Sri Parashivamurthy vs The State Of Karnataka By
2022 Latest Caselaw 9763 Kant

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 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 27TH DAY OF JUNE, 2022

                       BEFORE

  THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

       CRIMINAL APPEAL NO.1119 OF 2022

BETWEEN:

SRI PARASHIVAMURTHY
S/O LATE MALLAIAH
AGED ABOUT 38 YEARS
R/AT HANIYAMBALLI VILLAGE
BILIGERE HOBLI, NAGARLE POST
NANJANGUD TALUK
MYSURU DISTRICT                            ... APPELLANT

(BY SMT. KAVITHA.D, ADVOCATE)

AND:

THE STATE OF KARNATAKA BY
BILIGERE POLICE STATION
NANJANGUD TALUK, MYSURU DISTRICT
REPRESENTED BY
STATE PUBLIC PROSECUTOR                 ... RESPONDENT

( BY SRI KRISHNA KUMAR K.K., HCGP)

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 439
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON BAIL
IN CRIME NO. 51/2022 OF THE BILIGERE POLICE STATION
FOR THE OFFENCE PUNISHABLE UNDER SECTIONS 376, 315,
417, 506 OF IPC ON THE FILE OF CIVIL JUDGE AND JMFC
COURT NANJANGUD, MYSORE.


       THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:-
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                        JUDGMENT

This appeal is preferred to enlarge the appellant on

bail.

2. Learned counsel for the appellant submits

that by inadvertence, an appeal is preferred and seeks

permission of the Court to withdraw the appeal with a

liberty to file a petition under Section 439 of Cr.PC.

3. Liberty as sought is granted.

The appeal is dismissed as withdrawn.

The registry is directed to return all the original

documents to the learned Counsel for the appellant,

keeping Photostat copies of the same.

Sd/-

JUDGE

PKN