Abilasha S/O Ningappa vs The State Of Karnataka By
2022 Latest Caselaw 8225 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 06TH DAY OF JUNE, 2022

                         BEFORE

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL NO.479 OF 2022

BETWEEN:

ABILASHA S/O NINGAPPA,
AGED ABOUT 28 YEARS,
OCC: AGRICULTURIST,
R/O KORANAHALLIKOPPALU VILLAGE,
BANAVARA HOBLI,
ARASIKERE TALUK,
HASSAN DISTRICT - 573 112.                APPELLANT

(BY SRI. R.B. DESHPANDE., ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA BY
       BANAVARA POLICE STATION,
       ARASIKERE RURAL CIRCLE,
       HASSAN DISTRICT - 573 112.
       (REPRESENTED BY
       STATE PUBLIC PROSECUTOR,
       HIGH COURT BUILDINGS,
       BENGALURU - 560 001).

2.     RAVI H.D. S/O DEVAIAH,
       AGED ABOUT 39 YEARS,
       OCC: DRIVER,
       R/O AMBEDKAR NAGARA,
       HOLENARASIPURA TOWN,
       HASSAN DISTRICT - 573 211.     ...RESPONDENTS

       (BY SRI. KRISHNA KUMAR K.K, HCGP FOR R1/STATE;
           R2 IS SERVED, UNREPRESENTED)
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     THIS CRIMINAL APPEAL IS FILED U/S 14(A)(2)
PRAYING TO SET ASIDE THE ORDER DATED 11.03.2022 IN
SPL.C.NO.82/2022 PASSED BY THE ADDL. DISTRICT AND
SESSIONS JUDGE, FTSC-1, HASSAN CONSEQUENTLY TO
ENLARGE THE APPELLANT/ ACCUSED NO.1 ON BAIL IN CR.
NO.13/2022 OF BANAVARA P.S., ARASIKERE RURAL CIRCLE,
HASSAN DISTRICT (CHARGE SHEETED FOR THE OFFENCE
P/U/S 363, 376 OF IPC AND SEC.6, 12 OF POCSO ACT AND
SEC.9 AND 10 OF PROHIBITION OF CHILD MARRIAGE ACT
AND SEC.3(1)(w) OF SC/ST (POA) ACT.

     THIS CRIMINAL APPEAL IS COMING ON FOR
ADMISSION  THROUGH   VIDEO  CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT DELIVERED THE
FOLLOWING;

                           JUDGMENT

The learned counsel for appellant has filed a memo

seeking permission of this Court to withdraw the appeal as

not pressed.

Memo is placed on record.

Appeal is dismissed as not pressed.

SD/-

JUDGE

LL/ PK