Naveen Shetty @ Naveen vs The State Of Karnataka
2022 Latest Caselaw 2701 Kant

                                      Crl.A.No.254/2021

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF FEBRUARY 2022

                       BEFORE

         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL No. 254/2021

BETWEEN:

NAVEEN SHETTY @ NAVEEN
S/O SUBRAMANI
AGED ABOUT 19 YEARS
R/AT NO.7, 5TH CROSS, H.M.ROAD
LINGARAJAPURAM
BENGALURU CITY-560 084                      ...APPELLANT

(BY SRI NARAYANA REDDY.M, AMICUS CURIAE)

AND:

THE STATE OF KARNATAKA
BY BANASHANKARI POLICE STATION
REP. BY SPECIAL PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE-560 001                          ...RESPONDENT

(BY SMT.RASHMI JADHAV, HCGP)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER OF CONVICTION AND SENTENCE DATED 05.08.2020
PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE    (CCH-65)  BANGALORE     IN   S.C.NO.2063/2018
CONVICTING THE APPELLANT/ACCUSED NO.1 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 392 READ WITH
SECTION 34 OF IPC.

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:
                                          Crl.A.No.254/2021

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                    JUDGMENT

Learned Amicus Curiae submits memo with certified

copy of the order dated 25.08.2020 of the trial Court in

S.C.No.2063/2018. He seeks withdrawal of the appeal on

the ground that the appellant is released on probation of

good conduct exercising power under the Probation of

Offenders Act, 1958. The certified copy of the order of

the trial Court dated 25.08.2020 shows that the appellant

is released on probation of good conduct.

2. In the light of the same, the appeal is

dismissed as withdrawn. In view of dismissal of the

appeal, pending IAs stood disposed of.

The Court places on record its appreciation for able

assistance rendered by Sri M.Narayana Reddy, learned

Amicus Curiae. Registry shall pay him remuneration of

Rs.15,000/-.

Sd/-

JUDGE KSR