Karnataka High Court
Annalamada Biddappa @ Bhavan vs State Of Karnataka By on 21 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:21607
CRL.P No. 5934 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 5934 OF 2026
BETWEEN:
ANNALAMADA BIDDAPPA
@ BHAVAN
S/O A M SURESH
AGED ABOUT 32 YEARS,
R/O BIRUNANI VILLAGE,
SRIMANGALA,
KODAGU DISTRICT - 571 216.
...PETITIONER
(BY SRI KARIAPPA N.A., ADVOCATE)
AND:
STATE OF KARNATAKA BY
VIRAJPET TOWN POLICE STATION,
KODAGU DISTRICT - 571 216.
Digitally signed REPRESENTED BY SPP
by ANUSHA V HIGH COURT OF KARNATAKA
BANGALORE - 560 001.
Location: High
...RESPONDENT
Court of
Karnataka
(BY SRI B.N.JAGADEESHA, ADDL. SPP )
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528 BNNS)
PRAYING TO QUASH THE ORDERS DATED 20.08.2025 OF ISSUE OF
PROCLAMATION AND ORDER DATED 09.03.2026 IN TREATING HIM
AS PROCLAIMED OFFENDER IN SPL.C NO.5097/2021 ON THE FILE OF
THE HONBLE II ADDL.DISTRICT AND SESSIONS JUDGE KODAGU-
MADIKERI (SITTING AT VIRAJPET) AND ETC.,
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NC: 2026:KHC:21607
CRL.P No. 5934 of 2026
HC-KAR
THIS PETITION IS COMING ON FOR FRESH MATTERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner is before this Court calling in question orders dated 20.08.2025 and 09.03.2026 passed under Section 82 of Code of Criminal Procedure, 1973, issuing proclamation against the petitioner for non-appearance and treating him as proclaimed offender in SPL.C.No.5097/2021 on the file of II Additional District & Sessions Judge, Kodagu.
2. Learned counsel for the petitioner submits that the next date of listing before the concerned Court is 09.06.2026 and the petitioner shall appear before the concerned Court on the next date.
3. In that light, subject to the said condition, the order of proclamation shall remain suspended. In the event, the petitioner would not appear on the said date, the order of proclamation would stand resurrected and the concerned Court shall pass necessary orders in accordance with law. -3-
NC: 2026:KHC:21607 CRL.P No. 5934 of 2026 HC-KAR
4. Hence, the following:
ORDER
(i) Petition is disposed of;
(ii) Orders dated 20.08.2025 and 09.03.2026 in SPL.C.No.5097/2021 on the file of II Additional District & Sessions Judge, Kodagu, are quashed, qua the petitioner.
Sd/-
(M.NAGAPRASANNA) JUDGE AV List No.: 2 Sl No.: 47