Sri Veeraswamy vs The State Of Karnataka on 6 August, 2019

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Karnataka High Court

Sri Veeraswamy vs The State Of Karnataka on 6 August, 2019

Bench: K.N.Phaneendra

                              1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 6TH DAY OF AUGUST, 2019

                          BEFORE

       THE HON'BLE MR. JUSTICE K.N.PHANEENDRA

            CRIMINAL PETITION No.3881/2019

BETWEEN:

1.     Sri.Veeraswamy,
       Son of Late Venkatachala,
       Aged about 66 years,
       Coolie, Mandaravalli Village,
       Halsuru, Tarikere Taluk,
       Chikkamagalur District-577 128.

2.     Sri.V.Annappa,
       Son of Veeraswamy,
       Aged about 27 years,
       Coolie, R/o. No.25, Mandarvalli,
       Chikkamagalur District-577 128.

3.     Sri.Raju.V.,
       Son of Veeraswamy,
       Aged about 37 years,
       R/o.No.355, 5th Cross Road,
       Syndicate Bank Extension,
       Near Tree Apartment,
       Bengaluru North, Bengaluru-560 091.

4.     Sri.Palani,
       Son of Elumalai,
       Aged about 34 years,
       Coolie, R/o. No.258,
                                  2




       Hiragupura Halasur,
       Tarikere Taluk 577 228.

5.     Sri.Kumara,
       Son of Elumalai,
       Aged about 32 years,
       Coolie, No.258, Hiragapura, Halasur,
       Tarikere Taluk-577 228.

6.     Sri.Ramesh,
       Son of Kalegowda,
       Aged about 25 years,
       Coolie, No.26, Hiragapura, Halasuru,
       Tarikere Taluk-577 228.
                                              ...Petitioners
(By Sri.D.R.Sundaresha, Advocate)

AND:

1.     The State of Karnataka,
       By Lakkavalli Police,
       Chikkamagaluru,
       Represented by its State Public Prosecutor,
       High Court Complex,
       Bengaluru-560 001.

2.   Sri.Lakshmana.L.T.,
     Son of late Thimma Bhovi,
     Aged about 66 years,
     Residing at Thimma Bhovi,
     Lakavalli, Tarikere Taluk,
     Chikkamagaluru, Karnataka-577 128.
                                          ...Respondents
(By Sri.K.P.Yoganna, HCGP for R1
    Sri.Nishit Kumar Shetty, Advocate for R2)
                                3




      This Criminal Petition is filed under Section 438 of
Cr.P.C. praying to enlarge the petitioners on bail in their
event of his arrest in Cr.No.32/2019 of Lakkavalli Police
Statin, Chikkamagaluru for the offence p/u/s 143, 147,
341, 302 r/w Sec.149 of IPC and Sec.3(1)(r), 3(1)(s), 3(2)(va)
of SC/ST Amended Act, 2015.

     This Criminal Petition coming on for Orders this day,
the Court made the following:

                             ORDER

It is submitted by learned HCGP for the respondent- State that, earlier while registering the case in Crime No.32/2019, this petitioner's name was also implicated for the offences punishable under Sections 143, 147, 341, 302 read with Section 149 of IPC. But at the time of filing the charge-sheet, the name of this petitioner is deleted. He is not arraigned as accused in the charge sheet.

In view of the submission of learned HCGP, the petition under Section 438 of Cr.P.C., does not survive for consideration. Accordingly, petition stands dismissed.

Sd/-

JUDGE SB

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