Sri. C. Somashekar @ Soma vs The State Of Karnataka
2021 Latest Caselaw 3855 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 10TH DAY OF NOVEMBER, 2021

                         PRESENT

           THE HON'BLE MR. JUSTICE G. NARENDAR

                           AND

             THE HON'BLE MR. JUSTICE P.N.DESAI

               CRIMINAL APPEAL NO.477/2019

BETWEEN:

SRI. C. SOMASHEKAR @ SOMA
S/O. LATE CHANDRAPPA
R/AT. NO.191, BHAGYALAKSHMI NILAYA
ANGADI NAGARAJU'S HOUSE
1ST CROSS, 1ST MAIN ROAD
NEAR POST OFFICE, GOTTIGERE
B.G.ROAD
BENGALURU,
NATIVE OF KALLANDURU
BEGALI HOSAHALLI POST
KOLAR TALUK, KOLAR DISTRICT - 563 101        ... APPELLANT
(BY SRI M.NARAYANA REDDY, ADVOCATE)

AND:

THE STATE OF KARNATAKA
BY ITS HULIMAVU POLICE
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BANGALORE - 560001
HIGH COURT OF KARNATAKA                    ... RESPONDENT

(BY SRI VIJAYAKUMAR MAJAGE, ADDL. SPP)
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     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
25.02.2019 AND ORDER OF SENTENCE DATED 27.02.2019
PASSED BY THE LXVIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU IN S.C.NO.1198/2012 - CONVICTING THE
APPELLANT/ACCUSED NO.2 FOR THE OFFENCE P/U/S 201 R/W
34 OF IPC.

     THIS CRIMINAL APPEAL COMING ON FOR ORDERS, THIS
DAY, G.NARENDAR J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Learned counsel for the appellant has filed a memo praying

leave of the court to withdraw the appeal on the premise that the

period of sentence imposed on the appellant/accused No.2 is

coming to an end and that he is likely to be released shortly.

Hence, the appellant is not interested in pressing for

hearing.

The said memo is taken on record. The appeal is dismissed

as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

HJ