Sri P S Ponnappa vs State Of Karnataka
2021 Latest Caselaw 3853 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 10TH DAY OF NOVEMBER, 2021

                           BEFORE:

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL NO.545 OF 2021

BETWEEN:

1.     SRI P.S. PONNAPPA,
       S/O. LATE SOMAIAH,
       AGED ABOUT 68 YEARS,
       OCC: RETIRED HEAD CONSTBLE,

2.     P.P. HARISH,
       S/O. P.S.PONNAPPA,
       AGED ABOUT 36 YEARS,
       OCC: ANIMATOR,

3.     SMT. VIDYASHREE,
       W/O. P.P. HARISH,
       AGED ABOUT 34 YEARS,
       OCC: SI IN CRPF,

1 TO 3 ARE RESIDING AT
KUMBALADALU VILLAGE,
MADIKERI TLAUK,
KODAGU DISTRICT-571 214.
                                            ...   APPELLANTS

[BY SMT. POOJA KATTIMANI, ADVOCATE FOR
    SRI. DINESH KUMAR K. RAO, ADVOCATE]

AND:

1.     STATE OF KARNATAKA,
       BY NAPOKLU POLICE STATION,
       KODAGU-571 252.
       (REPRESENTED BY PUBLIC PROSECUTOR,
       HIGH COURT BUILDINGS,
       BENGALURU-560 001.)
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2.    H.T. RAJU,
      S/O. LATE THIPPA,
      AGED ABOUT 58 YEARS,
      R/AT MUTHAMUDI VILLAGE,
      MADIKERI TALUK,
      KODAGU-571 252.
                                               ...   RESPONDENTS

[BY SMT. RASHMI JADHAV, HCGP FOR R1; R2 SERVED]


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14A(2) OF
SC/ST (POA) ACT, 1989 OF, PRAYING TO SET ASIDE THE IMPUGNED
ORDER DATED 23.01.2021 PASSED BY THE I ADDL. DISTRICT AND
SESSIONS JUDGE, KODAGU, MADIKERI IN CRL. MISC. NO.1/2021 AND
DIRECT THE RESPONDENT-POLICE TO ENLARGE THE APPELLANTS ON
ANTICIPATORY BAIL IN THE EVENT OF THEIR ARREST IN CRIME
NO.64/2020 OF NAPOKLU POLICE STATION, MADIKERI FOR THE
CHARGE SHEETED OFFENCES P/U/S 341, 354(B), 447, 504, 506 R/W
34 OF IPC AND SECTIONS 3(1)(r), 3(1)(s), 3(2)(v-a) OF SC/ST (POA)
ACT.


     THIS CRIMINAL APPEAL COMING ON FOR ADMISSION,
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the Appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE snc