Sunil S/O Poornapragyarao vs The State Of Karnataka And Anr
2021 Latest Caselaw 3463 Kant

         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

    DATED THIS THE 21ST DAY OF OCTOBER 2021

                       BEFORE

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

          CRIMINAL APPEAL No.200100/2021

BETWEEN

SUNIL S/O POORNAPRAGYARAO
OCC: PRIVATE WORK
R/O JALAHALLI
TQ. DEVADURGA
DIST: RAICHUR 584 111                  ...APPELLANT

      (By Sri. SURESH CHANDRASHEKAR TENGLI & Sri.
                   P.S.MYAKERI, ADVs.,)

AND

1 . THE STATE OF KARNATAKA
    THROUGH DEVADURGA POLICE STATION
    DIST: RAICHUR
    (REPRESENTING BY LEARNED
    ADDL. STATE PUBLIC PROSECUTOR
    HIGH COURT OF KARNATAKA
    AT KALABURAGI-585 105

2 . K. RANGAYYA P.S.I.,
    DEVADURGA P.S.- 584 111            ... RESPONDENT

          (By Sri. GURURAJ V. HASILKAR, HCGP)

    THIS CRL.A. IS FILED U/S.14-A OF SC/ST (PA) ACT, BY
THE ADVOCATE FOR THE APPELLANT PRAYING TO ALLOW THE
APPEAL AND SET ASIDE THE ORDER PASSED BY THE I ADDL.
SESSIONS JUDGE, KALABURAGI ORDER DATED SPL(A) FIR
                              2




NO.1O3/2020 ON DATED 16.02.2021 IN CRIME NO.193/2020
OF DEVADURGA POLICE STATION, DIST:RAICHUR FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 353, 504, 506 OF
IPC R/W. SECTION 3(1)(r)(s), 2(v)(a) of SC/ST P.A.ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel appearing for the appellant has filed

a memo for withdrawal of the appeal on the ground that

the accused has already been arrested and the appeal may

be dismissed as it become infructuous.

Hence, the appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

cp*