Fyroz Pasha vs State By Tumkuru Town Police
2022 Latest Caselaw 772 Kant

                                       CRL.A.No.1918/2018

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 17TH DAY OF JANUARY 2022

                        BEFORE

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

         CRIMINAL APPEAL NO.1918/2018

BETWEEN:

FYROZ PASHA
S/O ABDUL SUBAN
AGED ABOUT 28 YEARS
R/AT REHAMANTH NAGARA
CHIKKABALLAPURA MAIN ROAD
KOLAR, KARNATAKA - 563 102
                                           ... APPELLANT
(BY SRI SYED UMMER, ADVOCATE)
AND:

STATE BY TUMKURU TOWN POLICE
TUMKURU, KARNATAKA - 572 101
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT AT BENGALURU
                                         ... RESPONDENT
(BY SRI SHANKAR H.S., HCGP)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
CR.P.C. BY THE APPELLANT PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER DATED 25.07.2018 PASSED BY THE
PRINCIPAL     SESSIONS/SPECIAL   JUDGE,   TUMAKURU    IN
SPL.C.NO.473/2017 - CONVICTING THE APPELLANT/ACCUSED
NO.2 FOR THE OFFENCE PUNISHABLE UNDER SECTION
20(b)(ii)(B) OF N.D.P.S. ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                                         CRL.A.No.1918/2018

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                      JUDGMENT

Recording the memo filed by the learned counsel for

the appellant for withdrawal of the appeal, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE pgg