Pradeep vs The State Of Karnataka And Anr
2022 Latest Caselaw 11143 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH


         DATED THIS THE 26TH DAY OF JULY, 2022


                        BEFORE


           THE HON'BLE MR. JUSTICE P.N.DESAI


           CRIMINAL APPEAL NO.200133/2022


BETWEEN:

PRADEEP S/O GANAPATHI JADHAV
AGE: 21 YEARS OCC: COOLIE
R/O: DODDA AGASI, KOLIWADA
TQ: SEDAM DIST: KALABURAGI.
                                            ...APPELLANT

(BY SHRI. RAJESH DODDAMANI, ADVOCATE)


AND:


01.    THE STATE OF KARNATAKA
       YADGIRI WOMEN POLICE STATION,
       NOW REPRESENTED BY THE
       ADDITIONAL STATE PUBLIC PROSECUTOR
       HIGH COURT OF KARNATAKA
       KALABURAGI BENCH-585 102.



02.    SMT. KASAMMA W/O VIJAYKUMAR WADGERE
       AGE: 48 YEARS OCC: COOLIE
       R/O: STATION AREA, YADGIR
       TQ & DIST: YADGIR.
                                       ...RESPONDENTS

(BY SRI. GURURAJ V. HASILKAR, HCGP)
                              2




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14-A

(2) OF THE SCHEDULE CASTES AND THE SCHEDULE TRIBES

(PREVENTION OF ATROCITIES) ACT, 1989, PRAYING TO SET-

ASIDE THE ORDER DATED 13.06.2022 PASSED BY THE HON'BLE

SESSIONS   JUDGE    YADGIR       IN   SPL.C.NO.21/2022   AND

CONSEQUENTLY RELEASE THE APPELLANT/A-1 AS PER FIR ON

BAIL IN CONNECTION WITH CR.NO.79/2021 OF YADGIR WOMEN

POLICE STATION 366, 366(A), 376(3), 376 (2) (N), 504 AND

506 OF INDIAN PENAL CODE AND SECTION 6 OF POCSO ACT

AND UNDER SECTION 3 (1) (4) (S) (W) (I) (II), 3 (2) (V) OF

SC/ST P.A. ACT, 1989, NOW PENDING ON THE FILE OF HON'BLE

SESSIONS JUDGE YADGIR IN SPL.C.NO.21/2022.

     THIS APPEAL COMNG ON FOR ORDERS THIS DAY, THE

COURT MADE THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant files a memo,

which reads as under:

"In the above case, counsel for the appellant may kindly be permitted to withdraw the appeal as not pressed with liberty to approach this Hon'ble Court subsequently, if there is any changed circumstances."

In view of the memo, appeal is dismissed as

withdrawn with liberty to move fresh appeal, if he is

entitled under the law, if there is any subsequent

changed circumstances and in accordance with law.

Sd/-

JUDGE

KJJ