Smt Radha H vs The State Of Karnataka
2022 Latest Caselaw 12282 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10TH DAY OF OCTOBER, 2022

                       BEFORE

         THE HON'BLE MRS. JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.806/2022

BETWEEN:

1.   SMT. RADHA H.,
     W/O LATE GIRISH,
     AGED ABOUT 37 YEARS,
     R/AT NO.25/A, 3RD CROSS,
     LALJI NAGAR, LAKKASANDRA,
     BANGALORE - 560 030.

     R/OF DOOR NO.9, SUNKANAPALYA,
     NEAR P.M. SANTHOSH HOSPITAL,
     KENGERI, BANGALORE - 560 060.

2.   SRI. KIRAN H.,
     S/O LATE K.L.HANUMANTA GOWA,
     AGED ABOUT 39 YEARS,
     R/AT NO.25/A, 3RD CROSS,
     LALJI NAGAR, LAKKASANDRA,
     BANGALORE - 560 030.

3.   SMT. UMA,
     W/O LATE K.L.HANUMANTE GOWDA,
     AGED ABOUT 59 YEARS,
     R/AT NO.25/A, 3RD CROSS,
     LALJI NAGAR, LAKKASANDRA,
     BANGALORE - 560 030.

     R/OF DOOR NO.9, SUNKANAPALYA,
     NEAR P.M. SANTHOSH HOSPITAL,
     KENGERI, BANGALORE - 560 060.
                                        ... APPELLANTS
(BY SRI VENKATESH T.S., ADVOCATE)
                            2

AND:

1.     THE STATE OF KARNATAKA,
       BY THE SUB-INSPECTOR OF POLICE,
       ANNAPOORNESHWARI NAGAR
       POLICE STATION,
       KENGERI GATE SUB-DIVISION,
       BANGALORE CITY.
       REPRESENTED BY SPP,
       HIGH COURT OF KARNATAKA,
       HIGH COURT BUILDING,
       BANGALORE - 560 001.

2.     SMT. GOWRI,
       W/O GIRISH,
       AGED ABOUT 36 YEARS,
       ROYAL EMBASSY APARTMENT,
       FLAT NO.5, 2ND STAGE,
       NEAR GANGAMMA GARDEN,
       NAGARABHAVI,
       MALAGALA MAIN ROAD,
       BANGALORE - 560 072.
                                      ... RESPONDENTS
(BY SRI MAHESH SHETTY, HCGP FOR R1/STATE)


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A)(2) OF SC/ST (POA) ACT, 1989 PRAYING TO SET ASIDE
THE ORDER DATED 04.04.2022 PASSED BY THE HON'BLE LXX
ADDITIONAL CITY CIVIL AND SESSION JUDGE AND SPECIAL
JUDGE     AT     BENGALURU    (CCH-71)     BENGALURU IN
CRL.MISC.NO.2473/2022 AND CONSEQUENTLY HON'BLE
COURT MAY BE PLEASED TO GRANT BAIL IN THE EVENT OF
ARREST      OF     APPELLANTS    IN    CR.NO.57/2022 IN
ANNAPOORNESHWARI POLICE STATION AND PENDING ON
THE FILE OF THE HON'BLE LXX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE AT BENGALURU
(CCH-71) BENGALURU FOR OFFENCES PUNISHABLE UNDER
SECTIONS 448, 323, 504 R/W 34 OF IPC AND SECTIONS
3(1)(r), 3(1)(s) OF SC/ST (POA) ACT, 1989.

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

Learned counsel for the appellants submits that this

appeal may be dismissed as withdrawn.

2. In view of the said submission, the appeal is

dismissed as withdrawn reserving liberty as available

under law.

Sd/-

JUDGE

pgg