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Karnataka High Court
Riyaz S/O Husensab Karnachi vs State Of Karnataka on 2 February, 2026
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2026:KHC-D:1365
CRL.A No. 100725 of 2025
C/W CRL.P No. 104605 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL APPEAL NO. 100725 OF 2025
(U/S 14 A(2) OF SC AND ST ACT)
C/W
CRIMINAL PETITION NO. 104605 OF 2025
IN CRL.A.NO.100725/2025:
BETWEEN:
RIYAZ S/O HUSENSAB KARNACHI
AGE. 26 YEARS, OCC. PRIVATE WORK,
R/O. KURTAKOTI VILLAGE, TQ.DIST. GADAG-582205.
...APPELLANT
(BY SRI. PRAVEEN HUCHARADDI, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
ANNIGERI POLICE STATION, DHARWAD,
REPRESENTED BY LEARNED,
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA, DHARWAD-580011.
CHANDRASHEKAR
LAXMAN 2. SHARANAPPA S/O BHIMAPPA MALIGAWAD
KATTIMANI
AGE. 26 YEARS, OCC. FARMER,
R/O. SHISHUVANAHALLI, TQ. NAVALGUND,
DIST. DHARWAD-581209.
Digitally signed by 3. SUVARNA W/O BHIMAPPA MALLIGWAD
CHANDRASHEKAR
LAXMAN
KATTIMANI
AGE. 52 YEARS, OCC. HOUSEWIFE,
Date: 2026.02.03
12:39:14 +0530 R/O. SHISHUVANAHALLI. TQ. NAVALAGUND,
DIST. DHARWAD. 581209.
...RESPONDENTS
(BY SRI. PRAVEEN HUCHARADDI, ADVOCATE)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14A(2) OF
SC/ST (POA) ACT, 1989 PRAYING TO SET ASIDE THE ORDER DATED
14/11/2025 PASSED IN SPL. SCST NO.40/2025 ON THE FILE OF THE
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NC: 2026:KHC-D:1365
CRL.A No. 100725 of 2025
C/W CRL.P No. 104605 of 2025
HC-KAR
II ADDL. DISTRICT AND SESSIONS JUDGE DHARWAD AND SPECIAL
COURT FOR TRIAL OF THE OFFENCES UNDER THE P.O.C.S.O. ACT AND
S.C. AND S.T. (P.O.A) ACT FOR THE ALLEGED OFFENCES PUNISHABLE
U/S 103(1) OF B.N.S. AND U/S 3(1)(r)(s), 3(2)(v) OF THE SC AND
THE ST (PREVENTION OF ATROCITIES) ACT, 1989 ARISING OUT OF
THE ANNIGERI PS CRIME NO. 66/2025 AND ENLARGE THE APPELLANT
ON REGULAR BAIL IN SPL. SCST NO.40/2025.
IN CRL.P.NO.104605/2025:
BETWEEN:
SUNIL S/O DODDAHANAMAPPA KARLAWAD
AGE 23 YEARS, OCC. COOLIE WORK
R/O. SHISHIVINAHALLI,
TQ. ANNIGERI DIST DHARWAD 582201.
...PETITIONER
(BY SRI. ANILKUMAR H. BUDARPUR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
R/BY STATE PUBLIC PROSECUTOR SPP OFFICE
HIGH COURT OF KARNATAKA DHARWAD BENCH 580011
THROUGH ANNIGERI POLICE STATION, DHARWAD.
2. SUVARNA S/O BHIMAPPA MALLIGWAD
AGE. 42 YEARS, OCC. FARMER,
R/O. AT SHIVANAHALLI VILLAGE,
TQ. ANNIGERI, DIST. DHARWAD- 581209.
...RESPONDENTS
(BY SRI. JAIRAM SIDDI, HCGP FOR R1;
SRI. SADIQ GOODWALA, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 483 OF
BNSS, 2023 PRAYING TO ENLARGE THE PETITIONER/ACCUSED NO.2
ON REGULAR BAIL IN SPL.SC.ST.NO. 40/2025 ARISING OUT OF
ANNIGERI P.S. CRIME NO. 66/2025 DATED 02.07.2025 FOR THE
OFFENCES P/U/SEC. 103(1) OF BNS, 2023.
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NC: 2026:KHC-D:1365
CRL.A No. 100725 of 2025
C/W CRL.P No. 104605 of 2025
HC-KAR
THE CRIMINAL APPEAL AND THE CRIMINAL PETITION COMING
ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)
After addressing the arguments for some time, Sri.
Praveen Hucharaddi, learned counsel for the appellant has
filed a memo seeking withdrawal of the appeal.
Sri. Anilkumar H. Budrapur, learned counsel for the
petitioner has also filed a memo seeking withdrawal of the
petition.
The memo filed in Criminal Appeal No.100725/2025
reads as under:
"Herein, the advocate for the appellant
begs to submits as under:
That, the top noted case the RFSL
Report is not yet received by the trial Court.
Hence, the petitioner is intending to
withdrawn the above appeal with liberty to file
fresh appeal after getting reports.
Wherefore, the appeal may please be
dismissed as withdrawn with liberty, to file
fresh appeal, in the interest of justice."
The memo filed in Criminal Petition No.104605/2025
reads as under:
NC: 2026:KHC-D:1365
HC-KAR
"Herein, the petitioner begs to submits
as under:
That in the above case, the petitioner
has filed Criminal Petition and in the above
case the provisions of the SC and ST
(Prevention of Atrocities) Act is also invoked.
Thus, the petition suffers from technical
defects.
Hence, the Hon'ble Court be please to
permit the petitioner to withdraw the above
case with liberty to file fresh on grounds in
the interest of justice."
Placing the memos on record, the following:
ORDER
(i) The appeal in Criminal Appeal
No.100725/2025 is dismissed as
withdrawn with liberty as prayed for.
(ii) The petition in Criminal Petition
No.104605/2025 is dismissed as
not maintainable.
Sd/-
(V.SRISHANANDA)
JUDGE
SMM, CT:CMU
LIST NO.: 1 SL NO.: 5
