Farooq @ Ravindranaika vs State Of Karnataka
2023 Latest Caselaw 2314 Kant

                                                  -1-
                                                          CRL.A No. 1886 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 20TH DAY OF APRIL, 2023

                                                BEFORE
                             THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                                 CRIMINAL APPEAL NO. 1886 OF 2022
                      BETWEEN:

                      FAROOQ @ RAVINDRANAIKA,
                      S/O NAGARAJ NAIK,
                      AGED ABOUT 33 YEARS,
                      R/O TALAMAKKI,
                      KUDREGUNDI HOBLI, KOPPA TALUK,
                      N /AT RANGANAYAKANA KOPPALU,
                      BANAVARA HOBLI, ARASIKERE TALUK,
                      HASSAN DISTRICT - 573 112.

                                                                    ...APPELLANT
                      (BY SRI. BIPIN HEGDE, ADVOCATE)

Digitally signed by
                      AND:
LAKSHMINARAYAN
N
Location: High
Court of Karnataka
                      STATE OF KARNATAKA,
                      REPRESENTED BY RURAL POLICE,
                      CHIKKAMAGALURU - 577 101.

                                                                  ...RESPONDENT
                      (BY SRI. R NAGESHWARAPPA, HCGP)

                             THIS CRL.A IS FILED U/S.374(2) OF CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND SENTENCE DATED 22.06.2022
                      PASSED    BY   THE ADDL.DISTRICT   AND   SESSIONS JUDGE
                               -2-
                                      CRL.A No. 1886 of 2022




FTSC-1   CHIKKAMAGALURU      IN SPL.C(POCSO)      NO.20/2021,
CONVICTING THE APPELLANT/ACCUSED 344 AND 363 OF IPC.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal as not pressed, along with the

request letter dated 21.02.2023 of the High Court Legal

Services Committee and the letter dated 27.03.2023 of the

appellant.

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

AVB