Mr Madhu Gowda M vs Mar Harris

Karnataka High Court

Mr Madhu Gowda M vs Mar Harris on 16 March, 2026

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                                -1-
                                                              NC: 2026:KHC:15364
                                                         CRL.A No. 261 of 2025


                    HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 16TH DAY OF MARCH, 2026

                                             BEFORE
                             THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                             CRIMINAL APPEAL NO. 261 OF 2025 (A)
                   BETWEEN:
                   MR MADHU GOWDA M.
                   SON OF MAHADEVAIAH
                   AGED ABOUT 40 YEARS
                   RESIDING AT CHAMUNDESHWARI NILAYA,
                   S.L.ROAD, JC LAYOUT,
                   KANANKAPURA,
                   RAMANAGARA-562117
                                                                     ...APPELLANT
                   (BY SRI. SHANKAR H S.,ADVOCATE)
                   AND:

                   1.   MAR HARRIS
                        S/O IBRAHIM, AGED ABOUT 43 YEARS,
                        R/AT NO.18, B.T.ROAD, BASAVANAGUDI,
                        BENGALURU CITY-560004

Digitally signed   2.   MR.AHAMED FAYAZ
by
SHARADAVANI             AGED ABOUT 36 YEARS, R/AT NO.58, 59TH B CROSS,
B
Location: High
                        SRINIVASA NILAYA, RAJAJINAGAR 1ST BLOCK,
Court of                BENGALURU CITY-560010
Karnataka

                   3.   STATE OF KARNATAKA BY
                        BASAVANAGUDI POLICE STATION
                        REPRESENTED BY THE STATE PUBLIC PROSECUTOR
                        HIGH BUILDINGS, BENGALURU-560001
                                                               ...RESPONDENTS
                        CRL.A FILED U/S 372 BY THE ADVOCATE FOR THE
                   APPELLANT/S PRAYING THAT THIS HONOURABLE COURT MAY BE
                   PLEASED TO GRANT LEAVE TO APPEAL AGAINST THE JUDGEMENT
                   AND ORDER OF ACQUITTAL DTD 13.12.2024 PASSED IN
                   CC.NO.27460/2017 BY COURT OF THE II ACJM, BENGALURU CITY,
                                -2-
                                              NC: 2026:KHC:15364
                                          CRL.A No. 261 of 2025


HC-KAR



THEREBY ACQUITTING THE ACCUSED/RESPONDENT,               FOR     THE
OFFENCES P/U/S 341,504,506 R/W 34 OF IPC AND ETC.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL


                      ORAL JUDGMENT

Learned counsel for the appellant files a memo which reads as under:

MEMO FOR WITHDRAWAL "The Appellant most respectfully submits that the above Criminal Appeal is filed challenging the judgment and order passed by the Trial Court and the same is presently posted for admission before this Hon'ble Court. The Appellant submits that due to subsequent developments and for personal reasons, the Appellant does not wish to prosecute the above appeal and therefore seeks permission of this Hon'ble Court to withdraw the above Criminal Appeal. Hence, it is most respectfully prayed that this Hon'ble Court may be pleased to permit the Appellant to withdraw above Criminal Appeal, in the interest of justice and equity."

The said memo is taken on record. Accordingly, the appeal is dismissed as withdrawn in terms of memo.

Sd/-

(M.G.S. KAMAL) JUDGE HR