Citation : 2022 Latest Caselaw 462 Kant
Judgement Date : 11 January, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11 TH DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE V. SRISHANANDA
CRIMINAL APPEAL NO.200108/2021
BETWEEN
ANIL @ ANILKUMAR
S/O HANAMANTHRAYA MUDDADAGI
AGE. 25 YEARS, OCC. DRIVER,
R/O. MUDDADAGI VILLAGE,
NOW RESIDENCE AT
R/O. BHOPAL TEGNOOR VILLAGE,
TQ. AND DIST. KALABURAGI-585102.
...APPELLANT
(BY SRI MAHANTESH H. DESAI, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
THROUGH MADABOOL P.S.,
REPRESENTED THROUGH
ADDL. STATE PUBLIC PROSECUTOR OF
HON'BLE HIGH COURT OF KARNATAKA
BENCH KALABURAGI-585104.
2. SMT.MILINDA W/O SHRINATH
@ RAGHUNATH MUCHAKHED
AGE. 23 YEARS, OCC. COOLIE,
R/O. SAVATKHED VILLAGE,
TQ. CHITTAPUR, DIST. KALABURAGI-585322.
...RESPONDENTS
(BY SRI GURURAJ V. HASILKAR, HCGP FOR R1;
R2 SERVED)
2
THIS CRL.A IS FILED U/SEC. 14-A OF SC/ST (PA)
ACT, PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO,ALLOW THE APPEAL BY SETTING ASIDE THE
ORDER DATED 10.09.2020 PASSD BY THE HONOURABLE
COURT V ADDL. SESSIONS JUDGE AT KALABURAGI IN
CRL. MISC. NO. 902/2020 AND RELEASE THE APPELLANT
ON BAIL IN CRIME NO. 108/2017 OF MADBOOL POLICE
STATION PENDING BEFORE THE HONOURABLE COURT OF
V ADDL. DIST. AND SESSIONS JUDGE AT KALABURAGI
FOR THE OFFENCES P/U/SEC. 364(A), 143, 147, 148, 341,
504, 324, 109, 323, 506, 307, R/W 149 OF IPC, AND
U/SEC. 3(1)(R), 3(2)(V) OF SC/ ST (PA) ACT, 1989, IN
THE INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for the appellant files a memo
for withdrawal of the appeal.
Memo recorded.
The appeal is dismissed as withdrawn.
Sd/-
JUDGE
Srt
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