Shekhar K Kotian vs State Of Karnataka
2022 Latest Caselaw 7822 Kant

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     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 31ST DAY OF MAY, 2022

                            BEFORE

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

             CRIMINAL APPEAL NO.1704/2021

BETWEEN:

1.     Shekhar K Kotian
       S/o Late Koosa G Suvana
       Aged about 63 years
       R/o "Gurudarshan" Pithrody
       Udyavara Village
       Udupi Taluk - 574 118
       Udupi District

2.     Bhaskara Kotian
       S/o Gopala Suvarna
       Aged about 62 years
       R/o Klaibailu village, Pithrody
       Udupi Taluk - 574 118
       Uupi District                        ... Appellants
(By Sri.Acharya Gururaja Gopal, Advocate)

AND:

1.     State of Karnataka
       Kapu Police Station
       Udupi Taluk, Udupi District
       Rep. by S.P.P.
       High Court of Karnataka
       Bengaluru - 560 001

2.     Shivaraju M
       Aged about 48 years
       S.D.A., Grama Panchayat,
       Udyavara - 574 118
       Udupi District                        ... Respondents
(BY Sri.R.D.Renukaradhya, HCGP for R1)
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       This Criminal appeal is filed under Section 14-A (2) of the
SC/ST Act, 1989 praying to direct the respondent police to
enlarge the appellants on bail in the event of their arrest in
Crime No.150/2021 under Sections 3(1) (r), 3(1) (p), 3(1) (u), 3
(1) (2C) of SC/ST Act.

      This Criminal Appeal Coming on for Admission this day,
the Court delivered the following:-

                          JUDGMENT

Learned counsel for the appellants has filed memo

praying to dismiss the appeal as withdrawn.

2. Memo is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

pgg