Dayanada vs State By Gubbi Police Station
2022 Latest Caselaw 1283 Kant

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                                           CRL.A.No.2098/2017




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 28TH DAY OF JANUARY 2022

                        BEFORE

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

         CRIMINAL APPEAL NO.2098/2017

BETWEEN:

DAYANADA
S/O SRI RANGADAMAIAH
AGED ABOUT 37 YEARS
RESIDENT OF CHANNA SHETTYHALLI VILLAGE
KASABA HOBLI, GUBBI TALUKU
TUMKUR DISTRICT - 572 101             ...APPELLANT

(BY SRI.I.S.PRAMOD CHANDRA, ADVOCATE)

AND:

STATE BY GUBBI POLICE STATION
GUBBI CIRCLE
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU - 560 001                     ... RESPONDENT

(BY SRI. SHANKAR H.S, HCGP)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION DATED 28.09.2016 AND SENTENCE DATED
29.09.2016 PASSED BY THE III ADDITIONAL SESSIONS JUDGE,
TUMAKURU      IN     SPL.NO.106/2015-CONVICTING     THE
APPELLANT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTION 6 OF PROTECTION OF CHILDREN FROM SEXUAL
OFFENCES ACT.
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                                             CRL.A.No.2098/2017




     THIS CRIMINAL APPEAL COMING ON FOR FINAL HEARING
THIS DAY, THE COURT THROUGH VIDEO CONFERENCE
DELIVERED THE FOLLOWING:

                       JUDGMENT

Registry has placed a memo submitted by the

learned counsel for the appellant along with

correspondence between the appellant and the Legal

Services Authority and the letter of Legal Services

Authority to the learned counsel for the appellant. As

per the said records, the appellant has instructed the

advocate on record to withdraw the appeal.

2. Recording the memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE vgh*