Raheman Dakhani @ Naimatkhadri ... vs The State And Anr
2021 Latest Caselaw 6983 Kant

        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

   DATED THIS THE 21ST DAY OF DECEMBER 2021

                         BEFORE

      THE HON'BLE MR. JUSTICE H.P.SANDESH

         CRIMINAL APPEAL No.200201/2021

BETWEEN:

1. RAHEMAN DAKHANI @ NAIMATKHADRI
   S/O USMANSAB SAB
   AGE: 27 YEARS
   OCC: DRIVER

2. MAHADEVAPPA @ MAHADEV
   S/O DEVENDRAPPA AINOL
   AGE: 28 YEARS
   OCC: AGRICULTURE

3. SHARANU HOTTI @ SHARANABASAVA
   S/O DODDA MAHADEVAPPA
   AGE: 31 YEARS
   OCC: COOLIE

ALL ARE R/O
VILLAGE: TIPPANATAGI
TQ. SHORAPUR
DIST. YADGIR - 585 224
                                     ... APPELLANTS

(BY SRI NANDKISHORE BOOB AND
 SRI MALLIKARJUN PATIL, ADVOCATES)
                                2



AND:

1. THE STATE THROUGH
   KEMBHAVI POLICE STATION
   NOW REP. BY ADDL. SPP
   HCKB AT KALABURAGI-585107

2. SMT. SANGEETA
   W/O BHIMANNA HOSAKERI
   AGE: 30 YEARS
   OCC: LABOUR
   R/O VILLAGE: MALGATTI
   TQ. SHORAPUR
   DIST. YADGIR
                                                ... RESPONDENTS

(BY SRI SHARANABASAPPA M. PATIL, HCGP FOR R1;
 NOTICE TO R2 SERVED)

    THIS   CRIMINAL   APPEAL       IS   FILED   UNDER   SECTION

14(A)(1) OF SC/ST ACT PRAYING TO DIRECT THE RESPONDENT

NO.1/POLICE TO RELEASE THE APPELLANTS ON BAIL IN THE

EVENT OF THEIR ARREST IN CR.NO.116/2021 OF KEMBHAVI

POLICE STATION FOR THE OFFENCES PUNISHABLE UNDER

SECTIONS 143, 147, 323, 324, 504, 506 R/W 149 OF IPC AND

3(1)(R), 3(1)(S) AND 3(1)(W) OF SC/ST ACT PENDING ON THE

FILE OF DISTRICT AND SESSIONS JUDGE, YADGIT AND ETC.



       THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                            3



                      JUDGMENT

The learned counsel for the appellants has filed a

memo for withdrawal dated 15.11.2021 stating that

another advocate has filed the Crl.A.No.200203/2021 of

the same appellants and the same was disposed on

29.10.2021 and seeks permission to withdraw this appeal.

2. In view of the said memo, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

SAN