Sarvesh Ravidas vs State By H A L Police
2022 Latest Caselaw 12144 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 23 R D DAY OF SEPTEMBER, 2022

                            BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.1641 OF 2022

BETWEEN:

Sarvesh Ravid as
S/o. Siyasin Ravidas
Aged about 44 years
R/at No.2, 6 t h Main
Lakshmi Narayana Temp le
Road , Munekolala
Bang alore City-560037

Native of:
Gourav Vet Villa Villag e
Kaliya Check Post, Bai Halsa
Block, Naland a District
Bihar State-801305
                                                       ...Appellant
(By Sri Shaikh Saoud, Advocate)

AND:

State by H.A.L. Police
Represented by
The State Pub lic Prosecutor
High Court of Karnataka
Bang alore-560 001
                                                     ...Respondent
(By Sri K. Nag eshwarapp a, HCGP)

      This Criminal Appeal is filed under Section 374(2)
of   Cr.P.C.,   p raying   to   set   asid e   the   judgment   of
conviction d ated 05.04.2022 and ord er of sentence
                          :: 2 ::


dated 07.04.2022 passed by the Additional City Civil
and Sessions Judge, FTSC-II, Beng aluru in Spl.C.C.
No.222/2015 and the app ellant/accused is convicted
for the offence p unishab le und er Section 376, 506 of
IPC and Section 6 of POCSO Act.

     This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                        ORDER

The appellant's counsel files a memo seeking

permission to withdraw this appeal. Memo is

placed on record. Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Kmv/-