Madivalappa Alias Madiwali S/O. ... vs The State Of Karnataka
2022 Latest Caselaw 3695 Kant

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          IN THE HIGH COU RT OF KARNAT AKA
                  DHARWAD B ENCH

       DATED THIS THE 04 T H DAY OF MARCH, 2022

                       BEFORE

         THE HON'B LE MR. JU ST ICE P.N.DESAI

              CRL.A.NO.100447 OF 2021

BETWEEN

MADIVALAP PA AL IAS MADIWALI
S/O. RU DRAPPA KARIYAVAR
AGE 41 YEARS, OCC. KSRTC DRIVER,
R/O. KOGILG ER I, TQ. ALNAVAR,
DIST . DHARWAD-58
                                          ...APPELLANT
(B Y SRI.A A PATHAN, ADVOCAT E)

AN D

THE STATE OF KARNAT AKA
THROUGH ALNAVA R P.S
R/BY S.P.P.
HIGH COU RT OF KARNATAKA
B ENCH, DHARWAD-580011.

                                        ...RESPONDENT

(B Y SMT .GIRIJA HIREMATH, HCGP)

      THIS CRIM INAL APPEAL IS F ILED U/S 374( 2) OF
CR.P.C., SEEKING TO CALL FOR THE RECORDS IN SC
NO.64/ 2 020 ON THE FILE OF IV ADDIT IONAL D ISTR ICT
AND    SESSIONS     JU DGE, DHARWAD    AND    ALLOW
CRIMINAL A PP EAL B Y SETTING ASIDE THE JUDGMENT
AND ORDER OF CONVICTION DAT ED 30.11.2021 A ND
SENT ENCE DATED 04.12.2021 PASSED B Y IV ADDIT ION AL
DIST RICT AND SESSIONS JUDGE, DHARWAD IN SC
NO.64/ 2 020, THERE BY CONVICTING THE ACCUSED /
APPELLANT F OR THE OFFENCES PU NISHAB LE UNDER
SECTIONS      447, 324, 307, 504, 506    AND UNDER
SECTION 188 OF IPC.
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    THIS AP PEA L COMING ON FOR ORDER THIS DAY ,
THE COU RT MADE THE FOLL OWING:


                             ORDER

Sri.A.A.Pathan, learned counsel for

appellant/accused has filed a memo for

withdrawal of appeal, which reads as under:

"It is subm itted that, the abo ve

appe llant is in c ustody and his fathe r had

instruc ted us to file the above appeal and

the above Criminal Appeal No.100447/2021

was filed before this Hon'ble Court. It is

furthe r submitted that, the father of the

above appellant wants to withdraw t he

aforem entioned Criminal Appeal

No.100447/ 2021.

Wherefore, it is most humbly p rayed to

this Hon'ble Cour t to kindly be pleased to

pass necessary orders for wit hdrawal of the

above criminal appeal NO. 10044 7/2021 as

not presse d, in the ends of justice."

2. Memo is placed on record.

3. In view of the memo, appeal is

dismissed as withdrawn.

4. Pending IAs if any, does not survive for

consideration.

Sd/-

JUDGE

Hmb/-