Laxmi W/O Hussainappa vs The State Of Karnataka And Anr
2022 Latest Caselaw 11364 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

         TH E H ON'B LE MR. J US T IC E P .N.D ES A I

            CRIMINAL APPEAL NO.200117/2022

BETWEEN:

LAXMI W/O HUSSAINAPPA
AGE. 35 YEARS,
OCC. AGRICULTURE AND HOUSE HOLD,
R/O. CHINTANPALLI VILLAGE,
TQ. GURUMATKAL,
DIST. YADGIRI.

                                                 ...APPELLANT

(BY SRI GANESH NAIK, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       THROUGH GURUMATKAL POLICE STATION,
       DIST. YADGIRI,
       IT IS REPRESENTED BY
       ADDL. SPP, HIGH COURT OF KARNATAKA
       AT KALABURAGI BENCH-585103.

2.     DANIYAL S/O MATAHI KARITIMMAYANOUR
       AGE: 49 YEARS, OCC: AGRICULTURE,
       R/O CHINTANPALLI VILLAGE,
       TQ. GURUMATKAL,
       DIST. YADGIRI-585201.

                                              ...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 (PA) ACT, PRAYING TO ALLOW THE APPEAL AND TO
RELEASE THE APPELLANT ON BAIL IN CRIME NO. 191/2021
(SPL.CASE    (SC/ST)     NO.         25/2022)         REGISTERED      BY
GURUMATKAL      POLICE       STATION,           FOR     THE     OFFENCES
PUNISHABLE U/SEC. 3(1)(R), 3(1)(S), 3(2)(V-A), 3(1)(W), OF
SC/ ST (PA) NEW ACT 2015 AND SECTIONS 143, 147, 148, 504,
354, 323, 324, 506, R/W 149 OF IPC.

     THIS AP PE AL C OMING ON FOR AD MIS SION T HIS
DAY , T HE C OURT D ELIVERE D THE FOLL OW I NG :


                         JUDGMENT

L earned counsel for the ap p ellant has filed a

memo seeking to withdraw th e ap p eal. T he memo

reads as under:

"MEMO FO R W ITHDRAWAL

It is respectfully sub mits that the app ellant intents to withdraw the above petition with a liberty to file bail application before the Tri al Court. Hence, it is humbly prayed that Hon'bl e Court may be pleased to permit th e app ellant to withdraw the app eal with a lib erty to file a bail application, in the interest of j ustice and eq uity. "

2. It is stated that Charge Sheet is alread y

filed and other f our accused are granted anticip atory

bail b y the Trial Cou rt itself . Therefore, the ap pellan t

being the wom an is at liberty to approach the Trial

Court w here the matter is no w p ending and file a

regu lar b ail petition b efo re the Spec ial court.

3. Accordingly, appeal is dismissed as

withdrawn with liberty to file regular bail application

before the Trial Court. If such bail applicatio n is

filed, the Trial Court is directed to dispose of the

said b ail ap plic ation, as early as possible, in

acco rd ance w ith law, keep ing in mind that ap pellan t

herein is a wom an.

Sd/-

JUDGE

VN R