Karnataka High Court
State Of Karnataka vs Ravi B L on 21 November, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:47284
CRL.RP No. 1308 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 1308 OF 2015
Between:
State of Karnataka
By Hassan City Police 573201.
...Petitioner
(By Sri Vinay Mahadevaiah, HCGP)
And:
Ravi B.L.,
S/o Lakshman,
Bylahalli Village & Post,
Salagame Hobli,
Hassan Taluk-573201.
...Respondent
(By Sri R.D.Renukaradhya, Advocate)
Digitally signed by
VEERENDRA
KUMAR K M This Criminal Revision Petition is filed u/s.397 r/w 401
Location: HIGH Cr.P.C. praying to set aside the order dated 18.08.2015 in
COURT OF Crl.R.P.No.118/2015 on the file of V Additional District and
KARNATAKA Sessions Court, Hassan and direct that the accused be arrested
and committed to custody in connection with Cr.No.130/2015
of Hassan Town Police Station registered for the offences p/u/s
399 and 402 of IPC (C.C.No. 5222/2015 on the file of Principal
Civil Judge and JMFC, Hassan) and etc.
This Criminal Revision Petition, coming on for orders, this
day, order was made therein as under:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
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NC: 2024:KHC:47284
CRL.RP No. 1308 of 2015
ORAL ORDER
Heard Sri. Vinay Mahadevaiah, learned High Court Government Pleader.
2. The present revision petition is filed by the State challenging the grant of bail by the Trial Magistrate under Section 167(2) Cr.P.C. The said bail order came to be passed on 18.08.2015 by allowing the revision petition filed by the accused challenging the rejection of bail order under Section 167(2) Cr.P.C.
3. After the said order has been passed, accused has faced the trial before the Sessions Court and the main case is now set down for accused statement to be recorded under Section 313 Cr.P.C. as per the letter received by the Prl. District and Sessions Judge, Hassan dated 30.10.2024.
4. Hence at this distance of time, the revision petition, even if allowed would serve no purpose. -3-
NC: 2024:KHC:47284 CRL.RP No. 1308 of 2015
5. Accordingly revision petition stands disposed of directing the trial court to conclude the main case as early as possible.
SD/-
(V SRISHANANDA) JUDGE SD List No.: 1 Sl No.: 7