFIQ S/O LALSAB BEPARI,
                                   AGE. 33 YEARS, OCC. BUSINESS,
                                   R/O. GANDHINAGAR (GAOUTAN),
                                   MUNAVALLI, TQ. SAVADATTI,
                                   DIST. BELAGAVI-591 117.
                                                                                  ... APPELLANT
                                   (BY SRI. S.M. MUCHHANDI, ADVOCATE)

                                   AND:
                                   1.    THE STATE OF KARNATAKA,
                                         THE POLICE INSPECTOR SAVADATTI,
                                         TQ. SAVADATTI, DIST. BELAGAVI-591 126,
                                         REPRESENTED BY ITS STATE PUBLIC PROSECUTOR,
                                         HIGH COURT BUILDING, HIGH COURT OF KARNATAKA,
                                         AT: DHARWAD BENCH, PIN-580 011.

                                   2.   SMT. KAVERI W/O YALLAPPA BHAJANTRI,
                                        AGE. 28 YEARS, OCC. HOUSEHOLD,
                                        R/O. MUNAVALLI-SIDDESHWARNAGAR,
                                        TQ. SAVADATTI, DIST. BELAGAVI, PIN-591 117.
           Digitally signed
           by RAKESH S
                                                                                ... RESPONDENTS
RAKESH HARIHAR
        Location: HIGH
                                   (BY SMT. KIRTILATA R. PATIL, HCGP FOR R1;
S       COURT OF
HARIHAR KARNATAKA
           DHARWAD
                                       R2-SERVED)
           BENCH


                                         THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14A(2)
                                   OF SC/ST (POA) ACT, PRAYING TO ALLOWED AND THE ORDER
                                   PASSED BY      III ADDL. DISTRICT AND    SESSIONS JUDGE
                                   BELAGAVI, IN CRI. MISC. NO.809/2025 DATED 25/07/2025 MAY
                                   KINDLY BE SET ASIDE AND FURTHER THIS APPELLANT/ACCUSED
                                   NO.1 MAY BE ENLARGED ON REGULAR BAIL BY IMPOSING
                                   REASONABLE CONDITIONS IN SAVADATTI P.S.CR.NO.164/2024
                                   UNDER SECTIONS 143, 147, 344, 354(C), 376(2)(N), 341, 420,
                                   504, 506 R/W 149 OF IPC AND SECTIONS 3(1)(R), 3(1)(W)(I),
                                   3(2)(V), 3(2)(VA) OF SC/ST PA ACT AND SECTION 5 OF
                                   KARNATAKA PROTECTION OF RIGHT TO FREEDOM OF RELIGION
                                   ACT 2022 AND SECTION 66-E OF IT ACT, PENDING TRIAL IN SPL.
                               -2-
                                            NC: 2025:KHC-D:11150
                                    CRL.A No. 100516 of 2025


HC-KAR



     CASE NO.336/2024 ON THE FILE OF III ADDL. DISTRICT AND
     SESSION JUDGE BELAGAVI, IN THE INTEREST OF JUSTICE AND
     EQUITY.

          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)

1. Learned counsel for the appellant has filed a

memo seeking permission of this Court to withdraw the

appeal with liberty to file fresh appeal.

2. Memo taken on record.

3. Appeal is dismissed as withdrawn with liberty as

prayed for.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

KGK CT:BCK