Sri Lalesab vs The State Of Karnataka And Anr
2022 Latest Caselaw 11363 Kant

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            IN T HE HIG H C OU RT OF KA RNAT AKA
                    KAL AB UR AG I BE NC H

       DAT ED T HIS T HE 12 T H D AY OF AUG UST , 2022

                            BE FORE

            THE HON'B LE MR. J UST IC E P .N.D E SA I

               CRIMINAL APPEAL NO.200136/2022

Between:

Sri. Lalesab S/o. Khadarasab Wallibai,
Aged about 85 years, Occ: Nil,
R/o. Saladahalli, Tq: Devarhipparagi,
Dist: Vijaypur.

                                                   ...Appellant

(By Sri. S.S.Mamadapur, Advocate)



And:

1.     The State of Karnataka,
       Through PSI, Kalakeri PS,
       Dist: Vijaypur,
       Rep. by its State Public Prosecutor,
       Advocate General's Office,
       High Court Building,
       Kalaburagi-585103.

2.     Smt. Mallamma
       W/o Madivalappa Badiger @ Madar,
       Major, Occ: Coolie,
       R/o. Saladahalli, Tq: Devarhipparagi,
       Dist: Vijayapur.

                                               ...Respondents

(By Sri. Gururaj V.Hasilkar, HCGP for R1;
R2-Served)
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     This Criminal Appeal is filed under Section 14-A of
SC/ST (POA) Act, praying to        set aside the order dated
26.10.2021 passed by the Hon'ble II Additional Sessions
Judge, Vijayapur, in Crl. Misc.No.1190/2021 and enlarge him
on bail in Kalakeri Police Station Crime No.82/2021 registered
for the offences punishable under Section 143, 147, 323,
324, 341, 342, 355, 302, 109, 504, 506 R/w Section 149 of
the Indian Penal Code and Section 3(1)(r)(s) and 3(2)(v) of
the SC/ST (POA) Act, 2015 pending on the file of the Hon'ble
II Addl. Session Judge, Vijaypur, in Special Case (SC/ST)
No.42/2021 on such terms and conditions as this Hon'ble
Court deems fit.

     This app eal com ing on fo r ord ers this d ay, the
court d elivered th e following:

                        JUDGMENT

L earned counsel for the app ellant files a memo,

which read s as under:

"It is submitted that the counsel for the appellan t, on instruction s and in view of pendency of Crimi nal Appeal FR No.200147/2022 wherei n the presen t app ellant is also a party, humbly prays this Hon'ble Cou rt to permit him to withd raw the ab ove ap peal reservi ng liberty to th e app ellant to p rosecute th e case in Criminal

Appeal FR No.200147/2022. Hence, the memo."

In view o f the memo, the app eal is dismissed as

withdrawn, as already another appeal is pend ing .

Sd/-

JUDGE s du