Nayaz vs The State Of Karnataka
2022 Latest Caselaw 4165 Kant

                           1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 10TH DAY OF MARCH, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL NO.1699 OF 2021

BETWEEN:
NAYAZ
S/O LATE KHADARSAB,
AGED ABOUT 25 YEARS,
R/O 1ST MAIN, 1ST CROSS,
SIDDESHWARA BADAVANE,
DAVANAGERE CITY-577 001.
                                         ... APPELLANT
(BY SRI. G.J. SUNKAPUR, ADVOCATE) (PH)

AND:

1.     THE STATE OF KARNATAKA,
       BY WOMEN POLICE STATION, DAVANAGERE,
       REPRESEBTED BY
       THE STATE PUBLIC PROSECUTOR,
       HIGH COURT OF KARNATAKA,
       BENGALURU-560 001.

2.     SMT. SHARADAMMA
       W/O BASAVARAJ,
       AGED ABOUT 43 YEARS,
       R/O MANIKANTHA CIRCLE,
       NEAR ANJANEYA TEMPLE,
       NITUVALLI,
       DAVANAGERE CITY-577 001.
                                     ... RESPONDENTS

(BY SRI. KRISHNA KUMAR K.K., HCGP FOR R1 (PH)
    R2- SERVED)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14A(2) OF SCHEDULED CASTES AND THE SCHEDULED
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TRIBES (PREVENTION OF ATROCITIES) ACT PRAYING TO
1.SET ASIDE THE ORDER ON BAIL APPLICATION PASSED BY
THE HONBLE II ADDITIONAL DISTRICT AND SESSIONS
JUDGE, AND SPL.JUDGE, DAVANAGERE IN S.C.NO.103/2021
DATED 15.09.2021 AND ETC.,

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

                       JUDGMENT

The learned counsel for appellant has filed a memo

seeking withdrawal of the appeal reserving liberty to file a

fresh appeal after completion of the evidence of the victim.

2. Memo is placed on record. Liberty sought is

granted.

Criminal Appeal is dismissed as withdrawn.

Sd/-

JUDGE

JY