Karnataka High Court
Kiran @ Beggar vs State Of Karnataka on 26 July, 2024
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NC: 2024:KHC:29506
CRL.P No. 7174 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MRS JUSTICE M G UMA
CRIMINAL PETITION NO. 7174 OF 2024
BETWEEN:
KIRAN @ BEGGAR
AGED ABOUT 20 YEARS,
CHAMUNDESHWARI CHICKEN CENTER,
VIDHYANAGAR, MYSORE CITY,
KARNATAKA - 570 029.
...PETITIONER
(BY SRI. RAJESH G. BHAT, ADVOCATE)
AND:
STATE OF KARNATAKA
BY NAZARBAD POLICE STATION, MYSURU,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
Digitally HIGH COURT OF KARNATAKA,
signed by HIGH COURT BUILDING,
YAMUNA K L
BENGALURU - 560 001.
Location: High
Court of ...RESPONDENT
Karnataka
(BY SMT. K.P. YASHODHA, HCGP)
THIS CRL.P IS FILED U/S 439 OF CR.PC PRAYING TO
ENLARGE THE PETITIONER (ACCUSED NO.3) ON BAIL UNDER
SECTION 483 OF BNSS, 2023 IN CONNECTION WITH
SPL.C.NO.690/2023 ARISING OUT OF CR.NO.90/2023
REGISTERED AT NAZARBAD POLICE STATION, MYSORE
DISTRICT, FOR THE ALLEGED OFFENCE P/US/ 341, 302, 201
AND 32 OF THE IPC, PENDING BEFORE VI ADDL. DIST. AND
SPECIAL JUDGE, MYSURU.
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NC: 2024:KHC:29506
CRL.P No. 7174 of 2024
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE M G UMA
ORAL ORDER
It is noticed that the office has rightly raised objections regarding maintainability of the petition.
The petition is dismissed as not maintainable reserving liberty to prefer an appeal as required.
Sd/-
(M G UMA) JUDGE JS List No.: 2 Sl No.: 6 CT: BHK