Full Judgment Text
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NC: 2026:KHC:20028
CRL.P No. 5457 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 10 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
CRIMINAL PETITION NO. 5457 OF 2021 (439(2)(Cr.PC) /
483(3)(BNSS))
BETWEEN:
THE STATE OF KARNATAKA
BY SUB-INSPECTOR OF POLICE
MULKI POLICE STATION
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU.
…PETITIONER
(BY SRI. M.R.PATIL, HIGH COURT GOVERNMENT PLEADER)
AND:
SRI. MOHAMMAD ASEEM
AGED ABOUT 29 YEARS
S/O. HAMZA
R/AT. H.NO.11-65A
DARGA ROAD
BAPPANADU VILLAGE
MULKI, MANGALORE TALUK
D.K. DISTRICT - 575 001
…RESPONDENT
Digitally
signed by
HEMALATHA J
Location:
HIGH COURT
OF
KARNATAKA
(VIDE ORDER DATED 16.03.2026, SRI. JAVEED S., ADVOCATE AS
AMICUS CURIAE)
THIS CRL.P IS FILED U/S 439(2) CR.PC (FILED U/S 483(3)
BNSS) PRAYING TO SET ASIDE THE ORDER DATED 07.01.2021
PASSED IN CRL.MISC.NO.768/2020 PASSED BY VI ADDITIONAL
DISTRICT AND SESSIONS JUDGE, D.K., MANGALURU IN
CR.NO.38/2020 OF MULKI POLICE STATION AND CANCEL THE SAID
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NC: 2026:KHC:20028
CRL.P No. 5457 of 2021
HC-KAR
ORDER OF BAIL FOR THE OFFENCE PUNISHABLE UNDER SECTIONS
143, 147, 148, 341, 307, 302, 109, 114, 120(b) R/W SECTION 149
OF IPC AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
Learned High Court Government Pleader for the
petitioner-State submits that the respondent is still in custody
and that he has filed Crl.P.No.1517/2026. He therefore,
submits that the present petition, which is filed for cancellation,
does not survive for consideration.
2. In that view of the matter, this petition is
dismissed.
Sd/-
(R. NATARAJ)
JUDGE
HJ
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