Idayathulla Khan vs The State Of Karnataka
2022 Latest Caselaw 2360 Kant

                                            CRL.A.No.129/2022


                              1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 14TH DAY OF FEBRUARY 2022

                        BEFORE

      THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

         CRIMINAL APPEAL NO. 129/2022


BETWEEN:
IDAYATHULLA KHAN
S/O HABEENULLA KHAN
AGED ABOUT 21 YEARS
OCC: EMPLOYE IN PRIVATE FIRM
PRESENT R/O RML NAGARA
1ST CROSS, SHIVAMOGGA-577 201
PERMANENT R/O NO.177
3RD CROSS, KAJIMOHALLA
KOTE AREA, OLD TOWN
BHADRAVATHI
SHIVAMOGGA DISTRICT-577 301          ... APPELLANT
(BY SRI.UMESH.P.B, ADV. FOR
SRI.R.B.DESHPANDE, ADV.)

AND
1. THE STATE OF KARNATAKA BY
OLD TOWN POLICE STATION,
BHADRAVATHI
BHADRAVATHI TOWN CIRCLE
SHIVAMOGGA DISTRICT-577 301.

(REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS, BENGALURU-560 001).

2. SRIKANTA
S/O MAHADEVA
                                              CRL.A.No.129/2022


                            2


AGED ABOUT 26 YEARS
OCC: PAINTING WORK
R/O JAI BHEEMA NAGARA
BHADRAVATHI TOWN
SHIVAMOGGA DISTRICT-577 301       ... RESPONDENTS

(BY SRI. SHANKAR.H.S, HCGP FOR R.1;
VIDE ORDER DATED 03.02.2022 SERVICE
OF NOTICE ON R.2 HELD SUFFICIENT)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTIONS
14(A)(2) OF SC/ST (POA) ACT PRAYING TO SET ASIDE THE
ORDER DATED 04.12.2021 PASSED BY THE II ADDITIONAL
DISTRICT    AND    SESSIONS   JUDGE,   SHIVAMOGGA      IN
SPL.C.NO.610/2021      CONSEQUENTLY     ENLARGE       THE
APPELLANT/ACCUSED NO.2 ON BAIL IN CR.NO.64/2021 OF OLD
TOWN     POLICE   STATION,  BHADRAVATHI,   SHIVAMOGGA
DISTRICT FOR THE OFFENCE P/U/S 504, 323, 324, 115, 307,
506, 326, 302 R/W 34 OF IPC AND SECTIONS 3(1)(r), 3(1)(s),
3(2)(v) OF SC/ST (POA) AMENDMENT ACT 2015 AND ETC.

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

                       JUDGMENT

Learned counsel for the appellant has filed memo for

withdrawal of the appeal.

2. Recording the memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

PKN