Anandappa @ Gollaananda vs State Of Karnataka on 28 July, 2022

[Cites 2, Cited by 0]

Karnataka High Court

Anandappa @ Gollaananda vs State Of Karnataka on 28 July, 2022

Bench: K.Natarajan

                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 28TH DAY OF JULY, 2022
                        BEFORE
         THE HON'BLE MR.JUSTICE K.NATARAJAN

        CRIMINAL PETITION NO.6531 OF 2022
BETWEEN:

ANANDAPPA
@ GOLLAANANDA
HANUMANTHAPPA @ EDDULAPPA
AGED 21 YEARS
R/AT KUNIHALLI VILLAGE
POTHAGANAHALLI POST
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK
TUMAKURU DIST-572141
                                        ... PETITIONER
(BY SRI. MANJUNATH B.R, ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       BY Y.N.HOSAKOTE POLICE
       REPRESENTED BY
       STATE PUBLIC PROSECUTOR
       HIGH COURT OF KARNATAKA
       BANGALORE-560 001

2.     SRIRAMAPPA
       S/O LATE GANGAPPA
       AGED ABOUT 45 YEARS
       R/AT KUNIHALLI VILLAGE
       POTHAGANAHALLI POST
       Y.N.HOSAKOTE HOBLI
                               2




     PAVAGADA TALUK
     TUMAKURU DIST-572141
                                            ...RESPONDENTS

(BY SRI. K.K.KRISHNA KUMAR, HCGP)


      THIS CRIMINAL PETITION IS FILED UNDER SECTION
438 OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER
ON ANTICIPATORY BAIL IN CR.NO.46/2019 NOW IN
SPL.C.NO.484/2021 OF Y.N.HOSAKOTE POLICE STATION
REGISTERED FOR THE OFFENCES PUNISHABLE U/S
376(2)(i)(n), 506 R/W 34 OF IPC AND U/S 4 AND 6 OF
POCSO ACT AND U/S 3(1)(w) (ii), 3(2) (va) OF SC/ST
(PREVENTION OF ATTROCITIES) AMENDMENT ACT, 2015,
PENDING ON THE FILE OF ADDL. DISTRICT AND
SESSIONS JUDGE (FTSC-1), TUMAKURU AND DIRECT THE
INVESTIGATING OFFICER OR ANY OTHER OFFICER, WHO
IS INVESTIGATING IN THIS MATTER TO RELEASE HIM ON
BAIL IN THE EVENT OF HIS ARREST IN THE ABOVE CASE,
IN THE INTEREST OF JUSTICE.


     THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

This petition is before this Court for non compliance of office objections, on the ground that criminal appeal has to be filed under Section 14(A)(2) of the SC/ST (POA) Act.

2. At this stage, learned counsel for petitioner is seeking permission to withdraw the petition with a liberty to file an appeal under Section 14(A)(2) of the SC/ST (POA) Act, 1989.

3. The submission of learned counsel for petitioner is taken on record.

4. In view of decision of Hon'ble Division Bench of this Court in Crl.A.No.1078/2020 dated 30.03.2021, criminal petition is dismissed as withdrawn, with a liberty to file an appeal under Section 14(A)(2) of the SC/ST (POA) Act, 1989.

Accordingly, criminal petition is dismissed as withdrawn.

Return the documents to the court immediately.

Sd/-

JUDGE RR

Unlock Advanced Research with PRISMAI

Karnataka High Court