Karnataka High Court
Kallappa S/O Subhas Harijan vs The State Of Karnataka on 11 June, 2019
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF JUNE 2019
BEFORE
THE HON'BLE MR. JUSTICE ASHOK G. NIJAGANNAVAR
CRIMINAL PETITION No.200510/2019
Between:
Kallappa S/o Subhas Harijan,
Age: 27 years, Occ: Coolie,
R/o Hirerugi, Tq: Indi,
Dist: Vijayapura-586101.
... Petitioner
(By Sri. Sanjay A. Patil, Advocate)
And:
The State of Karnataka through,
Police Indi Town, Police Station,
Tq: Indi, Dist: Vijayapur,
Represented by Addl. SPP,
High Court of Karnataka,
Kalaburagi Bench-585107.
... Respondent
(By Sri. Mallikarjun Sahukar, HCGP)
This Criminal Petition is filed under Section 439 of
Cr.P.C. praying to allow the petition there by enlarge the
petitioners on bail in Crime No.28/2019 registered by
respondent Police / Indi Town Police Station, Dist:
Vijayapur for the offences punishable U/Secs.489A,
489B, 489C, 489D of IPC as per FIR (pending on the file
of Senior5 Civil Judge and JMFC, Indi in the interest of
justice and etc.
2
This petition coming on for orders, this day, the
Court made the following:
ORDER
Counsel for the petitioner has filed a memo stating that in view of the charge sheet filed, this petition has become infructuous.
Considering the submission of the learned counsel for the petitioner, the memo is placed on record. The petition is dismissed as not pressed reserving the liberty to the petitioner to approach Sessions Court if permissible under law.
Sd/-
JUDGE SMP