The State Of Karnataka vs Maaz Muneer Ahmed @ Maaz @ Muneer
2026 Latest Caselaw 60 Kant

Karnataka High Court

The State Of Karnataka vs Maaz Muneer Ahmed @ Maaz @ Muneer on 6 January, 2026

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                          NC: 2026:KHC:436-DB
                                                       CRL.A No. 1125 of 2022


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 6TH DAY OF JANUARY, 2026

                                             PRESENT

                              THE HON'BLE MR. JUSTICE H.P.SANDESH

                                               AND

                           THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                               CRIMINAL APPEAL NO.1125 OF 2022

                   BETWEEN:

                   1.     THE STATE OF KARNATAKA,
                          BY MANGALURU NORTH POLICE STATION,
                          REPRESENTED BY STATE PUBLIC PROSECUTOR,
                          HIGH COURT BUILDING,
                          BENGALURU - 560 001.
                                                                ...APPELLANT

                        (BY SRI. P. PRASANNA KUMAR, SPL. PUBLIC PROSECUTOR)

                   AND:
Digitally signed
by DEVIKA M
                   1.     MAAZ MUNEER AHMED @ MAAZ @ MUNEER,
Location: HIGH
COURT OF                  S/O MUNEER AHMED,
KARNATAKA                 AGED ABOUT 21 YEARS,
                          R/AT 801, 8TH FLOOR,
                          PRESIDENCY AVENUE APARTMENT,
                          ARYA SAMAJA ROAD, BALMATTA,
                          MANGALURU-575008.

                          PERMANENT R/AT NO.23,
                          SOPPU GUDDE, FISH MARKET ROAD,
                          THIRTHAHALLI, SHIVAMOGGA-577432,
                          KASABA BENGRE, MANGALURU-572001.
                                                               ...RESPONDENT
                               (BY SRI. MUZAFFAR AHMED, ADVOCATE)
                                 -2-
                                              NC: 2026:KHC:436-DB
                                           CRL.A No. 1125 of 2022


 HC-KAR




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21 OF
NIA ACT PRAYING TO SET ASIDE THE ORDER DATED
06.02.2021 PASSED IN CRL.MISC.NO.111/2021 ON THE FILE
OF THE COURT OF IV ADDITIONAL DISTRICT AND SESSIONS
JUDGE, D.K., MANGALURU, GRANTING BAIL TO THE ACCUSED-
RESPONDENT IN CR.NO.89/2020 OF MANGALURU NORTH P.S.,
FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 3 AND 5
OF KARNATAKA OPEN PLACE DISFIGUREMENT ACT, UNDER
SECTIONS 13 AND 39 UAPA ACT.

    THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
       AND
       HON'BLE MR. JUSTICE VENKATESH NAIK T

                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.P.SANDESH)

The learned Special Public Prosecutor appearing for the

appellant files a memo along with the notification dated

27.09.2023 and submits that this appeal will not survive for

consideration and the same has to be disposed of.

2. The memo is taken on record. The appeal is

disposed of in view of the notification.

Sd/-

(H.P.SANDESH) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE MD List No.: 1 Sl No.: 15