Prasad Suresh Badiger vs The State Of Karnataka
2021 Latest Caselaw 2929 Kant

                           1




           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

         DATED THIS THE 22 N D DAY OF JULY 2021
                        BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

           CRIMINAL APPEAL No.100152/2021

   BETWEEN:

   1.    PRASAD S URESH BADIGER
         AGE. 22 YEARS ,
         OCC. ST UDENT,
         R/O. VIVEKANAND NAGAR,
         GOKAK, TQ. GOKA K,
         DIST. BELAGAVI- 591307.

   2.    VINAYAK @ VINAYAKGOUDA
         MARIGOUDA MUDI GOUDAR
         AGE. 33 YEARS ,
         OCC. BUSINESS ,
         R/O. VIVEKANAND NAGAR,
         GOKAK, TQ. GOKA K,
         DIST. BELAGAVI- 591307.

   3.    SAINATH @ PADD U ISHWAR PAWAD I
         AGE. 22 YEARS ,
         OCC. PVT . W ORK,
         R/O. BASAV NAGA R,
         GOKAK, TQ. GOKA K,
         DIST. BELAGAVI- 591307.
                                     ...APPELLANTS

   (BY SRI.M.H.PATIL, ADV OCATE FOR
     SRI HA RSHAWA RDHAN M PATIL, A DVOCATE)

   AND

   1.    THE STATE OF KARNATAKA
         BY GOKAK TOWN POLICE STATION
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     R/BY THE STATE PUBLIC PROSECUTOR
     HIGH COURT OF K ARNATAKA,
     DHARWAD BEN CH DHARWAD-580001.

2.   DEEPAK S/O. SRIK ANT INGALAGI
     AGE. 22 YEARS , OCC. LABOUR,
     R/O. AADIJAMBAV NAGAR,
     GOKAK, TQ. GOKA K,
     DIST. BELAGAVI .

                                .....RES PONDENTS
(BY SRI.RAMESH CHIGARI, HCGP FOR R1)

      THIS CRIMINAL APPEAL IS FILED U/S 12 OF
KCOCA ACT R/W 14A(2) OF S C/ST (PA) ACT, SEEKING
TO ENLARGE THE APPELLANTS / ACCUSED NO.12, 13
AND 15 ON BAI L IN SPECIAL CASE NO.202/ 2020
PENDING ON THE FILE OF COURT PRL. SESSI ON S
JUDGE      (KCOCA    SPL.   J UDGE)    BELA GAVI   (CRIME
NO.72/ 2020 REGI STERED FOR OFF ENCES WHI CH ARE
MADE PENAL UND ER SECTIONS 143, 144, 147, 148,
150, 341, 302, 120B, 212, 201, 109, 115, 504, 506
R/W SEC.34, 35, 37 AND 149 OF IPC, SECTIONS
3(1)(R) , 3( 1)(s) , 3(2)( v), 3(2)( v- a),8(1)A OF ARMS
ACT, 1959 SECTION 25( 1)(B) VI ( 6) AND (7) OF ARMS
(AMENDMENT) ACT, 2019 AND SEC.3(1)( i), 3(2) , 3(3) ,
3(4) , 3( 5) AND 4 OF KARNATAKA CONTROL OF
ORGANIZED CRIMES ACT, 2020, BY THE GOKAK TOW N
POLI CE) .

     THIS CRIMINAL A PPEAL COMING ON FOR ORDERS
THIS DAY, T HE COURT DELIVERED THE F OLLOWING:
                     JUDGMENT

Learned counsel for the appellants files a

memo seeking for withdrawal of the appeal.

The said memo reads as under;

"Memo for withdrawal"

"Herein the advocate for the appellants files this memo as under:

It is submitted that appellants are not intending to prosecute the appeal and have instructed to withdraw the same as such the appeal may kindly be dismissed as withdrawn. The certified copies of the FIR and charge sheet and the order passed by the trial Court may kindly be returned.

Therefore appellants withdraws the top numbered appeal Hence, this memo".

The memo is placed on record.

In view of the memo, the appeal is

dismissed as not pressed.

Registry is directed to return the

documents to the counsel for appellants.

Sd/-

JUDGE

RM