Sri. V Shashidhar vs The State Of Karnataka By
2022 Latest Caselaw 12145 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.654 OF 2022

BETWEEN:

Sri V. Shashid har
Aged about 62 years
S/o. N.R.V. Naidu
R/at 1886, Judicial Layout
Beng aluru-560 076
                                                  ...Appellant
(By Sri Tumbig i Prab hugoud a
     Basavantarayagoud a, Advocate)

AND:

1.    The State of Karnataka by
      Yalahanka Police Station
      Yelahanka, Beng aluru
      Rep. by State Public Prosecutor
      Hig h Court Build ing
      Beng aluru-560 001

2.    Ramanjanapp a @ Killi Anjini
      Aged about 57 years
      S/o Narayanapp a
      R/at Boodigere Villag e
      Channarayap atna Hobli
      Devanahalli Taluk
      Beng aluru Rural District-562 129
                                        ...Respondents
(By Sri K. Nag eshwarapp a, HCGP for R1)

      This Criminal Appeal is filed und er Section 372 of
CR.P.C.,    praying   to   set   asid e   the   order   dated
                            :: 2 ::


16.09.2021 passed by the XXXVII ACMM, Bang alore in
C.C.No.25003/2014         and    convict       and    sentence
respondent   No.2   for   the   offence      punishab le   under
Section 420 of IPC.

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

                          ORDER

The appellant's counsel files a memo stating

that he wants to withdraw this appeal as the

appeal has to be preferred before the Sessions

Court under Section 372 of Cr.P.C. Memo is

placed on record. The appeal is dismissed as

withdrawn and the appellant is permitted to prefer

an appeal to the Sessions Court.

Registry to return the certified copy of the

impugned judgment produced by the appellant.

Sd/-

JUDGE

Kmv/-